Central Administrative Tribunal - Hyderabad
H Shanker Rao vs South Central Railway on 13 July, 2023
OA No.21/323/2021 & Batch
IN THE CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH :: AT HYDERABAD
OA/021/323/2021
with
OA/020/596/2020, 21/325/2021, 21/413/2021, 21/414/2021,
21/340/2022, 21/341/2022, 21/342/2022, 21/343/2022, 21/369/2022,
21/409/2022, 21/413/2022, 21/482/2022, 21/483/2022, 20/484/2022,
21/485/2022, 21/486/2022, 21/496/2022, 21/497/2022, 21/498/2022,
21/532/2022, 21/642/2022, 21/643/2022, 21/709/2022, 21/717/2022,
21/718/2022, 21/758/2022 & 21/371/2022
Reserved on: 02.06.2023
Pronounced on: 13.07.2023
Hon'ble Mr. Sudhi Ranjan Mishra, Judicial Member
OA/021/323/2021
Krishna, S/o. Sri K.A. Pillay, Aged 67 years,
Retired Chief Ticket Inspector,
South Central Railway, Nanded Division,
Flat No. 303, Sri Jyothi Towers,
Rukmini Colony, Dr. A.S. Rao Nagar,
Kapra, Hyderabad - 500 062, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. The Senior Divisional Personnel Officer,
South Central Railway, Nanded Division,
Nanded - 431 605, Maharashtra.
....Respondents
(By Advocate: Mr. B. Madhusudhan Reddy, Sr. PC for CG)
OA/020/596/2020
K.V.N. Rao, S/o. Sri Narasimhulu,
Aged 75 years, Retired Office Superintendent - Gr. II,
South Eastern Railway, Ranchi Division,
R/o. H. No. 32-10-50, Yethapeta Road,
Allipuram, Visakhapatnam, AP.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
Page 1 of 40
OA No.21/323/2021 & Batch
1. Union of India, Rep. by General Manager,
South Eastern Railway, 11, Garden Reach Road,
CALCUTTA - 700 043, West Bengal.
2. Senior Divisional Personnel Officer,
South Eastern Railway, Ranchi Division,
RANCHI- 834 003, Jharkhand State.
....Respondents
(By Advocate: Mr. K. Ravi Krishna Kanth, Addl. CGSC)
OA/021/325/2021
Anjiah CH, S/o. Sri CH. Ramaswamy, Aged 73 years,
Retired Junior Engineer -1 (C&W),
South Central Railway, Secunderabad Division,
H. No. 1-6-249/24/A, Friends Colony, Ram Nagar,
Zamistanpur, Musheerabad, Hyderabad - 500 002, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. The Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Secunderabad- 500 025, TS.
3. The Senior Divisional Finance Manager,
South Central Railway, Secunderabad Division,
Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mr. D. Satyaveer, Sr. PC for CG)
OA/021/413/2021
1. Gaddi Shanker, aged 63 years,
S/o. Sri G. Anjaiah,
Retired Dy. Station Superintendent,
South Central Railway, Secunderabad Division,
H. No. 2-70, G1, Sunny Palace, Vani Nagar,
Malkajgiri, RR District, Hyderabad - 500 047, TS.
2. S. Ashok Kumar, aged 61 years,
S/o. Sri S.R. Appa Rao,
Page 2 of 40
OA No.21/323/2021 & Batch
Retired Station Master,
South Central Railway, Secunderabad Division,
H. No. 18-158/1, Hanumanpet, Road No.3,
Malkajgiri, RR District, Hyderabad - 500 047, TS.
3. G. Suryanarayana, aged 61 years,
S/o. Sri G. Gopaiah,
Retired Travelling Ticket Inspector,
South Central Railway, Secunderabad Division,
H. No. 10-5-770/A/4/1, Tukaram Gate, North Lallaguda,
RR District, Secunderabad- 500 017, TS.
4. R. Narsing Rao, aged 61 years,
S/o. Sri R. Babaiah,
Retired Chief Ticket Inspector,
South Central Railway, Secunderabad Division,
H. No. 10-5-391, St. No. 15, Sai Nagar,
Tukaram Gate, RR District, Secunderabad- 500 017, TS.
.....Applicants
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. The Senior Divisional Finance Manager,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 025, TS.
3. The Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mrs. B. Gayatri Varma, Sr. CGSC)
OA/021/414/2021
1. C. Sai Baba, aged 62 years,
S/o. Sri C. Ramachandra Rao,
Retired Station Superintendent,
South Central Railway, Hyderabad Division,
H. No. 210/4, Gandhi Nagar, Kapra, ECIL,
RR District, Hyderabad - 500 062, TS.
2. B.S. Mani Kumar, aged 61 years,
S/o. Sri B. Appa Rao,
Page 3 of 40
OA No.21/323/2021 & Batch
Retired Station Superintendent,
South Central Railway, Hyderabad Division,
H. No. 24-8-54, Kacheri Peta,
Kakinada- 533 001, W.G. District, AP.
3. G. Ganesh, aged 55 years,
S/o. Sri Narsaiah,
Retired Senior Passenger Guard,
South Central Railway, Hyderabad Division,
H. No. 2-22, Veldurthi Mandal, Medak District,
Masaipet - 502 335, TS.
4. K. Rajesh Prasad, aged 63 years,
S/o. Sri K. Ramaiah,
Retired Station Superintendent,
South Central Railway, Hyderabad Division,
House Near Akkannapet Railway Station,
Nizamabad District, Akkannapet - 502 115, TS.
5. L. Anil Kumar, aged 62 years,
S/o. Sri Lakshmaiah,
Retired Station Superintendent,
South Central Railway, Hyderabad Division,
H. No. 1-30-840/3, Royal Colony, Trimulgherry,
RR District, Secunderabad - 500 015, TS.
6. T. Sanath Kumar, aged 64 years,
S/o. Sri T.R. Swamy,
Retired Traffic Inspector,
South Central Railway, Hyderabad Division,
H. No. 24-147/5/3/101, Srija Residency, Malkajgiri,
RR District, Hyderabad - 500 047, TS.
