CHANDRESHWAR NARAIN DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) These three sets of appeals arise out of the orders made by the Central Administrative Tribunal (Principal Bench). The appellants herein are/were employed in the Pension Paying Offices attached to the respective Ministries in the Embassy of India at Nepal. Writ petitions had been preferred before this Court under Article 32 of the Constitution and on the establi-shment of the Central Administrative Tribunal, this Court transferred these petitions for its consideration by an order made on 3rd November, 1992 in W.P. No. 591 of 1987, 903 of 1988, 620 of 1991 and 181 of 1987.

(2.) In Civil Appeal No. 4569 of 1996, there are three appellants and they were recruited by the Ministry of Defence, Government of India in Nepal and posted in the Pension Pay Office at Pokhran. While the first appellant was appointed as a lower division clerk on 24-7-1972, appellant No. 2 was appointed on 21-10-1964 and appellant No. 3 on 2-9-1985. Thus at the time of filing of these appeals, appellant No. 1 had put in 20 years service, appellant No. 2, 29 years and appellant No. 3, 8 years of service in their respective offices. They claim for confirmation in their posts and for parity in emoluments, paid to their counterparts designated as India Based Employees inasmuch as both of them were performing indentical works and employed in the same establishment.

(3.) In Civil Appeal No. 4570 of 1996, there are 28 appellants and they are Nepali nationals recruited in Nepal on different dates. They also seek for identical reliefs as in Civil Appeal Nos. 4569 of 1996, 4571/1996.