UNION TERRITORY CHANDIGARH ADMINISTRATION Vs. SHASHI BALA

JUDGEMENT

(1.) The instant petition is directed against order dated 28.11.2007 (P-3) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for brevity, 'the Tribunal') in OA No. 367/CH/2005.

(2.) The applicant-respondent No. 1 has been working as SS Mistress with the Chandigarh Administration-petitioner. She has claimed Dearness Allowance in addition to the amount fixed as consolidated salary at the rate it is released to other employees. It is pertinent to notice that the applicant-respondent No. 1 has approached the Tribunal basically with three prayers, which are as follows:-

(3.) The Tribunal has disposed of the Original Application holding that the first two reliefs claimed by the applicant-respondent No. 1 stand already granted. The apparent basis of the aforesaid observation was the detailed reply filed on 6.7.2006. Along with the reply a copy of the order dated 24.7.2002 was also added whereby the Chandigarh Administration-petitioner is stated to have taken a decision to grant minimum of pay scale puls Dearness Allowance to the persons appointed on wholly time contract basis and the consolidated amount so determined was not to be raised thereafter during the currency of period of contract. However, in para 4 the Tribunal has made a reference to some judgment delivered by it without specifying the same. It also noticed that on the basis of the aforesaid judgment, the Chandigarh Administration-petitioner has issued circular which imply that the Chandigarh Administration-petitioner was to allow Dearness Allowance at the rate admissible to its employees from time to time instead of keeping the consolidated amount fixed at the time of original appointment.