UNION OF INDIA Vs. O.P. SAXENA

JUDGEMENT

(1.) LEAVE granted.

(2.) THE issue which arises in these appeals from the orders of the Central Administrative Tribunal, Jabalpur, relates, to the, stepping up of the pay of the respondnets. who were promoted as Loco Running supervisor prior to 1st January, 1986 vis -a -vis the pay of one Sh. P.N. Kareerwho was promoted to that post after 1st January, 1986 but was drawing higher pay than the respondents.

(3.) RAILWAY Administration there 'is a category of staff called the running staff which is involved in the running of trains. It includes drivers, guards, fireman, shunters and brakesmen. The running staff are entitled to an allowance called the 'running allowance' in view of the nature of their duties pertaining to the running to trains. The pay scalses the running staff are considered to be incommensurable with the ordeal of their duty and, therefore, to balance that element the running allowance is given to encourage greater efficiency in the running staff.