KURIAN, J. - (1.) Heard the learned counsel appearing for the parties.
(2.) The issue raised in this appeal pertains to protection of pay-scale and all consequential benefits in the case of the respondent, who was working as a Charge man in the Railways.
(3.) We are informed that the respondent retired long back. In that view of the matter, we do want to disturb the benefits already drawn by the respondent.;