UNION OF INDIA Vs. RATTAN SINGH

JUDGEMENT

(1.) RULE DB. With the consent of the learned Counsel for the parties, the Writ Petitions are taken up for final hearing.

(2.) THE facts of only the present Writ Petition that is i.e. Writ Petition (Civil) No.8201 -02/2006 are being taken up in this judgment for disposing of all the connected Writ Petitions being Writ Petition (Civil) Nos. 1607/2005, 8226 -27/2006 8226 -27/2006 , 8642 -43/2006 8642 -43/2006 , 8696 -97/2006, 8707 -08/2006 8707 -08/2006 , 8709 -10/2006 8709 -10/2006 and 8711 -12/2006 8711 -12/2006 .

(3.) THIS Writ Petition challenges the order dated 29th July, 2004 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No(s).1885/2003, 1886/2003, 1887/2003, 1888/2003, 1889/2003, 1890/2003, 1891/2003 and 1892/2003 filed by the Respondents who were the members of the running staff category of Railway employees. The case of the Respondents was that the basic pay in the scale (effective from 1.1.1996) has to be fixed at the stage next above in the revised scale of pay by taking into account the following components of pay: