BASANT KUMAR MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Sanjay Peprawall, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Pradeep Modi along with Mr. Sanjay Kumar Saraswat, learned counsels appearing on behalf of the respondent authorities of South Eastern Railways. Arguments on behalf of the petitioners

(3.) It is submitted that the present writ petition has been filed by the petitioners challenging only a part of the order dated 29.02.2016 passed by the learned Central Administrative Tribunal, Circuit Bench, Ranchi ( hereinafter referred to as the CAT) in Case No. O.A/051/00083/2015, whereby the order dated 11/12.03.2015 (Annexure-13) passed by the respondent No.-9 regarding fixation of pay of the petitioners has been upheld. Vide Annexure-13, the representation of the petitioners challenging the letters all dated 17.09.2014 (Annexure-9 series) have been rejected. Vide letters dated 17.09.2014 (Annexure-9 series), the petitioners were informed that the re-employed pensioners of defence forces are not eligible for protection of pay/pay structure of the post held by them prior to retirement.