- (1.)Leave granted.
(2.)These appeals, by way of special leave petitions, are directed against judgment and order dated 30.3.2012, passed by the High Court of Judicature at Bombay, Nagpur Bench, whereby writ petitions, challenging order dated 4.8.2010 delivered by Central Administrative Tribunal, Bombay, in Transferred Application Nos. 2001 of 2009, 2002 of 2009 and 2004 to 2035 of 2009, were disposed of. In said order the Tribunal has extended actual financial benefits to the applicants (present private Respondents) by holding that they cannot be denied benefit of Wage Revision' by notional fixation and re-computation of their retiral dues (severance package).
(3.)We have heard learned Counsel for the parties at length.