SWAPAN KUMAR CHATTERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Union of India, represented through S.E. Railway.

(2.) The petitioner is aggrieved by the order dated 11.11.2013 passed by the Central Administrative Tribunal, Patna Bench, Circuit Bench, Ranchi, in O.A. No. 325 of 2009(R), as contained in Annexure-7 to the writ application, whereby the application filed by the petitioner, claiming pecuniary benefits for the promotions given to him with retrospective effect, from which the juniors were promoted, has been dismissed, denying the claim of the petitioner.

(3.) The facts of this case lie in the short compass. The petitioner was initially appointed as causal labour under S.E. Railway on 08.11.1980 and subsequently he was posted as Shed Khalasi. Vide order dated 29.01.1983, his services along with 11 others were terminated, which was challenged by the petitioner and other similarly situated persons in C.W.J.C. No. 599 of 1983(R) before the then Patna High Court, Ranchi Bench. Consequent upon setting up of the Central Administrative Tribunal, the case was transferred to Central Administrative Tribunal and was numbered as T.A. No. 521 of 1986, which was allowed by the Central Administrative Tribunal, by order dated 06.05.1987, whereby the termination of services of all the employees were quashed with the direction to respondents to reinstate them in service, w.e.f. 28.01.1983. Pursuant to the order passed by the Central Administrative Tribunal, the petitioner was reinstated in service.