R MALLESWARA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed by the petitioners, who are (57) in number, seeking a mandamus declaring the action of the respondents in denying the benefit of rationalized revised Pay Scales and fixation of pay with arrears from 1 -1 -1996 basing on the proceedings No.PC -V/97/G/4, (RBE 228/98) dated 07 -10 -98 and Para 2 of the proceedings No.PC -V/97/G/4 (RBE No.171/97) dated 4 -12 -97 of the Executive Director, Pay Commissioner, Railway Board Railway Mantralaya, New Delhi -2nd respondent as illegal, arbitrary and violative of Article 14 and 16 of the Constitution of India. A further direction has been sought for to the respondents to pay the arrears of pay by fixing the rationalized pay scales with increments from 01 -01 -96.

(2.) THE case of the petitioners, as stated in the affidavit filed in support of the writ petition, is as follows: -

(3.) HEARD learned counsel appearing for the petitioners and learned senior Standing Counsel appearing for the Railways appearing for the respondents.