P.P. Bhatt, J. - (1.) Heard learned counsel for the parties.
(2.) The writ petitioners are aggrieved against the order dated 17th September, 2010 passed in O.A. No.144 of 2008 by the Central Administrative Tribunal, Patna Bench, Patna, Circuit Court at Ranchi, whereby the O.A. of the applicants-writ petitioners has been dismissed.
(3.) The applicants are the employees of the Union of India and working on the posts of Administrative Officer/ Assistant Chief Accounts Officer/ Examiner of Accounts, Dy. Office Superintendent. The petitioners are admittedly holding the administrative posts and their pay scales were revised at par with their counterpart, who were working as Superintendent in the Executive Cadre and so was done, according to the learned counsel for the petitioners, when 5th Pay Commission recommendations were implemented. However, the grievance of the petitioners now is that while revising the scale of Superintendent and Inspectors Executive Cadre w.e.f. 21.4.2004, the respondents-authorities have ignored the case of the applicants-writ petitioners altogether.2.;