Kerala High Court
Union Of India vs P. Natarajan on 2 April, 2025
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA, 1947
OP (CAT) NO. 132 OF 2020
AGAINST THE ORDER DATED 07.01.2020 IN O.A. NO.455 OF 2019 OF
CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS (RESPONDENTS IN O.A.):
1 UNION OF INDIA,
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN RAILWAY ,
PARK TOWN P.O., CHENNAI-600 003
2 THE SR.DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT-678 002
BY ADVS.
SRI.C.DINESH, CGC
SMT.ASHA CHERIAN, SC, RAILWAYS
RESPONDENT (APPLICANT IN O.A.):
SREEDHARAN NAIR M.P.,
S/O. M.NARAYANAN NAIR,
SWEEPER CUM PORTER (RETD),
SOUTHERN RAILWAY,PALGHAT DIVISION,
RESIDING AT PUSHPALAYAM, MAKKADA P.O., CALICUT -673 611
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON 02.04.2025, ALONG
WITH OP (CAT).14/2020, 13/2020 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -2-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 14 OF 2020
AGAINST THE ORDER DATED 22.12.2017 IN
O.A.NO.180/00732/2017 AND ORDER DATED 16.03.2018 IN R.A.
NO.13 OF 2018 OF CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
PETITIONERS(RESPONDENTS IN O.A. AND APPLICANTS IN R.A.):
1 UNION OF INDIA,
REPRESENTED BY THE CHIEF PERSONNEL OFFICER,
SOUTHERN RAILWAY, PARK TOWN P.O., CHENNAI-600
003.
2 THE SR. DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT-678
002.
3 THE SR.DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM,-14.
BY ADV.
SRI.C.DINESH, CGC
SMT.ASHA CHERIAN, SC, RAILWAYS
OP (CAT) NO. 132 OF 2020 -3-
2025:KER:33043
RESPONDENTS (APPLICANTS IN O.A. AND RESPONDENTS IN R.A.):
1 P.K.VIJAYAKUMAR,
GROUP D SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-14.
2 T.V.GOPINATHAN,
ACCA, OFFICE OF SECTION ENGINEER (ELECTRICAL),
MANGLORE, PIN-575 001.
3 SURESH BABU,
C.C.RETIRED A/C COACH ATTENDANT, SOUTHERN
RAILWAY, CHATHAMKANDATH HOUSE, MANKARA,
PALAKKAD-678 613.
4 K.K.KUNHIRAMAN,
A/C MECHANIC GRADE 111,
OFFICE OF SECTION ENGINEER (ELECTRICAL),
MANGLORE, PIN-575 001.
5 OMANAKUTTAN PILLAI,
ACCA, SOUTHERN RAILWAY, KOCHUVELI,
TRIVANDRUM DIVISION, TRIVANDRUM-14.
BY ADV.
SRI.MARTIN G.THOTTAN
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -4-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 13 OF 2020
AGAINST THE ORDER DATED 22.12.2017 IN O.A. NO.231
OF 2017 AND ORDER DATED 14.5.2018 IN R.A.NO.20 OF 2018 OF
CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS (RESPONDENTS IN O.A. AND APPLICANTS IN R.A.):
1 UNION OF INDIA,
REPRESENTED BY THE CHIEF PERSONNEL OFFICER,
SOUTHERN RAILWAY, PARK TOWN P.O., CHENNAI - 600
003.
2 THE SR.DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM - 14.
BY ADVS.
ASHA CHERIAN, SC
S. BIJU, CGC
RESPONDENTS (APPLICANT IN O.A. AND RESPONDENT IN R.A.):
OP (CAT) NO. 132 OF 2020 -5-
2025:KER:33043
C.P.VELAYUDHAN,
RETD. SERVER, SOUTHERN RAILWAY,
CHOORAPPILLAKKIL HOUSE, KARANTHUR P.O.,
KUNNAMANGALAM, CALICUT - 673 571.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -6-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 32 OF 2019
AGAINST THE ORDER DATED 31.10.2017 IN O.A. NO.862
OF 2017 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS:
1 UNION OF INDIA,
REP.BY CHIEF PERSONNEL OFFICER,
SOUTHERN RAILWAY, PARK TOWN, CHENNAI-3.
2 THE SR.DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM.
BY ADVS.
SRI.S.RADHAKRISHNAN, SC, RAILWAYS
C.DINESH, CGC
RESPONDENTS:
1 M.G.UMAMAHESWARAN,
OP (CAT) NO. 132 OF 2020 -7-
2025:KER:33043
RTD.ACCA, SSE OFFICE, KOCHUVELI, RESIDING AT
KANNATINTHODU, TRIVANDRUM.
2 RAVEENDRAN,
AC TECHNICIAN GRADE-III, KOCHUVELI, SOUTHERN
RAILWAY, TRIVANDRUM DIVISION, RESIDING AT
GEETHA MANDIRAM, MATHUR, P.O.PALGHAT.
3 P.HARIHARAN,
AC TECHNICIAN-III, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION, RESIDING AT MHAMAYI BHAVAN,
PARAPPURAM, KANJOOR, ALUVA, ERNAKULAM.
4 K.A.MURALEEDHARAN,
ACCA, SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
RESIDING AT KAKKATTU PARAMBIL, ULLANAM NORTH,
PARAPPANANGADI, MALAPPURAM.
BY ADVS.
SRI.K.T.SHYAMKUMAR
SRI.HARISH R. MENON
SMT.K.N.ABHA
SRI.A.G.PRASANTH
SMT.NIMMY SHAJI
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -8-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 30 OF 2020
AGAINST THE ORDER DATED 08.11.2019 IN O.A. NO.200
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS (RESPONDENTS IN O.A.):
1 UNION OF INDIA REPRESENTED BY THE GENERAL
MANAGER
SOUTHERN RAILWAY, PARK TOWN P.O., CHENNAI-600
003.
2 THE SR.DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT-678
002.
BY ADVS.
SMT.ASHA CHERIAN, SC, RAILWAYS
C.DINESH, CGC
RESPONDENT (APPLICANT IN O.A.):
OP (CAT) NO. 132 OF 2020 -9-
2025:KER:33043
P.CHANDRAN
A/C COACH ATTENDANT (RETD.), SOUTHERN RAILWAY,
PALGHAT DIVISION, RESIDING AT PAYYANAKUZHI
HOUSE, KANAYAM P.O., SHORNUR, PALGHAT-679 122.
BY ADV.
SRI.MARTIN G.THOTTAN
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -10-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 33 OF 2020
AGAINST THE ORDER DATED 08.11.2019 IN O.A. NO.203
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS (RESPONDENTS IN O.A.):
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER
SOUTHERN RAILWAY, PARK TOWN P.O., CHENNAI-600
003.
2 THE SR.DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT-678
002.
BY ADV
SMT.ASHA CHERIAN, SC, RAILWAYS
C.DINESH, CGC
RESPONDENT (APPLICANT IN O.A.):
M.B.RAMACHANDRAN
CHIEF TRAIN CLERK (RETIRED), SOUTHERN RAILWAY,
OP (CAT) NO. 132 OF 2020 -11-
2025:KER:33043
PALGHAT DIVISION, RESIDING AT CHANDRALAYAM,
KIZHAKKETHUDIYILL, PALLIKKAL P.O., MALAPPURAM-
673 634.
BY ADVS.
SRI.K.M.JAMALUDHEEN
SMT.LATHA PRABHAKARAN
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -12-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 84 OF 2020
AGAINST THE ORDER DATED 23.03.2018 IN O.A. NO.286
OF 2018 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS 1 AND 2 IN O.A.:
1 UNION OF INDIA
REPRESENTED BY THE PRINCIPAL CHIEF PERSONNEL
OFFICER, SOUTHERN RAILWAY, PARK TOWN, CHENNAI -
3
2 THE SENIOR DIVISIONAL PERSONNEL OFFICER
TRIVANDRUM DIVISION, SOUTHERN RAILWAY,
TRIVANDRUM - 14.
BY ADVS.
N.K.SUBRAMANIAN, SC
C.DINESH, CGC
RESPONDENT/APPLICANT IN O.A.:
OP (CAT) NO. 132 OF 2020 -13-
2025:KER:33043
P. P. KURIAKOSE
SENIOR TECHNICIAN, TRD/OHD, TRACTION,
TRIVANDRUM DIVISION, SOUTHERN RAILWAY,
TRIVANDRUM - 14.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -14-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 38 OF 2020
AGAINST THE ORDER DATED 22.12.2017 IN O.A.NO.1077
OF 2017 AND AGAINST THE ORDER DATED 14.05.2018 IN
R.A.NO.18 OF 2018 IN O.A.NO.1077 OF 2017 OF CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS/RESPONDENTS 1 AND 2 IN O.A.:
1 UNION OF INDIA
REPRESENTED BY THE PRINCIPAL CHIEF PERSONNEL
OFFICER, SOUTHERN RAILWAY, PARK TOWN, CHENNAI -
3.
2 THE SENIOR DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM - 14.
BY ADVS.
N.K.SUBRAMANIAN, SC
C.DINESH, CGC
RESPONDENTS/APPLICANTS 1 TO 3 IN O.A.:
OP (CAT) NO. 132 OF 2020 -15-
2025:KER:33043
1 G. PALANI
ACCA-A, SSE OFFICE, KOCHUVELI, TRIVANDRUM
DIVISION, SOUTHERN RAILWAY, RESIDING AT NO.34,
MRM STREET,
ULLI P. O., VELLORE, TAMIL NADU.
2 V. SOMASUNDARAM
ACCA-A, SSE OFFICE, KOCHUVELI, TRIVANDRUM
DIVISION, SOUTHERN RAILWAY, RESIDING AT
NO.10/108-2, KAMARAJ SALAI, NEYYOOR POST,
KANYAKUMARI, TAMIL NADU.
3 A. V. GOPALAKRISHNAN
TTE, TRIVANDRUM DIVISION, SOUTHERN RAILWAY,
RESIDING AT NO.94/G, RAILWAY QUARTERS, ANWAR
GARDEN, RAILWAY COLONY, POOJAPPURA, TRIVANDRUM,
KERALA.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -16-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 49 OF 2020
AGAINST THE ORDER DATED 08.12.2017 IN O.A. NO.934
OF 2017 AND AGAINST THE ORDER DATED 14.05.2018 IN
R.A.NO.27 OF 2018 IN O.A.NO.934 OF 2017 OF CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS/RESPONDENTS 1 AND 2 IN O.A.:
1 UNION OF INDIA
REPRESENTED BY THE PRINCIPAL CHIEF PERSONNEL
OFFICER, SOUTHERN RAILWAY, PARK TOWN, CHENNAI-
3.
2 THE SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-14.
BY ADVS.
N.K.SUBRAMANIAN, SC
C.DINESH, CGC
RESPONDENTS/APPLICANTS 1 TO 3 IN O.A.:
OP (CAT) NO. 132 OF 2020 -17-
2025:KER:33043
1 G.LOKNATHAN
SOUTHERN RAILWAY, TRIVANDRUM DIVISION, ACCA
(RETD),
SSE OFFICE, TRIVANDRUM, RESIDING AT NO.26,
LAKSHMI NAGAR, GUDUVANCHERY, CHEGALPET,
CHENNAI-693202.
2 C.KRISHNAN,
ACCA, SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
RESIDING AT SHUBHAMANGALAM, C.K. ASRAMAM P O,
TIRUPATHUR, VELLOR, TAMILNADU.
3 A. MOHANAN
ACCA, SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
RESIDING AT METTUCHAKKARAKUPPAM, REDDYUR P O,
JOLAYARPETT, TAMILNADU
BY ADV.
SMT.THANUJA ROSHAN
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -18-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 59 OF 2020
AGAINST THE ORDER DATED 08.11.2019 IN O.A. NO.199
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS (RESPONDENTS IN O.A.):
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O.CHENNAI-600 003.
2 THE SR. DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT-678
002.
3 THE SR. DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, SALEM DIVISION, SALEM
BY ADVS.
ASHA CHERIAN, SC
C.DINESH, CGC
OP (CAT) NO. 132 OF 2020 -19-
2025:KER:33043
RESPONDENT (APPLICANT IN O.A.):
K.SIVADASAN
TECHNICIAN GRADE-111 (RETD), SOUTHERN RAILWAY,
SALEM DIVISION, RESIDING AT PULIYANKAD HOUSE,
PULINELLI P.O.KOTTAYI, PALGHAT-678 572.
BY ADV
SRI.MARTIN G.THOTTAN
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -20-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 99 OF 2020
AGAINST THE ORDER DATED 08.11.2019 IN O.A. NO.97 OF
2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY , PARK TOWN P.O., CHENNAI-600 003
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM-695 014
BY ADV
C.DINESH, CGC
S.RADHAKRISHNAN, SC
RESPONDENTS/APPLICANTS:
1 P.T. RAMESH KUMAR,
POINTSMAN,SOUTHERN RAILWAY, TRIVANDRUM
DIVISION, SECTION ENGINEER'S OFFICE, PUNNAPRA,
ALAPUZHA
OP (CAT) NO. 132 OF 2020 -21-
2025:KER:33043
2 A.G.RAMACHANDRAN
POINTSMAN, SOUTHERN RAILWAY ,
TRIVANDRUM DIVISION, TI OFFICE, THRISSUR
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -22-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 96 OF 2020
AGAINST THE ORDER DATED 08.11.2019 IN O.A. NO.783
OF 2018 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O, CHENNAI-600 003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM-695 014.
BY ADV
N.K.SUBRAMANIAN, SC
C.DINESH, CGC
RESPONDENTS/APPLICANTS:
1 A. RAMACHANDRAN,
SERVER/PEON, DIVISIONAL OFFICE,
TRIVANDRUM DIVISION, TRIVANDRUM.
