UNION OF INDIA Vs. MANOJ KUMAR

JUDGEMENT

(1.) Railway authorities have decided to file the present writ application challenging the decision rendered by the Central Administrative Tribunal, Patna Bench, Patna in OA 326/2014. The impugned order is dated 8th of March, 2016 wherein a direction has been issued after allowing the OA that the respondent should extend the similar benefit to the applicants in conformity with the order and judgment passed by the Central Administrative Tribunal, Madras Bench, whose order has been affirmed by the High Court of Madras as well as the Hon'ble Apex Court. The review application being RA 94/2016 seeking review of the said order dated 08.03.2016, passed in OA 326/2014 has also been dismissed by the Tribunal by order dated 24th May, 2016.

(2.) The relief, which was prayed for in the OA by the 67 applicants, who are private respondents in the present writ applicant, was as follows :

(3.) Learned Senior Counsel representing the Railways submits that both the relief prayed for and the order passed by the Central Administrative Tribunal, Patna Bench Patna is erroneous because they lost sight of the basic fact that there are two different status and service conditions of Stenographers, who are working in the Central Secretariat Service or the Railway Board and Stenographers who are working in subordinate or field offices or organization. Having two sets of pay-scale, therefore, is neither irrational nor arbitrary.