UNION OF INDIA Vs. ORDNANCE EMPLOYEES UNION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioners are the Union of India through the Secretary, Ministry of Defence, the D.G.O.F/Chairman of the Ordnance Factory Board, Kolkata and the General Manager, Ordnance Factory, Ambajhari, Nagpur. Prayer Clause-A put-forth by the petitioners reads as under:-

(3.) The petitioners are aggrieved by the judgment and order dated 05.08.2016 delivered by the learned Central Administrative Tribunal, Bombay Bench at Nagpur (hereinafter referred to as the 'CAT' for short) in Original Application No. 2065 of 2014. By the impugned judgment, the learned CAT has passed the following order under prayer Clauses 8 & 9:-