SACHIN APSUNDE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition being aggrieved by the order dated 23/12/2013 passed in the matter of implementation of revised pay structure.

(2.) Learned counsel for the petitioner has drawn attention of this Court towards the judgment dated 17/4/2017 passed by the Division Bench in W.A.No.19/2017 (Bank Note Press, Dewas Vs. Pranay Singh Solanki) and her contention is that the controversy involved in the present case stands concluded by the aforesaid judgment delivered by the

(3.) Division Bench. The order dated 17/4/2017 reads as under: By this writ appeal, the appellants (respondents No.2 and 3 in the writ petition) are challenging order dated 10.06.2016 passed in Writ Petition No.6457/2015, whereby the learned Writ Court quashed Clause 3 of order dated 02.05.2014 on the ground that it is arbitrary, discriminatory and violative of Articles 14, 16 and 21 of the Constitution of India and directed that Junior Machine Assistant will be entitled for Grade Pay of Rs.2,400/- with effect from 01.11.2008; and in respect of Senior Machine Assistant, the learned Writ Court directed that they will be entitled for Grade Pay of Rs.2,800/- with effect from 01.11.2008. The learned Writ Court also directed the appellants to revise pay of respondents No.1 to 10 (writ petitioners) in the light of aforesaid and they shall be entitled for all other admissible allowances viz., DA, TA, HRA and Overtime, Night Duty Allowances, Incentives etc. by revising their pay, keeping in view the aforesaid and the appellants were directed to grant benefit of the same and to release arrears within a period of ninety days from the date of the order.