- (1.) Instant petition is directed against order of the Tribunal dt. 10/07/2012.
(2.) It reveals from order of the Tribunal that in all four OAs were filed and the total applicants, who independently filed OA were 10 in number but only two out of 10 have approached this Court by filing writ petition assailing order of the Tribunal impugned dt. 10/07/2012.
(3.) The brief facts, which can be noticed from the available records, are that the 6th Pay Commission recommended certain benefits to the employees on account of Children Education Allowance and reimbursement of tuition fee and Government of India after due consideration issued OM dated 02/09/2008 in supersession of all earlier orders on the subject which provided payment of children education allowance and reimbursement of tuition fee and further hostel subsidy in item 1(i) which is reproduced as under:- "1(i). Hostel subsidy will be reimbursed upon the maximum limit of Rs.3000/- per month per child subject to a maximum of 2 children. However, both hostel subsidy and Children Education Allowance cannot be availed concurrently.";