UNION OF INDIA Vs. BARUN KUMAR MEHTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the parties agree that this batch of petitions can be disposed of with a common order, since they challenge the common judgment and order made by the Central Administrative Tribunal (CAT), Mumbai on 19 th August 2014.

(3.) The only submission made by Mr. Joshi, learned counsel for the petitioners, in support of these petitions is that the original applicants before the CAT, i.e., the respondents herein were engaged in private organizations before their recruitments in the National Defence Academy (NDA) and therefore, the direction issued by the CAT to treat the services of such respondents in the private organizations for purposes of financial benefits under the Career Advancement Scheme are in excess of jurisdiction. He points out that on the basis of the impugned judgment and order, such respondents might even claim benefits of seniority and actual promotion at the NDA. On this ground alone, Mr. Joshi submits that the impugned judgment and order made by the CAT is required to be set aside.