UNION OF INDIA Vs. VINOD KUMAR NAUTIYAL

JUDGEMENT

(1.) By this petition, the petitioners have impugned the order dtd. 21/3/2023 passed by the Central Administrative Tribunal, Guwahati Bench in O.A. No. 043/00215/2017, by which the Tribunal set aside the fresh speaking order dtd. 19/12/2016 passed by the Directorate General Assam Rifles, Shillong. The Administrative Tribunal vide the impugned order dtd. 21/3/2023, held that the respondents were entitled to the upgraded pay scales and as such, directed the petitioners herein, to pass necessary order after verifying individual cases, as the respondents were on different posts and had joined service on different dates, and to make payments from the respective dates of entitlement, within six months from the date of receipt of the order.

(2.) The factual matrix of the case in brief is as under:

(3.) Mr R. Debnath, learned CGC appearing for the petitioners submitted;