UNION OF INDIA Vs. PRADIP MAHAPATRA

JUDGEMENT

(1.) Parties are represented by their respective learned counsels.

(2.) In this batch of petitions, the Government has called in question the legality, validity and propriety of common order of tribunal dtd. 22/6/2016, whereby O.A No. 350/01517/2014, O.A. No. 350/01523/2014, O.A. No. 350/01524/2014 and 350/01525/2014 were decided.

(3.) The tribunal opined that the applicants before them got the post of Master Craftsman as a 'placement ' before 1/1/2006. The said 'placement ' was not in the stream of 'promotion ' and hence cannot be treated as promotion/upgradation. Thus, tribunal directed that each of the applicants before it will get one extra increment in Pay Band of PB-II of GP Rs.4200.00. Assailing this direction, the present petitions are filed.