Central Administrative Tribunal - Ernakulam
Jiju V vs Southern Railway on 21 January, 2026
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CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Original Application No.180/00465/2022,
Original Application No.180/00496/2022,
Original Application No.180/00510/2022,
Original Application No.180/00520/2022,
Original Application No.180/00517/2022
&
Original Application No.180/00537/2022
Wednesday this the 21st day of January 2026
CO RAM :
HON'BLE Mr.JUSTICE SUNIL THOMAS, JUDICIAL MEMBER
HON'BLE Ms.V.RAMA MATHEW, ADMINISTRATIVE MEMBER
Original Application No.180/00465/2022
1. Hareendranath.J.,
Aged 32 years,
S/o.Jayaprakashan.K.,
Assistant Loco Pilot,
Office of Chief Crew Controller,
Southern Railway, Ernakulam Junction.
Permanent Address : Panackal Thekkathil,
Kureepuzha P.O., Kollam - 691 601.
2. Anoop Aravind,
Aged 33 years,
S/o.Aravindakshan Pillai,
Assistant Loco Pilot,
Office of Chief Crew Controller,
Southern Railway, Ernakulam Junction.
Permanent Address : Aravinda Bhavanam,
South Mankuzhy, Pullikkanakku P.O.,
Alleppey - 690 537. ...Applicants
(By Advocates Mr.T.C.Govindaswamy, Mrs.Kala.T.Gopi,
Mr.Sudhir Kumar.B, Mrs.Nishitha Balachandran &
Ms.Renuka.M.R)
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versus
1. Union of India represented by the General Manager,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
2. The Chief Personnel Officer,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
3. Senior Divisional Personnel Officer,
Southern Railway, Salem Division,
Salem - 636 005.
4. The Divisional Railway Manager,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014.
5. The Senior Divisional Personnel Officer,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014. ...Respondents
(By Advocate Mr.Sreejith.N)
Original Application No.180/00496/2022
Sujith.S.,
Aged 41 years,
S/o.Surendran Nair.K.R.,
Senior Assistant Loco Pilot,
Office of Chief Crew Controller,
Southern Railway, Palghat Junction.
Permanent Address : Orampallath House,
Akalur (via), Perur, Ottapalam - 691 601, Palakkad. ...Applicant
(By Advocates Mr.T.C.Govindaswamy & Mrs.Kala.T.Gopi)
versus
1. Union of India represented by the General Manager,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
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2. The Chief Personnel Officer,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
3. Senior Divisional Personnel Officer,
South Western Railway, Zonal Headquarters,
Rail Soudha, Gadag Road, Huballi - 580 020.
4. The Divisional Railway Manager,
Southern Railway, Palakkad Division,
Palakkad - 678 002.
5. The Senior Divisional Personnel Officer,
Southern Railway, Palakkad Division,
Palakkad - 678 002. ...Respondents
(By Advocate Mr.Sreejith.N)
Original Application No.180/00510/2022
Rahul Chandran,
Aged 34 years,
S/o.Ramachandran,
Senior Assistant Loco Pilot,
Office of Chief Crew Controller,
Southern Railway, Ernakulam.
Residing at Vayalil, Chengalam East P.O.,
Kottayam - 686 585. ...Applicant
(By Advocates Mr.T.C.Govindaswamy, Mrs.Kala.T.Gopi,
Mrs.Nishitha Balachandran & Ms.Renuka.M.R)
versus
1. Union of India
represented by the General Manager,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
2. The Chief Personnel Officer,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
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3. Senior Divisional Personnel Officer,
Southern Railway, Madurai Division,
Madurai, Tamil Nadu - 625 016.
4. The Divisional Railway Manager,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014.
5. The Senior Divisional Personnel Officer,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014. ...Respondents
(By Advocate Mr.Anil Prasad, ACGSC)
Original Application No.180/00520/2022
1. Pradeep.M.,
Aged 43 years,
S/o.V.Madhavan,
Senior Assistant Loco Pilot,
Office of Chief Crew Controller,
Southern Railway, Kollam.
