Pension must be recalculated on the Passenger Attendant Grade-I scale, not merely the Group-C Porter scale.

The applicant, formerly a Coach Attendant, was redeployed as Helper Khalasi after the Coach Attendant posts became surplus.

He did not join the redeployed post.

Following earlier proceedings, the Tribunal directed that pension and other retiral dues be calculated on the basis of service actually rendered up to 2005, without notional benefits for the period after his absence.

His initial PPO recorded him as a Porter in Group D with Grade Pay of ₹1,800.

During this OA, the respondents revised the PPO to show him as Porter (Commercial), a Group C post, with Grade Pay of ₹1,900, and stated that the resulting arrears had been paid.

The applicant nevertheless sought recognition as Passenger Attendant Grade-I and corresponding revision of his pension and arrears.

1. Whether the applicant was entitled to have his pension and retiral benefits calculated on the basis of the post and pay scale of Passenger Attendant Grade-I, rather than the post of Porter (Commercial) recorded in the revised PPO.

2. Whether any further arrears were payable despite the respondents’ assertion that they had revised the PPO and paid the consequential benefits.

The Delhi High Court, in All India Shramik & Coach Attendants Association v. Union of India, W.P. (C) No. 566/2000, directed placement of the petitioners in the pay scale of ₹110–180 from their re-categorisation as Passenger Attendant Grade-I, with subsequent pay-scale revisions and consequential benefits.

In the applicant’s earlier OA, the Tribunal held that retiral dues, including pension, were payable on the basis of service actually rendered until 2005, but denied notional benefits for the period after the applicant ceased attending duty.

In OA No. 665/2024, the Tribunal applied the High Court’s ruling to similarly situated employees and directed that pay and pension be refixed on the basis that they had retired as Passenger Attendant Grade-I.

The Tribunal considered the earlier High Court ruling and its own decisions concerning similarly situated Coach Attendants.

Those decisions supported calculation of benefits by reference to Passenger Attendant Grade-I, rather than merely the post held before redeployment.

However, the respondents stated that the applicant’s PPO had since been revised to show a Group C Porter (Commercial) post with Grade Pay of ₹1,900 and that benefits had been paid.

On that basis, the Tribunal partly allowed the OA and directed payment of arrears in lieu of the revised PPO if the benefits had not in fact been extended.

The respondents were directed to pay the arrears due under the revised PPO dated 29 April 2024, if those benefits had not already been extended, within three months of receiving a certified copy of the order.

If they failed to do so, interest at the GPF rate would apply.

The Tribunal awarded no costs.