Central Administrative Tribunal - Lucknow
Smt Shanti Devi Dead Substituted By ... vs Union Of India on 27 May, 2022
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH
Original Application No. 332/00267/2019
This, the 27th day of May, 2022
HON'BLE MS. LATA BASWARAJ PATNE, MEMBER (J)
Smt. Shanti Devi dead substituted by
1. Dharam Pal Singh, S/o- Late Shri K.P. Singh, Resident of-
Ward No. 9, Dharmashala, Mailani, Lakhipur Kheri.
2. Kunwar Pal Singh, S/o- Late Shri K.P. Singh, Resident of-
Ward No. 9, Dharmashala, Mailani, Lakhipur Kheri.
3. Ranveer Singh, S/o- Late Shri K.P. Singh, Resident of- Ward
No. 9, Dharmashala, Mailani, Lakhipur Kheri.
........... Applicant
By Advocate: Shri Praveen Kumar
versus
1. Union of India through the General Manager, North Eastern
Railway, Gorakhpur.
2. The Divisional Railway Manager, North Eastern Railway,
Ashok Marg, Lucknow.
3. The Senior Divisional Personnel Officer, North Eastern
Railway, Ashok Marg, Lucknow.
4. The Senior Divisional Finance Manager, North Eastern
Railway, Ashok Marg, Lucknow.
.......... Respondents
By Advocate: Ms. Prayagmati Gupta
O R D E R (ORAL)
Per Hon'ble Ms. Lata Baswaraj Patne, Member (J) Heard learned counsel for both sides.
Page 1 of 22. At the outset, learned counsel for the applicant has placed reliance upon a representation dated 27.01.2016 (Annexure No. A-11) and requested that interest of justice would be served if a direction may be issued to the competent authority amongst from the respondents to decide the same in a stipulated time frame since the similar issue has been decided by this Tribunal in OA No. 296/2011 in the matter of Smt. Jadia v. Union of India & Ors. on 02.09.2015. The said order/judgment is also enclosed with the representation dated 27.01.2016.
3. To this, learned counsel for the respondent submits that if a direction is given to decide the representation at least three months' time may be given for the same.
4. Given the facts above, in the interest of justice, it is directed that representation dated 27.01.2016 (Annexure No. A- 11 of the OA), if not decided yet, be decided by the competent authority amongst the respondents by considering the fact that the similar issue has already been dealt in the order/judgment passed by this Tribunal in OA No. 296/2011 (Supra) by passing a reasoned and speaking order, in accordance with law within three months from the date of receipt of a certified copy of this order. The decision shall be communicated to the applicants forthwith.
5. It is made clear that nothing has been commented on the merits of the case.
6. Original Application is disposed of accordingly. No costs.
7. Pending MA(s), if any, also stands disposed of.
(Late Baswaraj Patne) Member (J) JNS Page 2 of 2