Central Administrative Tribunal - Jaipur
Anant Kumar Pareek vs Employees State Insurance Corporation ... on 26 February, 2026
OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024
CENTRAL ADMINISTRATIVE TRIBUNAL
JAIPUR BENCH, JAIPUR
OA No. 779/2024, OA No. 777/2024,
OA No. 780/2024, OA No. 781/2024 and
OA No. 778/2024
Order reserved on: 06.02.2026
Date of Order: 26.02.2026
CORAM:
CORAM
HON'BLE MS. RANJANA SHAHI, JUDICIAL MEMBER
HON'BLE MR. LOK RANJAN, ADMINISTRATIVE MEMBER
OA No. 779/2024
Devendra Singh Harijan S/o Shri Hari Charan Harijan, aged
about 38 vyears, Plaster Assistant, ESIC Hospital, Udaipur
(Raj.), R/o A-9, ESIC Hospital Campus, Chitrakoot Nagar,
Udaipur (Raj.)-323307. Mob. No. 9424756360; Email ID:
[email protected]
Subject: - fixation of grade pay
(Group: - Q)
...APPLICANT
Shri Amardeep Gupta, counsel for the applicant.
VERSUS
1.Union of India, Employees' State Insurance
Corporation, Panchdeep Bhawan, CIG Marg, New
Delhi-110002 - Through its Director General.
2. Medical Commissioner, Head Quarter Office,
Employees' State Insurance Corporation, Panchdeep
Bhawan, CIG Marg, New Delhi-110002.
3. Regional Director, Regional Office, Employees' State
Insurance Corporation, Panchdeep Bhawan, Bhawani
Singh Marg, Jaipur (Rajasthan) - 302006.
4. Medical Superintendent, Employees' State Insurance
Corporation Model Hospital, Laxmi Nagar, Ajmer Road,
Jaipur (Rajasthan) - 302006.
...RESPONDENTS
Shri Namo Narayan Sharma with Ms. Khushboo Rathore,
counsel for respondents
NATHU LAL Digitally
KUMAWAT
signed by NATHU LAL
Reason: your signing reason here
KUMAWAT Date: 2026.02.27 11:24:36+05'30'
OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024
OA No. 777/2024
Mahesh Kumar Jangid S/o Shri Radhe Shyam Jangid, aged
about 38 years, Plaster Assistant, ESIC Model Hospital,
Jaipur (Raj.), Permanent R/o Post & Village Lawan, Tehsil
Lawan, Ward No. 06, District Dausa (Rajasthan)-503004.
Mob. No. 8619555425; Email ID: -
[email protected]
Subject: - fixation of grade pay
(Group: - Q)
...APPLICANT
Shri Amardeep Gupta, counsel for the applicant.
VERSUS
1.Union of India, Employees' State Insurance
Corporation, Panchdeep Bhawan, CIG Marg, New
Delhi-110002 - Through its Director General.
2. Medical Commissioner, Head Quarter Office,
Employees' State Insurance Corporation, Panchdeep
Bhawan, CIG Marg, New Delhi-110002.
3. Regional Director, Regional Office, Employees' State
Insurance Corporation, Panchdeep Bhawan, Bhawani
Singh Marg, Jaipur (Rajasthan) - 302006.
4. Medical Superintendent, Employees' State Insurance
Corporation Model Hospital, Laxmi Nagar, Ajmer Road,
Jaipur (Rajasthan) - 302006.
...RESPONDENTS
Shri Namo Narayan Sharma with Ms. Khushboo Rathore,
counsel for respondents
OA No. 780/2024
Pawan Kumar Sharma S/o Shri Hari Prasad Sharma, aged
about 36 years, Plaster Assistant, ESIC Hospital Bhiwadi
(Raj), R/o P. No. B-8, ESIC Colony, Laxmi Nagar, Ajmer
Road, Jaipur (Raj.) - 302017. Mob. No. 9424756360; Email
ID: - [email protected]
Subject: - fixation of grade pay
(Group: - Q)
...APPLICANT
Shri Amardeep Gupta, counsel for the applicant.
NATHU LAL Digitally
KUMAWAT
signed by NATHU LAL
Reason: your signing reason here
KUMAWAT Date: 2026.02.27 11:24:36+05'30'
OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024
VERSUS
1.Union of India, Employees' State Insurance
Corporation, Panchdeep Bhawan, CIG Marg, New
Delhi-110002 - Through its Director General.
2. Medical Commissioner, Head Quarter Office,
Employees' State Insurance Corporation, Panchdeep
Bhawan, CIG Marg, New Delhi-110002.
3. Regional Director, Regional Office, Employees' State
Insurance Corporation, Panchdeep Bhawan, Bhawani
Singh Marg, Jaipur (Rajasthan) - 302006.
4. Medical Superintendent, Employees' State Insurance
Corporation Model Hospital, Laxmi Nagar, Ajmer Road,
Jaipur (Rajasthan) - 302006.
...RESPONDENTS
Shri Namo Narayan Sharma with Ms. Khushboo Rathore,
counsel for respondents
OA No. 781/2024
Anant Kumar Pareek S/o Shri Girish Chandra Pareek, aged
about 36 years, Plaster Assistant, ESIC Hospital, Jaipur
(Raj.). R/o Village Bhadwa, Tehsil Renwal, Dist. Jaipur
(Raj.)-303328. Mob. No. 9461821843; Email ID: -
[email protected]
Subject: - fixation of grade pay
(Group: - Q)
...APPLICANT
Shri Amardeep Gupta, counsel for the applicant.
VERSUS
1.Union of India, Employees' State Insurance
Corporation, Panchdeep Bhawan, CIG Marg, New
Delhi-110002 - Through its Director General.
2. Medical Commissioner, Head Quarter Office,
Employees' State Insurance Corporation, Panchdeep
Bhawan, CIG Marg, New Delhi-110002.
3. Regional Director, Regional Office, Employees' State
Insurance Corporation, Panchdeep Bhawan, Bhawani
Singh Marg, Jaipur (Rajasthan) - 302006.
NATHU LAL Digitally
KUMAWAT
signed by NATHU LAL
Reason: your signing reason here
KUMAWAT Date: 2026.02.27 11:24:36+05'30'
OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024
4. Medical Superintendent, Employees' State Insurance
Corporation Model Hospital, Laxmi Nagar, Ajmer Road,
Jaipur (Rajasthan) - 302006.
...RESPONDENTS
Shri Namo Narayan Sharma with Ms. Khushboo Rathore,
counsel for respondents
OA No. 778/2024
Seema Agrawal W/o Shri Ravi Gupta, aged about 40 years,
Plaster Assistant, ESIC Model Hospital, Jaipur (Raj.), R/o D-
114, Siddhartha Nagar, Jawahar Circle, Jagatpura, Jaipur
(Raj.)-302017, Mob. No. 9468847024; Email ID:-
[email protected]
Subject: - fixation of grade pay
(Group: - Q)
...APPLICANT
Shri Amardeep Gupta, counsel for the applicant.
VERSUS
1.Union of India, Employees' State Insurance
Corporation, Panchdeep Bhawan, CIG Marg, New
Delhi-110002 - Through its Director General.
2. Medical Commissioner, Head Quarter Office,
Employees' State Insurance Corporation, Panchdeep
Bhawan, CIG Marg, New Delhi-110002.
3. Regional Director, Regional Office, Employees' State
Insurance Corporation, Panchdeep Bhawan, Bhawani
Singh Marg, Jaipur (Rajasthan) - 302006.
4. Medical Superintendent, Employees' State Insurance
Corporation Model Hospital, Laxmi Nagar, Ajmer Road,
Jaipur (Rajasthan) - 302006.
...RESPONDENTS
Shri Namo Narayan Sharma with Ms. Khushboo Rathore,
counsel for respondents
NATHU LAL Digitally
KUMAWAT
signed by NATHU LAL
Reason: your signing reason here
KUMAWAT Date: 2026.02.27 11:24:36+05'30'
OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024
ORDER
Per: RANJANA SHAHI, JUDICIAL MEMBER
At the request of learned counsels for the parties,
OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA
No. 781/2024 and OA No. 778/2024 are taken up together
for disposal as common question of law and facts is involved
in the aforesaid matters/OAs.
