Central Administrative Tribunal - Ernakulam
B Madhu Sudhanan Nair vs The Secretary Ministry Of Home Affairs ... on 16 January, 2026
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Original Application No. 180/00625/2018
Friday, this the 16th day of January, 2026.
CORAM:
HON'BLE Mr. JUSTICE K. HARIPAL, JUDICIAL MEMBER
HON'BLE Mr. BRAJ MOHAN AGRAWAL, ADMINISTRATIVE MEMBER
1. B. Madhu Sudhanan Nair,
Retired Joint Assistant Director (Accounts),
Pay & Accounts Office, CRPF, New Delhi,
Residing at Nirmalyam, Maradu Kavala,
Perumbavoor P.O., Ernakulam - 683 542.
2. P. Raghavan,
Retired Joint Assistant Director (Accounts),
Pay & Accounts Office, CRPF, New Delhi,
Residing at Krishna Shree, Pulassery P.O.,
Palakkad - 679 307. -Applicants
[By Advocate : Mr. Vishnu S. Chempazhanthiyil]
Versus
1. Union of India, Represented by the Secretary,
Ministry of Home Affairs, North Block, Central Secretariat,
New Delhi - 110 001.
2. The Finance Secretary, Ministry of Finance, Govt. of India,
New Delhi - 110 001.
3. The Director General, Central Reserve Police Force,
CGO Complex, Lodhi Road, New Delhi-110 003.
4. The Chief Controller of Accounts, Ministry of Home Affairs,
North Block, Central Secretariat,
New Delhi - 110 001. -Respondents
[By Advocate : Mr. K.C. Muraleedharan, ACGSC]
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O.A No.180/00625/2018
The Original Application having been heard on 16.01.2026, the
Tribunal on the same day delivered the following:
O R D E R (Oral):-
Justice K. Haripal, Judicial Member Both the applicants had retired long back from the office of the Central Reserve Police Force as Joint Assistant Director (Accounts). Earlier they were working in combatised stream and went up to Subedar Major (Min). Later, when promoted as Administrative Officers, they were shifted to the non-combatised stream. The grievance of the applicants is that after getting grade pay of Rs. 4800/-, on completion of essential period of 4 years, they were not granted grade pay of Rs.5400/-, for which they had submitted representations which were not considered by the respondents.
Now relying on Annexure A-22 order dated 13.08.2010 of the Principal Bench of this Tribunal as well as Annexure A-27 judgment dated 09.09.2024 of the Hon'ble High Court of Delhi in W.P(C) No. 690/2022, it is submitted that reliefs have been granted to similarly situated employees.
2 Learned Counsel also submitted that Annexure A-27 has already been implemented.
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3. In the light of the same, we direct the respondents to consider and dispose Annexure A-21 representation within a period of 60 days from the date of receipt of a copy of this order.
4. The applicants have retired long back. If the respondents find that the reliefs, as prayed for, are to be granted, it is open to the respondents to limit the payment of arrears to three years prior to the institution of the O.A.
5. With the above direction, the O.A is disposed of. No costs.
(Dated, this the 16th day of January, 2026) BRAJ MOHAN AGRAWAL JUSTICE K. HARIPAL ADMINISTRATIVE MEMBER JUDICIAL MEMBER v 2026.01.19 VISHAL 15:35:27+05'30' 2024.3.0 4 O.A No.180/00625/2018 List of Annexures in OA/625/2018 Annexure A1: True copy of the O.M.No.O.IV-57/71(Adm-3)/FP.IV dated 28.2.1981 issued by the 1st respondent.
Annexure A2: True copy of the signal orders No.P.VII/2008-PERS.III dated 30.7.2008.
