(1.) This is a petition filed under Order XLVII Rule 1 of the Code of Civil procedure, 1908. The petitioner seeks to review judgment dtd. 8/6/2016 in the original petition.
(2.) O.P.(CAT) No.144 of 2016 was filed challenging the order of the Central Administrative Tribunal, Ernakulam Bench in O.A.No.50 of 2014. The petitioners filed the said original petition claiming that they were entitled for refixation of pensionary benefits, counting the annual increment that fell due on the 1st July, although they retired on 30th June in the respective years. The Tribunal did not allow that claim. This Court as per the judgment dtd. 8/6/2016 affirmed the said view taken by the Tribunal. The petitioners would now contend that the Apex Court as per Annexure I judgment dtd. 11/4/2023 accepted the contentions of various employees that they were entitled to reckon the annual increment fell due on 1st July, despite their retirement on the preceding day, i.e., 30th June of the respective years. The petitioners accordingly would contend that on account of the said decision of the Apex Court and consequent orders issued by various Departments of the Central Government entitling retired officers the benefit of increment which fell due on 1st July, the order of this Court in O.P.(CAT) No.144 of 2016 is liable to be reviewed.
(3.) Heard the learned counsel for the petitioners and the learned DSGI-in-charge.