DIVISIONAL RAILWAY MANAGER Vs. FAZAL MOHMMED

JUDGEMENT

(1.) This petition under Articles 227 and 226 of the Constitution of India is filed by the Railways against the order dtd. 1/10/2012 passed by the CGIT, Ahmedabad in Reference GITA847 of 2004 (Old Reference No.21 of 2004). The respondent workman claims to be the employee of the petitioner Railways in the post of Assistant Guard.

(2.) By the the improved award by the CGIT, it is directed that the Railways to revise the pension/pensionary benefit of the respondent by treating him as a running staff in the designation/rank of Assistant Guard and upon revising such pension as that of running staff as per Circular No.24 of 1998, to pay arrears of pension accordingly. It was also directed to revise the pension within two months of the order, failing which pension/pensionary benefits would carry 9% interest.

(3.) Vide order dtd. 25/7/2013, this court had issued Rule and by way of interim relief, stayed the operation and implementation of the impugned award.