UNION OF INDIA Vs. REGISTRAR

JUDGEMENT

(1.) The official respondents in O.A.Nos.667 and 812 of 2011 are the writ petitioners.

(2.) The second respondent in each of the writ petitions filed the above Original Applications on the file of the Central Administrative Tribunal, Madras Bench, praying for quashment of the orders relating to overpayment and recovery of the same, insofar as they are concerned.

(3.) The facts of the case would disclose that the applicant in O.A.No.667 of 2011 was initially appointed as Substitute Bungalow Lascar in the office of the Southern Railway and subsequently posted as Office Peon/Lascar and later on, regularly posted during 1984. Subsequently, he was transferred to Metropolitan Transport Project (Railway) (hereinafter referred to as "MTP-R) vide order dated 1.2.1984 and later on, got promoted as Junior Clerk and his pay was re-fixed as per the Fourth Pay Commission's Recommendations and again, he was promoted as Senior Clerk in MTP-R from 1990. The said applicant was promoted as Jamadar Peon on regular basis in the Southern Railways with effect from 1.4.1995 and he was ordered to be retained in the office of the MTP-R.