Central Administrative Tribunal - Mumbai
Mohmad Hanif Mehbub Nabi vs Western Railway on 14 March, 2024
i DA No b42/2023
CENTRAL ADMINISTRATIVE TRIBUNAL,
MUMBAI BENCH, MUMBAI
ORIGINAL APPLICATION No.142/2023
Dated this Thursday, the 14°" day of March, 2024
CORAM : SHRER.N.SINGH, MEMBER JUDICIAL}
SHRI RANNDER KASHYAP, MEMBER (ADMINISTRATIVE)
Mohamed Hanif Mehbub Nabi, Age 68 years,
Retd. Pointsman, Under CWM, Lower Parel Workshop,
Western Railway, N.M Joshi Marg, Mumbai 401 209
And
Rfat : 210/C-Wing, Madhu Milan Apot., Alkapuri,
Nallasopara (£}, Maharashtra 401209. ' = Applicant
(By Advocate Shri Sameer Singh proxy counsel for Shir Satish Rumale)
Versus
1. The Union of india, (Through) The General Manager,
Western Railway, General Managers Office, Churchgate,
Mumbai 400 020.
fs
Divisional Railway Manager {E}, Western Railway,
Mumbai Division, Divisional Railway Manager Office,
Mumbai Central, Mumbai 400 008.
3. Chief Workshop Manager, Lower Parel Workshop, W.Rly,
N.MUJoshi, Lower Parel, Mumbai 400.013. ~ Respondents
iBy Advocate Shri D.A.Dube}
2 OA No.142/2022
ORDER (ORAL)
Per : R.N.Singh, Member (lucicial} By way of the present OA filled under Sectlon 19 of the Administrative Tribunals Act, 1985, the applicant havs grayed for the following reliefs ;
"8{a}. This Hor'ble Tribunal be pleased to direct the respondents to refix the pay of the Applicant at the Basic Pay Rs.13,010/- (5200-20200+2400) with effect from 30.10.2008.
8(b}. That this Hon'ble Tribunal be pleased to direct the respondents to consider the Jast pay of the Applicant at Rs.45,100/- (5200-20200+2400) and issued revised Pension Payment Order (PPQ).
8{c). This Hon'ble Tribunal be further pleased to direct and order the Respondents to pay all consequential benefits due and payable to the Applicant in consequence of compliance of prayer clause (A) & (B) above.
&(d). To pass any other just and equitable orders as deemed fit and proper by this Hon'ble Tribunal under the given facts and circumstances of the case.
Sie}. The cost of this Original Application be ordered in favour of the applicant."
2. In response to the notice, reply has been filed by the respondents. Taking note of the averments made in the said reply, the learned counsel for the applicant submits that the grievances of the applicant 3 OA No.192/2023 have since been redressed by the respondents and the OA has become infructuous,
3. in wew of the aforesaid, the OA is disposed of as having become infructuous. No costs.
{Rajinder Kashyap) (R.N.Singh) Member (A} Member (J) kmeg* ~ Net vy