.....Applicants
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Divisional Personnel Officer,
South Central Railway, Hyderabad Division,
Hyderabad House, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mrs. B. Gayatri Varma, Sr. CGSC)
OA/021/340/2022
Page 4 of 40
OA No.21/323/2021 & Batch
T. Satyanarayana, aged 68 years,
S/o. Sri T.Kistiah,
Retired Senior Technician,
South Central Railway, Lallaguda Work Shop,
H. No. 3-125/88/56, Vivekananda Nagar, Boduppal,
Hyderabad - 500 092, RR District,TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Workshop Personnel Officer,
O/o. The Chief Workshop Manager,
Lallaguda Workshop, South Central Railway,
Lallaguda, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mrs. B. Gayatri Varma, Sr. CGSC)
OA/021/341/2022
T. Venkatrajam, aged 70 years,
S/o. Sri Venkataiah,
Retired Passenger Guard,
South Central Railway, Secunderabad Division,
H. No.29-1380-A/2, Plot No. 651,
Deendayal Nagar, Vinayak Nagar,
Hyderabad - 500 056, RR District,TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mrs. B. Gayatri Varma, Sr. CGSC)
OA/021/342/2022
Page 5 of 40
OA No.21/323/2021 & Batch
D. Pentaiah B, aged 68 years,
S/o. Sri Balaiah,
Retired Loco Pilot,
South Central Railway, Secunderabad Division,
H. No.2-3-323/1, Machabolarum, M.G. Nagar,
Secunderabad - 500 010, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mrs. B. Gayatri Varma, Sr. CGSC)
OA/021/343/2022
Venkatswamy Rajaih, aged 68 years,
S/o. Sri Rajaiah,
Retired Track Man-1,
South Central Railway, Secunderabad Division,
H. No.25-4-548, Vishnupuri,
Kazipet- 506003, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mrs. B. Gayatri Varma, Sr. CGSC)
Page 6 of 40
OA No.21/323/2021 & Batch
OA/021/369/2022
Yousuff Sheriff, aged 74 years,
S/o. Sri Sarwar Sherif,
Retired Passenger Driver,
South Central Railway, Secunderabad Division,
H. No. 12-13-1114, Chintal, Tarnaka,
Secunderabad - 500017, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mr. K. Ravi Krishnakanth, Addl. CGSC)
OA/021/409/2022
A.Bhasker, S/o. Sri Kistiah, Aged 63 years,
Retired Senior Cabin Man,
South Central Railway, Secunderabad Division,
H. No. 4-6-32/60 B, Baba Nagar, Nacharam,
Hyderabad - 500 076, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mrs. M. Swarna, Addl. CGSC)
OA/021/413/2022
H.Shanker Rao, S/o. Sri Hanumanthu, Aged 61 years,
Retired Commercial Supervisor,
Page 7 of 40
OA No.21/323/2021 & Batch
South Central Railway, Secunderabad Division,
H. No. 29-1379/1/4/30, East Kakatiya Nagar,
Neredmet, Malkajgiri, Hyderabad - 500 056, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mr. D. Laxminarayana Rao, Sr. PC for CG)
OA/021/482/2022
M. Ravi Kumar, S/o. Sri Krishna Murthy, Aged 62 years,
Retired Deputy Station Superintendent,
South Central Railway, Secunderabad Division,
H. No. 7-2-7/125/1, Durga Nagar Colony,
Bairamguda, Kharmanghat, Sagar Road,
Hyderabad - 500 079, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mr. D. Satyaveer, Sr. PC for CG)
OA/021/483/2022
E. Siva Shankara, S/o. Sri E. Thippaiah, Aged 60 years, Group C,
South Central Railway, Guntakal Division,
H. No. 12-5-126/204, B Block, Adithya Residency,
Mangapuram Colony, Venkateswara Nagar, Hyderabad - 500 037, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Page 8 of 40
OA No.21/323/2021 & Batch
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Guntakal Division,
DRM Office Complex, Guntakal- 515801, TS.
....Respondents
(By Advocate: Mr. A. Ram Mohan, Sr. PC for CG)
OA/020/484/2022
S. Abdul Gaffor, S/o. Sri Fakruddin, Aged 74 years,
Retired Station Master,
South Central Railway, Hyderabad Division,
H. No. 102/A, Gooty Road,
DHONE - 518 222, AP.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Divisional Personnel Officer,
South Central Railway, Hyderabad Division,
Hyderabad House, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mr. B. Siva Sankar, Sr. PC for CG)
OA/021/485/2022
Qaisar Ahmed Khan, S/o. Sri G.M. Kamrani, Aged 62 years,
Retired Station Superintendent,
South Central Railway, Hyderabad Division,
H. No. SRT-122, Jawahar Nagar, Chikkadapally,
HYDERABAD- 500 020, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
Page 9 of 40
OA No.21/323/2021 & Batch
2. Divisional Personnel Officer,
South Central Railway, Hyderabad Division,
Hyderabad House, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mr. B. Madhusudhan Reddy, Sr. PC for CG)
OA/021/486/2022
S. Rama Krishna Rao, S/o. Sri S. Seetha Rama Rao, Aged 61 years,
Retired Station Superintendent,
South Central Railway, Hyderabad Division,
H. No. 2-4-403, Road No. 2, Snehapuri Colony,
HYDERABAD- 500 036, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Divisional Personnel Officer,
South Central Railway, Hyderabad Division,
Hyderabad House, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mr. A. Nageswara Rao, Sr. PC for CG)
OA/021/496/2022
Y. Ramchander, S/o. Sri Y. Balliah, Aged 68 years,
Retired Technician-1,
South Central Railway, Lallaguda Workshop,
H. No. 12-41/1, Mangapuram, H.B. Colony,
Moulali, HYDERABAD- 500 040, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Workshop Personnel Officer,
O/o. The Chief Workshop Manager,
Lallaguda Workshop, South Central Railway,
Lallaguda, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mrs. M. Swarna, Addl. CGSC)
Page 10 of 40
OA No.21/323/2021 & Batch
OA/021/497/2022
Smt. Kaleemunnisa Begum, W/o. Sri M.A. Quddus, Aged 63 years,
Retired Senior Technician,
South Central Railway, Secunderabad Division,
H. No. 17-603/1/A, Indira Nehru Nagar,
Mallikarjuna Nagar, Malkajgiri,
Hyderabad - 500 047, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 017, TS.
....Respondents
(By Advocate: Mr. A. Vijaya Bhaskar Babu, Addl. CGSC)
OA/021/498/2022
Bharathamma, W/o. Sri T. Bala Narsaiah, Aged 63 years,
Retired Track Maintainer,
South Central Railway, Hyderabad Division,
C/o. Sri R. Malleshwaram,
H. No. 4-6-158/89 A, Durga Nagar,
Near Delhi Public School, Nacharam - 500 076, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Divisional Personnel Officer,
South Central Railway, Hyderabad Division,
Hyderabad House, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mr. G. Raghunath, Sr. PC for CG)
OA/021/532/2022
1. P. Bhasker Rao, aged 64 years,
S/o. Sri P. Bhadrachalam, Group "C",
Page 11 of 40
OA No.21/323/2021 & Batch
Retired Senior Shunting Master,
South Central Railway, Secunderabad Division,
H. No. 29-519, New Vidya Nagar,
Near Venkateswara Temple, Neredmet,
HYDERABAD - 500 056, TS,
2. B. Venkata Swamy, aged 65 Years,
S/o. Sri B. Kotaiah, Group 'C',
Retired Senior Shunting Master,
S. C. Railway, Secunderabad Division,
H. No. 4-1217, Weaker Section Colony,
MEDCHAL 501 401, TS
3. B. Venkateswara Rao, aged 65 years,
S/o. Narsaiah, Group 'C',
Retired Fitter (MCM), Sr. Technician,
S. C. Railway, Secunderabad Division,
Buddaram Gram Panchayat,
BUDDARAM, GARLA- 507 169, TS
4. B. Nagaraju, aged 58 years,
S/o. Sri B. Rajanna, Group 'C',
Sr. Technician, (Ele.),
S. C. Railway, Secunderabad Division,
H. No. 9-1-69, Mathura Basti,
KOTHAGUDEM - 507 101, TS
5. B. Manohar Rao, aged 60 years,
S/o. Sri B. Narsaiah, Group 'C',
Retired Senior Technician,
H. No. 5-4-56/1, Bhadradri,
KOTTAGUDEM - 507 101, TS
6. Bhukiya Babiya, aged 63 years, S/o. Sri Pandu,
Retired Senior Cabin Man, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 1-1-94, Bankat Singh Thanda,
DORNAKAL - 506 381, TS
7. B. Seviya, aged 65 years, S/o. Sri Man Singh,
Retired Senior Cabin Man, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2-1-46, Somla Thanda,
DORNAKAL 506 381, TS
8. B. Seetha Ram, aged 70 years,
S/o. Sri Bheemudu, Group 'C',
Retired Senior Cabin Man,
S. C. Railway, Secunderabad Division,
H. No. 1-226, Garla Manda, BUDDARAM - 507 169, TS
Page 12 of 40
OA No.21/323/2021 & Batch
9. E. Komara Reddy, aged 65 years,
S/o. Sri E. Malla Reddy, Group 'C',
Retired Points Man A,
S. C. Railway, Secunderabad Division,
H. No. 06-008/P-46, Veeraswamy Nagar,
QUTHBULLARPUR - 501 505, TS
10. Eriah, aged 64 years, S/o. Sri Parsia,
Retired Fitter (C&W), Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2-1-40, Somla Thanda,
DORNAKAL - 506 381, TS
11. G. Ramchander, aged 63 years,
S/o. Sri G. Lachram, Group 'C',
Retired Senior Technician, C&W,
S. C. Railway, Secunderabad Division,
H. No. 2-2-58, Pumpubavi Thanda,
DORNAKAL -506 381, TS
12. G. Swamy, aged 64 years,
S/o. Sri G. Kanakaiah, Group 'C',
Retired Senior Cabin Man,
S. C. Railway, Secunderabad Division,
Dornakal Main Road,
DORNAKAL - 506 381, TS,
13. Gajula Sarvaiah, aged 64 years,
S/o. Sri Yellaiah,
Retired Technician-1, Electrical, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2-2-86, Subhash Street,
DORNAKAL-506 381, TS,
14. K. Venkataiah, aged 64 years, S/o. Sri Veeraiah,
Retired Senior Cabin Man, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2/76, Budugu Bazar, Ashwa Puram,
Bhadradri, KOTHAGUDEM-506 116, TS
15. Laxma, aged 62 years, S/o. Sri Chingia,
Retired Track Maintainer-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2-1-98, Raju Thanda,
