SOUTH EAST CENTRAL RAILWAY Vs. SWAPNA CHATTERJEE

JUDGEMENT

(1.) Heard counsel for the Railways.

(2.) Private Respondent was the Applicant before the Central Administrative Tribunal, Jabalpur Bench, Circuit Sitting at Bilaspur (for short 'the Tribunal'). She was compelled to file an O.A. No.203/00605/2014 since the Railways who are Petitioners before this Court decided to reduce her basic pay from Rs.13,540/- to Rs.10,650/- without any notice or without any order being passed by the Competent Authority.

(3.) The following reliefs were prayed for: