UNION OF INDIA Vs. RANBIR SINGH

JUDGEMENT

(1.) THE petitioners, Union of India and Ors. have filed this Writ Application against the Order dated 7.1.2002 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 177 of 2001 by which the O.A. of the opposite party was allowed and it was directed that Consolidated Over Time Allowance (COTA) should be paid to the opposite party from January, 1993 till issue of Order dated 22.1.2001.

(2.) THE brief facts of the case are that the opposite party was appointed as Radio Technician in the year 1983 and was posted at Decca Navigation Chain Station at Savarkundla in Gujarat. At that time the scheme existing for payment of COTA was at the rate of 20% of the monthly pay along with D.A. The said allowance was paid for the work on all holidays and weekly off days to such staff including the opposite party. Vide Order dated 17.12.1992 the petitioners had discontinued the COTA with effect from 1.1.1993 Paragraph 3 of the order speaks as under :

(3.) THE O.A. was contested by the petitioners and ultimately the Central Administrative Tribunal allowed the same; but the Tribunal directed that COTA is payable to the applicant from January 1993 till the issue of Order dated 22.1.2001.