RAJ KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Harcharan Singh Sudan and Pawan Kumar who are respondents 1 and 2 in CWP No. 11 of 2009 filed Original Applications before the Central Administrative Tribunal, Chandigarh Bench, praying for stepping up of their pay at par with their juniors in the light of the order of the Hon'ble Supreme Court dated 2.8.2006 titled as Commissioner and Secretary to Government of Haryana and others Vs. Ram Sarup Ganda and others.

(2.) Raj Kumar, who is the writ petitioner in CWP No. 10873 of 2009 filed OA No. 170-CH-2008 before the CAT, Chandigarh Bench seeking the very same relief sought for by Harcharan Singh Sudan and Pawan Kumar in their Original Applications.

(3.) The Original Applications filed by Harcharan Singh Sudan and Pawan Kumar were allowed. Aggrieved by the decision of the Tribunal, Union of India has preferred CWP No. 11 of 2009. But, unfortunately, the Original Application filed by Raj Kumar before a coordinate Bench was dismissed. Therefore, Raj Kumar has preferred separate Writ Petition in CWP No. 10873 of 2009.