UNION OF INDIA Vs. BINA KHONGBUH

JUDGEMENT

(1.) The respondents are serving as Lecturers in the College of Nursing, NEIGRIHMS and claimed that they were entitled to the academic allowance i.e. Rs. 10,000/- per month w.e.f. 01.09.2008 alongside medical faculties of NEIGRIHMS at par with the Medical faculties of AIIMS, New Delhi.

(2.) The petitioners herein having denied the claim of academic allowance to the respondents-lecturers had approached the Central Administrative Tribunal, Guwahati Bench (for short "CAT ") seeking payment of academic allowance @ Rs. 10,000/- per month w.e.f. 01.09.2008 on the recommendation of Standing Finance Committee (for short "SFS "). It was claimed that the academic allowance was being paid to the Medical faculties since beginning however, same was denied to the respondents-applicants.

(3.) The Tribunal vide order dated 01.06.2018 accepted the prayer made by the respondents-applicants and allowed the Original Application filed by them.