BIMLA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) These writ petitions have been filed for setting aside of the common order dated 23.5.2017 passed in Original Application bearing Nos. O.A/051/00097/15 with MA/051/00054/16, O.A/052/00024/26 with MA/051/00054/16, O.A/051/00031/15, O.A/051/00063/15 and O.A/051/00062/15 by the learned Central Administrative Tribunal, Patna Bench, Circuit Bench, Ranchi (hereinafter referred to as 'the Learned Tribunal') whereby and whereunder Original Applications preferred by the petitioners have been rejected on the ground of limitation and also on merits. It has also been prayed that after setting aside the order dated 23.5.2017, a direction may be issued to the respondents to give the benefits of notional fixation of revised pay scale w.e.f. 1.7.1998 in terms of the Memorandum of Understanding (MOU) dated 22.3.2007 and to pay all consequential benefits to the petitioners. The petitioners are further seeking a mandamus upon the respondents to give effect to the Agreement of Merger as published in the Gazette Notification by the Government of India, particularly Clause-9, which was said to be duly approved by the Government of India.

(3.) Since identical issues are involved in these cases, the arguments have been advanced from the records of WPC No. 6154 of 2017.