Mrs. Meera Chhibber, Member (J) CP was filed alleging disobedience of the order dated 28.09.2010 passed in OA 2954/2009 whereby respondents were directed to accord to the applicant pay scale as done in the case of Shri V.K. Sharma with interest.
2. When the matter was called out today, counsel for the respondents has handed over compliance affidavit along with order dated 12.07.2011, which reads as under: In compliance of Honble CAT (PB), New Delhi order dated 28.09.2010 passed in OA No.2954/2009 filed by Shri V.S. Prasad, EE (Elect.) (now retired) Vs. U.O.I. & Ors., it has been decided to grant the pay scale of Rs.7500-12000/- to Shri V.S. Prasad, EE (Elect.) (now retired) w.e.f. 1.1.1996. He will be paid arrears with fixation of pay as per rules.
2. This issues with the concurrence of Ministry of Finance, Department of Expenditures U.O. No.89/5/2002-IC dated 11.07.2011. Copy of this order is taken on record and given to the counsel for the applicant also.
3. It is pointed out by the counsel for the applicant that applicant has still not been paid the interest on the arrears.
4. Since there is specific direction to accord the pay scale along with interest as done in the case of Shri V.K. Sharma, we direct the respondents to pay the arrears along with interest as already directed within a period of two weeks from today. The CP is dropped. Notices are discharged. (DR. A.K. MISHRA) (MRS. MEERA CHHIBBER) MEMBER (A) MEMBER (J) /jyoti/