RAGHUNATH SAHOO Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THESE two writ petitions arise out of common judgment dated 26.08.2011 rendered by the Chandigarh Bench of the Administrative Tribunal (CAT) in two Original Applications (O.As.) which were preferred by the petitioners of these two writ petitions. Since the grievance was common, it was decided by the said judgment, of course dismissing both the O.As. as time barred. It is for this reason that we heard both the writ petitions altogether and are proposing to decide the same by way of present judgment, common to both the cases.

(2.) COMMONNESS of the facts and law is the reason that the facts of Civil Writ Petition No. 1810 of 2012 are taken note of which would automatically cover the second case as well.

(3.) THAT order was complied with. However, these petitioners filed second O.A. (out of which present writ petitions arise). This time their grievance was that the admissibility of the revised grades ought to have been made to them w.e.f. the date those grades were made available to their counter parts in other departments of the Government of India w.e.f. 01.01.1996 i.e. the date when the recommendations made by the 5th Central Pay Commission were implemented.