UNION OF INDIA Vs B.D. KOLI

20 July 2017
Supreme Court
Download

UNION OF INDIA Vs B.D. KOLI

Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-007524-007524 / 2009
Diary number: 4207 / 2004
Advocates: SHREEKANT N. TERDAL Vs SHIVAJI M. JADHAV

Page 1
Page 2
1

1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7524 OF 2009

UNION OF INDIA & ORS.                              Appellant(s)                                 VERSUS B.D. KOLI                                          Respondent(s)

WITH C.A. NOS. 7529-7530/2009  

UNION OF INDIA & ORS.                              Appellant(s)                                 VERSUS B. RAJENDRAN                                       Respondent(s)

J U D G M E N T KURIAN, J. CIVIL APPEAL NO. 7524 OF 2009: 1) Heard the learned counsel appearing for the parties.   2) The  issue  raised  in  this  appeal  pertains  to  protection  of pay-scale  and  all  consequential  benefits  in  the  case  of  the respondent, who was working as a Chargeman in the Railways.  3) We are informed that the respondent retired long back.  In that view of the matter, we do not want to disturb the benefits already drawn by the respondent.   4) Therefore, this appeal is dismissed leaving the question of law open.  5)  In case the benefits arising out of the impugned judgment have not yet been settled/disbursed, the same shall be disbursed positively within a period of three months from today.

2

2

CIVIL APPEAL NOS. 7529-7530 OF 2009: 6) Heard the learned counsel appearing for the parties.   7) The issue raised in these appeals pertains to protection of pay-scale  and  all  consequential  benefits  in  the  case  of  the respondent, who was working as a Switchman in the Railways.  8) We are informed that the respondent retired long back.  In that view of the matter, we do not want to disturb the benefits already drawn by the respondent.   9) Therefore, these appeals are dismissed leaving the question of law open.  10)  In case the benefits arising out of the impugned judgment have not yet been settled/disbursed, the same shall be disbursed positively within a period of three months from today.  

  .......................... J.    (KURIAN JOSEPH)

  .......................... J.         (R. BANUMATHI)

New Delhi; July 20, 2017.