LAWS(KER)-2014-8-258

UNION OF INDIA Vs. A.S.PEETHAMBARAN

Decided On August 12, 2014
UNION OF INDIA Appellant
V/S
A.S.Peethambaran Respondents

JUDGEMENT

(1.) THIS original petition was filed challenging Ext.P4, the order passed by the Central Administrative Tribunal, Ernakulam Bench in O.A.No.1013 of 2011. The said OA was filed by two court masters of the Tribunal, claiming fixation of their pay on a par with the similarly placed court masters whose pay was hiked following the revision of pay effected in 2008 pay revision. The Tribunal allowed the prayer in Ext.P4 order which is under challenge before us.

(2.) WE heard the Assistant Solicitor General for the petitioners and counsel for the respondents.

(3.) WE are also informed that in the meanwhile all the monetary benefits were also disbursed to Sri.Sreenivasa. Taking note of the above development, O.P.(CAT)No.2620/13 and 6/14 were disposed of by this Court leaving open the contentions and clarifying that the respondents therein will enjoy the benefits of the order of the CAT challenged before this Court, until the decision in the case of Sri.Sreenivasa of the Bangalore Bench is revised on administrative side or otherwise in accordance with law. It was in the meanwhile that the respondents herein claimed parity with that of the above employees and filed O.A.No.1013/2011 before the Tribunal. By the impugned order, the Tribunal allowed the claim which is challenged in this original petition.