OP (CAT) NO. 132 OF 2020 -23-
2025:KER:33043
2 M.MOIDEEN ABDUL KHADER,
SERVER/PEON, DIVISIONAL OFFICE,
TRIVANDRUM DIVISION, TRIVANDRUM.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -24-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 126 OF 2020
AGAINST THE ORDER DATED 08.11.2019 IN O.A. NO.289
OF 2018 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN, CHENNAI 600 003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM 14.
BY ADV
N.K.SUBRAMANIAN, SC
C.DINESH
RESPONDENT/APPLICANT:
LAKSHMI DEVI V.K.,
W/O. LATE NARAYANAN P. ACCA, AC, SSE, OFFICE,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
OP (CAT) NO. 132 OF 2020 -25-
2025:KER:33043
TRIVANDRUM 695 014.
BY ADV
SRI.JOSEPH GEORGE (KANNAMPUZHA)
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -26-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 119 OF 2020
AGAINST THE ORDER DATED 07.01.2020 IN O.A. NO.458
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE GENERAL MANAGER,
SOUTHERN RAILWAY, PARK TOWN P.O., CHENNAI-600
003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM-695 014.
BY ADVS.
SRI.B.RAJESH, SC, RAILWAYS
SRI.C.DINESH, CGC
RESPONDENT/APPLICANT:
OP (CAT) NO. 132 OF 2020 -27-
2025:KER:33043
K.A. SUDHAKARAN,
SERVER (PEON) (RTD.),TTE/REST ROOM, ERNAKULAM,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
RESIDING AT"KARUMATHIL HOUSE, ANNAKKARA P.O.,
POOVATHUR, VIA THRISSUR, PIN-680 555.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -28-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 168 OF 2020
AGAINST THE ORDER/JUDGMENT DATED 07.01.2020 IN O.A.
NO.571 OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O. CHENNAI 600 003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM 695 014.
3 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT 678
001.
BY ADVS.
SRI.C.DINESH, CGC
SRI.B.RAJESH, SC, RAILWAYS
G.MAHESWARY
OP (CAT) NO. 132 OF 2020 -29-
2025:KER:33043
RESPONDENTS/APPLICANTS:
1 K.K.NARAYANAN
S/O. M. NARAYANAN NAMBIAR, TRAFFIC PROTER
(RTD), SMR OFFICE, SOUTHERN RAILWAY TRIVANDRUM
DIVISION, RESIDING AT PRAYAG, KARIPAL P.O.
CHEPPALAPADAVU, CANANNORE 670 581.
2 K. SATHYANATHAN,
S/O.K. DAMODARAN NAIR, HELPER /ELECTRICAL
(RTD), SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
RESIDING AT JYOTHIS KAKKALAYA PARAMBU, WEST
HILL P.O. EDAKKAD, CALICUT 673 005.
3 P.A. SASIDHARAN,
S/O. P.C. NARAYANAN NAIR, SENIOR COMMERCIAL
CLERK (RTD), KALLAI, SOUTHERN RAILWAY, PALGHAT
DIVISION, RESIDING AT AKKARA HOUSE, CHULUR P.O.
VIA NOT, CALICUT 673 601.
BY ADV SMT.THANUJA ROSHAN
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -30-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 159 OF 2020
AGAINST THE ORDER DATED 07.01.2020 IN O.A. NO.695
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER,SOUTHERN
RAILWAY ,PARK TOWN.P.O, CHENNAI-600003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY,THIRUVANANTHAPURAM
DIVISION,THIRUVANANTHAPURAM-695014.
3 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY,PALGHAT DIVISION, PALGHAT-
678001.
4 CHIEF PERSONNEL OFFICER,
SOUTHERN RAILWAY,PARK TOWN.P.O, CHENNAI-600003.
BY ADVS.
SRI.B.RAJESH, SC, RAILWAYS
C.DINESH, CGC
OP (CAT) NO. 132 OF 2020 -31-
2025:KER:33043
RESPONDENTS/APPLICANTS:
1 C.K.NARAYANAN KUTTY
S/O.C.N.KUTTAPPAN,CHIRAKKAL HOUSE,CHERPPU.P.O,
THRISSUR-680561,HELPER/ELECTRICAL,(RTD.),
SOUTHERN RAILWAY,THRISSUR.
2 T.G.SASIDHAR,
S/O.T.S.GOVINDAN EMBRANTHIRI,
THEKKEMADAM,AZHAKAM ROAD, KODAKARA.P.O,
THRISSUR-680684. SENIOR COMMERCIAL CLERK(RTD),
SOUTHERN RAILWAY,THRISSUR.
3 L.SUBRAMANIAN,
S/O LAKSHMANA MUTHALIAR,KALLAZHIPARAMBU,
MUTHALIAR STREET,SHORNUR-679121, HEAD SERVER,
(RTD),
SOUTHERN RAILWAY,ERODE.
4 P.S.GIREESAN,
S/O GOVINDAN NAIR, PARAYIL HOUSE,KIZHUTHANI,
THANNISSERI.P.O,IRINJALAKUDA-680701.HEAD TTE,
(RTD.),SOUTHERN RAILWAY,ERNAKULAM.
5 UNNIKRISHNAN K.V,
S/O.VELAYUDHAN NAIR,UNNI NIVAS, AKALOOR.P.O,
OTTAPPALM,PALAKKAD-679302.BEARER-II(RETD.),
SOUTHERN RAILWAY,COIMBATORE.
6 A.V.MOHANAN,
S/O VELAYUDHAN,KOLATHATTIL HOUSE,
POOKKODE,PALAKKUNNAM.P.O,VARAKKARA,ALAKAPPA
NAGAR,THRISSUR-680325. PEON(RETD.),COMMERCIAL
MANAGER'S OFFICE,PARK TOWN,SOUTHERN
RAILWAY,CHENNAI.
7 C.T.BHASKARAN,
S/O GOPALAN NAIR,CHAKKUNGALTHUDI HOUSE,
KARALMANNA,CHERUPILASSERRY,PALAKKAD-
OP (CAT) NO. 132 OF 2020 -32-
2025:KER:33043
679503.BEARER-I(RTD.),S AND T CANTEEN,SOUTHERN
RAILWAY,PODANNUR.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -33-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 161 OF 2020
AGAINST THE ORDER DATED 07.01.2020 IN O.A. NO.457
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O., CHENNAI - 600 003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM- 695 014.
BY ADVS.
B.RAJESH (KOTTAYAM)
C.DINESH, CGC
RESPONDENT/APPLICANT:
S.ZAKIR HUSSAIN
OP (CAT) NO. 132 OF 2020 -34-
2025:KER:33043
AC MECHANIC GRADE III, SOUTHERN RAILWAY,
THIRUVANANTHAPURAM DIVISION, RESIDING AT THARA
MANZIL, CHATHANOOR P.O., KOLLAM - 691 572.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -35-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 136 OF 2020
AGAINST THE ORDER DATED 07.01.2020 IN O.A. NO.572
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O., CHENNAI-600003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM-695014.
BY ADV.
SRI.B.RAJESH, SC, RAILWAYS
RESPONDENT/APPLICANT:
P.SUBRAMANIAN
SWEEPER-CUM-PORTER (RTD.), TTE/REST ROOM,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION,
OP (CAT) NO. 132 OF 2020 -36-
2025:KER:33043
RESIDING AT POKKADAVATH HOUSE, ARIYALLUR P.O.,
PARAPANANGADI, MELEPPURAM, MALAPPURAM DISTRICT-
676312.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -37-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 138 OF 2020
AGAINST THE ORDER DATED 07.01.2020 IN O.A. NO.198
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS (RESPONDENTS IN O.A.):
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O, CHENNAI 600 003
2 THE SR. DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT 678
002
BY ADVS.
SMT.ASHA CHERIAN, SC, RAILWAYS
VINU T.V.
C.DINESH, CGC
RESPONDENT (APPLICANT IN O.A.):
OP (CAT) NO. 132 OF 2020 -38-
2025:KER:33043
BALAGOPALAN K.R.
TRAFFIC INSPECTOR (RETD.) SOUTHERN RAILWAY,
PALGHAT DIVISION, RESIDING AT BALAJI NIVAS,
KARIPAL P.O, CHAPPARAPADAVU, KANNUR 670 581
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -39-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 191 OF 2020
AGAINST THE ORDER DATED 07.01.2020 IN O.A. NO.456
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN PO, CHENNAI-600003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM-695014.
BY ADVS.
B.RAJESH (KOTTAYAM)
C.DINESH
RESPONDENT/APPLICANT:
M.V.CHANDRIKA (LEGAL REPRESENTATIVE)
OP (CAT) NO. 132 OF 2020 -40-
2025:KER:33043
W/O LATE P K MOHANANM HELPER-II, ELECTRICAL,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
RESIDING AT PAMBUNGAL HOUSE, MUNDOOR PO,
THRISSUR-680541.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -41-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 189 OF 2020
AGAINST THE ORDER DATED 17.01.2020 IN O.A. NO.202
OF 2019 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O, CHENNAI 600 003
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM 695 014
BY ADVS.
C.DINESH, CGC
B.RAJESH (KOTTAYAM)
G.MAHESWARY
RESPONDENTS/APPLICANTS:
OP (CAT) NO. 132 OF 2020 -42-
2025:KER:33043
1 M. VIJAYAKUMAR
S/O. K. NARAYANAN NAIR, ACCA, SECTION ENGINEERS
OFFICE, ELECTRICAL/AC SOUTHERN RAILWAY,
TRIVANDRUM DIVISION, THIRUVANNATHAPURAM 695 014
RESIDING AT TC NO.53/1058(1), MADATHIL VEEDU,
NEMOM, THIRUVANANTHAPURAM 695 020
2 S. RAMESH,
S/O. SANKARA NARAYANA IYER, TECHNICIAN GRADE-
III, SECTION ENGINEERS OFFICE, ELECTRICAL/AC
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
THIRUVANANTHAPURAM 696 014 RESIDING AT
SREEVIGNESH, T.C NO. 40/1156, ARUVIKKARA,
MANAKKAD, THIRUVANANTHAPURAM 695 009
3 R. RAJENDRAN,
S/O. K. RAMASAMY, ACCA, SECTION ENGINEERS
OFFICE, ELECTRICAL/AC SOUTHERN RAILWAY,
TRIVANDRUM DIVISION, THIRUVANANTHAPURAM 695 014
RESIDING AT 76/J, RAILWAY QUARTERS, POOJAPPURA
P.O, THIRUVANANTHAPURAM 695 012
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -43-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 67 OF 2022
AGAINST THE ORDER DATED 21.09.2022 IN O.A. NO.394
OF 2022 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONER/APPLICANT:
K. PANNEERSELVAM
AGED 60 YEARS
S/O. M.KALIYAN NATTAR, RETIRED TECHNICIAN-I,
O/O. SSE(AC-MECHANIC),TRIVANDRUM.
SOUTHERN RAILWAY,TRIVANDRUM DIVISION,
RESIDING AT MOOVENUER NAGA, KALYANI ROAD,
THIRUVEMBOOR, TRICHI, PIN - 620013
BY ADV
MARTIN G.THOTTAN
RESPONDENTS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN, PIN - 600003
OP (CAT) NO. 132 OF 2020 -44-
2025:KER:33043
2 THE CHIEF PERSONNEL OFFICER
SOUTHERN RAILWAY, PARK TOWN, CHENNAI, PIN -
600003
3 THE DIVISIONAL RAILWAY MANAGER
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM, PIN - 691014
4 THE SENIOR DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM, PIN - 691014
BY ADVS.
C.DINESH, CGC
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -45-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 32 OF 2020
AGAINST THE ORDER DATED 11.07.2019 IN O.A. NO.36 OF
2016 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONER:
K.BIJU
AGED 43 YEARS
S/O.KESAVAN, OFFICE SUPERINTENDENT, DEPUTY
CHIEF ENGINEER, (CONSTRUCTION) OFFICE, SOUTHERN
RAILWAY, TRIVANDRUM, RESIDING AT AMMAVEEDU,
KAILAS NAGAR, THIRUVELLOOR, KEEZHAVOOR P.O.,
THIRUVANANTHAPURAM,
PIN-695 584
BY ADV
ANCHAL C.VIJAYAN
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY GENERAL MANAGER, SOUTHERN
RAILWAY , CHENNAI,PIN-600 003
2 CHIEF ADMINISTRATIVE OFFICER,
OP (CAT) NO. 132 OF 2020 -46-
2025:KER:33043
CONSTRUCTIONS (SOUTHERN RAILWAY),ERNAKULAM
JUNCTION, KOCHI,PIN-682 011
BY ADVS.
SRI.N.K.SUBRAMANIAN, SC, RAILWAYS
C.DINESH, CGC
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -47-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 318 OF 2019
AGAINST THE ORDER DATED 14.03.2018 IN O.A NO.214 OF
2018 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN, CHENNAI-600 003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
THIRUVANANTHAPURAM-695 033.
BY ADVS.
B.RAJESH (KOTTAYAM)
C.DINESH, CGC
RESPONDENT/APPLICANT:
K.SREEKUMARAN PILLAI
HELPER-11, SOUTHERN RAILWAY, THIRUVANANTHAPURAM
DIVISION, THIRUVANANTHAPURAM-695 033,
OP (CAT) NO. 132 OF 2020 -48-
2025:KER:33043
RESIDING AT KANICOLA, QUILON-691 005.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -49-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 28 OF 2020
AGAINST THE ORDER DATED 22.12.2017 IN O.A. NO.794
OF 2017 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE CHIEF PERSONNEL OFFICER,
SOUTHERN RAILWAY, PARK TOWN, CHENNAI-03.