Residing at Charuvila Veedu Kuzhiyam South,
Chandanathope P.O., Kollam - 691 014. (Died)
2. Priyanka.S.Kumar, Aged 38 years, W/o.Pradeep.M.,
Residing at Charuvila Veedu Kuzhiyam South,
Chandanathope P.O., Kollam - 691 014. ...Applicants
(By Advocates Mr.T.C.Govindaswamy, Mrs.Kala.T.Gopi,
Mr.Kailesh.T.Gopi, Mr.Sudhir Kumar.B, Ms.Mamatha S Anilkumar
& Mr.Rahul.R)
versus
1. Union of India represented by the General Manager,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
2. The Chief Personnel Officer,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
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3. Senior Divisional Personnel Officer,
Southern Railway, Salem Division,
Salem - 636 005.
4. The Divisional Railway Manager,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014.
5. The Senior Divisional Personnel Officer,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014. ...Respondents
(By Advocate Mr.M.S.Kiran)
Original Application No.180/00517/2022
Jiju.V.,
Aged 38 years,
S/o.Vasu.K.M.,
Assistant Loco Pilot,
Office of Chief Crew Controller,
Southern Railway, Palakkad - 678 002.
Permanent Address : Ponnumangalam,
Kakkayur P.O., Palakkad - 628 512. ...Applicant
(By Advocates Mr.T.C.Govindaswamy, Mrs.Kala.T.Gopi,
Mrs.Nishitha Balachandran & Ms.Renuka.M.R)
versus
1. Union of India
represented by the General Manager,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
2. The Chief Personnel Officer,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
3. The Senior Divisional Personnel Officer,
South Western Railway, Bangalore Division,
Bengaluru - 560 023.
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4. The Divisional Railway Manager,
Southern Railway, Palghat Division,
Palghat - 678 002.
5. The Senior Divisional Personnel Officer,
Southern Railway, Palghat Division,
Palghat - 678 002. ...Respondents
(By Advocate Mr.Sreejith.N)
Original Application No.180/00537/2022
Aswathy Balachandran,
Aged 32 years,
W/o.S.Harish,
Senior Assistant Loco Pilot,
Office of Chief Crew Controller,
Southern Railway, Ernakulam Junction.
Residing at House No.A3, Blue Moon Apartments,
Kunjan Bava Road, Ponnurunni - 692 019. ...Applicant
(By Advocates Mr.T.C.Govindaswamy, Mrs.Kala.T.Gopi,
Mrs.Nishitha Balachandran, Mr.Sudhir Kumar.B
& Ms.Renuka.M.R)
versus
1. Union of India represented by the General Manager,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
2. The Chief Personnel Officer,
Southern Railway, Headquarters Office,
Park Town P.O., Chennai - 600 003.
3. Senior Divisional Personnel Officer,
Southern Railway, Thiruchirappally Division,
Thiruchirappally Junction, Thiruchirappally - 620 001.
4. The Divisional Railway Manager,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014.
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5. The Senior Divisional Personnel Officer,
Southern Railway, Thiruvananthapuram Division,
Thiruvananthapuram - 695 014. ...Respondents
(By Advocate Mr.Sreejith.N)
These applications having been heard on 8 th December, 2025 the
Tribunal on 21st January 2026 delivered the following :
ORDER
HON'BLE Ms.V.RAMA MATHEW, ADMINISTRATIVE MEMBER The underlying issue is common in all the six cases. O.A.No.180/465/2022 is taken as the lead case for the sake of convenience. The factual matrix is as under -
The applicants commenced their service initially in the Salem Division of Southern Railway as Assistant Loco Pilots on 05.03.2013 in the then PB-1 + Grade Pay Rs.1900/- (Level 2 of the Pay Matrix as per 7th CPC) and were thereafter promoted as Senior Assistant Loco Pilots and again as Loco Pilot/Shunting Grade II in the same PB/Grade Pay/Pay Matrix with effect from 25.09.2015 and 27.07.2017 respectively. While holding the above post, the 1 st applicant was promoted as Loco Pilot/Shunting Grade I on regular basis. Accordingly his pay was fixed in Level 6 at the stage of Rs.35400/- with effect from 01.07.2020. Consequently in terms of the orders of the Government after the A S Peethambaran 2026.01.21 15:18:40+05'30' -8- recommendations of the 7th CPC his next increment was drawn on 01.01.2021. Hence, he was drawing a basic pay of Rs.36500/- in Level 6 of the Pay Matrix with effect from 01.01.2021. Similarly in respect of all other applicants in the O.As they were also promoted as a Loco Pilot on regular basis. Copies of the same are produced in the respective O.As.
