- (1.)Petitioners have filed the petition challenging the order dated 16.12.2019 passed by the Central Administrative Tribunal Jaipur Bench, Jaipur, whereby, Original Application filed by the respondent, was allowed.
(2.)We have heard learned counsel for the petitioners and have gone through the record available on the file carefully.
(3.)Respondent had filed the Original Application before the Tribunal seeking following reliefs:-
"(i) That the respondents may be directed to hold good benefits of financial upgradation allowed prior to the month of March 2019 and to allow to draw pay and allowances as drawn prior to March 2019 with due benefits till retirement i.e. 30/11/2019 by modifying pay slip for the month of March 2019 (Annexure- A/1) with all consequential benefits.

(ii) That respondents be further directed to not to recover any amount from the applicant by quashing any order which not served upon the applicant be quashed and set aside with all consequential benefits.

(iii) Any other order, direction or relief may be passed in favour of the applicant which may be deemed fit, just and proper under the facts and circumstances of the case.

(iv) That the costs of this application may be awarded."