2 THE SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT-1.
3 THE SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-14.
BY ADV
C.DINESH, CGC
SRI.N.K.SUBRAMANIAN, SC, RAILWAYS
RESPONDENTS/APPLICANTS:
OP (CAT) NO. 132 OF 2020 -50-
2025:KER:33043
1 U.BALAN
HELPER-II (ELECTRICAL) (RTD.), SOUTHERN
RAILWAY, TRIVANDRUM DIVISION, THAIKANDAYIL
HOUSE,
MADAPPILLY COLLEGE, VADAKARA, CALICUT-673102.
2 P.BALAN,
POINTS MAN (A) (RTD.), SOUTHERN RAILWAY,
PALGHAT DIVISION, USHUS, AMANKUNIVAYAL,
POLATHARA P.O., CALICUT-670504.
3 K.SASIKUMAR,
HELPER-II (ELECTRICAL) (RTD.), SOUTHERN
RAILWAY, TRIVANDRUM DIVISION, BHAVANI,
CHERUTHANA P.O., HARIPAD, ALLEPPEY-690517.
4 P.A.RAJAN,
ACCA, SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
ULLIKKODE HOUSE, MUTHIKULANGARA, PALAKKAD-
678594.
BY ADV
SRI.JOSEPH GEORGE (KANNAMPUZHA)
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -51-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 311 OF 2019
AGAINST THE ORDER DATED 22.12.2017 IN O.A. NO.969
OF 2017 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER,
SOUTHERN RAILWAY,PARK TOWN,CHENNAI-600003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY,THIRUVANANTHAPURAM
DIVISION,THIRUVANANTHAPURAM-695033.
BY ADV
SRI.B.RAJESH, SC, RAILWAYS
RESPONDENT/APPLICANT:
R.S.VISHAGA NAMBI
ACCA(RETD),SOUTHERN RAILWAY, THIRUVANANTHAPURAM
DIVISION, OFFICE OF SSE,NAGARACOVIL-629001.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
OP (CAT) NO. 132 OF 2020 -52-
2025:KER:33043
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -53-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 319 OF 2019
AGAINST THE ORDER DATED 14.02.2018 IN O.A. NO.169
OF 2018 AND ORDER DATED 14.05.2018 IN R.A.NO.28 OF 2018
OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS (RESPONDENTS IN O.A. AND APPLICANTS IN R.A.):
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN P.O., CHENNAI- 600003.
2 THE SR.DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM- 14.
BY ADVS.
ASHA CHERIAN, SC
C.DINESH, CGC
RESPONDENTS (APPLICANTS IN O.A. AND RESPONDENTS IN R.A.):
1 S.SWAMINATHAN
OP (CAT) NO. 132 OF 2020 -54-
2025:KER:33043
AC MECHANIC-II, NAGERCOIL, SOUTHERN RAILWAY,
TRIVANDRUM DIVISION, PIN CODE- 629002.
2 N.GURUVAYOORAPPAN,
AC/CA, NAGERCOIL, SOUTHERN RAILWAY,
TRIVANDRUM DIVISION, PIN CODE- 629002.
BY ADV
SMT.THANUJA ROSHAN
THIS OP (CAT) HAVING COME UP FOR ADMISSION ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -55-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 25 OF 2020
AGAINST THE ORDER DATED 30.11.2018 IN OA NO.606 OF
2018 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN, CHENNAI-600 003.
2 SENIOR DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-8.
3 THE SENIOR DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT .
4 THE DY CHIEF COMMERCIAL MANAGER/LWLPER
(DY.CMM/LW/PER) SOUTHERN RAILWAY
CHENNAI.
BY ADV
C.DINESH, CGC
SRI.N.K.SUBRAMANIAN, SC, RAILWAYS
OP (CAT) NO. 132 OF 2020 -56-
2025:KER:33043
RESPONDENTS/APPLICANTS:
1 K.SUKUMARAN
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
2 C.VISHWANATHAN
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
3 N.SREEDHARAN
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
4 V.RAJAN
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
5 D.CHANDRAN
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
6 K.VIDHYADHARAN
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
7 M.R.HARI
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
8 M.RARAYANANKUTTY
SERVER/PEON, DIVISIONAL OFFICE, TRIVANDRUM
DIVISION, TRIVANDRUM-695 001.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -57-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 18 OF 2020
AGAINST THE ORDER DATED 22.12.2017 IN O.A. NO.549
OF 2017 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE CHIEF PERSONNEL OFFICER,
SOUTHERN RAILWAY, PARK TOWN, CHENNAI-03.
2 THE SENIOR DIVISONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT-1.
3 THE SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-8.
BY ADV
SRI.N.K.SUBRAMANIAN, SC, RAILWAYS
C.DINESH. CGC
RESPONDENT/APPLICANT:
OP (CAT) NO. 132 OF 2020 -58-
2025:KER:33043
P. NATARAJAN,
SERVER WAITER (RTD.) MALLISSERRY PARAMBIL,
MUTHALIYAR STREET, SHORNUR-679121.
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -59-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 46 OF 2019
AGAINST THE ORDER DATED 08.12.2017 IN O.A. NO.984
OF 2017 OF CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
RAILWAY, PARK TOWN, CHENNAI-03
2 SENIOR DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-8
BY ADVS.
C.DINESH, CGC
SRI.S.RADHAKRISHNAN,SC, RAILWAYS
ABDUL RAOOF PALLIPATH
RESPONDENTS/APPLICANTS:
OP (CAT) NO. 132 OF 2020 -60-
2025:KER:33043
1 P.SERMA KANI
ACCA, OFFICE OF SSE/ELECTRICAL/KOCHUVELI,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-695 008
2 S. ABDULRAHIM
ACCA, OFFICE OF SSE/ELECTRICAL/ TRIVANDRUM,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION, RESIDING
AT THAMPANOOR, TRIVANDRUM-695 008
3 E. RAJENDRAN
ACCA, OFFICE OF SSE/ELECTRICAL/KOCHUVELI,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-695 008
4 V. GANESAN
ACCA, SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
RESIDING AT THAMPANOOR, TRIVANDRUM-695 008
BY ADVS.
SMT.THANUJA ROSHAN
SRI.JOSEPH GEORGE (KANNAMPUZHA)
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -61-
2025:KER:33043
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA,
1947
OP (CAT) NO. 11 OF 2019
AGAINST THE ORDER/JUDGMENT DATED 08.12.2017 IN OA
NO.968 OF 2017 OF CENTRAL ADMINISTRATIVE
TRIBUNAL,ERNAKULAM BENCH
PETITIONER/RESPONDENTS:
1 UNION OF INDIA
REP. BY CHIEF PERSONNEL OFFICER, SOUTHERN
RAILWAY,
PARK TOWN, CHENNAI-3
2 THE SR. DIVISIONAL PERSONNEL OFFICER
SOUTHERN RAILWAY, TRIVANDRUM DIVISION,
TRIVANDRUM-8
BY ADVS.
C.DINESH, CGC
SRI.S.RADHAKRISHNAN, SC, RAILWAYS
ABDUL RAOOF PALLIPATH
RESPONDENTS/APPLICANTS:
OP (CAT) NO. 132 OF 2020 -62-
2025:KER:33043
1 N.R.ANIL KUMAR
AC TECHNICIAN GRADE II, MARSHALING YARD,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION-682 016
2 N.O. JOSE,
ACCA, MARSHALING YARD, ERNAKULAM, SOUTHERN
RAILWAY, TRIVANDRUM DIVISION-682 016
3 A.T. VARGHESE,
ACCA, MARSHALING YARD, ERNAKULAM, SOUTHERN
RAILWAY, TRIVANDRUM DIVISION-682 016
4 P. SREENIVASAN
ACCA, MARSHALING YARD, ERNAKULAM, SOUTHERN
RAILWAY, TRIVANDRUM DIVISION-682 016
5 P. MANIKANDAN
ACCA, MARSHALING YARD, ERNAKULAM, SOUTHERN
RAILWAY, TRIVANDRUM DIVISION-682 016
6 P. SREEKUMAR
AC TECHNICIAN GRADE III, MARSHALING YARD,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION-682 016
7 K.C. HARIBABU
AC TECHNICIAN, GRADE III, MARSHALING YARD,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION.-682 016
8 K.A. JOHNSON
AC TECHNICIAN, GRADE III, MARSHALING YARD,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION.
9 T.D. PADMAKUMARAN NAIR,
AC TECHNICIAN, GRADE-III, MARSHALING YARD,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION-682016
OP (CAT) NO. 132 OF 2020 -63-
2025:KER:33043
10 MUHAMMED MUSTAFA K
AC TECHNICIAN , GRADE II, MARSHALING YARD,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION-682 016
11 K.B. SAJI
AC TECHNICIAN, GRADE II, MARSHALING YARD,
ERNAKULAM, SOUTHERN RAILWAY, TRIVANDRUM
DIVISION-682 016
12 K.M. SATHYANARAYANAN,
ACCA, MARSHALING YARD, ERNAKULAM, SOUTHERN
RAILWAY, TRIVANDRUM DIVISION-682 016
BY ADV
SRI.JOSEPH GEORGE (KANNAMPUZHA)
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON
02.04.2025, ALONG WITH OP (CAT).132/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 132 OF 2020 -64-
2025:KER:33043
JUDGMENT
[OP (CAT) Nos.132/2020, 14/2020, 13/2020,
32/2019, 30/2020, 33/2020, 84/2020, 38/2020,
49/2020, 59/2020, 99/2020, 96/2020, 126/2020,
119/2020, 168/2020, 159/2020, 161/2020,
136/2020, 138/2020, 191/2020, 189/2020, 67/2022,
32/2020, 318/2019, 28/2020, 311/2019, 319/2019,
25/2020, 18/2020, 46/2019, 11/2019]
AMIT RAWAL, J.
This judgment shall dispose of all the matters
preferred by the Union of India and O.P.(CAT)Nos. 32 of
2020 and 67 of 2022 preferred by the petitioners who
were unsuccessful before the Central Administrative
Tribunal viz-a-viz the same claim granted to other similar
situated applicants against which the Union of India
represented by the General Manager has approached
this Court vide various O.P.(CAT)s.
2. The respondents - applicants had, in all the
Original Applications claimed the relief of declaration
that 100% service from the date of entry into the
Railways as Commission Bearer has to be reckoned for
2025:KER:33043
all service benefits including pensionary benefits and
MACP arrears thereto, which were allowed by the
Tribunal. Impugning the said order of the Tribunal,
Union of India and Officers preferred these O.P.(CAT)s.
3. Respondents - applicants had formerly
worked as Commission Bearers in Southern Railways.
The case of the respondents - applicants was
that, as per the Judgment in T.I.Madhavan Vs.Union of
India [1988 Supp SCC 437], the Apex Court has
directed to progressively absorb Commission
Bearers/vendors in catering units and other departments
against the vacancies in Group-D and accordingly, they
were absorbed in regular Group-D service of the
Railways. Succinctly, the claim was that 50% of the
period of their engagement as Commission Bearers has
to be reckoned along with the length of their regular
service for all service benefits, including pensionary
benefits.
4. The tribunal granted reliefs to similarly
2025:KER:33043
situated employees in O.A.No.417 of 2013 and connected
cases. The challenge against the said order of the
Tribunal before this Court has in previous litigation been
dismissed.
5. The stand of the Union of India was that the
records relating to the period of engagement of the
applicants as Commission Bearers/Vendors are required
to be verified.
6. Tribunal, noticing the submissions of the
counsel for the parties, disposed of the Original
Applications with a direction to extend the benefit to the
respondents - applicants also. The relevant paragraphs
of the order (OA.231/2017 challenged in OP (CAT).13/20)
are extracted hereunder:
"3. In the above circumstance,
Shri.Sibi J. Monippally, learned counsel for
applicants submitted that since the
applicants in these cases are similarly
situated, they also may be given the benefit
of the aforesaid order of this Tribunal in
O.A 417/2013 which was not interfered
2025:KER:33043
with by the High Court of Kerala when
challenged by the Railways.
4. Learned standing counsel appearing
for the respondents submitted that the
records relating to the period of
engagement of the applicants as
Commission Bearers/Vendors require to be
verified by the respondents Railways for
determining the period of their engagement
as such before the benefit of 50% of such
service is reckoned for the purpose of
pensionary benefits.
5. In view of the decision of this
Tribunal in Original Application No.417/13
and connected cases, this Tribunal is of the
view that the applicants in the present
cases are also to be given the benefits of
that order as their case also are similar in
nature. Therefore, respondents are directed
to extend similar benefits to the applicants
in these cases also. It is made clear that the
respondents shall, in terms of this order,
re-fix the pay and other service benefits
including MACP and arrears etc thereto
and the same shall be reckoned for the
purpose of calculating the pension and
pensionary benefits also. Appropriate
orders in this regard shall be issued by the
Railways within two months from the date
2025:KER:33043
of receipt of a copy of this order.
6. It is made clear that, for the above
purpose, the requisite proof of the period of
engagement of the applicants as
Commission Bearers/Vendors shall be
produced by each of the applicant before
the respondents within one month from the
date of receipt of a copy of this order.
Ordered accordingly."
6. On perusal of the above, besides allowing
the claim, the learned Tribunal has also directed that the
Union of India should also grant the benefit of MACP. It
is in that background O.P(CAT)s have been filed,
whereas in O.P.(CAT) Nos.32 of 2020 and 67 of 2022, the
Tribunal has rejected the case of the applicant.
7. The issue involved in this case is whether
the employees are entitled to get 50% of their service as
Commission Bearers/Vendors to be reckoned along with
the length of their regular service for all service benefits
and pensionary benefits?
