ATOMIC ENERGY EMPLOYEES ASSOCIATION; P PAZHANI Vs. UNION OF INDIA; UNDER SECRETARY, ATOMIC ENERGY COMMISSION; DIRECTOR, INDIRA GANDHI CENTRE FOR ATOMIC RESEARCH; SECRETARY, TROMBAY COUNCIL & TROMBAY SCIENTIFIC COMMITTEE; REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India, seeking to issue an order in the nature of writ of certiorarified mandamus, calling for the records relating to the order, dated 11.07.2014 passed in O.A.No.1492 of 2011 by the Central Administrative Tribunal (Chennai Bench) and quash the same and consequently direct the authorities to grant pay fixation under FR 22 (I) (a) (1) to the employees.

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

(3.) The Central Administrative Tribunal (Chennai Bench), after considering the divergent contentions of both sides, dismissed the Original Application. Aggrieved against the said order, the petitioners / applicants have come forward with this writ petition.