- (1.) Civil Appeal No. 8852/96 with C. A. Nos......... /97 (arising out of SLP c CC No. 1601/96 and SLP @ No. 24606/96). Leave granted.
(2.) The issue which arises in these appeals from the orders of the Central Administrative Tribunal, Jabalpur, relates to the stepping up of the pay of the respondents who were promoted as Loco Running Supervisor prior to 1st January, 1986 vis-a-vis the pay of one Sh. P.N. Kareer who was promoted to that post after 1st January, 1986 but was drawing higher pay than the respondents.
(3.) As the questions of facts and law in these appear are the same, therefore, we propose to dispose of these appeals by a common judgment.;