- (1.) Heard Sri A. K. Gaur on behalf of petitioner and Sri K. S. Srivastava on behalf of respondent no.1.
(2.) Union of India and the Divisional Manager, North Central Railway have filed this writ petition against the order of the Central Administrative Tribunal, Allahabad dated 17.05.2011 whereby the Tribunal has proceeded to issue a direction upon the Railway Authorities to the effect that applicant/respondent no.1 has shouldered the higher responsibility of the Grade of Rs.2375-3500 but, was not paid salary as applicable. He is entitled for a sum of Rs.1, 47,648/- along with interest with effect from 31.03.1995 till the date of actual payment and his pension be revised accordingly Rs.10,000/- has also be awarded for the mental agony suffered by the original applicant.
(3.) Facts in short leading to the present writ petition are as follows : Raj Kumar Pathak (i.e. respondent no.1) was employed with the Indian Railways. Because of misconduct during the period 12.12.1980 to 18.01.1983 he was punished under an order dated 11.07.1984, whereby he was reduced in the grade of pay for the period of 3 years from the date of the order or till the date of his retirement, whichever was earlier. Not being satisfied with the order of punishment he filed an appeal, which was dismissed on the date of his retirement i.e. 31.03.1995.;