Central Administrative Tribunal - Kolkata
Karuna Nidhi vs South Eastern Railway on 25 July, 2024
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CENTRAL ADMINISTRATIVE TRIBUNAL
KOLKATA BENCH, KOLKATA
O.A/1014/2024 (Kolkata) Date of Order: 25.07.2024
Coram: Hon'ble Mr. Jayesh V. Bhairavia, Judicial Member
Hon'ble Mr. Suchitto Kumar Das, Administrative Member
Karuna Nidhi S/o Sharangdhar Singh aged 52 years
residing at Mukhtarpur P.O. Mahnar Dist Vaishali Pin
844506, Bihar.
... Applicant
-Versus-
1. The Union of India through the General Manager, South
Eastern Railway, Garden Reach, Kolkata-43
2. Workshop Personnel Officer, South Eastern Railway,
Kharagpur Workshops, P.O Kharagpur, Dist: Paschim
Medinipur Pin 721301, West Bengal
3. Chief Works Manager, South Eastern Railway,
Kharagpur Workshop, P.O. Kharagpur, Dist Paschim
Medinipur Pin 721301, West Bengal.
--Respondents
For The Applicant(s) : Mr. M. S.S. Rao, Counsels
For The Respondent(s):
O R D E R (O R A L)
Per: Hon'ble Mr. Jayesh V. Bhairavia Member (J):
Heard Mr. M.S.S. Rao, Ld. Counsel for the applicant.
2. The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following reliefs:-
"i) An order directing the Respondents to include/incorporate his name in the approval list dt.
4/01/2024 published by Workshop Personnel Officer/Kharagpur Workshops.
ii) Any order or orders as the Hon'ble Tribunal deem fit to meet the ends of justice."
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3. In the instant OA, it is the grievance of the applicant that vide representation dated 03.02.2024 the applicant requested the Workshop Personnel Officer, South Eastern Railway, Kharagpur Workshop (through proper channel) that his name has not been included in the list published on 04.01.2024 along with other similarly placed employees of Kharagpur Workshop to switch over from National Pension Scheme(NPS) to Old Pension Scheme (OPS) though he was submitted option in time. Therefore, he requested to approve his case to switch over from National Pension Scheme(NPS) to Old Pension Scheme (OPS) as per his option by taking into consideration that he was appointed against the vacancy notification dated 12.10.1996.
4. Since the representation of the applicant submitted in the month of February, 2024 is pending before the competent authority, at this stage, we are not inclined to entertain this present O.A. It is expected that the pending representation of the applicant shall be decided by the competent authority expeditiously in accordance with service records of the applicant and the extant rules and policy invoked .
5. With the aforesaid observations and direction the O.A. is disposed of. No costs.
(Suchitto Kumar Das) (Jayesh V. Bhairavia) Member (A) Member (J) kb