KULDEEP SINGH SIKARWAR vs RAILWAY

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Item No. 02/ C-IV O.A. No. 3975/2026

Central Administrative Tribunal
Principal Bench: New Delhi

O.A. No. 3975/2026

th
This the 27 day of October, 2026

Hon’ble Mr. Manish Garg, Member (J)

Kuldeep Singh Sikarwar [Ex- Manager (C&O)
Under the Chairman & Managing Director, Concor,
New Delhi)]
Retired on 30.06.2022
Aged about 64 years
S/o Late Sh. R. S. Sikarwar
R/o Flat No 702, Block No 4,
Ahinsa Khand-II, East End Apartment
Indirapuram, Ghaziabad-201013. …Applicant

(By Advocate: Mr. S. K. Singh)

Versus

The Chairman & Managing Director
Container Corporation of India
Concor Bhawan, Sarita Vihar,
New Delhi-110076. …Respondent

(By Advocate: None)

Digitally signed by
NEETU NEETU SHARMA
Date: 2026.10.30
SHARMA
17:34:35+05'30'

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Item No. 02/ C-IV O.A. No. 3975/2026


ORDER (ORAL)

In the present Original Application filed under Section
19 of the Administrative Tribunals Act, 1985, the
applicant seeks the following reliefs:-
“A. Pass an appropriate Direction/s & Order/s,
thereby, directing the Respondent - The Chairman &
Managing Director, Container Corporation of India
Ltd, New Delhi to grant one Notional Increment (on
th
30 June 2022) to the Applicant (as his notional
st
increment was due on 1 July 2022) and due-
arrears (as allowed by Hon’ble Apex Court) from
1.5.2023 till the date of actual payment as the
Applicant had completed one full year of service with
th
full sincerity and good conduct on 30 June 2022
st th
(from 1 July 2021 to 30 June 2022 – one full
year).
B. That any other relief which the Hon’ble Tribunal
deem fit and proper may also be granted to the
Applicant along with the costs of litigation. ”

2. At the outset, learned counsel for the applicant
draws attention to the OM dated 14.10.2024 regarding
st st
grant of notional increment on 1 July/1 January to
the employees who retired from Central Govt. service
th st
on 30 June/31 December respectively for the
purpose of calculating their pensionary benefits. The
relevant para of the same reads as under:-
“8. It may also be noted that these instructions are
being issued in compliance of the interim Orders
dated 06.09.2024 of the Hon’ble Supreme Court in
MA dy. No.2400/2024 without prejudice to the legal
stand of the Union of India in the matter and without
prejudice to any change of law in this regard.
Further, the action taken shall be subject to the final
outcome of the Review Petition (Dy. No.36418/2024)
pending before the Hon’ble Supreme Court which is
Digitally signed by
NEETU NEETU SHARMA
Date: 2026.10.30
SHARMA
17:34:35+05'30'

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Item No. 02/ C-IV O.A. No. 3975/2026

expected to be heard by the Apex Court in the week
commencing 04.11.2024.”

3. Learned counsel for the applicant further
submits that the Hon’ble Apex Court has dismissed
the Review Petition (C) diary No. 36418/2024 in Civil
Appeal No(s). 2471/2023 vide the order dated
18.12.2024. The same is reproduced below for the
sake of brevity:-
“The Office Report dated 16.10.2024 indicates
that this review petition is filed with defects. Such
as, the position of the petitioner is not clear as he
was not a party in this matter and the petitioner has
not filed application for permission to file review
petition.

Moreover, there is inordinate delay of 461
days in preferring the Review Petition, which has not
been satisfactorily explained.

Even otherwise, having carefully gone through
the Review Petition, the order under challenge and
the papers annexed therewith, we are satisfied that
there is no error apparent on the face of the record,
warranting reconsideration of the order impugned.

The Review Petition is, accordingly, dismissed
on the ground of defects, delay as also on merits.”

4. In view of the aforesaid facts and circumstances,
no useful purpose would be served in keeping the
present OA pending. Without prejudice to rights and
contentions of either parties, respondents are directed
to carry out the necessary exercise in terms of the OM
dated 14.10.2024 subject to final outcome of IA
pending before the Hon’ble Apex Court within a period
Digitally signed by
NEETU NEETU SHARMA
Date: 2026.10.30
SHARMA
17:34:35+05'30'

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Item No. 02/ C-IV O.A. No. 3975/2026

of one month from the date of receipt of a certified
copy of this Order.

5. The OA is disposed of in the aforesaid terms.
Pending MAs, if any, shall also stand disposed of
accordingly.

6. No order as to costs.


(Manish Garg)
Member (J)
/neetu/
Digitally signed by
NEETU NEETU SHARMA
Date: 2026.10.30
SHARMA
17:34:35+05'30'