JASPREET SINGH,J. - (1.) Heard Shri Navneet Kumar, learned counsel for the petitioners and Shri Praveen Kumar, learned counsel for the respondents.
(2.) The issue involved in this writ petition has already been decided by a Coordinate Bench of this Court today by its order dated 09.09.2019 passed in Writ Petition No.24457 (S/B) of 2019. The aforesaid order dated 09.09.2019 is reproduced as under:- "Heard Sri Navneet Kumar and Sri Prashant Kumar Srivastava, learned counsel for the petitioners and Sri Praveen Kumar, learned counsel for the respondents.
(3.) The respondent nos.1 to 16 working in the petitioners' department had approached Central Administrative Tribunal, Lucknow by filing Original Application No.345 of 2016 ( Randheesh Kumar Singh and others Vs. Union of India and others) with the following main prayers:- "(1) To quash the impugned reduction of pay/ Grade Pay Rs.4800/-4600/- to 4200/- and consequential recovery of alleged over payment,contained as annexure no.A-1 to this OA and further quash the order if any, by which Grade Pay of the applicants has been ordered to be reduced after summoning the original form the respondents, with all consequential benefit. (2) To restore the pay of the applicants, which was earlier granted vide order dated 23.3.2010, 21.6.2010, 16.7.2011 and 16.8.2011 and pay arrears thereof and also revise the pay after adding annual increments eared on due dates." ;