DORNAKAL - 506 381, TS
16. M. Kumara Swamy, aged 62 years,
S/o. Sri Sailu, Group 'C',
Retired Station Superintendent,
Page 13 of 40
OA No.21/323/2021 & Batch
S. C. Railway, Secunderabad Division,
H. No. 1-5-92, Saradhi Nagar,
KHAMMAM - 507 003, TS
17. Md. Naseeruddin, aged 62 years,
S/o. Sri Yacoob, Group 'C',
Retired Goods Guard,
S. C. Railway, Secunderabad Division,
H. No. 5-1-194/1, Yadava Nagar,
DORNAKAL - 506 381. TS S
18. MD. Khaja Suban, aged 65 years,
S/o. Sri Subani,
Retired Senior Cabin Man, Group 'C',
S. C. Railway, Secunderabad Division,
Flat No. 303, Brindavan Apartments,
KHAMMAM - 507 001, TS
19. MD. Khaja Moinuddin, aged 64 years.
S/o. Sri Abbas Ali, Group 'C',
Retired Senior Cabin Man,
S.C. Railway, Secunderabad Division,
H. No. 11-3-652/6, New Ashok Nagar,
SECUNDERABAD-500 061, TS
20. Mohd Fakruddin, aged 66 years,
S/o. Sri M. D. Yakub Ali, Group 'C',
Retired Senior Cabin Man,
S.C. Railway, Secunderabad Division,
H. No. 32-2-8, Rahul Gandhi Nagar,
POLONCHA-507 115, Khammam Dist.,
21. Pamandi Ramchander Rao, aged 65 years,
S/o. Sri Madhava Rao, Group 'C',
Retired Chief Commercial Inspector,
S. C. Railway, Secunderabad Division,
H. No. 2-9-100, Sri Krishna Colony,
Near TV Tower, WARANGAL - 506 002, TS
22. Sakru Mangtha, aged 67 years, S/o. Sri Mangtha,
Retired Cabin Man - II, Group 'C',
S. C. Railway, Secunderabad Division
H. No. 5-11, Sangam, Warangal District,
YELGURU-506 330, TS
23. Shankar Bhikia, aged 62 years,
S/o. Sri Bhikia, Group 'C',
Retired Junior Clerk, Personnel,
S. C. Railway, Secunderabad Division,
H. No. 6-34/2, Station Road,
Page 14 of 40
OA No.21/323/2021 & Batch
GARLA-507 210, Khammam District, TS
24. SK. Fakeer Ahmed, aged 63 years,
S/o. Sri Sk. Madar Saheb, Group 'C',
Retired Senior Cabin Man,
S.C. Railway, Secunderabad Division,
H. No. 6-150/17/3,
SINGARENI -507 122, TS
25. S. Srinivasa Rao, aged 73 years,
S/o. Sri Rangaiah, Group 'C',
Retired Technician - 1, (Electrical),
S. C. Railway, Secunderabad Division,
H. No. 18-7-658/33, Sri Ram Nagar Colony,
Bandlaguda, HYDERABAD- 500 053, TS
26. Satwa K, aged 71 years, S/o. Sri K. Salve,
Retired Loco Pilot (Passenger), Group 'C',
S. C. Railway, Secunderabad Division,
Ashok Nagar, Beed District, Maharastra
PARLI VAIDYANATH-431 515,
27. Shaik Shamsheer, aged 64 years,
S/o. Sri Sk. Abdul Khadar, Group 'C',
Retired Senior Cabin Man,
S. C. Railway, Secunderabad Division,
H. No. 12-1-879/1, North Lallaguda,
SECUNDERABAD - 500 017, TS
28. R. Venkanna, aged 67 years,
S/o. Sri R. Pochaiah, Group 'C',
Retired Points Man - A,
S. C. Railway, Secunderabad Division,
H. No. 3-2-37, Ambedkar Nagar,
DORNAKAL - 506 381, TS
29. Akuthota Upender Rao, aged 65 years,
S/o. Sri Sambaiah, Group 'C'
Retired Chief Trans Clerk,
S. C. Railway, Secunderabad Division,
H. No. 9-36/3, Hemadri Puram,
EDURU GADDA- 507 001, TS.
30. Banu, aged 62 years, S/o. Sri Kasna,
Retired Track Maintainer, Group 'C',
S.C. Railway, Secunderabad Division,
H. No. 2-1-192, Village: Raju Thanda,
DORNAKAL-506 381, TS
Page 15 of 40
OA No.21/323/2021 & Batch
31. Dharma, aged 64 years, S/o. Sri Enkatia,
Retired Trolley Man, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2-1-197, Raju Thanda,
DORNAKAL 506 381, TS
32. D. Saravaiah, aged 61 years,
S/o. Sri D. Sanjeeva, Group 'C',
Retired Track Maintainer - III,
S. C. Railway, Secunderabad Division,
H. No. 4-129/11, Gopalapuram,
KHAMMAM-507 002, TS
33. Gowra Reddy, aged 69 years,
S/o. Sri Gopal Reddy, Group 'C'.
Retired Trolley Man,
S. C. Railway, Secunderabad Division,
H. No. 3-2-37, Shanthi Nagar,
DORNAKAL-506 381, TS
34. G. M. Sheriff, aged 63 years,
S/o. Sri Mohd Sab, Group 'C',
Retired Senior Cabin Man,
S. C. Railway, Secunderabad Division,
H. No. 7-82, Govardhanagiri,
JANGAON-506 301, TS
35. G. Raghu Ram, aged 60 years, S/o. Sri Nagulu,
Retired Assistant, (Electrical), TRD, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 1-9-35/5/48 F, Venkateswara Nagar,
KHAMMAM - 507 003, TS
36. Hariya, aged 64 years, S/o. Sri Bheema,
Retired Track Maintainer - IV, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 3-6, Barla Gudem, Ponnekal,
KAMEPALLI-507 210, TS
37. K. Srinivas, aged 62 years, S/o. Sri Gopiah,
Retired Technician -1, C&W, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 6-2-34, Ambedkar Nagar,
DORNAKAL-506 381, TS
38 Lingaswamy Eariah, aged 61 years
S/o. Sri Veeraiah, Group „C‟,
Retired Senior Track Man-II,
S.C. Railway, Secunderabad Division,
H. No. 5-1-185, Yadav Nagar, DORNAKAL 508 381, TS
Page 16 of 40
OA No.21/323/2021 & Batch
39 M. Yesopu Komaraiah, aged 62 years,
S/o. Sri Komaraiah, Group 'C',
Retired Station Superintendent,
S. C. Railway, Secunderabad Division,
H. No. 7-10-1/38, New Gollagudem,
KOTHAGUDEM-507 101, TS
40. Mathew Joseph, aged 63 y ears, S/o. S. Joseph,
Retired Senior Cabin Man, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 5-2-105, Yadava Nagar,
DORNAKAL-506 381, TS
41. Md. Ibrahim H S, aged 72 years,
S/o. Shaik Hussain Shah Vali, Group 'C',
Retired Loco Pilot (Passenger),
S. C. Railway, Secunderabad Division,
H. No. 3/5/435, Golla Bazar,
DORNAKAL - 506 381, TS
42. N. Venkateswarlu, aged 64 years,
S/o. Sri N. Papaiah, Group 'C',
Retired Points Man - A,
S. C. Railway, Secunderabad Divison,
H. No. 7-8-116, New Gollagudem,
KOTHAGUDEM-507 101, TS
43. N. Narsaiah, aged 66 years,
S/o. Sri Ramulu, Group 'C',
Retired Track Maintainer - III,
S. C. Railway, Secunderabad Division,
H. No. 2-72, Naidu Peta, Gandhi Chowk,
KHAMMAM-507 003, TS
44. Parsia, aged 61 years, S/o. Sri Jamla,
Retired Track Maintainer-III, Group C,
S. C. Railway, Secunderabad Division,
H. No. 2-1-135, Pusala Thanda,
Ammapalem, DORNAKAL-506 381, TS
45. Rama Rao, aged 65 years, Group 'C',
Retired Senior Track Maintainer - II.
