UNION OF INDIA Vs. TAPASH BASAK

JUDGEMENT

(1.) This petition has been filed by the petitioners challenging the order dated March 17, 2014 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in the Original Application being OA No.3882/2012 ( 'OA', for short) filed by the respondents herein, whereby the Tribunal has disposed of the OA by stating in paragraphs 58 to 60, as under:

(2.) The case of the respondents before the Tribunal was that, they are civilian ministerial staff of Secretarial Service with the Director General of Security ('DGS', for short) under the Cabinet Secretariat ('CS', for short) of four units (a) Special Service Bureau now Sashastra Seema Bal ('SSB', for short), (b) Aviation Research Centre ('ARC', for short), (c) Special Frontier Force, ('SFF', for short) and (d) Chief Inspectorate of Armament ('CIOA', for short). These four units had a common and combined DGS (Secretarial Service) promulgated on November 4, 1975 with inter se seniority and the inter unit transfer liability having four cadres:

(3.) The personnel did not belong to any particular organisation, i.e., SSB, ARC, SFF and CIOA but were merely posted in any one of the organisations. The trifurcation of four organizations took place in 2001. Before trifurcation, the secretarial staff of these four organisation were part of one secretarial service, i.e., DGS (Secretarial Service).