8. The aforementioned issue is no longer
2025:KER:33043
res integra. The Division Bench of this Court has already
pondered this issue in Writ Petition (C)No.15756 of 2006
and decided against the petitioners/Union of India.
Relevant Paragraphs of the judgment are extracted
hereunder:
"3. The learned counsel for the 1 st respondent
on the other hand relied on Clause (xiv) of Rule
14, which says that if an appointment on
contract basis is followed by confirmation, the
service on contract basis can be counted. The
learned counsel also relied on Rule 24 of the
aforementioned Pension Rules, which provides
for counting of service on contract also for
pension. Clause (xiv) of Rule 14 of the Railway
Services (Pension Rules) reads as follows:
"14. Periods which shall not be treated
as service for pensionary benefits:-
Periods of employment in any of the
following capacities shall not constitute
service for pensionary benefits, namely, -
(i) .......................................
(xiv) on contract basis except when
followed by confirmation."
Rule 24 reads as follows:
"24. Counting of service on contract:-
(1) A person who is initially engaged by
the Railways on a contract and is
subsequently appointed to the same or
another post in a substantive capacity,
2025:KER:33043
without a break in service, such contract
period of service shall be treated like any
other permanent service, in the railway
and be taken into account for calculating
for the pensionary benefits, subject to the
conditions laid down in these rules,-
(1) Provided that
(i) the period of contract
service, during which the Contract officer
did not subscribe to the State Railway
Provident Fund (Contributory), shall count
to the extent indicated above, if during
such period, the railway servant
concerned did not receive any inflated
rates of pay by reason of absence of any
retirement benefits;
(ii) if the railway servant
concerned has subscribed to the State
Railway Provident Fund (Contributory)
during a period of contract service, he
shall have the option either -
(a) to refund the Government
contribution in the Provident Fund
together with interest thereon, and
Special Contribution to provident Fund, if
any, for the period in question and to
count the contract service for pensionary
benefits to the extent indicated above, or
(b) to retain the Government
contribution to the Provident Fund with
interest thereon including any other
compensation and Special Contribution to
Provident Fund, if any, and not to count
the period of contract service in question
for pensionary benefits.
(2) The option, referred to in
sub-clause (a) or sub-clause (b) of clause
(i) of subrule (1), shall be exercised within
three months from the date of issue of the
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order of confirmation of the railway
servant concerned in a substantive post
and if he is on leave on that date, within
three months of his return from leave,
whichever is later.
(3) If no option is received from
the railway servant within the period
referred to in sub-rule (2), he shall be
deemed to have opted for retention of
monetary benefits referred to in sub-
clause (b) of clause (ii) of sub-rule (1).
(4) Where a railway servant (on
contract basis ) who was admitted to the
State Railway Contributory Provident
Fund opts for the alternative in sub-clause
(a) of clause (ii) of sub-rule (1) above, the
amount of Government contribution
together with interest thereon including
any other compensation standing to his
credit in State Railway Provident Fund
(Contributory) and the Special
Contribution to the Provident Fund, if any,
shall be surrendered and such amount
shall be credited to the Consolidated Fund
of India:
Provided that in a case where the
Government contribution and the Special
Contribution, if any, have been paid to the
railway servant, he shall be required to
refund the amount received by him
together with compound interest on the
amount actually received from the date(s)
of payment to the date of final refund, at
the rate which would have been applicable
to the Government contribution, if that
amount would have remained in the fund
and earnest interest. In case where the
railway servant dies before the entire
amount is refunded, the amount which
remains to be refunded shall be adjusted
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against the death gratuity which may
become payable to the family of such
railway servant."
In this case, we notice that the
applicant worked on contract basis from
22.1.1981 to 8.7.1994. Thereafter, he was
absorbed in regular service. So, going by Rule
14 (xiv) and Rule 24 of the Pension Rules, we
find nothing wrong with the direction of the
C.A.T. In the light of the above rules, we uphold
the claim of the applicant to the extent the same
was upheld by the Tribunal. In the result, the
writ petition fails and it is dismissed."
Thus, this matter is covered. We are of the view
that the grant of the relief with regard to the
consideration of service as Commission Bearers/Vendors
to the extent of 50% does not require any interference.
However, as far as the claim with regard to the benefit of
MACP cannot be granted in these proceedings, for that
the applicants would have independent cause of action to
make a representation and consider the same.
Accordingly, the O.P.(CAT)s preferred by the Union of
India is dismissed and O.P.(CAT)s filed by the applicants
are allowed by granting the same benefits as has been
2025:KER:33043
granted to the applicants in O.A.No.417 of 2013 and
connected cases.
Sd/-
AMIT RAWAL
JUDGE
Sd/-
K. V. JAYAKUMAR
JUDGE
vv
2025:KER:33043
APPENDIX OF OP (CAT) 14/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF O.A 180/00732/2017 FILED
BY THE APPLICANTS BEFORE THE TRIBUNAL
EXHIBIT P1(A1) TRUE COPY OF THE RECEIPT ISSUED BY
SOUTHERN RAILWAY MADRAS.
EXHIBIT P1(A2) TRUE COPY OF THE RECEIPT DATED
10.6.1982 ISSUED BY SOUTHERN RAILWAY,
MADRAS.
EXHIBIT P1(A3) TRUE COPY OF THE RECEIPT DATED
6.6.1979 ISSUED BY SOUTHERN RAILWAY,
MADRAS.
EXHIBIT P1(A4) TRUE COPY OF THE RECEIPT DATED
6.7.1979 ISSUED BY SOUTHERN RAILWAY,
MADRAS.
EXHIBIT P1(A5 TRUE COPY OF THE RECEIPT DATED
10.7.1990 ISSUED BY SOUTHERN RAILWAY,
MADRAS.
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT FILED BY
RAILWAY IN OA 180/00732/2017
EXHIBIT P2(R1) TRUE COPY OF SPECIMEN AGREEMENT
EXECUTED BY COMMISSION BEARERS.
EXHIBIT P2(R2) TRUE COPY OF ORDER DATED 8.9.1987 OF
THE HON'BLE SUPREME COURT IN WP NO
EXHIBIT P2(R3) TRUE COPY OF THE JUDGMENT DATED
21.8.1997 OF THE HON'BLE SUPREME COURT
IN K.V.BABYS CASE REPORTED IN (1998)
9CC 252
2025:KER:33043
EXHIBIT P2(R4) TRUE COPY OF ORDER NO 2003/TG-
111/639/13/SR DATED 19.12.2003 PASSED
BY THE CHAIRMAN/RAILWAY BOARD.
EXHIBIT P2(R5) TRUE COPY OF RULE 14,24 AND 31 OF THE
RAILWAY SERVICE (PENSION)RULES 1993.
EXHIBIT P3 TRUE COPY OF ORDER DATED 22.12.2017 OF
THE TRIBUNAL IN O.A 180/00732/2017
EXHIBIT P4 TRUE COPY OF R.A 180/00013/2018 FILED
BY RAILWAY BEFORE THE TRIBUNAL
EXHIBIT P4(RA1) TRUE COPY OF COMMON ORDER DATED
4.6.2014 OF THE TRIBUNAL IN O.A NO
417/2013 & CONNECTED CASES
EXHIBIT P4(RA2) TRUE COPY OF ORDER DATED 22.12.2017 IN
OA NO 180/00732/2017
EXHIBIT P5 TRUE COPY OF ORDER DATED 16.3.2018 OF
THE TRIBUNAL IN R.A 180/00013/2018
EXHIBIT P6 TRUE COPY OF ORDER DATED 24.2.2006 OF
EXHIBIT P7 TRUE COPY OF INTERIM ORDER DATED
10.1.2019 OF THE HON'BLE HIGH COURT IN
OP(CAT) 11/2019
EXHIBIT P8 TRUE COPY OF INTERIM ORDER DATED
7.3.2019 OF THE HON'BLE HIGH COURT IN
OP(CAT) 11/2019
2025:KER:33043
APPENDIX OF OP (CAT) 13/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF O.A.180/00231/2017 FILED
BY THE APPLICANT BEFORE THE TRIBUNAL.
EXHIBIT P1(A1) TRUE COPY OF THE RECEIPT OF SECURITY
DEPOSIT OF THE APPLICANT.
EXHIBIT P1(A2) TRUE COPY OF THE SERVICE CERTIFICATE
DATED 3/10/2006 ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT FILED BY
RAILWAY IN O.A.180/00231/2017.
EXHIBIT P2(R1) TRUE COPY OF SPECIMEN AGREEMENT
EXECUTED BY COMMISSION BEARERS.
EXHIBIT P2(R2) TRUE COPY OF ORDER DATED 8/9/1987 OF
THE HON'BLE SUPREME COURT IN
W.P.NO.191/1986.
EXHIBIT P2(R3) TRUE COPY OF THE JUDGMENT DATED
21/8/1997 OF THE HON'BLE SUPREME COURT
IN K.V.BABY'S CASE REPORTED IN (1998)
9 SCC 252.
EXHIBIT P2(R4) TRUE COPY OF ORDER
NO.2003/TG-III/639/13/SR DATED
19/12/2003 PASSED BY THE
CHAIRMAN/RAILWAY BOARD.
EXHIBIT P2(R5) TRUE COPY OF RULE 14, 24 AND 31 OF THE
RAILWAY SERVICES (PENSION) RULES,
1993.
EXHIBIT P3 TRUE COPY OF ORDER DATED 22/12/2017 OF
THE TRIBUNAL IN O.A.180/00231/2017.
EXHIBIT P4 TRUE COPY OF 5R.A.180/00020/2018 FILED
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BY RAILWAY BEFORE THE TRIBUNAL.
EXHIBIT P4(RA1) TRUE COPY OF COMMON ORDER DATED
4/6/2014 OF THE TRIBUNAL IN
O.A.NO.417/2013 & CONNECTED CASES.
EXHIBIT P4(RA2) TRUE COPY OF ORDER DATED 22/12/2017 IN
O.A.NO.180/00231/2017.
EXHIBIT P5 TRUE COPY OF M.A.180/00352/2018 FILED
BY RAILWAY IN R.A.NO.180/00020/2018.
EXHIBIT P6 TRUE COPY OF ORDER DATED 14/5/2018 OF
THE TRIBUNAL IN R.A.180/00020/2018 AND
M.A.180/00352/2018.
EXHIBIT P7 TRUE COPY OF ORDER DATED 24/2/2006 OF
THE TRIBUNAL IN O.A.440/2003.
EXHIBIT P8 TRUE COPY OF ORDER DATED 29/7/2016 OF
THE TRIBUNAL IN R.A.180/00002/2016 IN
O.A.180/00004/2014.
EXHIBIT P9 TRUE COPY OF INTERIM ORDER DATED
10/1/2019 OF THE HON'BLE HIGH COURT IN
O.P. (CAT) NO.11/2019.
EXHIBIT P10 TRUE COPY OF INTERIM ORDER DATED
7/3/2019 OF THE HON'BLE HIGH COURT IN
O.P.(CAT) 11/2019.
2025:KER:33043
APPENDIX OF OP (CAT) 32/2019
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE OA NO. 862/2017
FILED BY THE RESPONDENTS BEFORE THE
CAT, ERNAKULAM BENCH.
ANNEXURE A4: PHOTOSTAT COPY OF THE RECEIPT DATED
03.07.1990 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A3: PHOTOSTAT COPY OF THE RECEIPT DATED
10.07.1190 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A2: PHOTOSTAT COPY OF THE RECEIPT DATED
14.06.1982 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A1: PHOTOSTAT COPY OF THE RECEIPT DATED
05.10.1982 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 8/9/1987
PASSED BY THE SUPREME COURT IN
MADHAVAN'S CASE.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN
K.V.BABY'S CASE (1998) 9 SCC 252
PASSED BY THE SUPREME COURT.
EXHIBIT P4 TRUE COPY OF THE AGREEMENT DATED
22/6/90 EXECUTED BY ONE OF THE
COMMISSION BEARERS.
EXHIBIT P5 TRUE COPY OF THE ORDER NO. 2003/TG-
III/639/13/SR DATED 19/12/2003.
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED
31/10/2017 PASSED BY THE CAT,
ERNAKULAM BENCH IN OA NO. 862/2017
2025:KER:33043
EXHIBIT P7 A TRUE COPY OF THE ORDER DATED
14/5/2018 PASSED BY THE CAT, ERNAKULAM
EXHIBIT P8 TRUE COPY OF RULES 14(5), 24 AND 31 OF
THE RAILWAY SERVICE (PENSION) RULES
1993.
EXHIBIT P9 A TRUE COPY OF THE ORDER DATED
24/2/2006 IN OA 440/2003 PASSED BY THE
CAT, ERNAKULAM BENCH.
EXHIBIT P10 A TRUE COPY OF THE COMMON ORDER DATED
4/6/2014 IN OA NO. 417/2013 AND
CONNECTED CASES.
RESPONDENT EXHIBITS
EXHIBIT R1(A) A TRUE COPY OF RBE O 69/2004(NO
PC-V/2004/ACP/1) DATED 31.3.2004
ISSUED BY THE RAILWAY BOARD
EXHIBIT R1(B) A TRUE COPY OF RBE NO 215/2009(NO PC-
V/2009/ACP/2) DATED 4.12.2009 ISSUED
BY RAILWAY BOARD
2025:KER:33043
APPENDIX OF OP (CAT) 30/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF OA 180/00200/2019 ALONG
WITH ANNEXURES.
EXHIBIT P1 (A1) TRUE COPY OF ORDER DATED 31.08.2017 IN
OA NO.998/2016.
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT ALONG
WITH ANNEXURES IN OA 180/00200/2019.
