S.NARAYANASWAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the orders dated 25.04.2011 and 30.05.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.3820/2010 and R.A. No.158/2011 respectively.

(2.) Without going into the details of the matter we may straightaway point out that the petitioner had sought parity with the case of P.G.George vs. Union of India & Ors. (O.A. No.1409/2009) decided on 22.04.2010 by a coordinate bench of the Tribunal. Along with the said case of P.G.George seven other OAs of similarly placed individuals had also been decided by the said order dated 22.04.2010. The only question that was raised in those matters was as under:

(3.) After considering the merits of the matter, the Tribunal in P.G.George's case allowed all the said OAs and directed as under:-