UNION OF INDIA Vs. N. SRINIVASULU

JUDGEMENT

(1.) As in all the petitions common order of the Tribunal is under challenge, they have been considered simultaneously. All petitions are directed against the order, dated 21.8.2015 passed by the Tribunal in the respective OA whereby the Tribunal for the reasons recorded in the order has directed the respondents to extend the benefit of higher Grade Pay from 28.8.2014.

(2.) We may record that so far as respondent authorities are concerned, they have preferred W.P. Nos. 51098/2016 and 54922-55037/2016 and W.P.Nos. 53575-53577/2016 for challenging the legality and validity of the order passed by the Tribunal for grant of benefit as mentioned in the order of the Tribunal. Whereas, some of the original applicants before the Tribunal have preferred W.P. Nos. 53273/2016 and 54819 - 917/2016 and W.P. Nos. 53277 and 54817-818/2016 for challenging the order passed by the Tribunal so far as it relates to not granting the benefit from 1.9.2008 to 28.8.2014 (which is the date fixed by the Tribunal for conferment of the benefit in the impugned order).

(3.) As per the order passed by this Court today in the respective matters, W.P. Nos. 53575-53577/2016 are also included, with the consent of learned Counsel appearing for both the sides.