RAJIV GUPTA vs RAIL BHAWAN

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Item No. 3(C-5) OA 3290/2026 with MA No 4240/2026 & 4241/2026

CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

OA 3290/2026 with MA No 4240/2026 & 4241/2026

st
This the 01 day of September, 2026

Hon'ble Mr. Ajay Pratap Singh, Member (Judicial)


1. RAJN GUPTA, AGED ABOUT 62 YEARS,
S/O SH. B.L. GUPTA, EX- DIVISIONAL CASHIER,
R/O- 29, GOPAL NIKHARA, JHANSI, (U.P.)-284002.

2. S.C. SAHU, AGED ABOUT 65 YEARS,
S/O LATE B.L. GANESH PRASAD, EX- DIVISIONAL
CASHIER,
R/O- 310, DHARAAM SHALA MOHALLA, SADAR BAZAR,
JHANSI, (U.P.)-284001.

3. A.K. NAGAIEH, AGED ABOUT 61 YEARS,
S/O LATE N. D. NAGAIEH, EX- DIVISIONAL CASHIER,
R/O- 205, DARU BHONDELA, LULA BABA KA MANDIR,
JHANSI, (U.P.)-284002.

4. SATISH KUMAR SAHU, AGED ABOUT 64 YEARS,
S/O LATE H. D. SAHU, EX- DIVISIONAL CASHIER,
R/O- 172, PURANI NAZAI, JHANSI, (U.P.)-284002.

5. KRISHNA JATAV, AGED ABOUT 73 YEARS,
S/O LATE KUNJI RAM JATAV, EX- INSPECTOR CASHIER,
R/O- INFRONT OF HARDAUL MANDIR, NAINAGARH,
NAGRA, JHANSI, (U.P.)-284002.

6. K. K. JOSHI, AGED ABOUT 68 YEARS,
S/O LATE J. P. JOSHI, EX- DIVISIONAL CASHIER,
R/O- 1264/1, DILDAR NAGAR, NEAR SHEERWOOD
COLLEGE, JHANSI (U.P.)-284002.

7. U. S. MISHRA, AGED ABOUT 65 YEARS,
S/O LATE RAM RAJ MISHRA, EX- DIVISIONAL CASHIER,
R/O- 1763, ADARSH NAGAR, NEAR CHAUHAN BUILDING,
MASIHA GANJ, SIPRI BAZAR, JHANSI, (U.P.)-284002.

8. ASHOK KUMAR, AGED ABOUT 71 YEARS,
S/O LATE LALA RAM, EX- DIVISIONAL CASHIER,
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Item No. 3(C-5) OA 3290/2026 with MA No 4240/2026 & 4241/2026

R/O- 319, OUTSIDE SAINYAR GATE NEAR KASAIMANDI,
JHANSI, (U.P.)-284002.

9. QAISER HUSSAIN, AGED ABOUT 62 YEARS,
S/O LATE S. C. HUSSAIN, EX- SR. CASHIER,
R/O- 666, KAMAL SANJU COLONY, ISAI TOLA, JHANSI,
(U.P.)-284003.

10. A. K. DEEPAK, AGED ABOUT 63 YEARS,
S/O LATE J. C. DUBEY, EX- DIVISIONAL CASHIER,
R/O- 172/5, KRISHNA ENCLAVE, F-2, NADANPURA,
JHANSI, (U.P.)-284003.

11. S. K. VERMA, AGED ABOUT 61 YEARS,
S/O LATE BABU LAL, EX- DIVISIONAL CASHIER,
R/O- 622, BEHIND HIGH WAY HOTEL, MASHIA GANJ,
SIPRI BAZAR, JHANSI, (U.P.)-284002.

12. TANMAY SINGH, AGED ABOUT 54 YEARS,
S/O LATE K. N. SINGH, EX- SR. CASHIER,
R/O- 146, AZAD GANJ, SIPRI BAZAR, JHANSI, (U.P.)-
284002.

13. ARJUN SINGH, AGED ABOUT 62 YEARS,
S/O LATE SABAR SINGH, EX- DIVISIONAL CASHIER,
R/O- 622/1, MASIHA GANJ, SIPRI BAZAR, JHANSI, (U.P.)-
284003.

14. R. P. SAVITA, AGED ABOUT 72 YEARS,
S/O LATE L. B. SAVITA, EX- DIVISIONAL CASHIER,
R/O- 1615/30, KHATIBABA NEAR TRIPATHI FARM,
JHANSI, (U.P.)-284002.

15. I. P. SINGH, AGED ABOUT 66 YEARS,
S/O LATE MEHTAB SINGH, EX- SR. CASHIER,
R/O- 68/4, K. K. PURI, SIPRI BAZAR, JHANSI, (U.P.)-
284002.

