ATMA SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) THE petitioner seeks quashing of the order dated 8.1.2008 passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh as well as the subsequent order dated 15.02.2008 of the Tribunal rejecting the petitioner's review application against the order dated 8.1.2008. A direction to grant the petitioner skilled category pay scale of Rs. 950 -1500 from the date of his initial appointment in terms of the notifications dated 16.10.1981 and 11.5.1983 has also been sought. Learned counsel for the parties are ad -idem that the question raised in this case has been settled by this Court in CWP No. 19729 -CAT of 2006 (Commander Works Engineer, Chandimandir and others versus MES No. 363164 Baldev Singh Valveman and others decided on 6.9.2010, against which S.L.P. (Civil) No. CC08414/2011 has been dismissed by the Hon'ble Supreme Court. The only difference is that the above -stated writ petition was preferred by the official respondents against the subsequent order of the Tribunal in which claim of similarly placed employees like the petitioner was accepted. Since the Tribunal took different view in its later order which has been upheld by this Court and the Apex Court, we set -aside the order of the Tribunal and remit the case for afresh decision. An appropriate decision shall be taken by the Tribunal within a period of three months from the date of receiving a certified copy of this order.

(2.) THE parties are directed to appear before the Tribunal on 30.09.2013. Dasti.