RASHID QURESHI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition, the petitioners seek to challenge the order of the Central Administrative Tribunal, Mumbai Bench, Mumbai (the Tribunal) dated 17th April 1997 by which the Tribunal refused to interfere with the revised pay fixation made by the respondent Railways.

(2.) WE have heard the learned counsel for the petitioners and carefully perused the order of the Tribunal. It appears that the Tribunal, on consideration of all the facts and circumstances of the case and the material produced by the petitioners in support of their challenge to the pay fixation, came to a conclusion that the revised pay fixation made by the respondents is in accordance with law and the same cannot be faulted with. The Tribunal has given cogent reasons for its above conclusion. In view of the above, we do not find any justification for interfering with the order of the Tribunal in exercise of our writ jurisdiction under Article 226 of the Constitution of India.

(3.) THIS writ petition is devoid of any merit. Hence dismissed. No order as to costs. Certified copy expedited.