PURAN CHANDRA PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Though only Misc. Application No. 12963 of 1994 was fixed for hearing today, but with the consent of the parties, I have heard them on merits of the writ petition as I propose to dispose of the writ petition as well.

(2.) The undisputed facts are that the petitioner was working as a Draughtsman Gr.I since November 15, 1966 in the General Reserve Engineer Force (in short 'GREF'). The petitioner is claiming that by virtue of the decision of the Ministry of Finance, dated September 11, 1987, copy at Annexure P-8, read with the Ministry of Defence Order dated August 4, 1988, copy at Annexure P.8/1, the petitioner's unrevised pay scale of Rs. 205-280 prior to January 1, 1973 be revised to Rs. 425-700 with effect from January 1, 1973. It may be observed here that in the concluding paragraph of the order of the Ministry of Defence dated September 11, 1987, it was decided as under :-

(3.) Later on, vide order dated August 4, 1988 of Ministry of Defence, it was noticed that on a petition filed by a section of employees of the office of Chief Engineer, Jalandhar Zone, Jalandhar Cantt., the Central Administrative Tribunal, Chandigarh Bench in its judgment delivered on May 14, 1987 in the case of Shri Surinder Singh and others versus The Union of India directed to fix the pay of the applicants in that case in the pay scale of Rs. 425-700 from the date of their promotion as Draughtsman Grade-I. The question that arose was to extend the benefit of above said judgment to other Draughtsmen, similarly placed. It was decided that the said pay scale of Rs. 425-700 be given from the date of promotion or from January 1, 1973, whichever was later.