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Central Administrative Tribunal - Delhi

Sh. Surindra Pal Singh vs Union Of India: Through on 5 March, 2010

      

  

  

 Central Administrative Tribunal
Principal Bench

CP No. 34/2010 
OA No.2914/2009

New Delhi this the 5th day of March, 2010

Honble Shri Shanker Raju, Member (J)
Honble Dr. Veena Chhotray, Member (A)

1.	Sh. Surindra Pal Singh,
	S/o Sardar Singh,
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

2.	Ganga Prasad,
	S/o Nand Singh,
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

3.	Ashrafi Lal,
	S/o Mathai Lal,
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

4.	Munna Lal,
	S/o Babu Ram,
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

5.	Hukum Singh,
	S/o Mewa Ram,
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

6.	Uma Shankar
	S/o Mewa Lal
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla


7.	Suresh Chand Verma,
	S/o Chander Singh Verma
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

8.	Vishwa Nath Singh,
	S/o Nojadik Singh,
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

9.	Dev Kumar,
	S/o Raj Narain Pandey
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

10.	Gopal Krishan,
	S/o Ram Dass
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

11.	Safiq Parvez,
	S/o Safiz Khan
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla

12.	Udai Bhan Triwedi,
	S/o Radha Krishan
	Asstt. Loco Pilot (Elect.)
	Working under Chief Crew Controller,
	Tundla						-Applicants

(By Advocate: Ms. Meenu Mainee)

-V E R S U S-

Union of India: Through

1.	Shri Sudesh Kumar,
	General Manager,
	North Central Railway,
	Allahabad

2.	Shri S.K. Aggarwal
	Divisional Railway Manager,
	North Central Railway,
	Allahabad						-Respondents

(By Advocate: Shri R.L. Dhawan with Sh. Shailendra Tiwary)

O R D E R (Oral)

Sh. Shanker Raju:

CP No.34/2010
We do not find any willful disobedience on the part of the respondents. Accordingly, CP is closed. Notices are discharged.
OA No. 2914/2009
Four weeks time, as a last opportunity, for filing reply to the amended OA is allowed to the respondents. List the OA on 28.4.2010.
(Dr. Veena Chhotray)					(Shanker Raju)
Member (A)							Member (J)


/lg/