UNION OF INDIA Vs. SURENDRA KUMAR

JUDGEMENT

(1.) Railways are before the High Court challenging the order dated 20th of May, 2015. This is an order passed in O.A. No. 663 of 2013 by the Central Administrative Tribunal (CAT), Patna Bench which has allowed the O.A. and set aside the order of the railways dated 10th of December, 2010, which is Annexure 5 series in the present Writ Application. By virtue of this decision, the so-called grant of the benefit of MACP was sought to be taken away which became subject matter of challenge before the CAT

(2.) For factual background and for better appreciation, the Court reproduces Para 2.2 to 2.6 of the order of the CAT, which crystallizes the core issue and the reason for the present dispute.

(3.) The Tribunal thereafter, after having heard extensively the submissions of the parties, concludes as under:-