Central Administrative Tribunal - Chandigarh
Kulbhushan Kumar Son Of Late Shri Ramesh ... vs Union Of India Through The General ... on 4 September, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH ORIGINAL APPLICATION NO.956-HR-2012 Chandigarh, this the 04TH day of September, 2012 CORAM: HON'BLE MRS. SHYAMA DOGRA, MEMBER (J). HON'BLE MRS. PROMILLA ISSAR, MEMBER (A). Kulbhushan Kumar son of Late Shri Ramesh Kumar, working as Telecom Maintainer (TCM-I) office of Divisional Railway Manager, SSC Telecom-I, Ambala, Haryana and resident of House No.349/9, Railway Colony, Ambala Cantt. Applicant Versus 1. Union of India through the General Manager, Northern Railway, Baroda House, New Delhi. 2. Divisional Railway Manager, Northern Railway, Ambala Cantt. 3. Shri Harish Kapoor, A.D.S.T.E-III, Northern Railway, Ambala Cantt. Ambala. 4. Sh. Kishan Kumar, SE/Tele/SIR C/o S.D.S.T.E-III, Northern Railway, Ambala Cantt. Ambala. 5. Sh. Bharat Singh, Station Engineer (T), Ambala Cantt. Respondents Present: Sh. Rohit Sharma, counsel for the applicant. Sh. G.S. Sathi, counsel for the respondents. O R D E R (Oral)
BY HON'BLE MRS. SHYAMA DOGRA, MEMBER(J)
1. Heard.
2. It is not disputed by the parties that an appeal filed by the applicant is still pending before the Appellate Authority, therefore, in the interest of justice, this O.A. is disposed of by giving directions to the Appellate Authority to decide the appeal of the applicant and pass appropriate reasoned and speaking orders as per Law and rules after affording an opportunity of being heard to the applicant within a period of three months from the date of receipt of a copy of this order.
3. Orders so passed be duly communicated to the applicant and if some adverse orders are passed against the applicant, he is always at liberty to approach the appropriate legal forum for redressal of his grievance as per law and rules.
4. Needless to say that we have not expressed our opinion so far as the merits of the case are concerned.
5. With these observations and directions as above, this O.A. stands disposed of with no orders as to costs.
(PROMILLA ISSAR) (SHYAMA DOGRA) MEMBER (A) MEMBER (J) Place: Chandigarh. Dated: 04.9.2012. KR* 8 2 O.A. 956-HR-2012