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    P. Parameswaran And Others v. Secretary To The Government Of India .

    Order

    The petitioners who were Field Publicity Officers, Grade IV were upgraded to Grade III pursuant to the recommendations of the Third Pay Commission. The scale of salary was also revised but effect was given to the revision from October 1, 1975 instead of from January 1, 1973 as in the case of all other persons. It has been pointed out in the writ petition that in the case of Field Publicity Officers (Border) effect was given to the revised grade and scales from January 1, 1973. These facts are admitted in the counter-affidavit filed on behalf of the government but it is stated that the petitioners could not be given the revised scales with effect from January 1, 1973 on account of some administrative difficulties. We do not think that it is open to the government to deny the benefit of the revised grade and scale with effect from January 1, 1973 as in the case of all other persons merely because of some administrative difficulties. To do so will be discriminatory. A direction will, therefore, issue to the respondents to give effect to the revised grade and scales from January 1, 1973 to the petitioners. Writ petition is disposed of accordingly.

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    P. Parameswaran And Others v. Secretary To The Government Of India .
    (Dec 5, 1986)