KULDIP SINGH, JUNIOR ACCOUNTS OFFICER, CAT, PRINCIPAL BENCH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL REPRESENTED BY ITS PRINCIPAL REGISTRAR, PRINCIPAL BENCH AND ORS.

JUDGEMENT

(1.) IN the matter of revision of pay scale on invoking the doctrine of principles of equal pay for equal work, which had partaken the character of a fundamental right, the following observations have been made by the Apex Court in State of Kerala v. B. Renjith Kumar and Ors. : 2009(1) SLJ 187 (SC) : 2009(1) SCC (L&S) (sic):

(2.) IN Union of India and Ors. v. Dineshan K.K. : 2008(2) SLJ 449 (SC) : 2008(l) Scale 74, insofar as interference in pay matters in judicial review, the following observations so highlighted are relevant:

(3.) WITH the above backdrop, applicant, a Junior Accounts Officer, working in Central Administrative Tribunal since 30.9.1992, on the basis of Ministry of Finance and Company Affairs, Department of Expenditure O.M. dated 28.2.2003 by which pay scales have been revised on notional basis w.e.f. 1.1.1996 and on actual basis w.e.f. 19.2.2003 to the staff belonging to organized accounts department, has sought grant of pay scale of Rs. 6500 -10500 on notional basis w.e.f. 1.1.1996 and with actual benefits with arrears w.e.f. 19.2.2003.