UNION OF INDIA, REPRESENTED BY PRINCIPAL ACCOUNTANT GENERAL AND 2 OTHER Vs. A VENKATA RAO AND ANOTHER; K V RAMANA MURTHY; A V PRASADA RAO; B SURYA RAO; B KRISHNA MURTHY; V PREMA; D V VENKAT RAO; A S Y SARMA; Y C MASTAN RAO

JUDGEMENT

(1.) The Union of India has come up with the above writ petitions, challenging a series of orders passed by the Central Administrative Tribunal, allowing the Original Applications filed by a group of Retired Senior Audit Officers and directing the Government to re-fix the pension of the respondents and pay the arrears thereof within a period of three months, as per a decision rendered by the Full Bench of the Central Administrative Tribunal.

(2.) Heard Mr. B. Narasimha Sarma, learned senior standing counsel appearing for the Union of India and Mr. E. Krishna Swamy, in a dual capacity, both as a party appearing in person in his own case and as a lawyer representing his former colleagues, as he is now a retired Senior Audit Officer turned as a practicing lawyer.

(3.) The respondents in these writ petitions retired long long ago, in the years 1986, 1991, 1992, 1995, 1997, 2000, 2001 and 2003.