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Judgment
THIS is a complaint for directing the opposite party to pay the arrear of pay at the rate of Rs. 375/- per month as basic pay.
THE facts of the case in brief are as under : That the complainant was appointed in the year 1965 in the Central Railway and was working under DRM/Jhansi. That the complainant was a permanent employee and was getting Rs. 375/- as Basic Pay, Dearness Allowance, T.A.D.A., Bonus, Provident Fund and other benefits also. On 11.6.1971 an order was issued by the opposite party-Area Superintendent, Central Railway, Gwalior, Jhansi Division terminating his services. According to the complainant, this order was illegal as he did not receive any intimation/notice about indiscipline during his working period. Moreover, no notice was published in the Gazette but services of the complainant were illegally terminated.
It is not necessary to mention the other facts in detail.
A perusal of complaint goes to show that this is a service matter which is not entertainable by this Commission. The complainant should approach the appropriate authority for decision. The complaint is dismissed. Let the copy of this order be made available to the parties as per rule. Complaint dismissed.