ALL INDIA EDP OFFICERS (GROUP-B) ASSOCIATION, THROUGH ITS GENERAL SECRETARY, PERDEEP KUMAR KAPIL AND OTHERS Vs. UOI & ORS. THROUGH CSI & SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY OF STATISTICS & PROGRAMME IMPLEMENTATION AND OTHERS

JUDGEMENT

(1.) HEARD the learned counsel for the applicant.

(2.) MA 1145/2014 filed under Rule 4(5)(a) of C.A.T. (Procedure) Rules, 1987, for joining together, is allowed.

(3.) IT is further submitted that the Department of Expenditure, Ministry of Finance vide their O.M. dated 11.09.1989 directed all the Departments including the respondents as follows: