ROSHAN LAL S/O SHRI RAMJEEVAN EX TECHNICIAN GR I CARRIAGE AND WAGON NORTH WESTERN RAILWAY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) Order passed by the respondents on 8.5.2003 is assailed by the retired railway servant whereby his pay scale has been reduced to Rs. 4750/- to Rs. 4600/- and consequently there has been a downward revision in finalization of pension and other retiral benefits. Applicant is also aggrieved by withholding of first class passes, which are due to a railway servant on reaching the pay to Rs. 5000/-.

(3.) ON the other hand, respondents learned Counsel states that the applicant when appeared before the Lok Adalat has categorically admitted that his pay was fixed lastly at Rs. 4875/- and accordingly, he cannot be allowed now to reprobate and is bound by the principle of estoppel.