THE CHAIRMAN, RAILWAY BOARD, NEW DELHI AND Vs. THE REGISTRAR,CENTRAL ADMINISTRATIVE TRIBUNAL, CHENNAI BENCH, CHENNAI,

JUDGEMENT

(1.) THE respondents before the Central Administrative Tribunal (hereinafter referred to as the Tribunal) are the petitioners herein.

(2.) ORIGINAL Application No.776 of 1996 was filed by the respondent -employees of the Southern Railway to call for the records of the Railway Board relating to Proceedings No.PCIV/87/Imp./7 New Delhi dated 8.5.1996 and to quash the same on the main plea that the additional increments granted to them form part of their basic pay and consequently, the same must also be taken into account for the purpose of calculating Dearness Allowance, House Rent Allowance, etc. and that the disallowance is illegal. The application was allowed. The writ petitions are against this order.

(3.) THE Fifth Pay Commission, in reference to Stock Verifiers in para 83:243, has recommended as follows :