Annexure A3: True copy of the 105 Bn RAF/CRPF Office Order No.P.1.2/08-105-SRC-1 dated 2.12.2008 in respect of the 1 st applicant. Annexure A4: True copy of the Office Order No.PI-2/09-105-SRC-1 dated 7.5.2009 in respect of the 1st applicant Annexure A5: True copy of the letter No.A1.1/08-09-Cash dated 14.10.2008 issued by the Addl. DIGP GC CRPF Allahabad. Annexure A6: True copy of the Office Order No.C.IX-1/08-GC -EC-8 dated 14.10.2008 issued by the Addl. DIGP, CRPF, Allahabad, Annexure A7: True copy of the Office Order No.A.14 10-11/CS -Cash dated 19.4.2010 issued by the Inspector General of Police, CRPF, Lucknow. Annexure A8: True copy of the office order No.A.1.1/10-11-CS dated 19.4.2010 issued by the Inspector General of Police, CRPF, Lucknow. Annexure A9: True copy of the difference of pay and allowances between Subedar Major and Administrative Officer in CRPF. Annexure A10: True copy of the representation dated 23.10.2008 submitted by the 1st applicant to the 3rd respondent. Annexure A11: True copy of the order dated 4.11.2009 in Ο.Α.Νο. 339/2009 of the CAT, Allahabad Bench.
Annexure A12: True copy of the representation dated 18.11.2009 submitted by the 1st applicant to the 3rd respondent.
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Annexure A13: True copy of the Office Order No.P. VII.4/2010-Min dated
20.1.2010 issued by the 3rd respondent.
Annexure A14: True copy of the order dated 22.1.2013 in Ο.Α.Νο. 338/2010 of the CAT, Lucknow Bench.
Annexure A15: True copy of the Office Order No.P.VII-4/2009 -Min dated 20.7.2012 issued by the 3rd respondent.
Annexure A16: True copy of the order No. O IV-27/2003 Org dated 23.3.2011 issued by the 3rd respondent.
Annexure A17: True copy of the O.M. No.200/61/CRPF/Pr.AO/MHA/2010-11/3913 dated 14.3.2011 issued by Office of Chief Controller of Accounts, Ministry of Home Affairs. Annexure A18: True copy of the order No.PAO/CRPF/MHA/2012/Admn- II/MSNV dated 22.11.2012 issued by the Assistant Director (Accts). Annexure A19: True copy of the order No.200/61/CRPF/PrAO/MHA/11- 12/640 dated 13.6.2011 issued by the Chief Controller of Accounts (Home). Annexure A20: True copy of representation dated 20.11.2017 submitted by the 1st applicant to respondents 1 & 3.
Annexure A21: True copy of the representation submitted by the 1 st applicant dated 23.10.2008 to the 3rd respondent. Annexure A22: True copy of the order dated 13.8.2010 in Ο.Α.Νο. 3319/2009 of the Principal Bench of the Central Administrative Tribunal. Annexure A23: True copy of the OM No.200/61/CRPF/Pr.AO/MHA/2010- 11/3913 dated 14/03/2011 issued by the 4th respondent. Annexure A24: True copy of the order No.F.N.45020/1/2019/Legal-I dated 19.8.2019 issued by the Govt. of India, Ministry of Home Affairs.
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Annexure A25: True copy of the Order No. F.N.45020/1/2019/Legal-1
dated 19.08.2019 issued by the Ministry of Home Affairs. Annexure A26: True copy of the Communication No.R.IX-01/2019- Adm.III(Rules) dated 18.09.2019 issued by the Directorate General of CRPF. Annexure A27: True copy of the Judgment dated 09.09.2024 in W.P. (C)No. 690 of 2022 of the Hon'ble High Court of Delhi. Annexure A28: True copy of the Order dated 17.04.2025 in Special Leave Petition (Civil) Diary No(s). 13406/2025 of the Hon'ble Supreme Court of India.
Annexure-R-1: MHA GOI OM No.O.IV.27/03-Org-MHA/PF-II dated 25/02/2011.
Annexure-R-2: MHA UO No. 27012/4/2009-PF-III dated 15/05/2012 Annexure-R3: GOI Notification No GSR-380(E) dated 23/05/2007 Annexure-R4: GOI, MOF, Dept. of Expenditure, Implementation Cell OM No.F.No. 1/1/2008-IC dated 13/11/2009.
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