- (1.) Heard learned counsel for the parties and perused the record.
(2.) The Director, Central Board for Workers Education, Nagpur and its other office bearers of the Board as well as the Union of India have filed this writ petition against the judgment and order of the Central Administrative Tribunal dated 9.11.2012 passed on Misc. Application No. 1529 of 2011 in Original Application No. 978 of 2009 (V.B. Saxenaa and others v. Union of India).
(3.) From the records, we find that Original Application No. 978 of 2009 was filed by 13 applicants, who had retired from service of the petitioner-Board prior to 1.1.1996. By means of the said original application, it was prayed that the Tribunal may issue a direction commanding the respondent authorities, i.e. petitioners before us, to implement the recommendation of Das Gupta Pay Sub Committee in respect of applicants, who had retired prior to 1.1.1996 also.;