SUNIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dated October 12, 2015 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ( 'Tribunal', for short) in the Original Application being OA No. 726/2013, whereby the Tribunal has dismissed the OA filed by the petitioners herein by stating in paragraphs 26 to 35 as under:

(2.) The facts as noted from the record are that the petitioners herein were aggrieved before the Tribunal by the order dated August 6, 2012 passed by the respondent No.1 and the subsequent order dated November 29, 2012 passed by the respondent No.3, whereby decision of the respondent No.1 was implemented and the application of the petitioner No.2 herein to grant him and rest of the petitioners the grade pay of Rs.2,000.00 w.e.f. January 1, 2006, after the conversion of their post to Group-C post, was rejected.

(3.) It was the case of the petitioners before the Tribunal that the respondents herein be directed to grant the petitioners the grade pay of Rs.2,000.00 instead of Rs.1,800.00, as the grade pay of Rs.2,000.00 is the lowest grade pay payable to the new employees who are being recruited or have been already working in Delhi Police and as such, following reliefs were sought before the Tribunal:-