S. C. Railway, Secunderabad Division,
Railway Quarters Lane, BONAKAL-507 204, TS
46. R. Satyanarayana, aged 61 years, S/o. Sri Pullaiah,
Retired Gate Keeper, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 1-5-44/1-1, Saradhi Nagar,
Page 17 of 40
OA No.21/323/2021 & Batch
Near: Ramalayam Temple,
KHAMMAM - 507 003, TS
47. SK. Razalimiya, aged 64 years,
S/o. Sri Sk. John Mohammed, Group 'C',
Retired Senior Technician,
S. C. Railway, Secunderabad Division,
H. No. 7-9-59/A, New Golla Gudem,
KOTHAGUDEM - 507 101, TS
48. SK. Malasuri, aged 58 years, S/o. Sri Hussain,
Retired Khasi Helper, (OHE), Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 5-1-193, Golla Bazar,
DORNAKAL - 506 381, TS
49. T. Chandroo, aged 64 years,
S/o. Sri Ramachander, Group 'C',
Retired Points Man A,
S. C. Railway, Secunderabad Division,
H. No. 2-1-194, C/51 (1), Raju Thanda,
DORNAKAL-506 381, TS
50. T. Uppender Rao, aged 62 years,
S/o. Sri T. Narasimuloo, Group 'C',
Retired Senior Technician, Mech.,
S. C. Railway, Secunderabad Division,
H. No. 6-2-41, Ambedkar Nagar,
DORNAKAL-506 381, TS
51. T. Venugopal, aged 64 years,
S/o. Sri Venkati Divadu, Group 'C',
Retired Peon (Personnel),
S. C. Railway, Secunderabad Division,
Plot No. 589, B. N. Reddy Nagar,
CHARLA PALLI, HYDERABAD - 500 051, TS
52. T. Narsimha, aged 62 years,
S/o. Sri Chandraiah, Group 'C',
Retired Assistant Porter (Commercial),
S. C. Railway, Secunderabad Division,
H. No. 1-44, Raghavapur Village,
Bibi Nagar MDL, YADAGIRI-508 126, TS
53. Venkateswarlu, aged 65 years,
S/o. Sri Veeraiah, Group 'C',
Retired Senior Technician, Engg.,
S. C. Railway, Secunderabad Division,
H. No. 5-2-161, Yadava Nagar,
DORNAKAL - 506 381, TS
Page 18 of 40
OA No.21/323/2021 & Batch
54. Venkataiah Pochaiah, aged 65 years,
S/o. Sri Pochaiah,
Retired Gate Man, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2-2-116, Subhash Street,
DORNAKAL-506 381, TS
.... Applicants
(By Advocate : Sri S. Srinivasa Rao)
Vs.
1. Union of India rep.by
General Manager,
South Central Railway, Rail Nilayam,
SECUNDERABAD- 500 025, TS.
2. The Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, SECUNDERABAD - 500 025, TS.
... Respondents
(By Advocate: Sri A. Ram Mohan, Sr. PC for CG)
OA/021/642/2022
K. Nagamma, W/o. Sri K. Yadagiri, Aged 64 years,
Retired Parcel Porter, Group „C‟
South Central Railway, Secunderabad Division,
H. No. 2-2-109, Subhash Street,
Dornakal - 506 381, Mehabubabad District, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mr. A. Nageswara Rao, Sr. PC for CG)
OA/021/643/2022
Jothi Rajaram, S/o. Sri Rajaram, Aged 72 years,
Retired Electrical Khalasi, Group „C‟
South Central Railway, Nanded Division,
Flat No. 303, Dr. A.S. Rao Nagar,
Page 19 of 40
OA No.21/323/2021 & Batch
Hyderabad - 500062, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Divisional Personnel Officer,
South Central Railway, Nanded Division,
DRM Office Complex, Nanded - 431 601, Maharashtra.
....Respondents
(By Advocate: Mr. A. Nageswara Rao, Sr. PC for CG)
OA/021/709/2022
U. Prem Raj, S/o. Sri U. Dubbaiah, Aged 61 years,
Retired Station Superintendent,
South Central Railway, Secunderabad Division,
H. No. 12-1-3/19, Road No. 3,
Geeta Nagar Colony, Nagole,
Hyderabad - 500068, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad - 500017, TS.
....Respondents
(By Advocate: Mr. P. Naveen Kumar, Addl. CGSC)
OA/021/717/2022
1. B. Venkateshwarlu, Aged 61 years, S/o. Sri Veeraiah,
Retired Station Superintendent,
South Central Railway, Hyderabad Division,
H. No. 30-265/21/7, Balaji Towers,
Chandragiri Colony, East Neredmet,
Hyderabad - 500 056, TS.
Page 20 of 40
OA No.21/323/2021 & Batch
2. N. Dharmapuri, Aged 66 years, S/o. Sri Mallaiah,
Retired Technician -1,
South Central Railway, Hyderabad Division,
H. No. 29-560, Kesav Nagar, Neredmet,
Hyderabad - 500 056, TS.
3. M. Raja Ram, Aged 60 years, S/o. Sri Ellaiah,
Retired Track Maintainer-1,
South Central Railway, Hyderabad Division,
H. No. 1-4-591/3, PMH Colony,
Nizamabad - 503 111, TS.
4. Mysaiah, Aged 61 years, S/o. Sri Rajaiah,
Retired Keyman,
South Central Railway, Hyderabad Division,
H. No. 1-50, Kamareddy District,
TALAMANDLA - 503102, Kamareddy District, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Hyderabad Division,
Hyderabad House, Secunderabad- 500 025, TS.
....Respondents
(By Advocate: Mr. K. Ravikrishna Kanth, Addl. CG SC)
OA/021/718/2022
G. Butchiah, S/o. Sri Yellaiah, Aged 64 years,
Retired Senior Technician,
South Central Railway, Lallaguda Work Shop,
H. No. 30-284/1, Santhoshima Nagar,
Near DAV Public School, Neredmet,
Hyderabad - 500 047, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
Page 21 of 40
OA No.21/323/2021 & Batch
2. Workshop Personnel Officer,
O/o. The Chief Workshop Manager,
Lallaguda Workshop, South Central Railway,
Lallaguda, Secunderabad - 500 025, TS.
