UNION OF INDIA Vs. C P PRASAD

JUDGEMENT

(1.) RESPONDENT before the Central Administrative Tribunal challenges the order passed by the Tribunal directing that the last pay drawn by the applicant as Senior Section Engineer/P.Way/USFD in the Pay Band of Rs. 9300-34800 plus Grade pay of Rs. 4800 has to be protected on being repatriated to the cadre post in terms of Office Order No. 68/2011/WP dated 23-6-2011 and the further direction to grant consequential benefits within a period of two months .

(2.) IT is the contention of the petitioner that by virtue of Annexure - A11, the tenure of an ex-cadre post was normally for a period of five years and merely for the reason that the applicant continued in the ex-cadre post for about 16-20 years , they are not entitled for protection of pay.