UNION OF INDIA Vs. M. HUSSAIN

JUDGEMENT

(1.) HEARD the learned counsel for the Railways and the learned counsel for the respondents, who were the applicants before the Central Administrative Tribunal.

(2.) THE question that was raised before the Tribunal is as to whether the applicants were entitled to Post -Retirement First Class Complimentary Pass, as is evident from paragraph No. 11 of the order of the Tribunal, that is challenged in this original petition.

(3.) WE may also record that the learned counsel appearing for the respondents (applicants before the Tribunal) points out that even without the amendment, his clients would be entitled to benefits as claimed in the original application. We leave that issue also open for consideration at the hands of the learned Tribunal.