UNION OF INDIA Vs. M.A. VEERABHADRA RAO

JUDGEMENT

(1.) Railways assail the decision of Hon'ble Central Administrative Tribunal, Hyderabad Bench, Hyderabad dtd. 14/12/2018 in O.A.No.21/50/2015. By this decision, the Tribunal allowed the O.A., and issued directions.

(2.) Shorn of details, facts to the extent relevant are as under: When first respondent was working as Traffic Inspector, a post in the scale of Rs.9,300.0034,800/-, he was taken on deputation by Union Public Service Commission (UPSC) as Assistant Director (Vigilance), which is Group-A Gazetted Cadre post in the pay band of Rs.15,600.0039,100/-. The period of deputation was for three years from 19/9/2007, but was extended till 31/8/2011. On 30/8/2011, the UPSC notified repatriation of respondent w.e.f., afternoon of 31/8/2011, which was his date of retirement on attaining age of superannuation. On the last day of his service while working in UPSC, the respondent was drawing pay of Rs.26,490.00. A certificate to this extent was issued by UPSC.

(3.) The Railways issued pension payment order on 30/9/2011 by treating the last pay drawn by respondent as Rs.25,830.00. Not satisfied with the monthly pension determination in the above manner, first respondent submitted representation to the Divisional Railway Manager, Hyderabad, on 4/11/2011 to revise the monthly pension based on the last pay drawn in UPSC. The decision of Railways rejecting the request of first respondent was communicated vide Orders dtd. 27/11/2012. The escalation of grievance was not fruitful and a reply to this extent was communicated to the first respondent vide proceedings dtd. 23/7/2014.