UNION OF INDIA Vs. NILAMANI MOHANTY

JUDGEMENT

(1.) Both the present petitions by the Union of India are directed against orders of the Central Administrative Tribunal ("CAT"?) and involve an identical question of law and are accordingly being disposed of by this common order.

(2.) While W.P.(C) 8705/2014 challenges the order dated 18th March, 2014 passed by the CAT in O.A. No. 925/2013 as well as the subsequent order dated 31st July, 2014 in R.A. No. 136/2014, W.P.(C) 2262/2015 challenges the order dated 30th July, 2013 of the CAT in O.A. No. 2461/2012 and the order dated 7th January, 2015 in R.A. No. 186/2014.

(3.) In all the above applications before the CAT, the applicants were former employees of the Department of Space and the Indian Space Research Organisation ("ISRO"?). The common issue in all these petitions is whether the enhancement of "special pay"? granted to the Respondents from Rs.2000/-to Rs.4000/- in terms of the recommendations of the 6th Central Pay Commission ("CPC"?) formed part of "pay"? for the purposes of calculation of pension?