2. For the sake of convenience, brief facts of OA No.
779/2024 are taken up. The applicant has filed the present
Original Application (O.A.) mainly seeking the following
reliefs: -
"(i) To command & direct the respondent authorities
to extent the Hon'ble Central Administrative
Tribunal, Principal Bench Delhi of O.A. No.
3227/2011 and MA No. 2379/2011 in favour of
applicant;
(ii) To command & direct the respondent authorities
to grant the benefit of pay scale 5200-20200 in a grade pay of Rs. 2400/- in view of the order passed in O.A. No. 3227/2011 and MA No. 2379/2011 by Hon'ble Central Administrative Tribunal, Principal Bench, Delhi from the date of promotion to the post of Plaster Assistants & thereafter extend the benefit of 7% Pay Commission, along with all consequential benefits like pay, perks, arrears along with appropriate interest therein."
3. The sole ground on which the applicant is seeking the benefit of pay scale of Rs. 5200-20200 in the Grade Pay of Rs. 2400/- is the order dated 19.12.2013 passed by the NATHU LAL Digitally KUMAWAT signed by NATHU LAL Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 Principal Bench of this Tribunal at New Delhi, in OA No. 3227/2011 (Brham Pal & Ors. vs. Union of India & Ors.). The applicant has also cited the order dated 21.02.2022 passed by Jabalpur Bench of this Tribunal in OA No. 204/2021 (Deepak Jairaj Kalyane vs. Union of India & Ors.) & connected matters, and the order dated 05.09.2022 passed by the Hon'ble High Court of Madhya Pradesh at Jabalpur in Misc. Petition (M.P) No. 3645/2022 (Joint Director, Head Quarter Office, ESIC & Anr. vs. Rajendra Singh).
4. We have perused the order dated 21.02.2022 passed by Jabalpur Bench of this Tribunal in OA No. 204/2021 -
Deepak Jairaj Kalyane (supra); the operative part of the
same is reproduced as below: -
"11. In view of the above position, the present
applicants are entitled for the same relief as has been granted by the CAT, Principal Bench in OA No. 3227/2011 as the judicial propriety demands that the same relief are to be granted.
12. In view of the above position, the respondents are directed to consider the case of the applicant as per the judgment passed by the Principal Bench of this Tribunal in Original Application No. 3227/2011 from the date of promotion to the post of Plaster Assistants & further give the effect of the same in the pay of Plaster Technician & thereafter extend the benefit of 7™ pay commission, along with all consequential benefits."
5. We have also gone through the order dated 05.09.2022 passed by the Hon'ble High Court of Madhya Pradesh at NATHU LAL Digitally signed by NATHU LAL KUMAWAT Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 Jabalpur in M.P. No. 3645/2022 (Supra) wherein the aforementioned order dated 21.02.2022 passed by Jabalpur Bench of this Tribunal in OA No. 204/2021 - Deepak Jairaj Kalyane (supra) was challenged. The operative part of the aforesaid order dated 05.09.2022 passed by the Hon'ble High Court of Madhya Pradesh at Jabalpur is reproduced as below: -
"7. Since the foundational order of Principal Bench of Tribunal is under challenge before the High Court of Delhi and the same has been made subject to final decision by the High Court of Delhi, this Court declines to enter into merits of the matter and leaves it to the High Court of Delhi to decide the legality and validity of the order of the Principal Bench of Tribunal."
