AMRESHWAR PRATAP SAHI,J. - (1.) Heard Sri Prashant Mathur, learned counsel for the petitioners.
(2.) The Railways have come up assailing the order of the Tribunal dated 28th May, 2008 and the rejection of the review application on 15th July, 2008.
(3.) The challenge raised is on the ground that the Tribunal while proceeding to determine the qualifying years of service for extending post retiral benefits to the contesting respondent has committed a manifest error by calculating it to the extent of 32 years. However, the Tribunal has proceeded to reduce the said benefit by calculating the length of service of the respondent employee to be 27 years 6 months and 10 days on the ground that the respondent himself has claimed the said length of service.;