JEET RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant application has been filed under Section 19 of the Administrative Tribunals Act, 1985 assailing the impugned order dated 10.9.2010 of the office of respondent No. 1 rejecting the claim of the applicants for grant of scales of Rs.5500 -9000 and Rs.6500 -10500 for the Sub Inspector and Inspector respectively at par with their counterparts in the Central Industrial Security Force (CISF).

(2.) THE applicants vide this Original Application have sought the following reliefs: -

(3.) IT is significant to note that the chapter of merger was re -opened in the year 2000 whereby SSF personnel were given option to merge with CISF. Those, who would opt for merger, it was decided, would be entitled to pay scale available to CISF personnel from the date they opted for the merger in the CISF, that being, 9.2.2004 and benefits should be available from the prospective date. It is a matter of fact that none of the SSF personnel opted for the merger. As a consequence of this, pay scales of Inspectors and Sub Inspectors remained at the replacement level as provided in the 5th CPC. The chart given below indicates the pay scales of the SSF, vis   -vis, the CISF and CPMFs: -