2. It is submitted that the applicants who had registered their request for inter-divisional transfer on 21.08.2014 to Trivandrum Division and Palakkad Division of Southern Railway were finally considered for such transfer vide Office Order dated 09.06.2021, produced as Annexure A-4 wherein the applicants were shown to have been reverted and posted as Assistant Loco Pilots in Trivandrum and Palakkad Divisions. Inter
-divisional transfers are permissible only in grades having an element of direct recruitment. The priority list for Inter-divisional transfer is also produced here as Annexure A-5. Pursuant to Annexure A-4 the applicants were relieved from Salem Division to Trivandrum and Palakkad Division on 14.06.2021 and after quarantine were allowed to join on 22.06.2021. As on the date of their relief to Trivandrum Division, they were drawing a basic pay of Rs.36500/- and Rs.35400/- respectively.
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3. It is submitted that after having joined the Trivandrum Division of Southern Railway a pay fixation order was issued, which is the order under challenge. However, in this pay fixation order the pay of the applicant is shown as Rs.32500/- in Level 2 indicating that the pay is not protected. The reason for not protecting the last pay drawn by the applicants is shown as follows -
He was promoted as LP (Shg.I) in pay matrix level - 6 with effect from 01.07.2020, he is not eligible for pay protection since not completed the mandatory probation period of 12 months in the promotional grade for confirmation and the pay fixed in terms of RBE No.161/2019.
4. The applicants submit that in effect the respondents have drawn attention to the Railway Board order RBE No.161/2019, a copy of which is produced as Annexure A-7. It is submitted that Annexure A-7 does not restrain protection of pay. The rule relating to fixation of pay under identical circumstances is the Rule 1313 (I) (a)(2) read with Rule 1313(I)
(a)(e) of the Indian Railway Establishment Code. Vol.II, extract of which is produced as Annexure A-8 for immediate reference. Rule 1313(I)(a) (2) reads as under -
" The initial pay of a railway servant who is appointed to a post on a time scale of pay is regulated as follows -
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2. When the appointment to the new post does not involve such assumption of duties and responsibilities of greater importance, he shall draw as initial pay, the stage of the time scale which is equal to his pay in respect of the old post held by him on regular basis, or, if there is n o such stage, the stage next above his pay in respect of the old post held by him on regular basis;
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3. When appointment to the new post is made on his own request under (Rule 227 (a) (2) - RI (FR-15A) (2)) and the maximum pay in the time scale of that post is lower than his pay in respect of the old post held regularly, he shall draw that maximum as his initial pay."
5. The submission of the applicants is that Level 6 of the Pay Matrix applicable to the Loco Pilot/Shunting Grade I begins from the stage of Rs.35400/- and goes upto Rs.112400/-. It is in that Level 6 the 1st applicant was drawing the basic pay of Rs.36500/- and the 2nd applicant Rs.35400/- as on the date of relief on transfer to the Trivandrum Division. On such transfer on request the applicants were transferred from Level 6 of the Pay Matrix to Level 2 of the Pay Matrix as provided for under Rule 227 of the IREC, Vol.I which reads as follow -
"A competent authority may transfer a Railway servant from one post to another provided that, except -
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1. On account of inefficiency or misbehaviour, or
2. On his written request.
A Railway servant shall not be transferred to or except in a case or dual charge, appointed to officiate in a post carrying less pay than the pay of the post on which he holds a lien.
(Authority - Railway Board's letter No.E(NG)I-98/CN5/2 dated 05.02.1999)."