EXHIBIT P2 (R1-A) TRUE COPY OF OFFICE MEMORANDUM NO.J/P-
535/III/MES/COURT CASE DATED
30.08.2018 ISSUED BY DPO/PGT.
EXHIBIT P2 (R1-B) TRUE COPY OF ORDER DATED 24.02.2006 OF
THE TRIBUNAL IN OA 440/2003.
EXHIBIT P2 (R1-C) TRUE COPY OF COMMON ORDER DATED
04.06.2014 OF THE TRIBUNAL IN OA
NO.417/2013 AND CONNECTED CASES.
EXHIBIT P3 TRUE COPY OF ORDER IN OA
180/00200/2019.
EXHIBIT P4 TRUE COPY OF JUDGMENT DATED 08.09.1987
OF THE HON'BLE SUPREME COURT IN
T.I.MADHAVAN, GENRAL SECRETARY, ALL
INDIA RAILWAY CATERING SERVICES
WORKERS' UNION VS. UNION OF INDIA AND
OTHERS.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THE
HON'BLE SUPREME COURT IN UNION OF
INDIA AND OTHERS VS.K.V.BABY AND
ANOTHER REPORTED IN (1998) 9 SCC 252.
EXHIBIT P6 TRUE COPY OF PROFORMA AGREEMENT.
EXHIBIT P7 TRUE COPY OF ORDER DATED 19.12.2003 OF
2025:KER:33043
CHAIRMAN, RAILWAY BOARD.
EXHIBIT P8 TRUE COPY OF RELEVANT PAGES OF RULES
14, 24 AND 31 OF RAILWAY SERVICES
(PENSION) RULES.
EXHIBIT P9 TRUE COPY OF INTERIM ORDER DATED
10.01.2019 IN OP(CAT) 11/2019.
EXHIBIT P10 TRUE COPY OF INTERIM ORDER DATED
07.03.2019 IN OP(CAT) 11/2019.
2025:KER:33043
APPENDIX OF OP (CAT) 33/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF OA 180/00203/2019 FILED
BY THE APPLICANT BEFORE THE TRIBUNAL.
EXHIBIT P1 (A1) TRUE COPY OF ORDER DATED 31.08.2017 IN
OA NO.453/2016.
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT FILED BY
RAILWAY IN OA 1870/00203/2019.
EXHIBIT P2 (R1-A) TRUE COPY OF OFFICE MEMORANDUM NO.J/P-
535/VIII/TNC/COURT CASE DATED
03.09.2018 ISSUED BY DPO/PGT.
EXHIBIT P3 TRUE COPY OF COMMON ORDER DATED
08.11.2019 OF THE TRIBUNAL IN OA
180/00203/2019.
EXHIBIT P4 TRUE COPY OF JUDGMENT DATED 08.09.1987
OF THE HON'BLE SUPREME COURT IN TI
MADHAVAN, GENERAL SECRETARY, ALL INDIA
RAILWAY CATERING SERVICES WORKERS'
UNION VS. UNION OF INDIA AND OTHERS.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED
21.08.1997 OF THE HON'BLE SUPREME
COURT IN K.V.BABY'S CASE REPORTED IN
(1998) 9 SCC 252.
EXHIBIT P6 TRUE COPY OF PROFORMA AGREEMENT
EXECUTED BY COMMISSION BEARERS.
EXHIBIT P7 TRUE COPY OF ORDER DATED 19.12.2003 OF
CHAIRMAN, RAILWAY BOARD.
EXHIBIT P8 TRUE COPY OF RELEVANT PAGES OF RULE
14, 24 & 31 OF RAILWAY SERVICES
(PENSION) RULES.
2025:KER:33043
EXHIBIT P9 TRUE COPY OF ORDER DATED 24.02.2006 OF
THE TRIBUNAL IN OA 440/2003.
EXHIBIT P10 TRUE COPY OF COMMON ORDER DATED
04.06.2014 OF TRIBUNAL IN OA
NBO.417/2013 AND CONNECTED CASES.
EXHIBIT P11 TRUE COPY OF INTERIM ORDER DATED
10.01.2019 OF THE HON'BLE HIGH COURT
IN OP(CAT) 11/2019.
EXHIBIT P12 TRUE COPY OF INTERIM ORDER DATED
07.03.2019 OF THE HON'BLE HIGH COURT
IN OP(CAT) 11/2019.
2025:KER:33043
APPENDIX OF OP (CAT) 84/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORIGINAL APPLICATION
NO.286/2018 DATED 15.03.2018, ALONG
WITH ANNEXURE.
EXHIBIT P1 (A1) TRUE COPY OF THE RECEIPT DATED
02.07.1982 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
EXHIBIT P2 TRUE COPY OF ORDER DATED 23.03.2018 IN
O.A.NO.180/00286/2018 PASSED BY THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P3 TRUE COPY OF ORDER DATED 04.06.2014 IN
O.A.NO.180/00417/2013 AND CONNECTED
CASES PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
EXHIBIT P4 TRUE COPY OF ORDER DATED 24.02.2006 IN
O.A.NO.440/2003 PASSED BY CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH AND TYPED COPY.
EXHIBIT P5 TRUE COPY OF ORDER DATED 10.01.2019 IN
O.P.(CAT)NO.11/2019 PASSED BY THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
2025:KER:33043
APPENDIX OF OP (CAT) 38/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORIGINAL APPLICATION
NO.1077/2017 DATED 18TH DECEMBER, 2017
ALONG WITH THE ANNEXURES.
EXHIBIT P1 (A1) TRUE COPY OF THE RECEIPT DATED
20.6.1980 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P1 (A2) TRUE COPY OF THE RECEIPT DATED
1.2.1989 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P1 (A3) TRUE COPY OF THE RECEIPT DATED
18.10.1982 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P2 TRUE COPY OF REVIEW APPLICATION
NO.18/2018 IN O.A.NO.1077/2017 DATED
24.2.2018 ALONG WITH THE ANNEXURES
THEREIN AND THE APPLICATION TO CONDONE
DELAY IN FILING REVIEW APPLICATION.
EXHIBIT P2 (RA1) TRUE COPY OF THE ORDER DATED 4.6.2014
IN O.A.NO.180/00417/2013 AND CONNECTED
CASES PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
EXHIBIT P2 (RA2) TRUE COPY OF ORDER DATED 22.12.2017 IN
O.A.NO.180/01077/2017 PASSED BY THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED
14.05.2018 IN R.A.NO.18/2018 IN
O.A.NO.1077/2017 PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
2025:KER:33043
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 24.2.2006
IN O.A.NO.440/2003 PASSED BY THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED
7.3.2019 IN O.P.(CAT) NO.11/2019 THE
HON'BLE HIGH COURT OF KERALA.
2025:KER:33043
APPENDIX OF OP (CAT) 49/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORIGINAL APPLICATION
NO.934/2017 DATED 13TH NOVEMBER,2017
ALONG WITH ANNEXURES.
EXHIBIT P1 (A1) TRUE COPY OF THE RECEIPT DATED
30.09.1982 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P1 (A2) TRUE COPY OF THE RECEIPT DATED
10.07.1990 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P1 (A3) TRUE COPY OF THE RECEIPT DATED
29.09.1982 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P2 TRUE COPY OF THE SAID REVIEW
APPLICATION NO.27/2018 IN OA
NO.934/2017 DATED 19.03.2018 ALONG
WITH ANNEXURES THEREIN AND THE
APPLICATION TO CONDONE DELAY IN FILING
REVIEW APPLICATION
EXHIBIT P2(RA-1) TRUE COPY OF THE ORDER DATED
04.06.2014 IN OA NO.180/00417/2013 AND
CONNECTED CASES PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
EXHIBIT P2(RA-2) TRUE COPY OF THE ORDER DATED
08.12.2017 IN OA NO.180/00934/2017
PASSED BY THE CENTRAL ADMINISTRATIVE
TRIBUNAL, ERNAKULAM BENCH.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED
14.05.2018 IN RA NO.27/2018 IN OA
NO.934/2017 PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
2025:KER:33043
EXHIBIT P4 TRUE COPY OF THE ORDER DATED
24.02.2006 IN OA NO.440/2003 PASSED BY
THE CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM, BENCH.
EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED
10.01.2019 IN OP(CAT) NO.11/2019
PASSED BY THE HON'BLE HIGH COURT OF
KERALA.
2025:KER:33043
APPENDIX OF OP (CAT) 59/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF OA 180/00199/2019 ALONG
WITH ANNEXURES
EXHIBIT P1 (A1) TRUE COPY OF REPRESENTATION DATED
10.11.2017
EXHIBIT P1 (A2) TRUE COPY OF ORDER DATED 31.8.2017 IN
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT ALONG
WITH ANNEXURES IN OA 180/00199/2019
EXHIBIT P2 (R1) TRUE COPY OF PROFORMA AGREEMENT
EXHIBIT P2 (R2) TRUE COPY OF ORDER DATED 8.9.1987 OF
THE HON'BLE SUPREME COURT IN T.I
MADHAVAN, GENERAL SECRETARY, ALL INDIA
RAILWAY CATERING SERVICES WORKERS
UNION VS UNION OF INDIA & OTHERS
EXHIBIT P2 (R3) TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT IN UNION OF INDIAN &
OTHERS VS K.V.BABY AND ANOTHER
REPORTED IN (1998) 9 SEC 252.
EXHIBIT P2 (R4) TRUE COPY OF RELEVANT PAGES OF RULES
14,24 & 31 OF RAILWAY SERVICES
(PENSION) RULES
EXHIBIT P2 (R5) TRUE COPY OF ORDER DATED 19.12.2003 OF
CHAIRMAN, RAILWAY BOARD.
EXHIBIT P2 (R6) TRUE COPY OF MEMORANDUM DATED
16.7.2018 ISSUED BY DPO/ SALEM
EXHIBIT P2 (R7) TRUE COPY OF ORDER DATED 24.2.2006 OF
2025:KER:33043
EXHIBIT P2 (R8) TRUE COPY OF COMMON ORDER DATED
4.6.2014 OF THE TRIBUNAL IN OA NO
417/2013 & CONNECTED CASES
EXHIBIT P3 TRUE COPY OF ORDER DATED 8.11.2019 IN
OA 180/00199/2019 OF CAT/ERNAKULAM
EXHIBIT P4 TRUE COPY OF INTERIM ORDER DATED
10.1.2019 IN OP(CAT) 11/2019
EXHIBIT P5 TRUE COPY OF INTERIM ORDER DATED
7.3.2019 IN OP(CAT) 11/2019
RESPONDENT EXHIBITS
EXHIBIT R1(a) TRUE COPY OF THE RAILWAY BOARD ORDER
RBE NO.215 OF 2009 DATED 04.12.2009.
PETITIONER EXHIBITS
Exhibit P6 TRUE COPY OF RULE 2005 OF INDIAN
RAILWAY ESTABLISHMENT MANUAL
VOL.II(1990) EDITION.
2025:KER:33043
APPENDIX OF OP (CAT) 99/2020
PETITIONER ANNEXURES
ANNEXURE-A1 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 17.6.1982 ISSUED BY
SOUTHERN RAILWAY
ANNEXURE-A2 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 16.6.1982 ISSUED BY
SOUTHERN RAILWAY
ANNEXURE-R1 PROFORMA AGREEMENT EXECUTED BY THE
COMMISSION BEARERS
ANNEXURE-R2 ORDERS OF THE HON'BLE SUPREME COURT IN
ANNEXURE-R3 ORDER OF THE HON'BLE SUPREME COURT IN
K.V. BABY'S CASE REPORTED IN (1998) 9
SCC 252
ANNEXURE-R4 RULES 14 (XIV) 24 AND 31 OF THE
RAILWAY SERVICES (PENSION )RULES 1993
ANNEXURE-R5 ORDER NO.2003/TG-III/639/13/SR PASSED
BY THE CHAIRMAN/RAILWAY BOARD
EXHIBIT P1 TRUE COPY OF THE O.A.NO.180/00097/2019
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNKAULAM
BENCH
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT IN
O.A.NO.180/00097/2019 FILED BEFORE THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA 180/00097/2019 DATED 8TH
NOVEMBER 2019
2025:KER:33043
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNKAULAM
BENCH IN OA NO.440/2003 DATED 24TH
FEBRUARY 2006
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA NO.417/2003 DATED 4TH JUNE
2025:KER:33043
APPENDIX OF OP (CAT) 96/2020
PETITIONER ANNEXURES
ANNEXURE A1 PHOTOSTAT COPY OF THE JUDGMENT OF THE
HON'BLE CAT ERNAKULAM IN OA NO
934/2017 DATED 8TH DECEMBER 2017
ANNEXURE R1 PROFORMA AGREEMENT EXECUTED BY THE
COMMISSION BEARERS.
ANNEXURE R2 ORDERS OF THE HON'BLE SUPREME COURT IN
ANNEXURE R3 JUDGMENT OF THE HON'BLE SUPREME COURT
IN K.V BABYS CASE REPORTED IN 1998) 9
SEC 252.
ANNEXURE R4 ORDER NO 20023/TG-111/639/13/SR PASSED
BY THE CHAIRMAN/RAILWAY BOARD.
ANNEXURE R5 RULES 14 (XIV) 24 AND 31 OF THE
RAILWAY SERVICE (PENSION)RULES 1993.
