LAXMAIAH Vs. SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) Petitioner is a retired Trolley Man, aged about 73 years, approached the Central Administrative Tribunal, Hyderabad Bench (for short "the Tribunal") by filing O.A. No. 108 of 2006, questioning the letter No. P.500/Settlement/Appeals/110, dated 28.06.2004, issued by the 1st respondent seeking recovery of Rs. 99,994/- with the allegation that the petitioner had received over payment for about 4 years beyond the age of superannuation due to alteration of date of birth in the service register.