6. The applicants submit that Level 2 of the Pay Matrix in which they were posted on being transferred to Trivandrum Division, begins from the stage of Rs.19900/- and proceeds upto Rs.63200/-. Thus the pay of Rs.36500/- or Rs.35400/- as drawn by the applicants respectively is much below the maximum of the scale of pay/pay matrix applicable to the applicants as a Loco Pilots. In fine, in the light of Rule 1313(I)(a)(2) and (I)(a)(3) of the IREC Vol.I, they are entitled to have the pay fixed/protected as aforesaid. There is no stage of Rs.36500/- or Rs.35400/- in Level 2 of the Pay Matrix whereas the stage available is Rs.35000/36100/37200. As a matter of fact, strictly going by the statutory rules, and the order on the subject, the respondents ought to have fixed the pay of the 1 st applicant at Rs.36100/- in Level 2 of the Pay Matrix, the difference of Rs.400/- being treated as Personal Pay and as regards the 2nd applicant it ought to have been Rs.35000/-, the difference of Rs.400/- treated as Personal Pay, which will be adjusted in future A S Peethambaran 2026.01.21 15:18:40+05'30' -12- increments. The applicants further argued that Annexure A-7 Railway Board order cannot have an effect of superseding the statutory provisions. In terms of Rule 1313(I)(a)(2), for protection of pay the higher post from which a person has been transferred to a lower post on request, should have been held on regular basis. There is no dispute that the applicants were promoted on regular basis in accordance with law and that they were holding the said post on regular basis with effect from the dates they had joined the higher post of Loco Pilot/Shunting Grade I in Level 6 of the Pay Matrix. Therefore, going by the statutory rules, and in so far as the pay they were drawing as Loco Pilot/Shunting Grade I in Level 6 of the Pay Matrix while in Salem Division was less than the maximum of Level 2 of the Pay Matrix, the respondents are bound to protect the pay last drawn by them in the higher post. Therefore, the refusal on the part of the respondents to protect their pay despite having held the post on regular basis is arbitrary, discriminatory, ultravires the statutory rules and hence unconstitutional.
7. The fact in all other connected cases is also that all the applicants were promoted as Loco Pilot/Goods/Shunting Grade-I on regular basis in Level 6 of the Pay Matrix on different dates in 2018/2019. But their A S Peethambaran 2026.01.21 15:18:40+05'30' -13- pay before their inter-divisional transfer to Palghat/Trivandrum Divisions has not been protected despite having held the higher post on regular basis. They claimed that they are entitled to have their pay fixed in terms of Rule 1313(I)(a)(2) and 1313(I)(a)(3) of the IREC, Vol.II read with Rule 227 of the IREC, Vol.I, without insisting that they should have one year of service in the higher post held by him on regular basis, before their inter-divisional transfer.
8. The only issue to be adjudicated over here is whether or not in the case of inter-divisional transfer in respect of officers who have been promoted but have not completed the period of probation at the promoted post should have their pay fixed in the level of lower post or in the level of subsequently promoted higher post and whether they should get pay protection. The rules governing the issue are RBE No.180/2019 read with RBE No.12/2020 and Rule 1313(I)(a)(2) read with Rule 1313(I)(a)(3) of the Indian Railway Establishment Code, Vol.II. In RBE No.12/2020 two different situations has been given in the case of fixation of pay. Situation No.1 reads as follow -
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An employee, who joined railway service in a particular grade/scale of pay, after being regularized but before getting any promotion to higher grade/scale, was transferred to a lower post on his own request under Rule 227 (a) (2) of IREC Vol.I (FR-15[a]). Accordingly, his was fixed in terms of Rule 1313(I)(a)(3) of IREC Vol.II (FR 22 I(a)3). Subsequently, he has become eligible for regular promotion to a higher grade/scale which may be the same or lower to his old grade/scale of pay from which he was transferred. Whether his pay on subsequent regular promotion is to be fixed under Rule 1313(I)(a)I (FR-22I(a)1) or Rule 1313(I)(a)2 (FR-22 I(a)2) of IREC Vol.II?
Clarification received from DoP&T on the matter :
It is seen that the railway servant has been transferred to lower post under Rule 227 (a)(2) of IREC Vol.I (FR-15(a)) and his/her pay is protected in terms of Rule 1313(i)(a)(3) of IREC Vol.II (FR-22 I(a)3). However, if subsequent regular promotion in the adopted cadre in higher post/grade/level happens to be in same or lower grade/level/post than the grade/post/level of the higher post held on regular basis from which he/she is transferred to a lower post/level under Rule 227 (a)(2) of IREC Vol.I (FR-15(a)), such Railway servant may not be allowed any promotional increment till he/she reaches to the level equal to the level from which he/she is transferred to a lower post on regular basis in the same or another cadre under Rule 227 (a)(2) of IREC Vol.I (FR-15(a)) in view of the fact that it has potential to create double/additional pay fixation benefits and also while determining the pay structure/pay scale of any post, promotional aspects/relativity with the lower level(s) are also taken into account."