6. From perusal of the order of Jabalpur Bench of this Tribunal as well as the order of the Hon'ble High Court of Madhya Pradesh at Jabalpur in the aforesaid cases, it is clear that the issue was not dealt with on merits. The Jabalpur Bench of this Tribunal directed the respondents to consider the case of the applicants therein as per the judgment passed by the Principal Bench of this Tribunal in O.A. No. 3227/2011 from the date of promotion to the post of Plaster Assistants & further give the effect of the same in the pay of Plaster Technician & thereafter extend the benefit of 7™ pay commission, along with all consequential benefits, on the ground of parity only. NATHU LAL Digitally KUMAWAT signed by NATHU LAL Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 The Hon'ble High Court of Madhya Pradesh at Jabalpur disposed off the Misc. Petition No. 3645/2022 filed against the aforesaid order of Jabalpur Bench of the Tribunal date 21.02.2022 stating that "this Court declines to enter into merits of the matter and leave it to the High Court of Delhi to decide the legality and validity of the order of the Principal Bench of Tribunal".
7. Now coming to the case before the Hon'ble High Court of Delhi at New Delhi, which has been referred to by the Hon'ble High Court of Madhya Pradesh at Jabalpur while passing the above mentioned order dated 05.09.2022. Learned counsel for the applicant has placed before us the order dated 04.02.2026 passed by the Hon'ble High Court of Delhi in W.P. (C) No. 6414/2015 (The Director General ESIC) & Ors. vs. Rakesh Saini & Ors.) and connected matters, (including WP (C) No. 18/2015 filed against the aforesaid order of Principal Bench of the Tribunal), which reads as below (relevant part):-
"2. Learned counsel representing the Petitioners submit that in compliance of the order passed by the learned Central Administrative Tribunal, the Respondents who were working as Laboratory Assistants have been granted revised pay scale of ¥ 4,000-6,000, with effect from 01.01.1996, as per recommendations of V& Central Pay Commission and the Respondents have already demitted office after attaining the age of superannuation.
NATHU LAL Digitally KUMAWAT signed by NATHU LAL Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024
3. They submit that while leaving the question of law open, the writ petitions may be disposed of as the Petitioner do not wish to make any recovery from the Respondents.
4. Keeping in view the aforesaid position, the present writ petitions along with the pending applications are disposed of while leaving the question of law open."
8. It is evident from the above, that the controversy involved had not been adjudicated on merits either by the Jabalpur Bench of this Tribunal or by the Hon'ble High Court of Madhya Pradesh at Jabalpur or by the Hon'ble High Court of Delhi at New Delhi; rather the Hon'ble High Court of Madhya Pradesh at Jabalpur left the question of legality and validity of the order of the Principal Bench of the Tribunal to be decided by the Hon'ble High Court of Delhi and the Hon'ble High Court of Delhi disposed off the pending Writ Petitions leaving the question of law open.
9. Now coming to the order dated 19.12.2013 passed by the Principal Bench of this Tribunal at New Delhi in OA No. 3227/2011 (Brham Pal & Ors. vs. Union of India & Ors.) wherein in para 2 of the aforesaid order, the gist of the facts have been mentioned; relevant extracts of the same is reproduced as under: -
"2. The applicants are Plaster Assistants (PA) in different Employees State Insurance Corporation (ESIC) hospital who were given the scale of Rs. 3200-
NATHU LAL Digitally KUMAWAT signed by NATHU LAL Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' 10 OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 4900 by the 5% Central Pay Commission (CPC). According to the applicants the respondents did not extend to them the scale of Rs. 4000-6000, which was notified by the Central Government on 30.09.1997 for the technical posts, requiring matriculation with some experience instead of Rs. 3200-4900. It has been submitted that the PAs have had traditional parity with
(i) Laboratory Assistants, (ii) Nurse 'D' grade and (iii) Auxiliary Nurse and Midwife, they have been given common scale in the post. In the case of Nurse 'D' grade/Auxiliary Midwife the upgraded pay scale of Rs. 4000-6000 was sanctioned but the same was denied to the Laboratory Assistants and PA. The Laboratory Assistants, however, had approached this Tribunal in 0OA-1464/2003 - Ashok Kumar and others v. Union of India, and this Tribunal vide order dated 13.01.2004 granted the pay scale of Rs. 4000-6000 to the Laboratory Assistants. Subsequently, in OA nos. 1145/HP/2002, 1464/2003, 1253/2002, 1401/2006, 825/2007 and 1145/2002 this Tribunal has granted the scale of Rs. 4000-6000 to the Laboratory Assistants. It has been submitted by the learned counsel for the applicants that though an appeal is pending in the Hon'ble High Court of Delhi against the judgments of this Tribunal, no stay has been granted and the respondents have implemented the orders of this Tribunal in respect of those Laboratory Assistants. The learned counsel further submits that the applicants' case is similar to that of the Laboratory Assistants, as they have the same condition of service, method of recruitment and eligibility conditions and, therefore, the judgment of the Tribunal in respect of the Laboratory Assistants will squarely be applicable to the PAs.
