(1.) Heard.
(2.) Leave granted.
(3.) The present appeal by special leave, is preferred on behalf of the appellants, assailing the judgment dtd. 25/4/2017 passed by the High Court of Delhi in Writ Petition (Civil) No. 3543 of 2017, dismissing the writ petition filed by the appellants and upholding the judgment dtd. 4/10/2016 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter being referred to as the 'Tribunal') in Original Application Nos. 60 of 2013 and 459 of 2013. The Tribunal had rejected the appellants' claim for benefits of the replacement scales of the Revised Pay Rules, 2008 (hereinafter referred to as 'RP Rules') in accordance with the 6th Pay Commission Report, with effect from 1/1/2006.