SUSHANT JHA, SENIOR DIVISIONAL PERSONAL OFFICER, EAST CENTRAL RAILWAY, DHANBAD Vs. PRESIDING OFFICER OF CENTRAL ADMINISTRATIVE TRIBUNAL, PATNA

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for quashing the order dated 25.9.2002 passed by the Central Administrative Tribunal, Patna, whereby the Tribunal held that the order of reversion of the respondent to Switchman from the post of Goods Guard is illegal and erroneous and further directed the petitioner -Railway to revise the retiral benefits of the respondent on the basis of pay scale of Goods Guard w.e.f. 30.9.1996.

(2.) THE facts of the case lie in a narrow compass: -

(3.) FROM perusal of the impugned order of the Tribunal, we found that before superannuation of the respondent, he was not communicated about the alleged order of reversion from the post of Goods Train Guard to his original post. The Tribunal further taking into consideration the other cases has recorded the finding of fact that the respondent retired as Goods Guard and he is entitled to all the benefits. We do not find any illegality in the finding and the order passed by the Tribunal.