SATYA NARAYAN vs RAVINDRA GOYAL, GENERAL MANAGER, N C R, SUBEDARGANJ, PRAYAGRAJ & OTHERS

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Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH, ALLAHABAD .
th
(This the 14 day of October, 2026)

CP No.124/2024 in O.A. No.331/2015

Hon’ble Mr. Justice Rajiv Joshi, Member (Judicial)
Hon’ble Mr. Anjani Nandan Sharan, Member (Administrative)
1. Satya Narain, aged about 66 years, S/o Late Kali Charan, R/o 1038-A,
Shiv Nagar Baghambari Housing Scheme, Prayagraj, retired as Mail
Guard from North Central Railway Prayagraj.

2. Vijendra Pratap Singh, aged about 64 years S/o Late P.B. Singh, R/o
93/8, Sadar Bazar Ajit Nagar, Pratapgarh-23001. Retired as Guard from
North Central Railway, Prayagraj.

3. Vinod Kumar Singh-II, aged about 61 years, S/o Late Sudama Singh,
R/o 1010/1M O.P.S. Nagar Rajrooppur, Prayagraj, Retired as Guard 'A'
Special from North Central Railway, Prayagraj.

4. Ravindra Kumar Srivastava, aged about 67 years, S/o Late B.P.
Srivastava, R/o 47/5C, Shiv Kuti Suderbagh, Teliyarganj, Prayagraj,
Retired as Mail Guard from North Central Railway, Prayagraj.

5. Ram Singh, aged about 62 years S/o Late L.L. Singh, R/o 58/52, Akhra
Man Khan Attursuiya, Prayagraj, Retired as Guard from North Central
Railway, Prayagraj.

6. Jai Prakash Mishra, aged about 60 years, S/o Late Jai Narain Mishra,
R/o 128/3N/89N, Bhola Ka Purwa, Nehru Park Sainik Colony, Prayagraj.
Retired as Guard from North Central Railway, Prayagraj.

7. Ajay Kumar, aged about 62 years, S/o Late Mani Ram, R/o B-2, 103,
Eldeco Garden Estate 86/245, Raipurwa. Kanpur-208003. Retired as
Guard from North Central Railway, Kanpur.

8. Virendra Kumar, aged about 62 years, S/o Late P.K. Ram. R/o Plot
No.B-150. Sector-14. Jawahar Puram Guard from North Central Panki.
Retired Railway, Kanpur. as
Neelam Kumari Singh

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9. Ram Ratan, aged about 64 years, S/o Late Ram Sanehi, R/o Mohalla
Madhiyya, Shiv Narayan Ram Leela Road, Etawah-206001. Retired as
Guard from North Central Railway, Kanpur.

10. Udaivir Singh Baghel, aged about 63 years, S/o Late Prem Singh, R/o
Haripuram Colony, Canara Bank Tunddi Road Tundla, Retired as Mail
Guard from North Central Railway, Tundla.

11. Damodar Singh, aged about 63 years, S/o Late Ved Ram, R/o Nagla
Ram Kishan, Line Par Tundla, Retired as Mail Guard from North Central
Railway, Tundla.

12. Naresh Kumar Gupta, aged about 64 years S/o Late Madan Mohan
Gupta, R/o 28/29 Chandra Vatika Colony Near Trends Show Room
Station Road Tundla, Retired as Mail Guard from North CentralRailway
Tundla.

13. Sita Ram Gautam, aged about 64 years, S/o Late Ram Swaroop, R/o
Krishna Colony, Canara Bank Tundli Road, Tundla, Retired as Mail
Guard from North Central Railway, Tundla.

14. Prem Kumar, aged about 62 years S/o Late Nathu Ram, R/o Flat No.G-
5 Soni Colony Jagdamba Residency, Bhomiya Nagar, Jhotwara, Jaipur-
302012, Retired as Mail Guard from North Central Railway, Tundla.

15. Dileep Kumar, aged about 63 years S/o Late Mukhtar Singh, R/o 21 Brej
Prem Vatika, in front Sabji Mandi Station Road, Tundla, Retired as Mail
Guard from North Central Railway, Tundla.

16. M.K. Tripathi, Guard, N.C.R. Kanpur (Now Deceased) represented by
his wife Smt. Vibha Tripathi, R/o 27A Jawahar Puram, New P.A.C.
Lines, Shyam Nagar, Kanpur.

