UNION OF INDIA Vs. G. K. MISHRA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondent.

(2.) The applicant (respondent herein) filed OA no. 641 of 2011, in the Patna Bench of the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal') praying that the action of the Railways (petitioners herein) in negating stepping up of his pay at par with his junior namely Sri Sunil Kumar Singh be declared as illegal, unconstitutional, unjust and against settled principles of law, to direct the Railways to step up his pay as Rs. 21,850 Grade pay of Rs. 4,600/- as on 23.10.2007 and Rs. 22,650/- Grade pay of Rs. 4600/- as on 1.7.2008 instead of Rs. 20,320/- and Rs. 21,070 respectively, for a direction to pay the arrears on account of the above stepping up, to revise the entire pensionary benefit on the corrected pay at par with his junior with all consequential benefits and for any other relief to which he is found entitled.

(3.) The Patna Bench of the Central Administrative Tribunal by its order dated 1.10.2015 was pleased to hold that the applicant is entitled to stepping up of pay at par with his junior Sri Sunil Kumar Singh and accordingly, allowed the application with a direction to the Railways (petitioners herein) to give benefit of stepping up of pay and consequential benefits within a period of four months. It is against this order dated 1.10.2015 of the Tribunal allowing OA no. 641 of 2011 that the instant application has been preferred.