S.R.SAINI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are aggrieved by the order dated 12.08.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby their Original Application being O.A. No. 2934/2011 was rejected on the ground of limitation.

(2.) The petitioners had initially approached the Tribunal by way of an Original Application being O.A. No. 754/2005. The said Original Application had been rejected. However, on the filing of a review application, the same was restored and ultimately it was disposed of by an order dated 01.08.2008. The Tribunal, inter alia, directed as under:-

(3.) It is relevant to note that OA No. 754/2005 where the petitioners had initially sought fixation of pay under Rule 7 Note 3 (bunching) of the CCS (Revised Pay) Rules 1986 as per the recommendations of the Fourth Pay Commission was not dismissed or rejected on the ground of limitation. The specific direction was given that the OA be treated as a representation and the respondents should pass a speaking order. It is pursuant to that the respondents passed a speaking order dated 22.04.2009. The material portion of which reads as under:-