....Respondents
(By Advocate: Mr. K. Ravi Krishnakanth, Addl. CGSC)
OA/021/758/2022
1. P. Madhu Sudhana Rao, aged 65 years,
S/o. Sri P. Sathiah, Group 'C',
Retired Station Superintendent,
S. C. Railway, Secunderabad Division,
H. No. 25-5-7/B, Somidi,
KAZIPET-506 003, TS
2. A. Manaiah, aged 63 years, Group 'C',
S/o. Sri Anjaiah, Retired Technician-1,
S. C. Railway, Secunderabad Division,
Plot No. 30, P. Saibaba Colony, Uppal,
HYDERABAD-500 039, TS
3. B. Satyanarayana Raj, aged 63 years,
S/o. Sri B. Adivaiah,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 23-72, Sai Gokul Niwas, Saroor Nagar,
BADANGPET - 500 058, TS
4. B. Komaraiah, aged 66 years,
S/o. Sri Ellaiah, Retired Fitter, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 25-4-516/1, Vishnupuri,
KAZIPET - 506 003, TS
5. B. Yakaiah, aged 62 years,
S/o. Sri Buchi Ramulu,
Retired Assistant, Group 'C',
S. C. Railway, Secunderabad Division,
Torrur Mandal, Warangal District,
AMMAPURAM VILLAGE - 506 314, TS
6. B. Bikshapathi, aged 60 years,
S/o. Sri B. Laxminarayana,
Retired Assistant, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 30-267/14/4, PB Colony, Malkajgiri
BADANGPET - 500 047, TS
Page 22 of 40
OA No.21/323/2021 & Batch
7. C. V. Jagadesh, aged 63 years.
S/o Sri C Viswanathan,
Retired Senior Technician, Group C
S.C. Railway, Secunderabad Division,
H. No. 1-6-320, Sri Ranga Apartments,
Kandozi Bazar, Near Park Lane,
SECUNDERABAD- 500 003, TS
8. D. Yadagiri, aged 61 years,
S/o. Sri D. Danaiah,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 12-12-130/D, Ravinder Nagar,
Seethafalmandi, SECUNDERABAD- 500 061, TS
9. D. Veera Sham, aged 64 years,
S/o. Sri D. Rajaiah,
Retired Khalasi, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 1-10-2/2, Sai Nagar Colony,
Kushaiguda, HYDERABAD - 500 062, TS
10. E. Vinod Kumar, aged 66 years,
S/o. Sri E. Vijaya Rao,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 29-1510/1, East Kakatiya Nagar,
SECUNDERABAD - 500 056, TS
11. G. Sreenivasulu, aged 60 years,
S/o. Sri G. Krishniah,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 4-162/1, Veerabhadram Colony,
Balaji Nagar, Yapral,
HYDERABAD - 500 087, TS
12. G. Srinivasa Rao, aged 61 years,
S/o. Sri G. Krishna Murthy,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 5-44/5/5, Bank Colony,
Laxmi Nagar, Dommaiguda, Nagaram,
HYDERABAD - 500 083, TS
13. I. Suri Babu, aged 67 years,
S/o. Sri I. Venkateswarlu,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
Page 23 of 40
OA No.21/323/2021 & Batch
Flat No. 28, Aditya Apartments,
HUDA Complex, Saroor Nagr, Kottapeta,
HYDERABAD-500 035, TS
14. Jeelani Lal Patel, aged 66 years,
S/o. Sri Lal Patel,
Retired Technician-1, Group 'C',
S.C. Railway, Secunderabad Division,
H. No. 19-5-31/A/26/1, Asad Baba Nagar,
Kishan Bagh, Bahadur Pura,
HYDERABAD-500 064, TS
15. Khader Baba, aged 62 years,
S/o. Sri MD. Yacoob Ali,
Retired Goods Guard, Group 'C'.
S. C. Railway, Secunderabad Division,
H. No. 1-3-119, Nehru Street,
DORNAKAL - 506 381, TS
16. K. Prakash, aged 64 years,
S/o. Sri Mark Abraham, Group 'C',
Retired Senior Cabin Man,
S. C. Railway, Secunderabad Division,
H. No. 17-54-29, New Venkatesh Nagar,
Tukaram Gate, North Lallaguda,
SECUNDERABAD-500 017, TS
17. K. Narayana, aged 61 years,
S/o. Sri Balaiah,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 18-420/2, Mallikarjuna Nagar,
Malkajgiri, HYDERABAD - 500 047, TS
18. K. Govinda Rajulu, aged 60 years,
S/o. Sri Jagadeswara Rao,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 16-11-558/A/5, Flat No. 203,
Sudarshan Nivas, Mythri Nagar,
Road No. 4, Dilsukh Nagar,
HYDERABAD-500 060, TS
19. K. Satyanarayana, aged 62 years,
S/o. Sri Abba Sailu,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 1-83/A/6/4, Street No. 8,
Veera Reddy Nagar Colony, Boduppal,
HYDERABAD-500 092, TS
Page 24 of 40
OA No.21/323/2021 & Batch
20. K. V. S. Satyanarayana Raju, aged 63 years,
S/o. Sri Raja Gopal Raju, Group 'C',
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 139, Flat No. 302, Nagarjuna Classic,
Kalyan Nagar, Borabanda, HYDERABAD - 500 018, TS
21. K. Pradeep Kumar, aged 62 years,
S/o. Sri Shankar,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 18-2-537, Jagammet, Falaknuma,
HYDERABAD 500 053, TS
22. K. Ramesh Kumar, aged 61 years,
S/o. Sri Kuppuraj,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
Flat No. S 1, Sai Plaza, Geetha Nagar,
R.K. Puram, HYDERABAD - 500 056, TS
23. L. Yadagiri, aged 61 years,
S/o. Sri Rajaiah,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 24-6/A-57, Rajiv Gandhi Nagar,
Vishnupuri Colony, Malkajgiri, HYDERABAD - 500 047, TS
24. MD. Mustafa, aged 62 years,
S/o. Sri MD. Yacub Ali, Group 'C',
Retired Senior Guard (Goods),
S. C. Railway, Secunderabad Division,
H. No. 30-2-1048/1/2,
Venkateshwara Colony, Madikonda, KAZIPET-506 142, TS,
25. Mohd Janimiya, aged 65 years,
Md. Khasim, Group 'C',
Retired Senior Cabin Man,
S. C. Railway, Secunderabad Division,
H. No. 16-11-16/1-3P, 1st Floor,
Saleem Nagar, Malkajgiri,
HYDERABAD-500 047, TS
26. Mohd Kaleemuddin, aged 66 years,
S/o. Sri Mohd Ameenuddin,
Retired Technician-1, Group 'C'.
S. C. Railway, Secunderabad Division,
H. No. 11-5-214, Red Hills,
HYDERABAD-500 004, TS
Page 25 of 40
OA No.21/323/2021 & Batch
27. Mohd Idris Khan, aged 62 years,
S/o. Sri Omer Khan,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 43-157/95/A, Dr. Krishna Nagar,
RTC Colony, Moulali,
HYDERABAD - 500 040, TS
28. M. Ashok Kumar, aged 65 years,
S/o. Sri Paramashwar Rao, Group 'C',
Retired Khalasi Helper, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 43-91/11, Hanuman Nagar, Moulali,
HYDERABAD - 500 040, TS
29. Mallikarjun A, aged 69 years,
S/o. Sri A. Eswarappa,
Retired Technician HS-2, Group 'C',
S. C. Railway, SC Division, H. No. 1-35-2/1,
Madhusudan Nagar, St. Mansion Road,
Malkajgiri, HYDERABAD-500 047, TS
30. Mohd Shah Jahan, aged 46 years,
S/o. Sri Mohd Shabuddin,
Retired Technician-III, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 25-6-97/4/1, Rasoolpura,
KAZIPET-506 003, TS
31. N. Bhavani Shanker, aged 61 years.
S/o Sri N. Rama Murthy,
Retired Technician-III, Group 'C'.
S. C. Railway, Secunderabad Division,
H. No. 235, Road No. 8,
Vandanapuri Colony, Beeramguda,
HYDERABAD - 502 032, TS
32. Narsingh PL, aged 68 years,
S/o. Sri P. R. Laxmansingh,
Retired Technician HS-1, Group 'C'.
