UNION OF INDIA Vs. V.RAJENDRAN

JUDGEMENT

(1.) THE Railways is in appeal against the order of the Central Administrative Tribunal, directing the appellants to reinstate the respondent in service without any past service benefits including seniority and backwages.

(2.) THE respondent, who was the applicant before the Tribunal, claimed that he had been working as Commission Bearer at Madurai Junction from 10.3.1976 to 6.3.1984 and thereafter at Erode till 6.3.1985. He set up the claim based on Annexure A1 and Annexure A2. Annexure A1 was a photostat copy of the certificate issued by the Catering Supervisor attached to the Vegetarian Refreshment Room, Southern Railway, Madurai Junction. It was claimed that on the basis of a Supreme Court decision, the respondent/applicant was conferred with the status of a Salaried Commission Bearer and arrears of salary was also paid to him. Annexure A2 was set up as an order showing the names of Commission Bearers who were paid salary as per the Supreme Court direction.

(3.) THE Tribunal, by the impugned order, relied on Annexures A1 and A2 and found that this is an evidence in favour of the applicant and allowed the claim, confining the relief to reinstatement as stated above and specifically noticed that the decision would not be a precedent.