POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, CHANDIGARH BENCH AND ORS.

JUDGEMENT

(1.) THE Post Graduate Institute of Medical Education and Research (in short 'PGIMER') impugns the order dated 11.03.2015, passed by Central Administrative Tribunal, Chandigarh Bench (for short 'the Tribunal') vide which the order dated 24/25.05.2014 of the petitioner -Institute was set aside and respondent Nos. 2 to 40 have been held entitled to pension/family pension/pensionary benefits as were drawn by them at the time of retirement, namely, on the Punjab Pay Scales pattern.

(2.) THE inconsistent, contradictory and abrupt shift in the petitioner -Institute's policy is the hallmark of this litigation.

(3.) PRIVATE respondents No. 2 to 40 are the employees who joined the Institute after 19.12.1966 and before 20.09.1975. They were also admittedly granted the pay scale as per Punjab pattern, namely, at par with the erstwhile Punjab Government employees recruited before 19.12.1966 and were then allocated to the Institute under the PGI Act of 1966.