S. C. Railway, Secunderabad Division,
H. No. 1272, Poineer Bazar, Bolaram,
SECUNDERABAD-500 010, TS
33. N. Bhaskar, aged 64 years,
S/o. Sri Narsimlu,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
Page 26 of 40
OA No.21/323/2021 & Batch
Railway Quarter No. 206/1, Chilakalguda,
SECUNDERABAD-500 061, TS
34. O. N. Sravan Kumar, aged 61 years.
S/o. Sri O. Narsinga Rao,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 4-6-158/33/4, Near: Moulali Station,
Durga Nagar, Nacharam,
HYDERABAD-500 076, TS
35. O. Sarangam, aged 60 years,
S/o. Sri O. Rama Swamy,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 25-10-119, Bapuji Nagar,
KAZIPET (Urban) - 506 003, TS
36. P. Nagendra Kumar, aged 60 years,
S/o. Sri P. Venkateswara Rao,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 8-2-52/43B, Virat Nagar,
HYDERABAD-500 097, TS
37. P. M. Prasad Rao, aged 62 years,
S/o. Sri P. M. Babjee,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 2-99/107, Street No. 2,
Harsha Apartments, Vani Nagar, Malkajgiri,
HYDERABAD - 500 047, TS
38. Syed Kaleemuddin, aged 64 years,
S/o. Sri Syed Naseeruddin,
Retired Technician-1, Group 'C',
S. C. Railway, SC Division, H. No. 12-5-150,
Tarnaka, SECUNDERABAD - 500 017, TS
39. S. Siva Kumar, aged 63 years,
S/o. Sri Dasarath Narsimlu,
Retired Senior Technician, Group 'C',
S. C. Railway, SC Division, H. No. 10-5-825/9,
Lakshmi Nagar, SECUNDERABAD - 500 017, TS
40. S. Shanti Kumar, aged 65 years,
S/o. Sri Mallaiah, Group 'C',
Retired Parcel Porter, S. C. Railway,
SC Division, H. No. 4-6-32/60-B, Baba Nagar,
Nacharam, HYDERABAD - 500 076, TS
Page 27 of 40
OA No.21/323/2021 & Batch
41. S. Ashoka Madhava Rao, aged 63 years,
S/o. Sri S. Pandu Ranga Rao,
Retired Senior Technician, Group 'C',
S. C. Railway, SC Division, Flat No. 69,
Venkatadri Town Ship, Chowdariguda,
GHATKESAR-501 301, TS
42. S. N. Suryanarayana Raju, aged 60 years,
S/o. S. N. Prabhakar Raju,
Retired Senior Technician, Group 'C',
S. C. Railway, SC Division, Flat No. 303,
Jaishakthi Enclave, Phase III, Moti Nagar,
HYDERABAD-500 018, TS
43. S. K. Krishna Varma, aged 71 years,
S/o. Sri Narasimha Raju,
Retired Section Engineer, Group 'C',
S.C. Railway, SC Division, H. No. 25/2 RT,
Tukaram Gate, SECUNDERABAD-500 017, TS
44. Shukoor Khan A, aged 77 years,
S/o. Sri Md. Yousuf Khan,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 12-1-565, Flat No. 103,
Syed Ali Guda, Morad Nagar, X Roads,
HYDERABAD - 500 028, TS
45. SK. Mahaboob, aged 69 years,
S/o. Sk. Mastan Sahib,
Retired Technician HS-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 45-251/2/A, Street No. 10,
Shiridi Nagar Colony, East Anand Bagh,
SECUNDERABAD - 500 047, TS
46. Shabbir Ali, aged 64 years,
S/o. Sri S. Yawar Ali,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 22-3-82, Mathaki Kidki,
HYDERABAD-500 023, TS
47. Satyam D., aged 69 years,
S/o. Sri D. Shankariah,
Retired Technician -HS-1, Group 'C',
H. No. 1-2-3/1, OPP. Head Post Office,
JANGAON-506 167, TS
Page 28 of 40
OA No.21/323/2021 & Batch
48. T. Bhoja Raju, aged 65 years,
S/o. Sri T. Ramchander,
Retired Technician-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 25-10-102/1, Bapuji Nagar,
KAZIPET - 500 003, TS
49. T. Bala Kumar, aged 64 years,
S/o. Sri B. Thangappan,
Retired Senior Technician, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 30-31/9/A, Old Safilguda,
Near: Laxman Towers,
SECUNDERABAD-500 056, TS
50 Turaga Sankara Narayana Rao, aged 67 years,
S/o. Sri Bhadrachalam,
Retired Technician-1, Group 'C'.
S. C. Railway, SC Division, Plot No. 9/A,
MES Colony, Picket,
SECUNDERABAD-500 003, TS
51. T. L. Sundara Rao, aged 70 years,
S/o. Sri T. Subrahmanyam,
Retired Technician - HS-III, Group 'C',
S.C. Railway, Secunderabad Division,
H. No. 8020/1/D, Mahendra Colony.
Main Road, Balaji Raspet,
TENALI-522 201, TS
52. T. Anjaiah, aged 63 years,
S/o. Sri T. Laxmaiah,
Retired Khalasi, Group 'C'.
S. C. Railway, SC Division,
H.No. 4-5-218, Pan Bazar,
SECUNDERABAD- 500 003, TS
53. Vijay Ghalke, aged 63 years,
S/o. Sri Sadasiva Rao,
Retired Senior Technician, Group 'C',
S. C. Railway, SC Division, H. No. 30-647/1/1/11,
Simhadri Nagar Colony, Neredmet,
HYDERABAD - 500 056, TS
54. Venkatesham D., aged 71 years,
S/o. Sri Rangaiah,
Retired Technician HS-1, Group 'C',
S. C. Railway, Secunderabad Division,
H. No. 226/B, Varalaxmi Colony,
Page 29 of 40
OA No.21/323/2021 & Batch
Sanjiva Nagar Colony, West Marredpally,
SECUNDERABAD- 500 026, TS
.... Applicants
(By Advocate : Sri S. Srinivasa Rao)
Vs.
1. Union of India rep.by
The General Manager,
South Central Railway, Rail Nilayam,
SECUNDERABAD- 500 025, TS.
2. The Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, SECUNDERABAD - 500 025, TS.
... Respondents
(By Advocate: Sri A. Nageswara Rao, Sr. PC for CG)
OA/021/371/2022
P.R. Jaya Chander Reddy, Aged 72 years,
S/o. Sri P. Rama Swamy Reddy,
Retired Driver Passenger,
South Central Railway, Secunderabad Division,
H. No. 3-5-180/214, H.B. Colony, Moulali,
Hyderabad - 500 040, TS.
.....Applicant
(By Advocate: Mr. S. Srinivasa Rao)
Vs.
1. Union of India, Rep. by General Manager,
South Central Railway, Rail Nilayam,
Secunderabad - 500 025, TS.
2. Senior Divisional Personnel Officer,
South Central Railway, Secunderabad Division,
Sanchalan Bhavan, Secunderabad - 500 017, TS.
....Respondents
(By Advocate: Mr. A. Ram Mohan, Sr. PC for CG)
Page 30 of 40
OA No.21/323/2021 & Batch
COMMON ORDER
(As per Mr. Sudhi Ranjan Mishra, Judicial Member) The applicants in all the OAs, having retired from Railways, filed these OAs, seeking direction for payment of Gratuity under the Payment of Gratuity Act, 1972 (for short "Gratuity Act"). As the relief sought in all the OAs being one and the same on similar pleas, all the OAs were heard together and a common order is being passed. However, pleadings in the OA No.323/2021 are being referred to in this common order, for the sake of brevity and convenience.
2. The applicants were paid all pensionary benefits including amount of Gratuity as per Railway Services (Pension) Rules, 1993 (for short "Pension Rules"), at the time of their retirement. Thereafter, the applicants submitted representations for payment of higher gratuity amount under the Gratuity Act, which were rejected.
3. It is contended by the applicants that the Pension Rules were brought into force on the basis of CCS (Pension) Rules, 1972 and Gratuity Act came into effect subsequent to the CCS (Pension) Rules, 1972. Therefore, they are entitled for higher amount of Gratuity under the said Act. It is further submitted that as per Pension Rules, the calculation of Gratuity is restricted to qualifying service of 33 years, whereas, as per the Gratuity Act, which has statutory force, the whole continuous service is taken for calculation of gratuity. Thus, the provisions of Gratuity Act are more beneficial, and applying the golden rule of interpretation, the said statute, Page 31 of 40 OA No.21/323/2021 & Batch which came into effect subsequently, should prevail over the Pension Rules.