16. SUNIL GUPTA, AGED ABOUT 55 YEARS,
S/O LATE BADRI PRASAD GUPTA, S.S.O. AICS,
R/O- 16/17, VASUDEO MOHALLA, BARABAZAR, JHANSI,
(U.P.)-284002.

…Applicants
(By Advocate:-Mr. P.S. Khare)

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Item No. 3(C-5) OA 3290/2026 with MA No 4240/2026 & 4241/2026

Versus
1. UNION OF INDIA THROUGH ITS SECRETARY
MINISTRY OF RAILWAYS,
RAIL BHAWAN, NEW DELHI-110001.

2. THE GENERAL MANAGER,
NORTH CENTRAL RAILWAY, SUBEDARGANJ,
PRAYAGRAJ, UP. PIN-211015.

3. THE SENIOR DIVISIONAL FINANCE MANAGER,
NORTH CENTRAL RAILWAY,
JHANSI, UP.

…Respondents
(By Advocate: None)






























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Item No. 3(C-5) OA 3290/2026 with MA No 4240/2026 & 4241/2026

O R D E R (ORAL)

As per: Ajay Pratap Singh, Member (Judicial)
MA No 4241/2026
The instant MA has been filed seeking exemption to file
certain dim annexures/documents and translated copies of
same.
2. In view of the averments made in the MA, the same is
allowed subject to all being just exceptions.
MA No 4240/2026
3. The instant MA has been filed by 16applicants seeking
permission to contest the matter jointly.
4. The captioned OA has been filed by 16 applicants
seeking common relief with common intention against the
same cause of action.
5. In view of the averments made in the MA, the same is
allowed and the applicants are allowed to contest the matter
jointly.
6. Accordingly, the MA stands disposed of.
OA 3290/2026
7. The present OA has been filed by 16 applicants
seeking direction to the respondents to decide the issue and
pay arrears at enhanced rates of honorarium from July 2009
to 2013.
8. The learned counsel for the applicant at the outset
submits that the issue in the present case is regarding
payment of revised and enhanced amount of honorarium
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Item No. 3(C-5) OA 3290/2026 with MA No 4240/2026 & 4241/2026

payable for performing extra duties beyond regular working
hours to the Cashiers and other cash and pay staff in North
Central Railways as settled by this Tribunal vide order dated
02.06.2016 in OA No 1157/2105 in case of Rajiv Gupta
Vs. MoR, upheld in W.P (C) 525/2017 vide order dated
22.11.2017 and SLP (C) Diary No 221243/2018 dismissed
vide order dated 10.07.2018.
7. The learned counsel for the applicant submits that the
applicants would be satisfied if respondents are directed to
consider the claim of the applicant for revised and enhanced
honorarium for performing extra duties beyond regular
working hours to the Cashier and the cash and pay staff at
enhanced rate as held by this Tribunal in Rajiv Gupta Vs.
MoR (supra) and upheld upto the Hon’ble Supreme Court.
8. No one appears for the respondents. The learned
counsel for the applicant submits that advance copy has
already been served to the respondents and proof to that
effect has also been annexed with the OA.

9. The learned counsel for the applicant submits that the
applicants would be satisfied if direction is issued to the
competent authority amongst the respondents to consider the
internal communication dated 12.11.2025 (Annexure a-8 colly)
and take a decision on the pending representation of the
applicants dated 05.12.2025 (Annexure A-4 colly) in a stipulated
time frame.
10. Heard.
11. The fact of the matter that the applicants are seeking
direction to respondents to consider and decide the pending
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Item No. 3(C-5) OA 3290/2026 with MA No 4240/2026 & 4241/2026

representation dated 05.12.2025 (Annexure A-4 colly) in light of
revised and enhanced honorarium as settled by this Tribunal in
the case of Rajiv Gupta Vs. MoR (supra).
12. In view of above, without expressing any opinion on the
merits of the case, this Tribunal deems it just and proper that
principles of natural justice would be met and hereby directs the
competent authority amongst the respondents to consider and
decide the representation dated 05.12.2025 (Annexure A-4 colly)
of the applicants in light of the order dated 02.06.2012 in OA
No 1157/2105 as expeditiously as possible and preferably
within a period of six weeks from the date of receipt/production
of certified copy of order passed today by passing a reasoned and
speaking order.
13. Needless to say, I have not expressed any opinion on the
merits of the case and the respondents are free to decide pending
representation in accordance with law.
14. In view whereof , the present OA stands disposed of at
admission stage itself in above indicated terms.
15. Resultantly, pending MA(s), if any, also stands disposed of.
16. However, there shall be no order as to costs.
(Ajay Pratap Singh)
Member (J)
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