Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Administrative Tribunal - Ernakulam

S Mubash vs M/O Railways on 18 July, 2018

                                            1                       OA 98/15

                       Central Administrative Tribunal
                             Ernakulam Bench

                              OA/180/00098/2015

                   Wednesday, this the 18th day of July, 2018.

CORAM
Hon'ble Mr.E.K.Bharat Bhushan, Administrative Member
Hon'ble Mr.Ashish Kalia, Judicial Member

1.    S.Mubash
      Junior Engineer
      Traction Power Control, TRD/TVC
      Southern Railway, Divisional Office
      Thiruvananthapuram.
      Residing at Pulatharayil House
      Kattachira, Pallickal Post
      Kayamkulam-690 503.

2.    Hasheer Mohammed
      Junior Engineer
      PSI Punnapra, TRD/TVC
      Southern Railway, Divisional Office
      Thiruvananthapuram
      Permanently residing at
      Razia Manzil, Kunnikode P.O.
      Kollam-691 508.

3.    Bijoy David
      Junior Engineer
      OHE/TCR
      Southern Railway, Divisional Office
      Thiruvananthapuram.
      Permanently residing at
      Moolamkulam House
      Mukkattukara, Nattisery P.O.
      Thrissur-680 651.                                          Applicants

(None appears for the applicants)

                                     versus

1.    Union of India represented
      by the Secretary to Government
      Ministry of Railways
      Central Secretariat
      New Delhi-110 011.
                                             2                         OA 98/15

2.    Southern Railway, Personnel Branch
      Headquarters Office,Chennai
      through the Chief Personnel Officer

3.    Divisional Personnel Officer
      Personnel Branch, Divisional Office
      Southern Railway
      Thiruvananthapuram-695 001.                                Respondents

(By Advocate: Mr. Sunil Jacob Jose)

       This OA having been taken up on 18 th July, 2018, the Tribunal delivered
the following order on the same day:

                               O R D E R (oral)

By E.K.Bharat Bhushan, Administrative Member None appears on behalf of the applicants. Original Application is dismissed for non-prosecution.

(Ashish Kalia)                                           (E.K.Bharat Bhushan)
Judicial Member                                         Administrative Member

aa.
                                        3                         OA 98/15

Annexures appended in the OA by the applicants:

Annexure A2: Copy of order No.V/P.524/VIII/TRD/Restructuring dated 4.6.2014.
Annexure A5: Copy of order No.V/P524/VIII/TRD/|Restructuring dated 22.12.2014 passed by the 3rd respondent.

Annexure A1: Copy of notification No.PC-III/2013/CRC/4 dated 8.10.2013. Annexure A3: Copy of representation dated 12.8.2014 made by the applicant before the 3rd respondent.

Annexure A4: Copy of order dated 18.9.2014 in OA/180/00076/2014 of this Tribunal.

Annexures with the rejoinder:

Annexure A6: Copy of letter No.V/P.524/VIII/Elec./TRD/Restructuring dated 21.5.2015 issued from the office of 3rd respondent. Annexure A7: Copy of letter No.P.135/TVC/2013-14/EF/CRC/EL(TRD)5 dated 10.1.2014 of Sr. Divisional Finance Manager, Trivandrum.