MARRY JOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, an employee in the Medical Services of Western Railways, has challenged the order of Central Administrative Tribunal dated 04/09/2001 passed in O.A.No.357 of 1999 with M.A.No.512 of 2001 and M.A.No./522 of 2001 under Article 227 of the Constitution of India. With consent of the contesting parties we are disposing of this Special Civil Application finally. Draft amendment dated 24/09/2001 is granted and the petitioner shall carryout necessary amendment immediately.

(2.) Rule. Mr. Mukesh A.Patel, appearing on behalf of respondent nos. 1 and 2 waives service of Rule and Mr.K.K.Shah, appearing on behalf of private respondent No.3 waives service of Rule.

(3.) The petitioner joined services of Railway as Staff Nurse on 1/2/1966 in Jaipur division. A request transfer was granted to her and she was posted in Vadodara division in 1973. The post of Staff Nurse carried the scale of Rs.1400-2600. The petitioner was thereafter promoted to the post of Nursing Sister with effect from 1/1/1984 which was in the grade of Rs.1640-2900. The petitioner was further promoted with effect from 15/5/1990 to the post of Matron in the grade of Rs.2000-3200.