4. Respondents contested the OA and filed reply statement. It is the case of the respondents that the applicants worked in different capacities and on their retirement, retirement benefits were computed as per the Pension Rules, which are applicable for the regular/ substantive employees working under the Ministry of Railways and they received the said benefits without any protest. The claim of the applicants for higher amount of gratuity under the Gratuity Act is not acceptable. The applicants were governed by the Pension Rules, but not the Gratuity Act. Section 2(e) of the Gratuity Act clearly excludes the applicants, being Railway servants, from the purview of the said enactment. It is further submitted that the applicants earlier rightly invoked the jurisdiction of the Asst. Labour Commissioner (Central) under the Gratuity Act. The subject of „Gratuity‟ under the Gratuity Act, 1972 is not a service matter and this Tribunal is not the forum for adjudication of their grievance, if any. Railway employees are Central Government employees and their salaries are paid through Consolidated Fund of India and as such, they are entitled for payment of gratuity under the Pension Rules only, but not under Gratuity Act.
5. It is submitted by the respondents that the Gratuity Act is a social security legislation for payment of Gratuity to employees engaged in industries, shops or other establishments, for which other Authorities are constituted for Redressal of their grievances, which are not amenable to the jurisdiction under the Administrative Tribunals Act, 1985. Even assuming that the applicants are entitled for gratuity under Gratuity Act, they ought to Page 32 of 40 OA No.21/323/2021 & Batch have submitted written applications to the employer within such time and in such form as required under the said Act, which they did not do. It is further submitted that, provisions of Gratuity Act are applicable to casual labour only and not for the employees who are appointed against regular vacancies or holding a substantive post as on the date of demitting the office. Even the Hon‟ble High Court of Andhra Pradesh in a batch of Writ Petitions (WP Nos.15659/2004, etc.) in the matter of General Manager, South Central Railway & Anr. v. the Controlling Authority under the Payment of Gratuity Act and Asst. Labour Commissioner (Central), Hyderabad & Anr., vide judgment dt. 06.04.2005, held that the Controlling Authority can look into the claim pertaining to the period of casual service, but for not the period of regular service. The claims pertaining to casual labour service have to be examined as per Railway Board letter No. E(LL) 86/AT/GRA 1 dated 30.06.2000 (SC No. 167/2000) and any other circulars in vogue. Thus, it is submitted that, the applicants are not entitled for gratuity under the Gratuity Act and they are entitled for Gratuity under the Pension Rules including monthly Pension, which they are drawing.
6. Heard learned counsel for the parties at length and perused the pleadings and material on record.
7. Learned counsel for the applicants argued that the Gratuity Act, being beneficial social legislation, the benefit flow from out the said enactment has to be extended to the applicants. The following judgments are cited in support of the case of the applicants:
i) Municipal Corporation of Delhi v. Dharam Prakash Sharma & Another, (1998) 7 SCC 221;Page 33 of 40
OA No.21/323/2021 & Batch
ii) Beed District Central Coop. Bank Ltd v. State of Maharashtra & Others, (2006) 8 SCC 514;
iii) Y.K. Singla v. Punjab National Bank & Ors, (2013) 3 SCC 472
iv) The Sr. Divisional Personnel Officer v. M. Muugan, dt. 10.04.2012 - High Court of Kerala at Ernakulam in OP (LC) No. 2450 of 2012 (O)
v) The Sr. Divisional Personnel Officer v. M.A.A. Lakshmi, dt. 04.12.2007
- High Court of Kerala at Ernakulam in OP No. 14722 of 2000 (C) Learned counsel for the applicants further argued that the provisions of Gratuity Act is applicable, unless exemption has been obtained under Section 5 of the Act and that as per the information obtained under RTI Act on 30.11.2016 from the Ministry of Labour & Employment, no exemption was granted to Railways/ Postal/ Department of Telecom/BSNL. Therefore, in the absence of any exemption granted, the provisions of the Gratuity Act are applicable to the applicants, who retired from Indian Railways.
8. On the other hand, learned counsel for the respondents argued that the applicants were governed by the provisions of the Pension Rules, but not the Gratuity Act and they have been paid Gratuity payable under the said Pension Rules. Knowing well that they were governed by the said Pension Rules and having received the pensionary benefits including Gratuity at the time of their retirement and pension, which they are drawing every month under the said Rules, they have filed these OAs seeking Gratuity under the Gratuity Act, to which they are not entitled. Section 2(e) of the Gratuity Act clearly excludes those employees who are governed by any other Act or Rules providing for Gratuity from the ambit of the Gratuity Act. Judgment of the Hon‟ble Apex Court in Union of India & Anr vs. Manik Lal Banerjee, (2006) 9 SCC 643 has been cited in support Page 34 of 40 OA No.21/323/2021 & Batch of their case. It is further stated that, following the judgment of the Hon‟ble Apex Court in Manik Lal Banerjee, Ernakulam Bench of this Tribunal in OA 87/2008, held that Railway employees are not covered under the Gratuity Act. It is further argued that in view of the specific exclusion clause, the reliance placed on Sections 4, 5 & 14 of the Gratuity Act by the applicants is not correct.
9. I have carefully considered the rival contentions and the judgments cited by both sides.
10. (i) Hon‟ble Supreme Court in Municipal Corporation of Delhi v. Dharam Prakash Sharma & Another (supra), held as under:
"The mere fact that the gratuity is provided for under the Pension Rules will not disentitle him to get the payment of gratuity under the Payment of Gratuity Act. In view of the overriding provisions contained in Section 14 of the Payment of Gratuity Act, the provision for gratuity under the Pension Rules will have no effect. Possibly for this reason, Section 5 of the Payment of Gratuity Act has conferred authority on the appropriate Government to exempt any establishment from the operation of the provisions of the Act, if in its opinion the employees of such establishment are in receipt of gratuity or pensionary benefits not less favourable than the benefits conferred under this Act. Admittedly MCD has not taken any steps to invoke the power of the Central Government under Section 5 of the Payment of Gratuity Act. In the aforesaid premises, we are of the considered opinion that the employees of the MCD would be entitled to the payment of gratuity under the Payment of Gratuity Act notwithstanding the fact that the provisions of the Pension Rules have been made applicable to them for the purpose of determining the pension. Needless to mention that the employees cannot claim gratuity available under the Pension Rules."
In view of the above observations of the Hon‟ble Apex Court vis-à-vis Sections 5 & 14 of the Gratuity Act, learned counsel for the applicants argued that the applicants are entitled for payment of gratuity under the Gratuity Act. However, it is seen that, in the very same judgment Hon‟ble Apex Court also observed as under:
"..We have examined carefully the provisions of the Pension Rules as well as the provisions of the Payment of Gratuity Act. The Payment of Gratuity Page 35 of 40 OA No.21/323/2021 & Batch Act being a special provision for payment of gratuity, unless there is any provision therein which excludes its applicability to an employee who is otherwise governed by the provisions of the Pension Rules, it is not possible for us to hold that the respondent is not entitled to the gratuity under the Payment of Gratuity Act. The only provision which was pointed out is the definition of "employee" in Section 2(e) which excludes the employees of the Central Government and State Governments receiving pension and gratuity under the Pension Rules but not an employee of the MCD. The MCD employee, therefore, would be entitled to the payment of gratuity under the Payment of Gratuity Act.
Thus, it is made clear in the above judgment that the definition of „employee‟ under Section 2(e) of the Act excludes the employees of the Central Government and State Governments, who are receiving pension and gratuity under the Pension Rules from the applicability of the provisions of the Gratuity Act.
(ii) In Beed District Central Coop. Bank Ltd v. State of Maharashtra & Others, it has been held as under:
"Applying the `Golden Rule of Interpretation of Statute', to us it appears that the question should be considered from the point of view of the nature of the scheme as also the fact that the parties agreed to the terms thereof. When better terms are offered, a workman takes it as a part of the package. He may volunteer therefor, he may not. Sub-Section (5) of Section 4 of the 1972 Act provides for a right in favour of the workman. Such a right may be exercised by the workman concerned. He need not necessarily do it. It is the right of individual workman and not all the workmen. When the expression "terms"
has been used, ordinarily it must mean "all the terms of the contract". While interpreting even a beneficent statute, like, Payment of Gratuity Act, we are of the opinion that either contract has to be given effect to or the statute. The provisions of the Act envisages for one scheme. It could not be segregated. Sub-Section (5) of Section 4 of the 1972 Act does not contemplate that the workman would be at liberty to opt for better terms of the contract, while keeping the option open in respect of a part of the statute. While reserving his right to opt for the beneficent provisions of the statute or the agreement, he has to opt for either of them and not the best of the terms of the statute as well as those of the contract. He cannot have both. If such an interpretation is given, the spirit of the Act shall be lost"
As can be seen from the above, in the case before the Hon‟ble Apex Court, the main issue adjudicated was as to the applicability of ceiling limit of Gratuity fixed under the gratuity scheme framed by the appellant Bank Page 36 of 40 OA No.21/323/2021 & Batch or the ceiling limit fixed/ enhanced under the Gratuity Act and the rate at which gratuity should be calculated. Thus, the said judgment is distinguishable.
(iii) In Y.K. Singla v. Punjab National Bank & Ors (supra) it has been held as under
"A perusal of Section 14 leaves no room for any doubt, that a superior status has been vested in the provisions of the Gratuity Act, vis-à-vis, any other enactment (including any other instrument or contract) inconsistent therewith. Therefore, insofar as the entitlement of an employee to gratuity is concerned, it is apparent that in cases where gratuity of an employee is not regulated under the provisions of the Gratuity Act, the legislature having vested superiority to the provisions of the Gratuity Act over all other provisions/enactments (including any instrument or contract having the force of law), the provisions of the Gratuity Act cannot be ignored."
In this judgment, the core issue that fell for consideration before the Hon‟ble Apex Court was in regard to payment of interest on delayed payment of gratuity under Section 7(3-A) of the Gratuity Act vis-à-vis the 1995 Regulations framed by the Punjab National Bank. Thus, this judgment, with due respect, is also distinguishable.
11. Whereas, in Union of India & Anr vs. Manik Lal Banerjee, (2006) 9 SCC 643, cited by the respondents, Hon‟ble Supreme Court held as under:
"10. The 1972 Act was enacted to provide for a scheme inter alia for payment of gratuity to employees in relation to railway companies.
11. Section 2(e) of the 1972 Act defines "employee" to mean "any person (other than an apprentice) employed on wages, in any establishment, factory, mine, oilfield, plantation, port, railway company or shop, to do any skilled, semi-skilled, or unskilled, manual, supervisory, technical or clerical work, whether the terms of such employment are express or implied, and whether or not such person is employed in a managerial or administrative capacity, but does not include any such person who holds a post under the Central Government or a State Government and is governed by any other Act or by any rules providing for payment of gratuity". Page 37 of 40
OA No.21/323/2021 & Batch The definition, thus, excludes an employee holding a civil post under the Central Government and governed by another Act or Rules providing for gratuity.
...
13. The 1972 Act is applicable inter alia to the "establishment" belonging to a railway company. The amount of gratuity, however, is payable to an employee. The interpretation clause contained in Section 2(e) takes out from the purview of the said Act a person who holds inter alia post under the Central Government and whose terms and conditions of service are governed by an Act or the Rules providing for payment of gratuity. The 1993 Rules provide for payment of gratuity in Rule 70 in the following terms:
"70. Retirement gratuity or death gratuity.--(1)(a) In the case of a railway servant, who has completed five years' qualifying service and has become eligible for service gratuity or pension under Rule 69, shall, on his retirement, be granted retirement gratuity equal to one-fourth of his emoluments for each completed six monthly period of qualifying service subject to a maximum of sixteen and one- half times the emoluments and there shall be no ceiling on reckonable emoluments for calculating the gratuity...."
...
20. Submission of Mr Banerjee that if the 1972 Act applies to an establishment belonging to a railway company and the persons specified in Section 2(f) are the employers, despite exclusion of railway servants governed by the provisions of the 1993 Rules from the purview of the definition of "employee" in terms of Section 2(e) of the Act, the case shall be governed by the 1972 Act, cannot be accepted.
21. The High Court noticed the definition of "employee" contained in Section 2(e) of the 1972 Act but while deciding the issue it fell into an error in coming to the conclusion that there was nothing in the 1972 Act so as to exclude the benefit thereof to a railway employee. It failed to properly construe the said provision."
On a combined reading of the judgments of the Hon‟ble Apex Court in Municipal Corporation of Delhi v. Dharam Prakash Sharma & ors, and Union of India & Anr v. Manik Lal Banerjee, extracted supra, it is clear that the interpretation clause in Section 2(e) of Payment of Gratuity Act takes out from the purview of the said Act, a person who holds, inter alia, post under the Central Government and whose terms and conditions of service are governed by an Act or the Rules providing for payment of gratuity. It is also observed in Manik Lal Banerjee that the Railway Services (Pension) Rules, 1993 provide for payment of gratuity under Rule Page 38 of 40 OA No.21/323/2021 & Batch 70 to Railway servants. Thus, the Hon‟ble Apex Court held that the claim of Manik Lak Banerjee, who was a Railway employee, that his case shall be governed by Gratuity Act cannot be accepted.
12. Further, Hon‟ble Delhi High Court, in the matter of Union of India vs. Ramesh Chand [2022 (5) SLR 35 (Delhi)], placing reliance on the judgment of the Hon‟ble Supreme Court in Manik Lal Banerjee, observed as under:
"Thus, the Supreme Court held that a Railway employee would be governed by the specific Rules applicable to employees of Railways and not by the Payment of Gratuity Act, 1972, in view of the express exclusion in Sec. 2(e) of the Act."
13. On a reading of the judgments cited supra, this Tribunal is of the view that the issue involved in the present is squarely covered by the judgment in Manik Lal Banerjee, which has been followed by the Hon‟ble Delhi High Court in Ramesh Chand (Supra). In Manik Lal Banerjee, the lis was between a regularly appointed Station Master and the Eastern Railways. All the applicants in this batch of OAs retired as regular employees from Railways. Therefore, as discussed above, the judgments cited by the applicants are distinguishable to the facts involved in the present cases.
14. Even on perusal of the material filed by the applicants viz., Railway Board, in its letter No.E(LL)85 AT/GRA/1-1 dated 26.02.1986, addressed to all the GMs/ All Indian Railways, made it clear that the provisions of Gratuity Act are applicable to all casual labour employed in Railways. In the instant case, the applicants were regularly selected Railway employee and retired on superannuation. It is not even the case of the applicants that, Page 39 of 40 OA No.21/323/2021 & Batch during their service, they had ever agitated the issue of applicability of either Railway (Service) Pension Rules, 1993 or Payment of Gratuity Act, 1972. Having accepted the pensionary benefits including Gratuity under the specific rules applicable to the Railway servants i.e. Pension Rules, 1993, they cannot afterwards turn around after so many years and claim the benefit of Gratuity Act merely on the pretext that they would get higher amount of gratuity under the said enactment.
15. It is a rule now firmly established that the intention of the legislation must be found by reading the statute as a whole, but not selectively. The applicants relies on Section 14 of the Gratuity Act, beyond its context, in the teeth of the exclusion clause incorporated in Section 2(e) of the Act, which has been made crystal clear by the Hon‟ble Supreme Court in Manik Lal Banerjee.
16. In view of the above position, the Tribunal is of the view that the applicants are not entitled for payment of gratuity under the provisions of the Gratuity Act.
17. In the result, all the OAs are dismissed, with no order as to costs.
(SUDHI RANJAN MISHRA) JUDICIAL MEMBER //evr/ Page 40 of 40