DIRECTORATE GENERAL ASSAM RIFLES Vs. SASHI KUMAR BARMAN

JUDGEMENT

(1.) This writ petition is directed against the order dated 09.09.2011 of the Central Administrative Tribunal, Guwahati Bench (hereinafter referred to as "the Tribunal") by which the Original Application being OA No. 295/2011 has been allowed granting the relief prayed for in the OA. This writ petition is also directed against the order dated 03.11.2011, passed in the Review Application being RA No. 04/2011, by which the review application filed by the present petitioner assailing the said order dated 09.09.2011, passed in OA No. 295/2010, has been rejected.

(2.) The matter pertains to parity in pay. The OA was filed by the applicants before the Tribunal, seeking upgradation of pay in reference to the similarly situated Hindi Translator as of the other Central Government Departments under the same Ministry, i.e. Ministry of Home Affairs. When their prayer was rejected by the Department, they filed the OA challenging the said decision and also made the following prayer:

(3.) As stated in the OA, the applicants numbering 35, all working as Hindi Translator Grade -II and Grade -I in the Assam Rifle under the administrative control of the Director General, Assam Rifles, Shilong, referring to the Office Memorandum dated 24.11.2008 of the Government of India in the Ministry of Finance, claimed for pay parity at par with the employees of the subordinate offices of the Central Government. For a ready reference the OM dated 24.11.2008 is reproduced below: <FRM>JUDGEMENT_48_LAWS(GAU)4_2014.htm</FRM> <IMG>JUDGEMENT_48_LAWS(GAU)4_2014.jpg</IMG> <FRM>JUDGEMENT_48_LAWS(GAU)4_20141.htm</FRM>