SUPERINTENDENT OF RAILWAY Vs. A.MRUTYUMJAYA RAO

JUDGEMENT

(1.) Heard Sri Sridhar Tummalapudi, learned Central Government Counsel, for the petitioners and Sri P.Venkata Rama Sarma, learned counsel for the respondent.

(2.) This Writ Petition under Article 226 of the Constitution of India is filed by the Union of India and others, challenging the order of the Central Administrative Tribunal, Hyderabad Bench, Hyderabad(in short 'the Tribunal'), dtd. 21/9/2011 in O.A.No.100 of 2006 filed by the respondent herein.

(3.) The Tribunal ordered that the respondent shall be permitted to draw the pay scale of HSG-1 i.e. Rs.6500.00200- Rs.10,500.00 from 1/10/2004 to 31/5/2005 and he shall also be entitled to all the consequential payments and arrears of pay and allowances and all the retiral benefits, accordingly. The Tribunal provided that the entire exercise shall be completed within a period of three months from the date of receipt of a copy of that order.