DILIPKUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) SHRI A.L. Sharma, learned counsel who represents the Railway Authorities is directed to take notice on behalf of the respondents.

(2.) THE grievance of the applicant, in the OA, is as to the proposed action of the respondents to withdraw the benefit of IIIrd financial upgradation already granted to him w.e.f. 01 -9 -2008 in the Grade Pay of Rs. 4800/ - vide Office Memo No. ET/767/1 (SM -ASM) dated 10 -6 -2010.

(3.) HEARD Shri H.B. Desai, learned counsel for the applicant and Shri A.L. Sharma, learned counsel for the respondents. Perused the pleadings and the documents annexed thereto.