R.C.P.SINGH Vs. UOI

JUDGEMENT

(1.) 12 Senior Auditors, marching under the banner of Girish Chandra filed OA No.2196/2000, stating before the Central Administrative Tribunal that working as Senior Auditors in the Defence Account Department they had become entitled to be granted ACP benefits after rendering 12 years and 24 years service. Similar was the claim of 10 other Senior Auditors who marched under the banner of Senior Auditor R.C.P.Singh when they filed OA No.2684/2000.

(2.) OA No.2196/2000 was dismissed by the Central Administrative Tribunal on July 03, 2001 which is a reasoned decision and OA No.2684/2000 was dismissed by the Tribunal vide order dated August 01, 2001 by simply noting that the issue had already been decided by the Tribunal as per its decision dated July 03, 2001 dismissing OA No.2196/2000.

(3.) IGNORING the procedural lapse of different applicants before the Tribunal joining in a common action under one writ petition and challenging three different orders passed, albeit on the same subject by the Tribunal, we had heard submissions made by learned counsel for the parties.