9. Also the DoP&T O.M dated 31.03.2017 clarifies the method of pay fixation of a Government servant to a lower level of post in the Pay Matrix under FR-15(a) on his/her own request with effect A S Peethambaran 2026.01.21 15:18:40+05'30' -15- from 01.01.2016. It is seen that the RBE based on which the pay fixation has been done in this instance is Annexure A-7 which seeks to make a distinction at the time of pay fixation on inter-divisional transfer. The duration of service in the promoted post at the time of inter-divisional transfer is a clarification of what an employee holding is a higher post on regular basis. However, it is seen that this clarification is contrary to the FR 22, the parallel provision in IREM 1313(I)(a)(3) wherein it has been held that the pay fixation has to happen with reference to the post held regularly. In all these instances the officer has been promoted on regular basis and not on officiating or adhoc basis and would be deemed to be holding the post on regular basis only. There cannot be a determination that the position is not on a regular basis because of the non completion of the probation for the minimum period prescribed under RBE No.161/2019 which goes beyond the stated rule position. A simple logical interpretation to the question as to whether to revert the individual to previous pay scale would happen in any form other than as penalty mainly because the period of probation was not completed and answer to that question is a clear 'NO'. That being so, there cannot be any interpretation which would treat the holding of that post not on a regular basis.
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10. In the view of the above, the O.As are allowed. We direct the respondents to refix the pay of the applicants in accordance with Rule 1313(I)(a)(2) and (3) and grant the consequential benefits thereof within a period of three months from the date of receipt of a copy of this order failing which interest @ 6% per annum would be payable from the date the amounts became due. No order as to costs.
(Dated this the 21st day of January, 2026)
V.RAMA MATHEW JUSTICE SUNIL THOMAS
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
asp
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List of Annexures in O.A.No.180/00 465/2022
1. Annexure A-1 - A copy of the Memorandum bearing No.V/P.524/VI/RG/Fixation/Vol.X dated 20.12.2021 issued by the 5 th respondent.
2. Annexure A-2 - A copy of the Office Order No.SA/35/2020.Elecl./Running dated 01.07.2020 issued from the office of 3rd respondent.
3. Annexure A-3 - A copy of the Office Order bearing No.SA/89/2020/Elecl./Running dated 17.12.2020 issued from the office of the 3rd respondent.
4. Annexure A-4 - A copy of the Office Order bearing No.SA/37/2021/ELECL/RUNNING dated 09.06.2021.
5. Annexure A-5 - A copy of the Priority List for Inter-divisional Transfer, bearing No.SA/P.676/VI/IDT/LP/Vol.XI dated 27.07.2018 issued from the office of the 3rd respondent.
6. Annexure A-6 - A copy of the Pay Slip of the 1 st applicant for the month of June, 2021 issued by the Salem Division.
7. Annexure A-7 - A copy of the Railway Board Order bearing RBE No.161/2019 dated 30.09.2019 as published in Bahris' Railway Board Orders/2019.
8. Annexure A-8 - A copy of the extract of the Rule 1313 of the Indian Railway Establishment Code, Vol.I.
9. Annexure A-9 - A copy of the Representation submitted by the 1 st applicant dated 02.03.2022.
10. Annexure A-10 - A copy of the Representation submitted by the 2 nd applicant dated 02.03.2022.
11. Annexure A-11 - A copy of the extract of Part-A of the Schedule to Central Civil Services (Revised Pay) Rules, 2016.
12. Annexure R-5(1) - A copy of the Letter No.2019/F(E)II/3/3/1 dated 30.09.2019 issued by the Railway Board, Ministry of Railways.
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13. Annexure R-5(2) - A copy of the Letter No.F(E)II/2003.FOP/I(Misc) dated 28.01.2020 endorsed vide RBE No.12/2020 by the Ministry of Railways, Government of India.
14. Annexure R-5(3) - A copy of the Letter No.2017/F(E)II/3/3/1 dated 06.04.2017 issued by Ministry of Railways, Government of India (RBE No.32/2017) along with O.M.No.12/1/2016-Estt(PAy-I) dated 31.03.2017 issued by the Ministry of Personnel, Public Grievances & Pension, Government of India.
List of Annexures in O.A.No.180/00496/2022
1. Annexure A-1 - A copy of the Memorandum bearing No.J/P.524/V/PR/Mech.Running/Vol.IV dated 18.03.2021 issued on behalf of the 5th respondent.
