UNION OF INDIA Vs. SHRI RAM KISHAN VERMA

JUDGEMENT

(1.) HEARD Mr. Vinit Kumar Mathur, learned counsel for the petitioners and Mr. S. K. Malik learned counsel for the respondents.

(2.) THESE writ petitions were filed questioning the correctness of the order passed by the Central Administrative Tribunal, Jodhpur, dated 21. 3. 2000 in O. A. No. 22/99 filed by Ram Kishan Verma, order dated 21. 8. 2000 in O. A. No. 21/1999 filed by Jepa Ram Sangar and the order dated 21. 8. 2000 in O. A. No. 20/1999 filed by Guru Prasad Dahiya respectively.

(3.) UNDER such circumstances, we are of the opinion that no case is made out for reducing the pay scale of Hindi Typist from Rs. 4000-6000 to Rs. 3200-4900 and to effect recovery.