LAWS(GAU)-2004-12-41

S B SINGH SE Vs. UNION OF INDIA

Decided On December 23, 2004
SB SINGH SE Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The 11 writ petitioners are working as Superintending Engineers in the General Reserve Engineering Force (GREF). As the pleadings of the parties would go to indicate, the GREF is a unit of the Border Roads Organisation and the petitioners are-members of the Border Road Engineering Service, having been inducted in service on the basis of a combined Engineering Service examination held by the UPSC.

(2.) The grievance expressed is with regard to what the petitioners contended to be their entitlement to the scale of pay of Rs. 14,300 - 18,300 in the posts of Superintending Engineer held by them, as had been recommended by the 5th Central Pay Commission.

(3.) Earlier to the recommendations of the 5th Central Pay Commission, the cadre in Group A in the Engineering Service of the Border Roads Organisation consisted of the following posts with the below mentioned pay scales : <FRM>JUDGEMENT_631_GAULR1_2005Html1.htm</FRM>