- (1.) We have heard Sri Manoj Kumar Singh, learned counsel for the petitioners and Sri M.K. Upadhyay, learned counsel for respondents 2 to 14.
(2.) By means of this writ petition, prayer has been made to issue writ of certiorari quashing the order dated 21.10.2011 passed by Central Administrative Tribunal, Allahabad in O.A No. 1492 of 2004 (H.L. Chhabra and others Vs. Union of Indian and others) by which the Tribunal has allowed the claim petition and set aside the order dated 26.9.2003 passed by petitioner no. 5 rejecting the claim of the respondents for grant of special pay of Rs. 35/- per month.
(3.) The facts of the case in brief, are that respondents 2 to 14 while working as Selection Grade Auditors have initially approached Central Administrative Tribunal in the year 1997 through O.A. Nos. 575 of 1997 and 1134 of 1997 for grant of special pay of Rs. 35/- per month w.e.f. 1.5.1986, since the day when their juniors were paid special pay. Prayer was made to pay all consequential benefits along with interest at the rate of 18%. At the time when application was moved. Most of all petitioners had already retired but since it was a common claim therefore the same had been taken up by the Tribunal for common adjudication.;