UNION OF INDIA Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. V. G. Suresh Kumar, learned counsel appearing for the petitioners and Ms. Y. Kavitha, learned counsel appearing on behalf of Mr. P. V. S. Giridhar for respondent No. 2. Disposition before Tribunal:

(2.) THE order under challenge before us is the order of the Central Administrative Tribunal dated 18. 7. 2007 passed in O. A. No. 517 of 2006. The impugned order directs the Railway Administration to grant pro-rata pension to the second respondent, who was applicant before the Tribunal with effect from 22. 11. 1975, as well as gratuity with all attendant benefits including the arrears of pay flowing therefrom. Facts in brief:

(3.) THE facts as stated in the application before the Tribunal were that the applicant was undergoing training as 'apprentice Mechanic' from 31. 10. 1955 to 5. 1. 1961 and was posted to the working post on 6. 1. 1961. During the period of apprenticeship, he was paid Rs. 55/- p. m. in grade Rs. 55-3-67 and posted to the Foundry Shop, Central Workshop, Golden Rock, Tiruchirappalli from 31. 10. 1955 and after undergoing training at various places for five years up to 5. 1. 1961, he was absorbed as Journeyman for a period of six months on a pay of Rs. 150/- p. m. in the grade of Rs. 150-240 from 6. 1. 1961 and thereafter promoted as Charge-man Grade 'c' in the scale of Rs. 205-280 from 28. 9. 1961. He resigned his post on 31. 12. 1966 voluntarily and sought employment with Public Sector undertaking viz. , BHEL and superannuated in the year 1994.