AHSANUDDIN AMANULLAH - (1.)Heard learned counsel for the parties.
(2.)The petitioners are aggrieved by the order dated 19.11.2014 passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the "Tribunal") by which O.A.No. 73 of 2002. filed by them has been dismissed and a cost of Rs. 5000/ - from each of the petitioners has been directed to be recovered from their salary.
(3.)The petitioners had moved the Tribunal for a direction to the respondents to consider their case for Time Bound One Promotion (hereinafter referred to as the "TBOP") Scheme with effect from 01.08.1991 and to hold that the letter dated 17.05.2000 issued by the Government of India, Ministry of Communication, Department of Posts is not applicable in their case.