UNION OF INDIA Vs. SHUBHAM PANDEY

JUDGEMENT

(1.) The present petition has been field assailing the order dtd. 25/2/2025, passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter 'CAT') in O.A. No. 1804/2023 whereby the Petitioner was directed to re-fix the basic of the Respondents by allowing the benefit of pay protection of the pay drawn by the them along with consequential benefits.

(2.) The quintessential facets governing the present dispute are that the Respondents are Direct Recruit Officers of the Military Engineer Services ('MSE') of different Batches, 18 of them are from Indian Defense Service of Engineers ('IDSE') Cadre and the other 3 belong to Quantity Surveying and Contracts ('QS&C') Cadre, recruited between 2003 to 2019, as Assistant Executive Engineers ('AEE') through the All India Engineering Services Examination by the Union Public Service Commission, within.

(3.) At the time of appearing for the examination, they were employed at various PSUs viz. BHEL, NTPC, IOCL, PGCIL, ONGC etc. and it has been alleged that they had overall suffered in terms of total salary while switching their employment from the PSUs to the Central Governments posts.