The Principal Bench of this Tribunal in its order dated 19.12.2013 had observed, which reads as follows: -
"7. This Tribunal in the case of Laboratory Assistants has already taken a view in favour of admissibility of scale of Rs. 4000-6000 and the respondents have implemented it provisionally subject to the outcome of the pending Writ Petitions in the Hon'ble High Court of Delhi. However, we are not linking up the order in this OA with the order of this Tribunal in respect of Laboratory Assistants."
NATHU LAL Digitally KUMAWAT signed by NATHU LAL Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' 11 OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 So it is evident from the above that in the issue of Laboratory Assistants, the Principal Bench of this Tribunal while stating that the respondents have implemented provisionally the earlier orders of this Tribunal and granted the scale of Rs. 4000-6000 but subject to the outcome of the pending Writ Petitions in the Hon'ble High Court of Delhi and granted the relief to the applicants therein. But as has been mentioned in the preceding paras, the Hon'ble High Court of Delhi had disposed off the pending Writ Petitions on this issue including the Writ Petition No. 18/2015 arising out of the above mentioned order dated 19.12.2013 passed by the Principal Bench of this Tribunal in OA No. 3227/2011, without going into the merits and specifically leaving the question of law open.
It is pertinent to mention that in the present O.A., the applicant has taken no other ground except that he should also be extended the same benefit as has been given to others in the above-mentioned judgment/order dated 19.12.2013 by the Principal Bench of this Tribunal in OA No. 3227/2011. We have at length distinguished the aforesaid judgment in the preceding paras. In the order of Jabalpur Bench of this Tribunal, without adjudicating on merits, the relief was given based on the judgment passed by the Principal Bench of this Tribunal and in the Misc. Petition NATHU LAL Digitally signed by NATHU LAL KUMAWAT Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' 12 OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 against the same, the Hon'ble High Court of Madhya Pradesh at Jabalpur declined to enter into merits of the matter and left it to the Hon'ble High Court of Delhi to decide the legality and validity of the order of the Principal Bench of this Tribunal. The Hon'ble High Court of Delhi disposed off the pending Writ Petitions leaving the question of law open. So the question of law on this issue remained un- adjudicated.
10. Now in the present case the applicant has not sought the relief on the basis of merit or strength of law but only cited the abovementioned orders for his own claim.
11. The applicant has not even stated the facts of his own case except that he was promoted as Plaster Assistant on 30.01.2020 and that after his promotion, his pay had been fixed in the pay scale of Rs. 5200-20200 in the Grade Pay of Rs. 2000/- and he should be given the Grade Pay of Rs. 2400/- based on the above cited orders.
12. The respondents in their reply have stated that they had only given the benefit of judgment/order dated 19.12.2013 passed by the Principal Bench of this Tribunal in the case of Brham Pal (supra) in persona and not in rem and that too subject to the outcome of the Writ Petition No. NATHU LAL Digitally KUMAWAT signed by NATHU LAL Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' 13 OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 18/2015 pending (at that time) before the Hon''ble High Court of Delhi. They have also tried to distinguish the case of the present applicant from those applicants in OA No. 3227/2011- Brham Pal (supra) relied upon by the applicant in the present O.A. and have stated that the judgment dated 19.12.2013 passed by the Principal Bench of this Tribunal was in relation to Plaster Assistants who were at the relevant time in Pay Level-3, thereafter, the Recruitment Rules were amended on 08.01.2022 and Lab Assistants (Plaster Assistants) have been placed in Pay Level-5 and presently the applicant is drawing his salary in Pay Level-5. The ESIC Headquarter issued Circular dated 11.01.2022 thereby changing the nomenclature for the post of Lab Assistant and Pay Matrix pursuant to Gazette Notification dated 08.01.2022. As a result of amendment in the recruitment rules and change in Pay Matrix, the applicant is already drawing higher pay. The respondents further stated that at the time of pay fixation of the applicant on promotion to the post of Plaster Assistant in running pay band of Rs. 5200-20200 with Grade Pay of Rs. 2000/-, no objection whatsoever was raised by the applicant. They have also stated that ESIC is required to grant pay scale to its employees as prescribed in relevant Recruitment Regulations. Recruitment Regulations for the post of Plaster NATHU LAL Digitally KUMAWAT signed by NATHU LAL Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' 14 OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 Assistants and Plaster Technicians have prescribed for the pay Level-03 and 04 respectively and the same is being granted to the applicants. Therefore, the applicants are not eligible for higher grade pay. Furthermore, Section 17 (2) of E.S.I. Act, 1948, stipulates as "[(2)(a) The method of recruitment, salary and allowances, discipline and other conditions of service of the members of the staff of the Corporation shall be such as may be specified in the regulations made by the Corporation in accordance with the rules and orders applicable to the officers and employees of the Central Government drawing corresponding scale of pay. xxxx". Moreover, as per available record, the demanded pay scales have even not been granted, except in persona, under any orders of the Hon'ble Courts, to their counterparts in Central Health Services Institutes like RML and Safdarjung Hospital wherein Plaster Assistant and Plaster Technician are Group 'C' posts with Pay Level-03 and
04.
13. The respondents in their reply have further stated that O.A. No. 205/2021 (connected with OA No. 204/2021- supra) was filed before Jabalpur Bench of this Tribunal prior to the amendment in the recruitment rules and at the time of decision of the said O.A., the fact relating to amendment made in the NATHU LAL Digitally signed by NATHU LAL KUMAWAT Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' 15 OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 recruitment rules vide Notification dated 08.01.2022 were not brought to the notice of the Hon'ble Tribunal. In view of the amendment in the recruitment rules vide Notification dated 08.01.2022, the applicant is already drawing pay in higher scale and his claim for extending the benefit of the judgment dated 19.12.2013 passed by the Principal Bench of this Tribunal at this belated stage is wholly untenable.
14. Learned counsel for the applicant has verbally stated that the applicant joined the services in the year 2011 and was promoted on the post of Plaster Assistant in the year 2020. Whereas, the judgment on which the applicant is relying was passed by the Principal Bench of this Tribunal on 19.12.2013. The applicants therein (before the Principal Bench of this Tribunal) were seeking the benefits under 5 Central Pay Commission i.e. the scale of pay Rs. 4000-6000, which was notified by the Central Government on 30.09.1997 for the technical posts. The applicant herein has completely failed to even establish that his case is similar to the above mentioned O.A. No. 3227/2011- Brham Pal (supra) which he has been relying upon and he has not at all been able to rebut and distinguish the specific contention of the respondents that the above judgment was passed in the year 2013 regarding Plaster Assistants who NATHU LAL Digitally signed by NATHU LAL KUMAWAT Reason: your signing reason here KUMAWAT Date: 2026.02.27 11:24:36+05'30' 16 OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024 were at the relevant time in pay level-03 and thereafter recruitment rules were amended and Laboratory Assistants (Plaster Assistants) had been placed at Pay Level-5, consequently, the applicant is drawing higher salary in Pay Level-5. In view of this, the applicant has failed to establish his case on merits. In view of the above observations, we do not find it a fit case for interference.
15. Accordingly, all the aforesaid Original Applications are hereby dismissed. No order as to costs.
(LOK RANJAN) (RANJANA SHAHI)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
nlk,
NATHU LAL Digitally
KUMAWAT
signed by NATHU LAL
Reason: your signing reason here
KUMAWAT Date: 2026.02.27 11:24:36+05'30'