UNION OF INDIA Vs. M. SIVAKUMAR

JUDGEMENT

(1.) This judgment shall dispose of six original cases. The short question involved in this batch of OP(CAT)s is that, whether AC Technicians/AC Coach Attendants are entitled to overtime allowance for the duties performed by them in excess of 96 hours in a fortnight?.

(2.) Facts necessary for disposal of these OP(CAT)s in brief are enumerated hereunder:

(3.) Aggrieved by the aforementioned Modified Roster, the AC Technicians/applicants submitted representations, but there was no positive response from the Southern Railway. Though the applicants have performed extra hours of duty, they were denied overtime allowance on the pretext that compensatory rest was granted to them.