Sailendra Prasad Talukdar, J. - (1.) The instant application under Article 226 of the Constitution of India is directed against the Order dated 6th February, 1998 passed by the Central Administrative Tribunal, hereinafter referred to as the : "Tribunal", Calcutta Bench in O.A. No. 1123 of 1997.
(2.) Respondent Shri Anuj Kumar De and seven (7) others filed applications before the Tribunal wherein grievance arising out of non-extension of benefit of the judgment passed in U.A. No. 1131 of 1994 on 23rd December, 1994 and also non-payment of House Rent Allowance and Compensatory City Allowance at per with Calcutta rate for the employees working at Hathikanda was ventilated. Though each of the eight (8) respondents filed separate application, the Tribunal took up all the said applications at a time as those involved common question of law and fact.
(3.) The applicants before the Tribunal are all employees in the Special Bureau under the Cabinet Secretariat of the Government of India and they are posted at Hathikanda and they reside in the said place. It is the claim of the said applicants that Hathikanda is within the territory of Calcutta Urban Agglomeration as defined in the schedule of the Urban Land (Ceilling and Regulation) Act, 1976. It is their further contention that other Government employees who are living out of Calcutta Urban Agglomeration as defined in the Urban Land (Ceiling and Regulation) Act, 1976, hereinafter referred to as the "ULCR" Act, are getting the benefit of House Rent Allowance i.e. H.R.A. and Compensatory City Allowance i.e. C.C.A. at Calcutta rates.;