RAM ASHRAY SINGH SON OF LATE DASHRATH SINGH, RESIDENT OF MOHALLA Vs. THE UNION OF INDIA THROUGH GENERAL MANAGER, E.C. RAILWAY, HAJIPUR (VAISHALI)

JUDGEMENT

(1.) Heard counsel for the petitioner and the counsel for the respondents.

(2.) The petitioner moved the Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 348 of 2014 for a direction upon the respondent-railway authorities to grant him pension after his superannuation. A prayer was also made for re-fixation of pay as per 6th Pay Committee Recommendation effective 01.01.2006.

(3.) Petitioner was engaged as a Manager in Central Cooperative Society (C.C.S.) Canteen, Eastern Railway at Gaya on 27.06.1967. He worked on that responsibility till the year 1998. On vacancies being available on Group "D" post, he was absorbed as Waterman on 02.06.1998 and then came to be promoted as Senior Porter. He superannuated on 30.09.2006. The claim for pension was looked into, the relevant rules were discussed by the Tribunal and since the petitioner's length of service did not add up to 10 years of qualifying service, he was denied pension by a speaking order passed by the DRM. So, the O.A. application was filed.