EXHIBIT P1 TRUE COPY OF THE OA NO 180/000783/2018
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH
EXHIBIT P2 TRUE COPY OF THE REPLY STATMENT IN OA
NO 180/00783/2018 FILED BEFORE THE
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA NO 180/00783/2018 DATED
8TH NOVEMBER 2019
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL ERNAKULAM
BENCH IN 0A NO 440/2003 DATED 24TH
FEBRUARY 2006
2025:KER:33043
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA NO 417/2013 DATED 4TH JUNE
RESPONDENT EXHIBITS
EXHIBIT R2 (a) TRUE COPY OF THE LETTER DATED
5.10.2017
EXHIBIT R2(b) TRUE COPY OF THE LETTER DATED
04.07.2018
EXHIBIT R2(C) TRUE COPY OF THE CATEGORY WISE MERIT
LIST OF CANDIDATED PERTAINING TO PWD
CATEGORY, EX-SERVICEMEN CATEGORY AND
OTHER CANDIDATES
EXHIBIT R2 (d) TRUE COPY OF DIRECTORATE INSTRUCTIONS
NO.137-37/2011 SPB-11 DATED 25.05.2011
2025:KER:33043
APPENDIX OF OP (CAT) 126/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE O.A. 1800/00289/2018
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
EXHIBIT P1 A1 PHOTOSTAT COPY OF THE PENSION PAYMENT
ORDER.
EXHIBIT P1 A2 PHOTOSTAT COPY OF THE DEATH
CERTIFICATE DATED 11.01.2001.
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT IN
O.A. NO. 180/00289/2018 FILED BEFORE
THE CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM, BENCH.
EXHIBIT P2 R-1 AGREEMENT EXECUTED BY ONE OF THE
COMMISSION BEARERS AS SPECIMEN.
EXHIBIT P2 R-2 ORDER OF THE HONBLE SUPREME COURT IN
WPC NO. 191/86.
EXHIBIT P2 R-3 JUDGMENT OF THE HONBLE SUPREME COURT
IN K.V. BABY'S CASE REPORTED IN (1998)
9 SCC 252.
EXHIBIT P2 R-4 ORDER NO. 2003/TG-III /639/13/SR
PASSED BY THE CHAIRMAN/RAILWAY BOARD.
EXHIBIT P2 R-5 RULES 14 (XIV) 24 AND 31 OF THE
RAILWAY SERVICES (PENSION) RULES,
1993.
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A. NO. 180/00289/2018 DATED
8TH NOVEMBER, 2019.
2025:KER:33043
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A. NO. 440/2003 DATED 24TH
FEBRUARY 2006.
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A. NO. 417/2013 DATED 4TH
JUNE, 2014.
2025:KER:33043
APPENDIX OF OP (CAT) 119/2020
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE O.A.NO.180/00458/2019
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
ANNEXURE A2 PHOTOSTAT COPY OF THE SETTLEMENT ORDER
ISSUED BY SOUTHERN RAILWAY, TRIVANDRUM
DIVISION (DIVISIONAL PERSONNEL
OFFICER).
ANNEXURE A1 PHOTOSTAT COPY OF THE RELEVANT PAGE OF
THE ORDER EVIDENCING THE SECURITY
DEPOSIT OF THE APPLICANT DATED 15-3-89
ISSUED BY SOUTHERN RAILWAY, TRIVANDRUM
DIVISION, TRIVANDRUM.
Exhibit P2 TRUE COPY OF THE REPLY STATEMENT IN
O.A.NO.180/00458/2019 FILED BEFORE THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
ANNEXURE R4 TRUE COPY OF PAGE 11 OF THE SERVICE
REGISTER OF THE APPLICANT.
ANNEXURE R3 TRUE COPY OF THE ORDERS OF CHAIRMAN,
RAILWAY BOARD UNDER LETTER NO.2003/TG-
III/639/13/SR DATED 19.12.2003.
ANNEXURE R2 TRUE COPY OF THE JUDGMENT IN
K.V.BABY'S CASE REPORTED IN (1998) 9
SCC 252.
ANNEXURE R1 TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT DATED 08.9.1987 IN T.I.
MADHAVAN AND OTHERS-VS.UOI AND OTHERS
CASE.
Exhibit P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
2025:KER:33043
BENCH IN O.A.NO.180/00458/2019 DATED
7TH JANUARY 2020.
Exhibit P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINSITRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A.NO.440/2003 DATED 24TH
FEBRUARY 2006.
Exhibit P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A.NO.417/2013 DATED 4TH
JUNE 2014.
2025:KER:33043
APPENDIX OF OP (CAT) 168/2020
PETITIONER ANNEXURES
ANNEXURE A1 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 28.9.1977 ISSUED BY
SOUTHERN RAILWAY.
ANNEXURE A2 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 29.11.1977 ISSUED BY
SOUTHERN RAILWAY.
ANNEXURE A3 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 28.9.21977 ISSUED BY
SOUTHERN RAILWAY.
ANNEXURE R1 TRUE COPY OF THE ORDER OF THE HONBLE
SUPREME COURT DATED 08.09.1987 IN T.I.
MADHAVAN AND OTHERS VS-UOI AND OTHERS
CASE.
ANNEXURE R2 TRUE COPY OF THE JUDGMENT IN K.V.
BABAYS CASE REPORTED IN 1998 9 SCC
ANNEXURE R3 TRUE COPY OF THE ORDERS OF CHAIRMAN,
RAILWAY BOARD UNDER LETTER NO.
2003/TG-III/639/13/SR DATED
19.12.2003.
ANNEXURE R4 TRUE COPY OF THE MEMORANDUM NO. V/P
353/2016/CATERING/COMM.BEARER/VOL.II
DATED 27.09.2019.
ANNEXURE R5 TRUE COPY OF THE REVISED PPO BEING NO.
0604209988 DATED 17.10.2019.
ANNEXURE R6 TRUE COPY OF DELIVERING REPROT
DOWNLOADED FROM OFFICIAL WEBSITE OF
INDIA POST.
EXHIBIT P1 TRUE COPY OF THE O.A. NO.
180/00571/2019 FILED BEFORE THE
2025:KER:33043
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT IN
O.A. NO. 180/00571/2019 FILED BEFORE
THE CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNKAULAM
BENCH IN O.A. NO. 180/00571/2019 DATED
7TH JANUARY 2020.
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A. NO. 440/2003 DATED 24TH
FEBRUARY 2006.
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A. NO. 417/2013 DATED 4TH
JUNE 2014.
2025:KER:33043
APPENDIX OF OP (CAT) 159/2020
PETITIONER ANNEXURES
ANNEXURE A1 PHOTOSTAT COPY OF THE APPOINTMENT
ORDER DATED 3/8/1976 ISSUED BY
SOUTHERN RAILWAY.
ANNEXURE A2 PHOTOSTAT COPY OF THE SERVICE
CERTIFICATE ISSUED BY SOUTHERN
RAILWAY.
ANNEXURE A3 PHOTOSTAT COPY OF THE RECEIPT DATED
24/6/1977 ISSUED BY SOUTHER RAILWAY.
ANNEXURE A4 PHOTOSTAT COPY OF THE APPOINTMENT
ORDER DATED 4/3/1989 ISSUED BY
SOUTHERN RAILWAY.
ANNEXURE A5 PHOTOSTAT COPY OF THE CASH RECEIPT
DATED 27/1/1966 ISSUED BY SOUTHERN
RAILWAY.
ANNEXURE A6 PHOTOSTAT COPY OF THE PENSION PAYMENT
ORDER DATED 1/4/2001 ISSUED BY THE
SOUTHERN RAILWAY.
ANNEXURE A7 PHOTOSTAT COPY OF THE SERVICE
CERTIFICATE DATED 31/12/2016 ISSUED BY
SOUTHERN RAILWAY.
ANNEXURE A8 PHOTOSTAT COPY OF THE PENSION PAYMENT
ORDER ISSUED BY SOUTHERN RAILWAY.
ANNEXURE A9 PHOTOSTAT COPY OF THE CASH RECEIPT
DATED 26/9/1979 ISSUED BY SOUTHERN
RAILWAY.
ANNEXURE A10 PHOTOSTAT COPY OF THE PENSION PAYMENT
ORDER ISSUED BY SOUTHERN RAILWAY.
ANNEXURE A11 PHOTOSTAT COPY OF THE CASH RECEIPT
2025:KER:33043
DATED 7/5/1977 ISSUED BY SOUTHERN
RAILWAY
ANNEXURE A12 PHOTOSTAT COPY OF THE PENSION PAYMENT
ORDER ISSUED BY SOUTHERN RAILWAY.
EXHIBIT P1 TRUE COPY OF THE O.A.NO.180/00695/2019
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM
BENCH.
EXHIBIT P2 TREU COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT DATED 08.9.1987 IN
T.I.MALAYALAM AND OTHERS-VS-UOI AND
OTHERS CASE.
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT IN K.V.BABY AND OTHERS -
VS-UOI AND OTHERS CASE.
EXHIBIT P4 TRUE COPY OF THE ORDER OF
CHAIRMAN.RAILWAY BOARD UNDER LETTER
NO.2003/TG-III/639/13/SR DATED
19/12/2003.
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM
BENCH IN O.A.NO.180/00695/2019 DATED
7TH JANUARY 2019
EXHIBIT P6 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM
BENCH IN O.A.NO.440/2003 DATED 24TH
FEBRUARY 2016.
EXHIBIT P7 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM
BENCH IN O.A.NO.417/2013 DATED 4TH
JUNE 2014.
2025:KER:33043
APPENDIX OF OP (CAT) 161/2020
PETITIONER ANNEXURES
ANNEXURE A1 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
OF THE APPLICANT DATED 10/7/90 ISSUED
BY SOUTHERN RAILWAY, MADRAS.
ANNEXURE R1 TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT DATED 08/9/1987 IN
T.I.MADHAVAN AND OTHERS-VS-UOI AND
OTHERS CASE.
ANNEXURE R2 TRUE COPY OF THE JUDGMENT IN
K.V.BABY'S CASE REPORTED IN (1998) 9
SCC 252.
ANNEXURE R3 TRUE COPY OF THE ORDERS OF CHAIRMAN,
RAILWAY BOARD UNDER LETTER NO.2003/TG-
III/639/13/SR DATED 19/12/2003.
EXHIBIT P1 TRUE COPY OF THE O.A.NO.180/00457/2019
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT IN
O.A.NO.180/00457/2019 FILED BEFORE THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A.NO.180/00457/2019 DATED
7TH JANUARY 2020.
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A.NO.440/2003 DATED 24TH
FEBRUARY 2006.
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
2025:KER:33043
BENCH IN O.A.NO.417/2013 DATED 4TH
JUNE 2014.
2025:KER:33043
APPENDIX OF OP (CAT) 136/2020
PETITIONER ANNEXURES
ANNEXURE A1 PHOTOSTAT COPY OF THE ORDER ISSUED BY
SOUTHERN RAILWAY, DATED 25.11.1976.
ANNEXURE R1 TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT DATED 08.09.1987 IN
T.I.MADHAVAN AND OTHERS-VS-UOI AND
OTHER CASE.
ANNEXURE R2 TRUE COPY OF THE JUDGMENT IN
K.V.BABY'S CASE REPORTED IN (1998)9
SCC 252.
ANNEXURE R3 TRUE COPY OF THE ORDERS OF CHAIRMAN,
RAILWAY BOARD UNDER LETTER NO.2003/TG-
III/639/13/SR DATED 19.12.2003.
ANNEXURE R4 TRUE COPY OF THE RELEVANT PAGES OF THE
SERVICE REGISTER OF THE APPLICANT.
EXHIBIT P1 TRUE COPY OF THE O.A.NO.180/00572/2019
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT IN
O.A.NO.180/00572/2019 FILED BEFORE THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA.NO.180/00572/2019 DATED
7TH JANUARY 2020.
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A.NO.440/2003 DATED 24TH
FEBRUARY 2006.
2025:KER:33043
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A.NO.417/2013 DATED 4TH
JUNE 2014.
2025:KER:33043
APPENDIX OF OP (CAT) 138/2020
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE RECEIPT DATED 12-05-
1977 ISSUED BY SOUTHERN RAILWAY
ANNEXURE A2 TRUE COPY OF THE SERVICE CERTIFICATE
DATED 30-11-2018 ISSUED BY SOUTHERN
RAILWAY
ANNEXURE R1(A) TRUE COPY OF RELEVANT PAGES OF RULES
14,24 AND 31 OF RAILWAY SERVICES
(PENSION) RULES.
ANNEXURE R1(B) TRUE COPY OF ORDER DATED 19-12-2003 OF
CHAIRMAN, RAILWAY BOARD
EXHIBIT P1 TRUE COPY OF O.A 180/00198/2019 FILED
BY THE APPLICANT BEFORE THE
CAT/ERNAKULAM
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT FILED BY
RAILWAY IN O.A 180/00198/2019
EXHIBIT P3 TRUE COPY OF ORDER DATED 7-1-2020 IN
O.A 180/00198/2019 OF CAT/ERNAKULAM
EXHIBIT P4 TRUE COPY OF JUDGMENT OF THE HON'BLE
SUPRE COURT IN T.I MADHAVAN, GENERAL
SECRETARY, ALL INDIA RAILWAY CATERING
SERVICES WORKERS UNION VS. UNION OF
INDIA AND OTHERS REPORTED IN
1988(SUPP.) SCC 437
EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THE
HON'BLE SUPREME COURT IN UNION OF
INDIA AND OTHERS VS. K.V BABY AND
ANOTHER REPORTED IN (1988) 9 SCC 252
EXHIBIT P6 TRUE COPY OF PROFORMA AGREEMENT
EXECUTED BY COMMISSION BEARERS
2025:KER:33043
EXHIBIT P7 TRUE COPY OF ORDER DATED 24-02-2006 OF
EXHIBIT P8 TRUE COPY OF INTERIM ORDER DATED 10-
01-2019 IN O.P(CAT) 11/2019
EXHIBIT P9 TRUE COPY OF INTERIM ORDER DATED 7-3-
2019 IN O;P (CAT) 11/2019.
2025:KER:33043
APPENDIX OF OP (CAT) 191/2020
PETITIONER ANNEXURES
ANNEXURE -A1 PHOTOSTAT COPY OF THE DEATH
CERTIFICATE ISSUED BY THRISSUR
CORPORATION DATED 23/3/2011.
