SIDDHARTH,J. - (1.)Heard Sri S.P. Singh, learned Counsel for the petitioner and Sri B.B. Pandey, Advocate holding brief of Sri S.R. Nigam, learned Counsel for the respondents.
(2.)The above noted writ petition has been filed by the petitioner challenging the order dated 12.5.2009 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad.
(3.)The petitioner preferred an Original Application No. 486 of 2009 before the Central Administrative Tribunal, Allahabad Bench, Allahabad and the order dated 17.11.2008 passed by the Deputy Chief Engineer, Northern Central Railway, Allahabad by which his claim for grant of pay protection and other financial benefits being paid to his junior counter parts, was denied to him.