RAKESH DHAR DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS in this writ petition are aggrieved of the judgment delivered by the Central Administrative Tribunal (Jabalpur Bench) dated 4.3.2009 in OA No.43/2008 whereby, the Tribunal granted them benefit of the seniority visa vis to their juniors but refused to grant arrears of pay and allowances even though, arrears and allowances of pay alongwith seniority was granted to the petitioners who had approached to the Jodhpur Bench being OA No.57/2008 which was disposed of vide order dated 6.2.2002.

(2.) ACCORDING to the petitioners while Tribunal has stated the case of the petitioners similar to the petitioners who approached Jodhpur Bench there was no dispute that the Tribunal having condoned the delay in case not to grant the benefit of the arrears and other allowances. To appreciate the contention of the learned counsel for the petitioners it would be appropriate to take note of the facts of this case.

(3.) IT is also the case of the petitioners that the cadre of Station Master to which they were a party, was part of 13% of the total cadre of the Station Master.