GENERAL MANAGER, REPRESENTING UNION OF INDIA SOUTH WESTERN RAILWAY Vs. K S SHANKAR NAIK, S/O K S JAYARAM NAIK

JUDGEMENT

(1.) This writ petition is l isted for prel iminary hearing. Respondent is served and unrepresented.

(2.) We have heard learned counsel for the petitioners.

(3.) Petitioners-South Western Rai lways are aggrieved in substance by the direction issued by the Central Administrative Tribunal, Bangalore Bench at Bangalore (hereinafter referred to as the 'Tribunal' for the sake of convenience) in O.A.No.170/00519/2016 issued as per order dated 05.10.2016. By the said order, the petitioners herein have been directed to pay arrears due to the respondent herein within three months from the date of receiving a copy of the said order subject to the f inal decision of the Hon'ble Supreme Court in CA No.4758 of 2016.