UNION OF INDIA Vs. INDIRA RAI

JUDGEMENT

(1.) Heard Mr. Suresh Kumar for the petitioners. Mr. R.G. Walia appears for the respondent No.1. Other respondents are served.

(2.) This petition filed by the Union of India for Central Railway seeks to challenge the order dated 19.2.2001 passed by the Central Administrative Tribunal, Mumbai, in Original Application No. 570 of 2000 which was filed by the respondent No.1 and which came to be allowed by the Tribunal.

(3.) The respondent No.1 was working as an Enquiry-cum-Reservation Clerk ("ECRC" in short) in Central Railway. She alongwith many others including respondent Nos. 2 to 4 appeared for the selection test to the post of Console Operator. The conditions of eligibility for the candidates permitted the candidates to be from two different pay scales i.e. Rs.1600-2660 (RPS) and Rs.1400-2300 (RPS). The candidates, of course, had to be ECRC to apply for that post.