…..Applicants

By Advocate: Shri Jaswant Singh

Neelam Kumari Singh

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V E R S U S

1. Upendra Chand Joshi, General Manager, North Central Railway,
Prayagraj.

2. Jaya Varma Sinha, Chairman, Railway Board Ministry of Railways,
Government of India, New Delhi.

3. Himansu Badoni, Divisional Railway Manager, North Central Railway,
Prayagraj.

4. Manish Kumar Khare, Senior Divisional Personnel Officer, North Central
Railway, Prayagraj.

. . .Respondents

By Advocate: Shri Anil Kumar

O R D E R
By Hon’ble Mr. Anjani Nandan Sharan, Member (A)
Heard Shri Jaswant Singh, learned counsel for the applicant and Shri
Anil Kumar, learned counsel representing the respondents.

2. The instant Contempt Petition under section 17 of the Administrative
Tribunal Act, 1985 was filed for non-compliance of the order dated
15.11.2018 passed in O.A. No.331/2015 whereby the following directions
were given:-
“….25. In view of the discussions above the prayer in the
OA to set aside the Railway Board circular dated
13.12.2012 (Annexure A-1) cannot be accepted in view of
the judgment dated 27.3.2018 of Hon'ble Supreme Court
in the case of Union of India and Ors. vs. Mukti Singha in
Civil Appeal No. (s) 3321 of 2018, which is cited by the
learned counsel for the respondents. But as held in the
judgment dated 27.3.2018 of Hon'ble Apex Court, the
benefit of MACP already allowed to the applicants shall
not be recovered from the applicants. Further, following
the judgment dated 19.7.2013 of Hon'ble Allahabad High
Court in the Writ-A No.18244/2013, we direct the
respondents to consider extending the benefit of financial
upgradation of MACP to the applicants who are eligible for
Neelam Kumari Singh

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the some, in terms of the aforesaid judgment dated
19.7.2013 and keeping in view the discussions in para 24
above.
26. All the OAs are partly allowed in terms of the
directions in para 25 above. There will be no order as to
costs.”

3. Learned counsel for the applicant submits that the order of this
Tribunal has not yet been complied with.
4. Learned counsel for the respondents states that pursuant to the
aforesaid directions, the respondents have filed a compliance
affidavits/supplementary affidavits on 30.09.2024, 11.11.2025 and
18.09.2026. In the supplementary compliance affidavit dated 18.09.2026 they
have stated that the admissible MACP benefits, revised pay fixation, arrears
and other consequential retirement benefits have been paid to the applicants.
In support of their claim, the respondents have provided details of the
applicants’ appointments, promotions, pay fixation and grant of second and
third MACP benefits, along with revised Pension Payment Orders (PPOs),
pay fixation statements and due-and-drawn statements as annexures.
4.1 The respondents had provided the details of the applicant’s
appointments, promotions, pay fixation and benefits granted to the applicants.
They contend that the revised pay, leave encashment, commutation of
pension and arrears have been duly calculated and paid, wherever
admissible. In support of their submissions, the respondents have provided
the details of the applicant’s pay-fixation statements, revised Pension
Payment Orders (PPOs) and due-and-drawn payment statements. They
further submit that, in certain cases, no further arrears or differential amounts
towards retirement benefits are payable. The respondents submit that all
dues have been fully paid as per the Tribunal’s order, nothing remains
pending, and, therefore, the contempt petition should be dismissed.
Neelam Kumari Singh

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5. We have considered the submissions advanced by learned counsel for
the applicant as well as the respondents and perused the compliance
affidavit/Supplementary compliance affidavits placed on record.
6. From the record, it is evident that the respondents have filed
supplementary compliance affidavit dated 18.09.2026, wherein it has been
categorically stated that the directions of the Tribunal have been complied by
issuance of a Pension Payment Order (PPO) on different dates. It is noted
from the PPOs that gratuity has already been paid to the petitioners and
pension had been revised. Revised pay fixation of all the applicants in
compliance of order dated 15.11.2018 of this Tribunal has been provided by
the respondents.
7. In view of the submissions made by learned counsel for the
respondents and the compliance affidavits/supplementary compliance
affidavits placed on record, we are of the considered opinion, that there has
been no willful disobedience of the order dated 15.11.2018 and the
admissible benefits in terms of the order have been extended to the
concerned applicants and the consequential arrears and retiral dues have
been paid. In view of the aforesaid compliance, no further action is warranted
in the present contempt proceedings. Accordingly, the Contempt Petition is

closed and consigned to record. Notices, issued to the respondents stand
discharged.
8. M.A., if any, stand disposed of, accordingly.


(Anjani Nandan Sharan) (Justice Rajiv Joshi)
Member-A Member-J
/ Neelam/
Neelam Kumari Singh