GENERAL MANAGER WESTERN RAILWAY Vs. Y P SHARMA

JUDGEMENT

(1.) The respondents are Ex-servicemen who were re-employed by the Western Railways sometime in the year 1990 against 10% quota fixed for Ex-servicemen. They were engaged through the Railway Recruitment Board. The respondents filed an application before the Central Administrative Tribunal, Bombay Bench, being O. A. No. 1311 of 1992 claiming that they should be given city compensatory allowance and house rent allowance on the basis of their pay plus pension in view of Rule 1712(i) of the Indian Railway Establishment Code. They also claimed privilege passes and P.T. Os. on the basis of their pay as well as pension. This claim was based on Rule 65(1)(b) of the Pass Manual. The Tribunal has granted these claims to the respondents. Hence the present appeal.

(2.) Rule 1712(i) of the Indian Railway Establishment Code, Volume II is as follows:

(3.) The respondents claimed privilege passes and P.T.Os. under Rule 65(1)(b) of the Pass Manual, 1977. Rule 65(1)(b) of the Pass Manual is as follows:-