BINA LEELA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order of the Central Administrative Tribunal in O.A.No.310/01681/2014, dated 29.09.2015, dismissing the Original Application.

(2.) The averments in the writ petition are as follows :

(3.) The respondents 1 to 3 in their counter contend that the petitioner was working as Sr. Assistant Loco Pilot in the scale of pay of Rs.5200-20200 + GP 2400/-. (1) Asst. Loco Pilot, (2) Sr. Asst Loco Pilot, (3) Loco Pilot (Shunting), (4) Loco Pilot (Goods), (5) Loco Pilot (Passenger) and (6) Loco Pilot (Mail) posts require the medical classification of Aye One, as the Loco Pilot category comes under the safety category and in terms of the provisions contained in the Indian Railway Medical Manual, the safety category employees are sent for periodical medical examination. Notification was issued for filling up the post of Loco Pilot (Goods) in the scale of Rs.9300-34800 + GP Rs.4200. As part of the selection procedure and in terms of para 514 of Indian Railway Medical Manual, the petitioner who was in pay scale Rs.5200-20200 + GP Rs.2400 was sent for periodical medical examination to assess his medical suitability for the post of Loco Pilot (Goods).