K Bharathi vs REVENUE

1 OA 310/01104/2026
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/01104/2026
nd
Dated Tuesday the 22 day of September Two Thousand Twenty Six
CORAM:
HON'BLE MS. VEENA KOTHAVALE, MEMBER (J)
&
HON'BLE MR. M. L. SRIVASTAVA, MEMBER (A)
K. Bharathi,
W/o. late A. Sarathchandra Kalidas,
Assistant Commissioner of Customs (died in harness)
R/o No. 39, LGB Nagar, Kambar Street,
Balaji Nagar, Saravanampatty,
Coimbatore-641035. …Applicant
By Advocate Dr. K. Manoharan
Vs
1. Union of India, represented by
The Revenue Secretary, Department of Revenue,
Government of India,
Noth Block, New Delhi – 110001.
2. The Chairman,
Central Board of Indirect Taxes & Customs,
Ministry of Finance, Department of Revenue,
Government of India,
New Delhi-110001.
3. The Principal Chief Commissioner Customs,
Customs House,
No. 60, Rajaji Salai,
Chennai 600 001.
4. The Commissioner of Customs (General)
Commissionerate VIII, Customs House,
No. 60, Rajaji Salai,
Chennai-600001. …Respondents
By Advocate Mr. J. Vasu

2 OA 310/01104/2026
ORAL ORDER
(Pronounced by Hon'ble Ms. Veena Kothavale, Member(J))
This OA has been filed by the applicant seeking the
following relief:
“i) To call for the records of the Respondents and to set
aside the impugned communication in F.No.III/
(20)/2/2025-Accts-O/o-Comm-Cus-Gen-Chennai dated
13.08.2026 (applicant is at S.No.1) issued by the
Commissioner of Customs (General), Chennai-VIII
Commissionerate, Chennai 600001 and to declare that
the applicant's husband is entitled to the benefits of
revised pay scale with effect from 01.01.1996 on actual
th
basis, i.e. from the date when the 5 CPC became
operational, based on the judgements/ decisions of the
Hon'ble Supreme Court and various High Courts and
Tribunals;
(ii) To direct the Respondents to grant benefits of revised
pay and pension to the applicant and re-fix the pay scales
from 01.01.1996 on actual basis;
(iii) To grant and pay consequential arrears of pay and
allowance for the period from 01.01.1996 to her husband;
(iv) To issue revised Pension Payment Order accordingly
and to grant and pay the pension arrears and post-
retirement/death benefits along with 18% interest per
annum to the applicant as the applicant's husband is a
government employee died in harness in the respondents’
department;
(v) To direct the respondents to pay cost of the litigation to
the Applicant as the Applicant has been deliberately &
unnecessarily dragged to the Tribunal by the Respondents;
and

3 OA 310/01104/2026
(vi) To pass such appropriate directions or orders which
this Hon'ble Tribunal deems fit and proper in the facts
and circumstances of the case to meet the ends of
justice”

2. Heard both counsels.
3. It is observed that the issue involved in this OA is similar to
the issue in OA No. 957 of 2023 and batch matters. The
applicant herein is seeking the same relief as in OA No. 957 of
2023 and batch matters. This Tribunal has already disposed of
O.A. 957/2023 and batch matters vide its order dated
17.04.2026 holding as under:-
“65. In view of our observations in the foregoing paragraphs,
we feel that it would be appropriate for the Government in
Department of Revenue to pass an order granting scale of
pay of Rs.6500-10500/- to Inspectors and Rs.7500-12000/-
to Superintendents notionally with effect from 01.01.1996 so
as to give quietus to the issue and avoid large scale
unwarranted litigation by affected parties approaching the
Tribunals for obtaining the financial benefits ‘in personam’
basis and that uniformity is accomplished in granting such
benefits and consequential benefits including pension to all
similarly placed employees.
66. Accordingly, we direct the Respondent No.2 i.e.
Department of Revenue in the Ministry of Finance to issue
appropriate orders refixing the pay of Inspectors in the scale

4 OA 310/01104/2026
of Rs.6500-10500/- and for Superintendents in the scale of
pay of Rs.7500-12000/- notionally w.e.f. 01.01.1996 and
actually w.e.f., 21.04.2004 with all consequential benefits
including pension within a period of two months from the
date of receipt of copy of this order.
67. The OA is accordingly disposed of as above. Pending
MAs, if any, stand disposed of. No order as to costs.”
4. Accordingly, this OA is also disposed of on the same lines
as in OA No. 957 of 2023 and batch matters. No order as to
costs.
(M.L. Srivastava) (Veena Kothavale)
Member (A) Member (J)
22.09.2026
Digitally signed
by LOKESH M
Date: 2026.10.22
15:53:33 +05'30'
LOKESH M
COURT MASTER
CAT CB