UNION OF INDIA Vs. SWARAN SINGH

JUDGEMENT

(1.) THIS writ petition is directed against the order of the Central Administrative Tribunal, in OA No. 181/HP/2005 decided on 17.11.2005 whereby the learned Tribunal has allowed the Original Application and held that the applicant (respondent herein) shall be entitled to the benefits prayed for in terms of the judgment in the case of Bharat Bhushan versus Union of India.

(2.) BRIEFLY stated the facts of the case are that the respondent herein filed the original application before the learned Tribunal in which he pleaded that he joined the Beas Construction Board (BCB) in 1965 as tracer. He was declared to be a quasi- permanent Central Government employee in terms of the Apex Court judgment in Jaswant Singh versus Union of India, AIR 1980, SC 195.

(3.) MANY employees of the BCB who were placed identically as the respondent in the present case, filed an OA before the Central Administrative Tribunal and this OA being Bharat Bhushan v. Union of India was allowed and the ex-employees of the BCB were held entitled to the revised pay scale of Rs.510-800, re- revised to Rs. 1640-2900 on and w.e.f. 1.1.1986 with all consequential benefits. This OA was allowed on 9.2.2000.