UNION OF INDIA Vs. BINU MATHEW

JUDGEMENT

(1.) A common order passed by the Central Administrative Tribunal, Jabalpur Bench in the relevant TAs (Transferred Applications) preferred by the private Respondents herein, declaring that they are entitled to a Basic Pay of Rs.30,000 + Grade Pay of Rs.8,000 from their date of appointment, simultaneously directing the arrears including the recovery made, if any, shall be paid within 60 days (without interest) and thus allowing the TAs, is subjected to challenge in these writ petitions filed by the Respondents in the TAs.

(2.) Writ Petition (S) No. 4667/2019 arising from TA No.203/00004/2018 is treated as the lead case and the parties and proceedings are referred to as mentioned therein, except where it is separately adverted to, with reference to the context.

(3.) We heard Mr. B. Gopa Kumar, the learned Assistant Solicitor General appearing for the Petitioners and Dr. N.K. Shukla, the learned Senior Counsel for the private Respondents.