GENERAL MANAGER NORTHERN RAILWAY Vs. JAGDISH PRASAD VIJAY

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 16.05.2011 passed in OA 2975/2010 by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby the Tribunal partly allowed the said Original Application filed by the respondent by giving the following directions:-

(2.) THE respondent had claimed training allowance at the rate of 15% of basic pay in the first instance as against the training allowance of ` 400 per month, which was being given to him by the petitioner. THE respondent also claimed training allowance at the rate of 30% of the basic pay seeking support of the Sixth Pay Commission recommendations. From the directions referred to above, it is apparent that insofar as the respondent's claim with regard to training allowance at the rate of 15% of the basic pay with arrears for the period he functioned as a Chief Instructor, ETTC, Ghaziabad, is concerned, the same was allowed. However, the Tribunal directed the petitioner to examine the respondent's claim of training allowance at the rate of 30% and to decide the same by virtue of a speaking and reasoned order within a period of three months.

(3.) IN the light of the said paragraph 7 of the said letter, we find that there is no infirmity in the order passed by the Tribunal. No interference is warranted. The writ petition is dismissed. Despite a caveat having been filed by the respondent in this case, we have heard the matter in the absence of the caveator inasmuch as no order adverse to his interest has been passed by us. IN fact, we have dismissed the writ petition.