Central Administrative Tribunal - Madras
P Munusamy vs M/O Railways on 6 March, 2025
1 OA 310/01819/2024
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/01819/2024
Dated Thursday, the 6th day of March, Two Thousand and Twenty Five
CORAM :
HON'BLE MR. M. SWAMINATHAN, Member (J)
&
HON'BLE MR. SANGAM NARAIN SRIVASTAVA, Member (A)
P.Munusamy
No 121/7, Lakshmipuram, 2nd Cross Street,
Adhanur, Guduvanchery,
Kanchipuram-603202. ... Applicant
By Advocate M/s. B. Ramesh
vs
Union of India rep. by
1.The General Manager,
Southern Railway,
Park Town, Chennai-600003
2.Sr. Divisional Personnel Officer,
Southern Railway, Chennai Division,
Park Town,
Chennai-620003 ...Respondents
By Advocate Mr. K.Boopalan
2 OA 310/01819/2024
ORAL ORDER
(Pronounced by Hon'ble Mr.M.Swaminathan, Member(J)) The question that arises for our consideration in the OA is whether the applicant is entitled to grant of Notional Increment or not.
2. When the matter is taken up for hearing, we are made aware of the recent judgment by the Hon'ble Supreme Court, dated 20.02.2025, in the case of Union of India vs. M. Siddaraj (M.A. Diary No. 2400 of 2024, Civil Appeal No. 3933 of 2023), on the issue of Notional Increment.
3. In the light of this recent ruling, we are of the view that the respondents should implement the directions of the Hon'ble Apex Court in both letter and spirit, by passing a speaking order, in accordance with law, within a period of 3 months from the date of receipt of copy of this order.
4. With the above direction, the OA is disposed of. No order as to costs.
(Sangam Narain Srivastava) (M. Swaminathan)
Member (A) Member (J)
06.03.2025
AS