ANNEXURE-A2 PHOTOSTAT COPY OF THE CASH RECEIPT
ISSUED BY SOUTHERN RAILWAY, MADRAS
DT.13.2.78.
ANNEXURE- A3 PHOTOSTAT COPY OF THE SERVICE ISSUED
BY SOUTHERN RAILWAY, TRIVANDRUM
DIVISION.
ANNEXURE-R1 TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT DATED 08/9/1987 IN TI
MADHAVAN AND OTHERS-VS UOI AND OTHERS
CASE.
ANNEXURE R2 TRUE COPY OF THE JUDGMENT IN K V
BABY'S CASE REPORTED IN (1998) 9 SCC
ANNEXURE R3 TRUE COPY OF THE ORDERS OF CHAIRMAN,
RAILWAY BOARD UNDER LETTER NO.2003/TG-
III/639/13/SR DATED 19.12.2003.
EXHIBIT P1 TRUE COPY OF THE OA NO.180/00456/2019
FILED BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT IN O A
NO.180/00456/2019 FILED BEFORE THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM, BENCH.
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA NO.180/00456/2019 DATED
7TH H=JANUARY 2020.
2025:KER:33043
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA NO.440/2003 DATED 24TH
FEBRUARY 2006.
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN OA NO.417/2013 DATED 4TH JUNE
2014.
2025:KER:33043
APPENDIX OF OP (CAT) 189/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE O.A NO.
180/00202/2019 FILED BEFORE THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
ANNEXURE A1 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 3/7/1990 ISSUED BY THE
SOUTHERN RAILWAY
ANNEXURE A2 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 25-06-1990 ISSUED BY THE
SOUTHERN RAILWAY
ANNEXURE A3 PHOTOSTAT COPY OF THE SECURITY DEPOSIT
RECEIPT DATED 10-07-1990 ISSUED BY THE
SOUTHERN RAILWAY
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT IN
O.A NO. 180/00202 /2019 FILED BEFORE
THE CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
ANNEXURE R-1 TRUE COPY OF THE SPECIMEN COPY OF THE
AGREEMENT
ANNEXURE R2 TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT IN T.I MADHAVAN AND ORS
CASE DATED 08-09-1987
ANNEXURE R3 TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT IN K.C BABY'S CASE DATED
08-09-1987
ANNEXURE R-4 TRUE COPY OF THE ORDER OF THE
CHAIRMAN, RAILWAY BOARD BEARING NO.
2003/TG-III/639/13/SR DATED 19-12-2003
ANNEXURE R-5 TRUE EXTRACTS OF RULE 14,24 AND 31 OF
THE RAILWAY SERVICES (PENSION) RULES,
2025:KER:33043
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A NO. 180/00202/ 20198
DATED 17TH JANUARY 2020
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A NO. 440/2003 DATED 24TH
FEBRUARY 2006
EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH IN O.A NO. 417/2013 DATED 4TH
JUNE 2014.
2025:KER:33043
APPENDIX OF OP (CAT) 67/2022
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE MONEY RECEIPT ISSUED
TO THE APPLICANT DATED 01.10.1982.
Annexure A2 TRUE COPY OF THE ORDER NO.V/P
268/VIII/VOL.II DATED 29.07.1998.
Annexure A3 : TRUE COPY OF THE LETTER
NO.T/C.93/STAFF/CATG/VOL.III DATED
15.05.1995.
Annexure A4 : TRUE COPY OF THE PPO
NO.20227060400064 DATED 10.05.22 OF
THE APPLICANT.
Annexure R1 (A) A SPECIMEN COPY OF THE AGREEMENT OF
COMMISSION VENDORS
Annexure R1(B) TRUE COPY OF THE ORDER DATED
08.09.1987 IN C.M.P. NO.1670 OF 1987
IN WP NO.191 OF 1986
Annexure R1(C) TRUE COPY OF THE ORDER DATED
21.08.1997 IN CIVIL APPEAL NOS.3140-
3145 OF 1995.
Annexure R1(D) TRUE COPY OF ORDER DATED 19.12.2003
ISSUED BY THE CHAIRMAN, RAILWAY BOARD
UNDER LETTER NO.2003/TG-III/639/13/SR
Annexure R1(E) TRUE COPY OF THE RBE NO.101/2009 DATED
10.09.2009 ISSUED BY THE RAILWAY
BOARD.
Exhibit TRUE COPY OF THE ORDER DATED
21.09.2022 IN OA/180/00394/2022
Exhibit P2 TRUE COPY OF THE ORIGINAL APPLICATION
OA/180/394/2022 FILED BY THE
2025:KER:33043
PETITIONER BEFORE THE HON'BLE CAT,
ERNAKULAM BENCH
Exhibit P3 TRUE COPY OF THE ORDER DATED
04.06.2014 IN OA 417 OF 2013 AND
CONNECTED CASES.
Exhibit P4 TRUE COPY OF THE REPLY STATEMENT IN
OA/180/00394/2022 FILED BY THE
RESPONDENTS BEFORE THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
2025:KER:33043
APPENDIX OF OP (CAT) 32/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORIGINAL APPLICATION-
O.A.NO.180/0036/2016 ALONG WITH
ANNEXURES FILED BY THE PETITIONER
BEFORE THE CENTRAL ADMINISTRATIVE
TRIBUNAL ERNAKULAM
EXHIBIT P1 TRUE COPY OF THE LETTER
(ANNEXURE-A2) NO.P.535/I/CN/ERS/MCP/VOL.II DATED
7/8.05.2015 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P1 TRUE COPY OF THE R.B.E.NO.101/2009
(ANNEXURE-A1) DATED 10.06.2009 ISSUED BY THE
GOVERNMENT OF INDIA (MINISTRY OF
RAILWAYS)
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT FILED
BY THE RESPONDENTS IN
O.S.NO.180/00036/2016
EXHIBIT P2 COPY OF EXTRACT OF SERVICE REGISTER OF
(ANNEXURE-R1) THE APPLICANT
EXHIBIT P3 TRUE COPY OF THE LETTER NO.E (NG)
III/75/RR/1/26 DATED 25.11.1976
EXHIBIT P4 CERTIFIED COPY OF HE ORDER DATED
11.07.2019 IN O.A.NO.180/00036/2016 OF
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM
EXHIBIT P5 TRUE COPY OF THE ORDER DATED
14.02.2007 IN O.A.NO.688/2005 OF THE
HON'BLE CENTRAL ADMINISTRATIVE
TRIBUNAL ERNAKULAM
EXHIBIT P6 PHOTO COPY OF THE JUDGMENT DATED
27.03.2012 IN W.P(C) NO.17806/2007 OF
THE HON'BLE HIGH COURT OF KERALA
2025:KER:33043
2025:KER:33043
APPENDIX OF OP (CAT) 318/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE OA NO 214/2018
FILED BY RESPONDENTS BEFORE THE CAT,
ERNAKULAM BENCH
EXHIBIT P1-A1 PHOTO COPY OF THE RECEIPT OF SECURITY
DEPOSIT DATED 12.7.1990 FILED BY
RESPONDENT
EXHIBIT P2 TRUE COPY OF THE ORDER IN CMP
1670/1987 OF SUPREME COURT IN T.I
MADHAVAN GENERAL SECRETARY ALL INDIA
RAILWAY CATERING SERVICE V. UNION OF
INDIA AND ORS DATED 8.9.1987
EXHIBIT P3 TRUE COPY OF THE ORDER IN CA 3140/1995
INDIA V.K.V.BABY DATED 21.8.1997
EXHIBIT P4 TRUE PHOTOCOPY OF ONE OF AN AGREEMENT
ENTERED BY A SMALL TRADER/COMMISSION
VENDOR AND RAILWAY ESTABLISHMENT ON
JUNE 1990
EXHIBIT P5 ORDER CHAIRMAN, RAILWAY BOARD WHILE
DISPOSING OFF THE REPRESENTATION IN A
SIMILAR CASE IN TERMS OF DIRECTIONS
DATED 7.8.2003 ISSUED BY THE LEARNED
CAT/MADRAS BENCH IN OS NO 980/2002
EXHIBIT P6 TRUE PHOTOCOPY ORDER DATED 14.3.2018
PASSED BY THE CAT, ERNAKULAM BENCH IN
EXHIBIT P7 THE EXTRACT OF RULE 14.24 AND 31 OF
RAILWAY SERVICE (PENSION )RULES 1993.
EXHIBIT P8 TRUE PHOTOCOPY OF THE ORDER DATED
24.2.2006 IN OA 440/2003 PASSED BY THE
CAT, ERNAKULAM BENCH
2025:KER:33043
EXHIBIT P9 TRUE PHOTOCOPY OF THE ORDER DATED
4.6.2014 IN OA NO 417/2013 AND
CONNECTED CASES
2025:KER:33043
APPENDIX OF OP (CAT) 28/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE O.A.(EKM) NO.794 OF
2017 WITH ITS ANNEXURES.
EXHIBIT P1(A1) TRUE COPY OF THE RECEIPT DATED
23.3.1979 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P1(A2) TRUE COPY OF THE RECEIPT DATED
25.11.1976 ISSUED BY THE SOUTHERN
RAILWAY, ERNAKULAM.
EXHIBIT P1(A3) TRUE COPY OF THE RECEIPT DATED
22.2.1978 ISSUED BY THE SOUTHERN
RAILWAY, ERNAKULAM.
EXHIBIT P1(A4) TRUE COPY OF THE RECEIPT DATED
5.7.1990 ISSUED BY THE SOUTHERN
RAILWAY, MADRAS.
EXHIBIT P2 TRUE COPY OF THE ORDER IN
MISCELLANEOUS PETITION 1670/1987 IN
W.P.(C) NO.31364/1986 DATED 8.9.1987.
EXHIBIT P3 TRUE COPY OF THE ORDER IN CIVIL APPEAL
NO.3140-3145 OF 1995 DATED 21.8.1997.
EXHIBIT P4 TRUE COPY OF THE AGREEMENT FOR
COMMISSION VENDOR DATED 22.6.1990.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.2003/TG-
III/639/13/SR DATED 19.12.2003.
EXHIBIT P6 TRUE COPY OF THE COMMON ORDER OF
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH DATED 22.12.2017.
EXHIBIT P7 TRUE COPY OF THE ORDER BY CIRCULATION
NO.180/16/2018 IN M.A.180/346/1
2025:KER:33043
346/2018 FOR CONDONATION OF DELAY.
EXHIBIT P8 TRUE COPY OF THE EXTRACT OF RULES
14,24, AND 31 OF RAILWAY SERVICES
(PENSION) RULES, 1993.
EXHIBIT P9 TRUE COPY OF THE ORDER IN O.A.440 OF
2003 DATED 24.2.2006.
EXHIBIT P10 TRUE COPY OF THE ORDER IN
O.P.NOS.417,419,469 AND 780 OF 2013
DATED 4.6.2014.
2025:KER:33043
APPENDIX OF OP (CAT) 311/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE OA NO.969/2017
FILED BY RESPONDENTS BEFORE THE
CAT,ERNALULAM BENCH.
EXHIBIT P1 TRUE PHOTOCOPY OF THE RECEIPT OF
ANNEXURE A1 SECURITY DEPOSIT DATED 24.09.1979
FILED BY RESPONDENT.
EXHIBIT P2 TRUE PHOTOCOPY OF CASE REPORTED IN
1988 SUPPL SCC
437,T.I.MADHAVAN,GENERAL SECRETARY ALL
INDIA RAILWAY CATERING SERVICE V.
UNION OF INDIA AND ORS.
EXHIBIT P3 TRUE PHOTOCOPY OF CASE REPORTED IN
(1988) 9 SCC 252,UNION OF INDIA V.
K.V.BABY
EXHIBIT P4 TRUE PHOTOCOPY OF ONE OF AN AGREEMENT
ENTERED BY A SMALL TRADER/COMMISSION
VENDOR AND RAILWAY ESTABLISHMENT.ON
JUNE 1990.
EXHIBIT P5 TRUE PHOTOCOPY OF THE ORDER DATED
07.08.2003 CHAIRMAN,RAILWAY BOARD
WHILE DISPOSING OFF THE
REPRESENTATIONS IN A SIMILAR CASE IIN
TERMS OF DIRECTIONS ISSUED BY THE
LEARNED CAT/MADRAS BENCH IN
O.A.NO.980/2002.
EXHIBIT P6 TRUE PHOTOCOPY ORDER DATED 22.12.2017
PASSED BY THE CAT,ERNAKULAM BENCH IN
EXHIBIT P7 TRUE PHOTOCOPY OF THE ORDER DATED
14.05.2018 PASSED BY THE CAT,ERNAKULAM
BENCH IN R.A.NO.17/2018 IN
2025:KER:33043
EXHIBIT P8 THE EXTRACT OF RULE 14,24 AND 31 OF
RAILWAY SERVICE(PENSION)RULES,1993.
EXHIBIT P9 TRUE PHOTOCOPY OF THE ORDER DATED
24.02.2006 IN OA NO.440/2003 PASSED BY
THE CAT,ERNAKULAM BENCH.
EXHIBIT P10 TRUE PHOTOCOPY OF THE ORDER DATED
04.06.2014 IN O.A.NO.417/2013 AND
CONNECTED CASES PASSED BY THE
CAT,ERNAKULAM BENCH.
2025:KER:33043
APPENDIX OF OP (CAT) 319/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF O.A.180/00169/2018 FILED
BY THE APPLICANTS BEFORE THE TRIBUNAL.
