UNION OF INDIA Vs. K BABU

JUDGEMENT

(1.) IN W. P. Nos. 2481 and 2628 of 2002, the petitioners are The Union of India represented by the Assistant Director General (Estt.), Department of Posts, Ministry of Communications, Dak Bhavan, Sansad Marg, New Delhi and the Principal/chief Post Master General, Tamil Nadu Circle, Chennai-600 002. In W. P. No. 11629 of 2002, the petitioners are the Union of India represented by the Principal Chief Post Master General, Tamil Nadu Circle, Chennai-600 002 and the Head Record Officer, Airmail Sorting Division, Chennai-600 027.

(2.) THE challenge in all these Writ Petitions is to the orders of the Central Administrative Tribunal, dated 20/7/2001 in O. A. No. 138 of 2001 and 209 of 2000 and dated 14/8/2001 in O. A. No. 457 of 2001 respectively.

(3.) THE contesting respondents herein were all employed as substitutes in the place of Group-D employees as and when such employment arose by virtue of certain contingencies like leave, absence etc. The claim before the Tribunal by the contesting respondents related to the withdrawal of the payment of House Rent Allowance (in short, H. R. A) and City Compensatory Allowance (in short, C. C. A) to them on and after 1997-1998.