SYED YUSUF RAZA RIZVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner at length.

(2.) The dispute is with regard to the stepping up of the pay of the petitioner in comparison with that of his colleagues Mr. S.Q. Raza and Mr. S.S.P. Singh. This dispute has witnessed three rounds of litigation previously which has been indicated in the impugned order of the Tribunal on the 4th occasion. After having recorded the previous litigation, the Tribunal has proceeded to notice the arguments raised whereafter on the basis of Note 9(b) of Rule 7 of the Railway Service (Revised) Pay Rules, the Tribunal has recorded that the order dated 3rd of May, 2013 clearly indicates the reasons after going through the comparative chart that the petitioner was posted against a post which was neither identical in pay or in post with that of the other two persons.

(3.) Learned counsel for the petitioner pointed out that the Tribunal has wrongly treated the petitioner to be a Goods Guard, whereas he was a Goods Driver.