UNION OF INDIA Vs. SHYAM SHANKAR PRASAD

JUDGEMENT

(1.) The Union of India through the General Manager, East Central Railway, Hajipur and other officials of the East Central Railway have filed the present writ application questioning the legality of an order dtd. 19/7/2019, passed by the Central Administrative Tribunal, Patna Bench, Patna in OA No. 050/00195/2015, whereby the Tribunal has allowed an original application filed under Sec. 19 of the Administrative Tribunal Act, 1985 and has directed the petitioners to consider the respondent's case for stepping up of his pay in order to bring it at par with the pay of his juniors after following the rules governing such stepping up of pay. The petitioners have been directed by the impugned order to issue necessary orders within three months from the date of receipt of the said order.

(2.) The petitioners had preferred a review application before the Tribunal seeking review of the aforesaid impugned order dtd. 19/7/2019 mainly on the ground that the stepping up of pay was permissible only when the employees are similarly situated i.e. they belong to the same cadre and the seniority-list. The said review application registered as RA/050/00005/2020 came to be rejected by the Tribunal by an order dtd. 20/5/2020, which has also been put to challenge in the present writ application.

(3.) The pleadings are complete.