Manoj Kumar And Others Vs Union Of India And Others

Central Administrative Tribunal Principal Bench, New Delhi 11 Jan 2018 Original Application No. 124 Of 2018

Bench: Division Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 124 Of 2018

Hon'ble Bench

Permod Kohli, J; Praveen Mahajan, Member (A)

Advocates

Yogesh Sharma, R. V. Sinha, Shailendra Tiwary

Final Decision

Disposed Of

Acts Referred

Railway Services (Revised Pay) Rules, 2008 — Rule 7, 7(A)#Constitution Of India, 1950 — Article 14, 16, 39(d)

Judgement Text

Translate:

Post,"Pay Scale prior to 6th

CPC",Pay scale after 6th CPC

Staff Nurse,5000-8000,"Pay Band 9300-34500+

Grade Pay 4600/-

Nursing

Sister",5500-9000,"Pay Band 9300-34500+

Grade Pay 4800/-

unnecessarily travel either to the Tribunal or the High Court or this Court.,,

With the above observations and directions, the special leave petitioners are dismissed.â€",,

7. It is not in dispute that the controversy involved in the present OA is squarely covered by the aforesaid judgment. This Application is accordingly,,

allowed at the admission stage itself. The respondents are directed to fix the salary of the applicants at the entry level of Rs.17140/-w.e.f. 01.01.2006,,

and arrears be paid w.e.f. the date of filing of this Application within a period of three months from the date of receipt of certified copy of this order.,,

All ancillary applications shall stand disposed of.,,

Supreme Court