INDIAN COUNCIL OF AGRICULTURAL RESEARCH Vs. BIDESH SINGH

JUDGEMENT

(1.) This writ petition has been filed against the Judgment dated 5th May, 2004 passed in OA No. 4/2002 by the Central Administrative Tribunal (hereinafter referred to as 'CAT'), Principal Bench, New Delhi by which the CAT held that the decision of the Hon'ble Supreme Court in Director General of Posts and Ors. vs. B. Ravindran and Ors.,(1997) 1 SCC 641, was a binding precedent. It also held that the applicants are similarly circumstanced with the applicants in OA Nos. 33 and 34 of 1994. The objection with respect to the territorial jurisdiction was overruled as part of the cause of action had arisen within the jurisdiction of the Principal Bench, CAT. The petitioners were directed to extend to the applicants, the benefits accorded in OA No. 33/1994 and OA No. 34 /1994 and to refix their pay by grant of one increment for each year of service rendered by them in defence with all consequential benefits.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the petitioner submitted as under: