ORDER

Shanker Raju, Member (J)

1. By virtue of this OA, applicants have sought a direction to extend to them the decision of the High Court in CW-1212/99 entitled Union of India and Ors. v. B.N. Sharma and Ors. decided on 10.1.2002 and also the decision of the Tribunal in R.K. Sharma and Ors. v. Union of India and Ors. (OA-553/2003) decided on 18.12.2003 and other similar OAs and to accord the pay scale of DPA Grade B (Rs. 2000-3200) and Programmer (Rs. 2375-3500) from 1.1.1986.

2. The only contest on behalf of the respondents is that the Government of India has not issued any general order to extend the benefit of the decisions, referred to above, to the non-applicants.

3. Though learned Counsel for respondents vehemently opposed the contentions and argued that the applicants are not entitled to the relief, we are of the considered view that once the issue has attained finality and the applicants are identically situated, they are also entitled to the benefits of the decision in B.N. Sharma's case (supra).

4. In this view of the matter, OA is allowed. Respondents are directed to extend to the applicants the benefits given in B.N. Sharma's case (supra) with regard to the pay scale from 1.1.1986. In that event, the applicants would also be entitled to the consequential benefits, which shall be accorded to them within a period of two months from the date of receipt of a copy of this order. No costs.