S K DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The Fourth Central Pay Commission headed by Honourable Justice Singhal, are tired Judge of the Supreme Court, made certain recommendations regarding revision of pay scales of Government of India employees, including Medical Officers. On those recommendations, the Union Government had taken certain decisions. In order to implement those decisions, the Government of India appointed an Inter-departmental Committee and the recommendations made by that Committee in respect of Medical Officers working in Central Health Service and Railway Medical Service have been accepted. As regard the Medical Officers in Central Police Organisation, the same have not been implemented.

(2.) In these two writ petitions, the petitioners who are Medical Officers in the Central Police Organisation are seeking a mandamus that the respondents viz., The Union of India, rep. by Ministry of Home Affairs ; Secretary, Ministry of Finance and the Director General, Central Reserve Police Force should act according to law, evidently thereby meaning that the recommendations of the Inter-departmental Committee, in so far as the Medical Officers of the Central Police Organisation are concerned, shall be implemented with effect from 1.1.1986.

(3.) As both the writ petitions are inter-connected, they are disposed of by this common judgment.