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Judgment
PER: MRS. JUSTICE S. SUJATHA, MEMBER (J)
Central Administrative TribunalThe applicant has filed this original application under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:
“(a)Call for records of the case from the respondents and on perusal
(b)grant the relief as was granted in O A No322/2024 dated 8.10.2025 and issue a direction to the respondents to grant the benefit of revision of pay in the cadre of Superintendent in the pay scale of Rs.7500-250-12000 with effect from 1.1.1996 and further direct the respondents to grant all consequential benefits flowing therefrom draw and disburse the arrears of pay and allowances till his retirement and refix the pension and other terminal benefits from the date of retirement with applicable rate of interest till the date of payment.”
The issue involved herein is no longer res-integra, in view of the order passed by this Tribunal in OAs No.94/2024, 265/2024. 410/2024, 411/2024, 663/2024, 322/2024 and 584/2025 so far as extending the benefits of pay scales from 01.01.1996 notionally and actually from 21.04.2004 as well as the order of the Hon’ble High Court of Karnataka in Writ Petition No.32729/2025 - Shri A.Panduranga Naik and others vs. Union of India represented by Secretary, Ministry of Finance, Department of Revenue, North Block New Delhi and others and connected matters (DD: 22.07.2026), wherein restricting the actual arrears from three years prior to filing of the OAs passed by this Tribunal, is quashed granting the arrears from 21.04.2004..
Learned Counsel appearing for the parties have no objection to dispose of the present OA in similar terms.
In view of the aforesaid, OA deserves to be disposed of, in terms of the order passed by the Hon’ble High Court of Karnataka in Writ Petition No.32729/2025 and allied matters (DD:22.07.2026) cited supra, in so far as the consequential benefits and arrears are concerned and the order of this Tribunal referred to supra, in all other respects.
Resultantly, we pass the following:
O R D E R
The respondents are directed to extend the benefit of upgraded pay scales to the applicant granted vide OM dated 21.04.2004 notionally with effect from 01.01.1996.
The OM dated 21.04.2004 issued by the Respondent No.3 insofar as it relates to the effective date of application, is modified. The applicant is entitled to the benefits flowing from OM dated 21.04.2004 notionally with effect from 01.01.1996 and actually from 21.04.2004.
The applicant is entitled to the benefit of arrears from 21.04.2004 and consequential benefits in pursuance to the revised pay granted from 21.04.2004 with liberty to the applicant to agitate if the respondents grant such benefit from 01.01.1996 to other similarly situated persons.
Compliance shall be made in an expedite manner, in any event not later than 12 weeks from the date of receipt of certified copy of the order.
OA stands disposed of in terms of above. No order as to costs.