JALESH KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

(1.) WE have heard the learned counsel for parties and perused the pleadings of writ petition. Being aggrieved by judgment and final order passed by Central Administrative Tribunal (Guwahati Bench) dated 11.03.2014, dismissing OA of petitioners having been found to be devoid of merit. They have preferred this writ petition. Operative portion of order passed by Central Administrative Tribunal reads as under:

(2.) LEARNED counsel for petitioners submitted that the petition have been raising demand for correct pay fixation in terms of Sixth Pay Commission, whereby they being Assistants working in the Assam Rifles were entitled to claim revised pay scale of Rs. 6500/ - to Rs. 10500/ - w.e.f. 03.01.2014. Learned counsel also referred to Office Memorandum of Ministry of Finance Department of Expenditure to argue as to how pay is to be fixed in the case of petitioners and other Assistants working in the Assam Rifles which reads as follow:

(3.) LEARNED counsel submitted that first order of the Central Administrative Tribunal dated 02.03.2012, whereby, directions were issued in favour of the petitioner was based on audit report/objection pointed out to Assam Rifles by Office of Accountant General (Audit) Meghalaya. Para 6 of the judgment being relevant, is reproduced hereunder: