UNION OF INDIA Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri B.B. Paul, learned counsel for the petitioners. Shri Anubhav Chandra appears for the applicant-respondent No. 1.

(2.) The pleadings have been exchanged. With the consent of the parties, the matter was finally heard.

(3.) The Union of India, through General Manager, Northern Railway, New Delhi; the Divisional Railway Manager, Northern Railway, Allahabad; the Divisional Commercial Manager, Northern Railway, Allahabad and the Chief Parcel Supervisor, Kanpur Central, Kanpur, are aggrieved by the judgment of Central Administrative Tribunal dated 16/11/2007, in Original Application No. 855 of 2002, by which the Tribunal, after giving benefit of Section 47 of the Persons With Disabilities (Equal. Opportunities, Protection of Rights and Full Participation) Act, 1995, (hereinafter called as PWD Act, 1995), has directed the payment of gratuity to the applicant for services rendered from the year 2000, till he attained the age of 60 years. His past service as casual labour service was not qualified for counting to work out the service gratuity. The Tribunal has further awarded back wages from the date of discharge, till the applicant reached the age of 60 years, and the order to be complied with within a period of four months.