A S SURESH KUMAR; V JAGANATHAN; M DANDAPANI; R SOWMINARAYANAN; E SIVAPRASAD; D THIAGARAJAN; G SAMPATH; L V RAMAMURTHY; B JAGANATHAN; K GANESAN; T K VIJAYA RAAN; P SAHADEVAN; T SUDARASAN; R KUMAR; M SUNDARAM; C PALANI; R MANI Vs. REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL UNION OF INDIA; CHAIRMAN, RAILWAY BOARD; GENERAL MANAGER, INTEGRAL COACH FACTORY (ICF); CHIEF PERSONNEL OFFICER; SENIOR PERSONNEL OFFICER / WS

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India, seeking to issue a writ of certiorarified mandamus to quash the order of the Central Administrative Tribunal (Madras Bench), dated 03.11.2014 in O.A.No.908 of 2011 and consequently, direct the official respondents to grant the revised pay to the petitioners by extending the benefit of the MACP Scheme.

(2.) The facts of the case in nutshell are as follows :

(3.) Aggrieved against the order of rejection, the petitioners filed O.A.No.908 of 2011 before the Tribunal. The Central Administrative Tribunal dismissed the Original Application on 03.11.2014. Therefore, the petitioners preferred the present writ petition.