EXHIBIT P1(A1) TRUE COPY OF RECEIPT DATED 25.01.1989
ISSUED BY SOUTHERN RAILWAY.
EXHIBIT P1(A2) TRUE COPY OF RECEIPT DATED 26.06.1990
ISSUED BY SOUTHERN RAILWAY.
EXHIBIT P2 TRUE COPY OF ORDER DATED 14.02.2018 OF
THE TRIBUNAL IN O.A.180/00169/2018.
EXHIBIT P3 TRUE COPY OF JUDGMENT DATED 08.09.1987
OF THE HON'BLE SUPREME COURT IN
T.I.MADHAVAN, GENERAL SECRETARY, ALL
INDIA RAILWAY CATERING SERVICES
WORKERS' UNION VS.UNION OF INDIA &
OTHERS.
EXHIBIT P4 TRUE COPY OF JUDGMENT DATED 21.8.1997
OF THE HON'BLE SUPREME COURT IN UNION
OF INDIA & OTHERS VS.K.V.BABY AND
ANOTHER.
EXHIBIT P5 TRUE COPY OF PROFORMA AGREEMENT
EXECUTED BY COMMISSION BEARERS.
EXHIBIT P6 TRUE COPY OF ORDER DATED 19.12.2003 OF
CHAIRMAN, RAILWAY BOARD.
EXHIBIT P7 TRUE COPY OF R.A.180/00028/2018 FILED
BY RAILWAY BEFORE THE TRIBUNAL.
EXHIBIT P7(RA1) TRUE COPY OF COMMON ORDER DATED
04.06.2014 IN O.A.NO.417/2013 AND
CONNECTED CASES.
EXHIBTI P7(RA2) TRUE COPY OF ORDER DATED 14.02.2018 IN
2025:KER:33043
O.A.NO.180/00169/2018.
EXHIBIT P8 TRUE COPY OF M.A.424/2018 FILED BY
RAILWAY IN R.A.180/00028/2018.
EXHIBIT P9 TRUE COPY OF ORDER DATED 14.05.2018 OF
THE TRIBUNAL IN R.A.180/00028/2018 AND
M.A.180/00424/2018.
EXHIBIT P10 TRUE COPY OF RELEVANT PAGES OF RULE
14,24 & 31 OF RAILWAY SERVICES
(PENSION) RULES.
EXHIBIT P11 TRUE COPY OF ORDER DATED 24.02.2006 OF
THE TRIBUNAL IN O.A.440/2003.
EXHIBIT P12 TRUE COPY OF ORDER DATED 29.07.2016 OF
THE TRIBUNAL IN R.A.180/00002/2016 IN
O.A.180/00004/2014.
EXHIBIT P13 TRUE COPY OF INTERIM ORDER DATED
10.01.2019 OF THE HON'BLE HIGH COURT
IN O.P(CAT)11/2019.
EXHIBIT P14 TRUE COPY OF INTERIM ORDER DATED
07.03.2019 OF THE HON'BLE HIGH COURT
OF O.P.(CAT)11/2019.
2025:KER:33043
APPENDIX OF OP (CAT) 25/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE O.A.180/00606/2018
WITH ITS ANNEXURES.
EXHIBIT COPY OF THE ORDER INO.A.934 OF 2017 OF
P1(ANNEXURE A1) THE CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH DATED 8.12.2017.
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT FILED
BY THE PETITIONERS IN THE ABOVE
O.A.606 OF 2017 WITH ITS ANNEXURES.
EXHIBIT TRUE COPY OF THE AGREEMENT FOR
P2(ANNEXURE R1) ENGAGEMENT OF COMMISSION
BEARERS/VENDOR.
EXHIBIT TRUE COPY OF THE ORDER OF THE SUPREME
P2(ANNEXURE R2) COURT DATED 8.9.1987.
EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN
(ANNEXURE R3) K.V.BABY'S CASE REPORTED IN 1998) 9
SCC 252 DATED 21.8.1997.
EXHIBIT P2 TRUE COPY OF THE ORDER OF CHAIRMAN,
(ANNEXURE R4) RAILWAY BOARD DATED 19.12.2003.
EXHIBIT P2 TRUE COPY OF THE EXTRACT RULES 14,24
(ANNEXURE R5) AND 31 OF RAILWAY SERVICE (PENSION)
RULES, 1993.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED
30.11.2018 IN O.A.180/00606/2018
PASSED BY THE CENTRAL ADMINISTRATIVE
TRIBUNAL, ERNAKULAM BENCH.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 24.2.2006
IN O.A.440OF 2003 PASSED BY THE
CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
2025:KER:33043
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 4.6.2014
IN O.A.417 OF 2013 AND CONNECTED
CASES.
2025:KER:33043
APPENDIX OF OP (CAT) 18/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORIGINAL APPLICATION
NO.549/2017 WITH ITS ANNEXURES.
EXHIBIT TRUE COPY OF THE IDENTITY CARD DATED
P1(ANNEXURES A1) 12/10/1976 ISSUED BY SOUTHERN RAILWAY.
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT FILED
BY THE PETITIONERS IN THE ABOVE OA
549/2017 WITH ITS ANNEXURES.
EXHIBIT TRUE COPY OF THE AGREEMENT FOR
P2(ANNEXURES R1) ENGAGEMENT OF COMMISSION BEARERS/
VENDOR.
EXHIBIT TRUE COPY OF THE ORDER OF THE SUPREME
P2(ANNEXURES R2) COURT DATED 08/09/1987.
EXHIBIT TRUE COPY OF THE JUDGMENT IN K.V.
P2(ANNEXURES R3) BABY'S CASE REPORTED IN 1998 9 SCC 252
DATED 21/08/1997.
EXHIBIT TRUE COPY OF THE ORDER OF CHAIRMAN,
P2(ANNEXURES R4) RAILWAY BOARD LETTER NO.2003/TG-111-
639/13-SR DATED 19/12/2003.
EXHIBIT TRUE COPY OF THE EXTRACT OF RULES 14,
P2(ANNEXURES R5) 24 AND 31 OF RAILWAY SERVICE (PENSION)
RULES, 1993.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED
22/12/2017 IN OA 549/2017 PASSED BY
THE CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED
14/05/2018 IN RA NO.21/2018 IN OA
549/2017 PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM
BENCH.
2025:KER:33043
EXHIBIT P5 TRUE COPY OF THE ORDER DATED
24/02/2006 IN OA 440/2003 PASSED BY
THE CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED
04/06/2014 IN OA NO.417/2013 AND
CONNECTED CASES.
2025:KER:33043
APPENDIX OF OP (CAT) 46/2019
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE O.A. NO. 984/2017
FILED BY THE RESPONDENTS BEFORE THE
CAT, ERNAKULAM BENCH.
ANNEXURE A4: PHOTOSTAT COPY OF THE RECEIPT DATED
26.06.1990 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A3: PHOTOSTAT COPY OF THE RECEIPT DATED
25.01.1989 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
AANNEXURE A2: PHOTOSTAT COPY OF THE RECEIPT DATED
21.06.1990 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A1: PHOTOSTAT COPY OF THE RECEIPT DATED
26.06.1990 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED
08.09.1987 PASSED BY THE SUPREME COURT
IN MADHAVAN'S CASE.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN K.V.
BABY'S CASE (1998) 9 SCC 252 PASSED BY
THE SUPREME COURT.
EXHIBIT P4 TRUE COPY OF THE AGREEMENT DATED
22.06.90 EXECUTED BY ONE OF THE
COMMISSION BEARERS.
EXHIBIT P5 TRUE COPY OF THE ORDER NO. 2003/TG-
III/639/13/SR DATED 19.12.2003
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED
08.12.2017 PASSED BY THE CAT,
ERNAKULAM BENCH IN OA. NO. 984/2017.
2025:KER:33043
EXHIBIT P7 A TRUE COPY OF THE ORDER DATED
11.05.2018 PASSED BY THE CAT,
ERNAKULAM BENCH IN RA NO. 26/2018 IN
EXHIBIT P8 TRUE COPY OF RULES 14(5), 24 & 31 OF
THE RAILWAY SERVICE (PENSION) RULES
EXHIBIT P9 A TRUE COPY OF THE ORDER DATED
24.02.2006 IN OA 440/2003 PASSED BY
THE CAT, ERNAKULAM BENCH.
EXHIBIT P10 A TRUE COPY OF THE COMMON ORDER DATED
04.06.2014 IN O.A. NO. 417/2013 AND
CONNECTED CASES
2025:KER:33043
APPENDIX OF OP (CAT) 11/2019
PETITIONER ANNEXURES
ANNEXURE A1 PHOTOSTAT COPY OF THE RECEIPT DATED
16.2.1989 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A2 PHOTOSTAT COPY OF THE RECEIPT DATED
16.2.1989 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A3 PHOTOSTAT COPY OF THE RECEIPT DATED
18.8.1998 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A4 PHOTOSTAT COPY OF THE RECEIPT DATED
24.9.2001 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A5 PHOTOSTAT COPY OF THE RECEIPT OF THE
RECEIPT DATED 24.9.2001 ISSUED BY THE
SOUTHERN RAILWAY MADRAS.
ANNEXURE A6 PHOTOSTAT COPY OF THE RECEIPT DATED
31.03.1984 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A7 PHOTOSTAT COPY OF THE RECEIPT DATED
10.06.1982 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A8 PHOTOSTAT COPY OF THE RECEIPT DATED
31.03.1984 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A9 PHOTOSTAT COPY OF THE RECEIPT DATED
20.2.2989 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
ANNEXURE A10 PHOTOSTAT COPY OF THE RECEIPT DATED
6.9.19990 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
2025:KER:33043
ANNEXURE A11 PHOTOSTAT COPY OF THE RECEIPT DATED
11.6.1982 ISSUED BY THE SOUTHERN
RAILWAY MADRAS
ANNEXURE A12 PHOTOSTAT COPY OF THE RECEIPT DATED
05.08.1990 ISSUED BY THE SOUTHERN
RAILWAY MADRAS.
EXHIBIT P1 A TRUE COPY OF THE O.A. NO. 968/2017
FILED BY THE RESPONDENTS BEFORE THE
CAT, ERNAKULAM BENCH.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED
08.09.1987 PASSED BY THE SUPREME COURT
IN MADHAVAN'S CASE.
EXHIBIT P3 TRUE COPY OF THE DECISION IN K.V.
BABY'S CASE (1998) 9 SCC 252 PASSED BY
THE SUPREME COURT.
EXHIBIT P4 TRUE COPY OF THE AGREEMENT DATED
22.6.90 EXECUTED BY ONE OF THE
COMMISSION BEARERS
EXHIBIT P5 TRUE COPY OF THE ORDER NO. 2003/TG-
III/639/13/SR DATED 19.12.2003
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED
08.12.2017 PASSED BY THE CAT,
ERNAKULAM BENCH IN OA NO. 968/2017
EXHIBIT P7 A TRUE COPY OF THE ORDER DATED
14.5.2018 PASSED BY THE CAT, ERNAKULAM
EXHIBIT P8 TRUE COPY OF RULES 14(5), AND 31 OF
THE RAILWAY SERVICE (PENSION) RULES
1993.
EXHIBIT P9 A TRUE COPY OF THE ORDER DATED
24.2.2006 IN OA 440/2003 PASSED BY THE
CAT, ERNAKULAM BENCH.
2025:KER:33043
EXHIBIT P10 A TRUE COPY OF THE COMMON ORDER DTED
04.06.2014 IN O.A. NO. 417/2013 AND
CONNECTED CASES.
2025:KER:33043
APPENDIX OF OP (CAT) 132/2020
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE PPO ISSUED BY
SOUTHERN RAILWAY ,PALGHAT DIVISION ON
IMPLEMENTATION OF 7TH C.P.C
ANNEXURE R1 TRUE COPY OF ORDER DATED 4.3.2010
ISSUED BY SRO,DIVISIONAL PERSONNEL
OFFICER, PALAKKAD
EXHIBIT P1 TRUE COPY OF OA 180/00455/2019 FILED
BY THE APPLICANT ALONG WITH ANNEXURE
BEFORE THE CAT /ERNAKULAM
EXHIBIT P2 TRUE COPY OF REPLY STATEMENT FILED BY
RAILWAY ALONG WITH ANNEXURE IN OA
180/00455/2019
EXHIBIT P3 TRUE COPY OF ORDER DATED 7.1.220 N OS
180/00455/2019 OF CAT/ERNAKULAM
EXHIBIT P4 TRUE COPY OF JUDGMENT OF THE HON'BLE
SUPREME COURT IN T.I.MADHAVAN, GENERAL
SECRETARY, ALL INDIA RAILWAY CATERING
SERVICES WORKERS UNION VS UNION OF
INDIA AND OTHERS REPORTED IN 1988
(SUPP) SCC 437
EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THE
HON'BE SUPREME COURT IN UNION OF INDIA
AND OTHERS VS. K.V BABY AND ANOTHER
REPORTED IN (1998) 9 SCC 252
EXHIBIT P6 TRUE COPY OF PROFORMA AGREEMENT
EXECUTED BY COMMISSION BEARERS
EXHIBIT P7 TRUE COPY OF ORDER DATED 19.1.2003 OF
CHAIRMAN ,RAILWAY BOARD
EXHIBIT P8 TRUE COPY OF RELEVANT PAGES OF RULES
14,24 AND 31 OF RAILWAY SERVICES
2025:KER:33043
(PENSION) RULES
EXHIBIT P9 TRUE COPY OF ORDER DATED 24.2.2006 OF
EXHIBIT P10 TRUE COPY OF INTERIM ORDER DATED
10.1.2019 OP(CAT) 11/2019
EXHIBIT P11 TRUE COPY OF INTERIM ORDER DATED
7.3.2019 OP(CAT) 11/2019
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