2. Annexure A-2 - A copy of the Office Order No.32/MECH/RNG/2018 dated 23.08.2018 issued from the office of the 3rd respondent.
3. Annexure A-3 - A copy of the Office Order bearing No.08/MECH/RNG/2019 dated 26/27.03.2019 issued from the office of the 3rd respondent.
4. Annexure A-4 - A copy of the Relief Memo bearing No.H/P.676/IV/RNG/IRRT dated 03.04.2019 issued from the office of the 3rd respondent.
5. Annexure A-5 - A copy of the Railway Board Order bearing RBE No.161/2019 dated 30.09.2019 as published in Bahris' Railway Board Orders 2019.
6. Annexure A-6 - A copy of the extract of the Rule 1313 of the Indian Railway Establishment Code, Vol.I.
7. Annexure A-7 - A copy of the Representation dated 14.03.2022 addressed to the 5th respondent.
8. Annexure A-8 - A copy of the Part-A of the Schedule to the Central Civil Services (Revised Pay) Rules, 2016.
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9. Annexure R-1 - A copy of the O.M.No.12/01/2016-Estt.(Pay-I) dted 31.03.2017 issued by Department of Personnel Training, Ministry of Personnel, Public Grievances and Pensions, Government of India.
10. Annexure R-2 - A copy of the RBE No.32/2017 with endorsement No.2017/F(E)II/3/3/1 dated 06.04.2017 issued by Railway Board.
11. Annexure R-3 - A copy of the Order No.2019/F(E)II/3/3/1 dated 30.09.2019 issued vide RBE No.161 issued by Railway Board. List of Annexures in O.A.No.180/00510/2022
1. Annexure A-1 - A copy of the Memorandum bearing No.V/P.524/VI/RG/Fix of Pay/Vol.X dated 08.01.2020 issued on behalf of the 5th respondent.
2. Annexure A-2 - A copy of the Office Order No.24/VI/Mech.Rng/2018 dated 08.08.2018 issued from the office of 3 rd respondent.
3. Annexure A-3 - A copy of the Office Order bearing No.06/VI/Loco Running/2019 dated 19.02.2019, a true copy of which issued from the office of the 3rd respondent.
4. Annexure A-4 - A copy of the Order bearing No.U/P.676/VI/Mechl.Rg/IRMT/Vol.XII dated 27.06.2019 issued by the 3rd respondent.
5. Annexure A-5 - A copy of the Railway Board Order bearing RBE No.161/2019 dated 30.09.2019 as published in Bahris' Railway Board Orders 2019.
6. Annexure A-6 - A copy of the extract of the Rule 1313 of the Indian Railway Establishment Code, Vol.I.
7. Annexure A-7 - A copy of the Representation submitted by the applicant dated 04.03.2022 addressed to the 5 th respondent.
8. Annexure A-8 - A copy of the Part-A of the Schedule to the Central Civil Services (Revised Pay) Rules, 2016.
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9. Annexure A-9 - A copy of the Order in O.A.No.1041/1995 dated 10.12.1996 rendered by this Hon'ble Tribunal
10. Annexure A-10 - A copy of the Order in O.A.No.1064/2010 dated 07.09.2012 rendered by this Hon'ble Tribunal.
11. Annexure A-11 - A copy of the Judgment in O.P.(CAT) No.275/2013 dated 23.01.2013 rendered by the Hon'ble High Court of Kerala.
12. Annexure A-12 - A copy of the Judgment in O.P.(CAT) No.3988/2012 and 4517/2012 dated 08.01.2013 rendered by the Hon'ble High Court of Kerala.
13. Annexure A-13 - A copy of the Order in O.A.No.975/2012 dated 12.12.2013 rendered by this Hon'ble Tribunal.
14. Annexure A-14 - A copy of the Judgment of the Hon'ble High Court of Kerala in O.P.(CAT) No.113/2014 dated 05.04.2023.
15. Annexure A-15 - A copy of the Railway Board Order RBE No.60/2007 dated 17.04.2007.
16. Annexure A-16 - A copy of the Railway Board Order RBE No.143/2007 dated 01.11.2007.
17. Annexure R-1 - A copy of the RBE 161/2019 dated 03.10.2019. List of Annexures in O.A.No.180/00520/2022
1. Annexure A-1 - A copy of the Memorandum bearing No.V/P.524/VI/RG/Fix of Pay/Vol.X dated 07.08.2020 issued on behalf of the 5th respondent.
