THE UNION OF INDIA Vs. SRI SANJAY KUMAR

JUDGEMENT

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

(2.) The Union of India, Ministry of Railways are the petitioners before this Court assailing the order dated 23rd May, 2016 passed in O.A. No. 457 of 2012 by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the CAT). The CAT allowed the O.A. application and directed that the applicant, who is the private respondent in the writ application will continue to get the benefit of pay-scale of Rs. 9300 - 34800.00 + Grade Pay of Rs. 4200.00 from the date of order of promotion, i.e., 04.04.2011 and no recovery would be made from the salary, which has been paid to the private respondent on the basis of the order of promotion.

(3.) The reason for the private respondent and the relief, which was prayed for in the O.A. application is as under: