(1.) WE have heard learned counsel Mrs. Vasavdatta Bhatt, learned counsel for the petitioners.
(2.) LEARNED counsel for the petitioners has urged that the pay fixation was wrongly granted by the Central Administrative Tribunal. We have gone through the order of the Central Administrative Tribunal Ahmedabad Bench, Ahmedabad dated 20th February, 2013 passed in Original Application No. 12 of 2010. Paragraph Nos. 7 and 8 of the order deal with the issue whether the respondent was entitled to re-fixation of his pay from 1991 bring him at par with the other officers with all consequential benefits including revision in retiral benefits as admissible under the instructions. Paragraph Nos. 7 and 8 of the order 20th dated February, 2013 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad on Original Application No. 12 of 2010 are re-produced below :