CRIMINAL; THE DIRECTOR OF POSTAL ACCOUNTS OFFICE OF THE GENERAL MANAGER (POSTAL ACCOUNTS AND FINANCE) AND THE SUPERINTENDENT OF POLICE, KARAIKUDI DIVISION Vs. A J M G RATHINASAMY AND REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL, CHENNAI BENCH

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners.

(2.) The present Writ Petition has been filed by the Union of India and other Subordinate Officers of the Postal Department, challenging the order dated 14.11.2005 made in OA. No. 446/2005 of the Tribunal.

(3.) The above said OA.No.446/2005 had been filed by the present 1st respondent, praying to quash the impugned Order No. 144/IF Cell/ Dy.592-98/99-2004-05 dated 31.12.2004 passed by the 2nd respondent and to direct the respondents therein to step up of pay of the applicant on par with his junior with effect from the date from which the junior is getting more pay than the applicant and to give all consequential benefits. The Tribunal, after hearing both sides, observed in its order dated 14.11.2005 in OA.No.446/2005, as follows:-