Kerala High Court
Union Of India vs Jose Sebastian on 30 June, 2006
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
TUESDAY, THE 27TH DAY OF MARCH 2012/7TH CHAITHRA 1934
WP(C).No. 22276 of 2007 (Z)
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OA.671/2003 of CENTRAL ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH DATED
30.06.2006
PETITIONER(S):
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1. UNION OF INDIA, REPRESENTED BY
THE SECRETARY TO GOVERNMENT OF INDIA
MINISTRY OF RAILWAYS (RAILWAY BOARD), RAIL BHAVAN
NEW DELHI.
2. THE GENERAL MANAGER,
SOUTHERN RAILWAY, PARK TOWN P.O., CHENNAI-600 003.
3. THE SECRETARY TO THE GOVERNMENT OF
INDIA, MINISTRY OF FINANCE, NEW DELHI.
BY ADV. SRI.JAMES KURIAN, SC, RAILWAYS
RESPONDENT(S):
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1. JOSE SEBASTIAN, S/O. P.A.SEBASTIAN,
JUNIOR ACCOUNTS ASSISTANT (RETD.)
DIVISIONAL ACCOUNTS OFFICE, SOUTHERN RAILWAY
TRIVANDRUM-14, RESIDING AT KRISHNA LODGE
KANNERTHUMUKKU, TRIVANDRUM-14.
2. SOUDAMINI HARIDAS, W/O. MR. HARIDAS,
JUNIOR ACCOUNTS ASSISTANT, DIVISIONAL ACCOUNTS
OFFICE, SOUTHERN RAILWAY, TRIVANDRUM-14
RESIDING AT KMRA-125, KUNNATHUMUKKU, TRIVANDRUM-14.
3. R.SHAILAJA NAIR, D/O. MR. K.N.PILLAI,
JUNIOR ACCOUNTS ASSISTANT, DIVISIONAL ACCOUNTS
OFFICE, SOUTHERN RAILWAY, TRIVANDRUM-14
RESIDING AT ROSE COTTAGE, TC 15/882, COTTON HILL
TRIVANDRUM-10.
4. AJITHA T.NAIR, W/O. MR. S.THULASEEDHARAN
NAIR, JUNIOR ACCOUNTS ASSISTANT
DIVISIONAL ACCOUNTS OFFICE, SOUTHERN RAILWAY
TRIVANDRUM-14, RESIDING AT UDIYANNOOR PUTHEN, VEEDU
KUTHIRAKALAM P.O., VEMBAYAM, TRIVANDRUM.
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WP(C).No. 22276 of 2007 (Z)
5. SINDHU HARIKUMAR, W/O. MR. HARIKUMAR,
JUNIOR ACCOUNTS ASSISTANT, DIVISIONAL ACCOUNTS
OFFICE, SOUTHERN RAILWAY, TRIVANDRUM-14
RESIDING AT TC 16/2429, SINDHU NIVAS, VALIYASALA
TRIVANDRUM.
6. CENTRAL ADMINISTRATIVE TRIBUNAL,
REPRESENTED BY THE REGISTRAR
CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM.
R1 TO R5 BY ADV. SRI.T.C.GOVINDA SWAMY
BY ADV. SRI.P.V.ABDUL SAMAD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27-03-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C).No. 22276 of 2007 (Z)
APPENDIX
PETITIONER'S EXHIBITS:
P1: COPY OF THE O.A. NO. 671/2003 WITH ANNEXURES DATED NIL.
P2: COPY OF THE REPLY STATEMENT WITH ANNEXURE DATED 14/01/2004.
P3: COPY OF THE REJOINDER DATED 20/02/2004.
P4: COPY OF THE ADDITIONAL REPLY STATEMENT DATED 23/04/2007.
P5: COPY OF THE ORDER O.A. NO. 671/2003 DATED 30/06/2006.
P6: COPY OF THE ORDER IN CONTEMPT PETITION NO. 57/03 DATED 03.06.2003.
RESPONDENT'S EXHIBITS: NIL
//TRUE COPY//
P.A. TO JUDGE.
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THOTTATHIL B. RADHAKRISHNAN &
C.T.RAVIKUMAR, JJ.
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W.P.(C)No.22276 of 2007
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Dated this the 27th day of March, 2012
JUDGMENT
Thottathil B.Radhakrishnan, J.
The short issue is whether the respondents ,who are Railway employees, are entitled to arrear of pay on revision of scales with effect from 1.1.1996. They were refused such benefit till 18.2.2003 as per Annexure-A3. That has been interfered with by the Tribunal. We find no rationale to refuse relief to the Railway employees particularly when such relief has been granted to the employees of the other sector covered by the Pay Commission Order. We find no jurisdictional error or legal infirmity to say that there is any injustice against the establishment on the basis of the impugned order. No ground made out for interference under Article 226/227 of the Constitution of India.
The writ petition fails and accordingly it is dismissed. No costs.
Sd/-
THOTTATHIL B. RADHAKRISHNAN Judge Sd/-
C.T.RAVIKUMAR Judge TKS/27.3.2012