2. Annexure A-2 - A copy of the Relieving Order bearing No.04/2020/Elec(OP) dated 25.02.2020, a true copy of which issued from the office of the 5th respondent.
3. Annexure A-3 - A copy of the Railway Board Order bearing RBE No.161/2019 dated 30.09.2019 as published in Bahris' Railway Board Orders 2019.
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4. Annexure A-4 - A copy of the extract of the Rule 1313 of the Indian Railway Establishment Code, Vol.I.
5. Annexure A-5 - A copy of the Representation submitted by the applicant dated 03.03.2022 addressed to the 5 th respondent.
6. Annexure A-6 - A copy of the extract of the Part-A of the Schedule to Central Civil Services (Revised Pay) Rules, 2016.
7. Annexure R-1 - A copy of the RBE No.32 of 2017 dated 06.04.2017.
8. Annexure R-2 - A copy of the RBE No.148/2001 dated 02.08.2001.
9. Annexure R-3 - A copy of the RBE No.161/2019 dated 30.09.2019.
10. Annexure MA-1 - A copy of the Death Certificate dated 07.04.2025 issued by Registrar for Kanniyakumari Medical College Hospital, Asaripallam of Agestheswaram Taluk of Kanniyakumari District of Tamil Nadu.
List of Annexures in O.A.No.180/00517/2022
1. Annexure A-1 - A copy of the Memorandum bearing No.JP.524/V/PR/Mech.Running/Vol.IV dated 22.02.2021 issued on behalf of the 5th respondent.
2. Annexure A-2 - A copy of the Office Order No.B/P.535/V/Mech/Rng/LP(G)/2019 dated 19.12.2019 issued from the office of the 3rd respondent.
3. Annexure A-3 - A copy of the Office Order bearing No.B/P 676/V/Mech/Rng/IDT/IRT/2020 dated 06.10.2020 issued from the office of the 3rd respondent.
4. Annexure A-4 - A copy of the Office Order bearing Nbo.J/PR 28/2020 dated 14.10.2020.
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5. Annexure A-5 - A copy of the Railway Board Order bearing RBE No.161/2019 dated 30.09.2019 as published in Bahris' Railway Board Orders 2019.
6. Annexure A-6 - A copy of the extract of the Rule 1313 of the Indian Railway Establishment Code, Vol.I.
7. Annexure A-7 - A copy of the Representation dated 03.06.2021 addressed to the 5th respondent.
8. Annexure A-8 - A copy of the Part-A of the Schedule to the Central Civil Services (Revised Pay) Rules, 2016.
9. Annexure R-1(A) - A copy of the RBE No.32 of 2017 dated 06.04.2017.
10. Annexure R-1(B) - A copy of the RBE No.148/2001 dated 02.08.2001.
11. Annexure R-1(C) - A copy of the RBE No.161/2019 dated 30.09.2019.
List of Annexures in O.A.No.180/00537/2022
1. Annexure A-1 - A copy of the Memorandum bearing No.V/P.524/VI/RG/Fixation/Vol.X dated 17.09.2019 issued on behalf of the 5th respondent.
2. Annexure A-2 - A copy of the Office Order No.MECH.ADMN/68/2017 dated 11.10.2017 issued from the office of the 3rd respondent.
3. Annexure A-3 - A copy of the Relieving Order of the applicant dated 05.12.2018.
4. Annexure A-4 - A copy of the Representation submitted by the applicant to the 5th respondent dated 26.01.2019.
5. Annexure A-5 - A copy of the Railway Board Order bearing RBE No.161/2019 dated 30.09.2019 as published in Bahris' Railway Board Orders 2019.
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6. Annexure A-6 - A copy of the extract of the Rule 1313 of the Indian Railway Establishment Code, Vol.I.
7. Annexure A-7 - A copy of the Representation dated 11.03.2022 submitted by the applicant to the 5th respondent.
8. Annexure A-8 - A copy of the extract of the Part-A of the Schedule to the Central Civil Services (Revised Pay) Rules, 2016.
9. Annexure R-1(A) - A copy of the RBE No.32 of 2017 dated 06.04.2017.
10. Annexure R-1(B) - A copy of the RBE No.148/2001 dated 02.08.2001.
11. Annexure R-1(C) - A copy of the RBE No.161/2019 dated 30.09.2019.
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