ALL INDIA GDMO ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 28th January, 2008 passed by the Central Administrative Tribunal, Principal Bench in OA Nos. 2232/2007 and 200/2008.

(2.) THE short question before the Tribunal was whether the age of superannuation of General Duty Medical Officers (GDMOs) should be increased from 60 to 62 years as has been done in the case of non-teaching specialist sub cadre, teaching specialist sub cadre and public health sub cadre.

(3.) THE Petitioners relied upon a decision of this Court in Dr. Asha Aggarwal and others vs. Union of India (WP (C) Nos. 460, 557, 643 and 2115/2007 decided on 11th January, 2008 ). In that decision, this Court has mentioned that it is prima facie of the view that the Government was not justified in excluding GDMOs from an enhancement in the age of superannuation. However, the Court did not express any final opinion and left the matter to be decided by the 6th Central Pay Commission. Following the order passed by this Court, the Tribunal also passed a similar order which is now under challenge before us.