Central Administrative Tribunal - Madras
Durvesh Kumar vs Railway Board on 17 November, 2025
1 MA 310/00782/2025 in
and OA 310/1471/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
MA 310/00782/2025 in & OA 310/01471/2024
Dated Monday the 17th day of November Two Thousand Twenty Five
CORAM: HON'BLE MS. VEENA KOTHAVALE, Member (J)
&
HON'BLE MR. SISIR KUMAR RATHO, Member (A)
1. Durvesh Kumar, S/o. Netrapal Singh.
2. Anil Kumar Meena, S/o. Lhore Ram Meena.
3. J. Guruprakash, S/o. M. Jayachandran.
4. Pawan Kumar Meena, S/o. Shriban Singh Meena.
5. Yugendar, B.J, S/o. B.V. Jayshankar. ... Applicant
By Advocate M/s. K. Manickaraj And P. Shalini
Vs
1. Union of India represented by
The Secretary, Railway Board, Rail Bhavan,
Raisina Road, New Delhi-110001.
2. The General Manager, Southern Railway,
Park-Town, Chennai 600 003.
3. The Principal Chief Personnel Officer,
Southern Railway, Park-Town, Chennai 600 003.
4. The Divisional Railway Manager,
Chennai Division Southern Railway,
Park-Town, Chennai 600 003.
5. The Senior Divisional Personnel Officer,
Chennai Division Southern Railway,
Park-Town, Chennai 600 003. ...Respondents
By Advocate Dr. D. Simon
2 MA 310/00782/2025 in
and OA 310/1471/2025
ORAL ORDER
(Pronounced by Hon'ble Ms. Veena Kothavale, Member(J)) In the present OA, the applicants have sought the following relief:
"1. For the reasons stated in paras 4 and 5 above, these applicants humbly prays that this Hon'ble Tribunal may be pleased to call for records pertains to the cadre promotions to the post of Loco Pilot (goods) with reference to notification vide No. M/P(1E)535/VI/RG/LP GOODS, dated 19.5.2023 (Annexure A-1), select list vide No. M/P(1E)535/VI/RG/LP GOODS, dated 02.8.2023 nd (Annexure A-2) and 2 provisional select list vide No. M/P(1E)535/VI/RG/LP GOODS, dated 30.8.2023 th (Annexure A-3) also the 5 respondent's fresh impugned notification vide No.M/P1(E)535/VI/RG/LP GOODS/2025, dated 10.9.2025 (Annexure A-13) and 5th respondent's impugned select list for 56 UR candidate vide Order No.M/P(1E)535/VI/RG/ LP(Goods)/2025, dated 06.11.2025 (Annexure -14) and also request to quash the impugned above order and also pray for
a) Direction to the respondents to promote the applicants against the backlog and shortfall vacancies of SC/ST for which these applicants are selected and empanelled for promotion against these SC/ST backlog and shortfall vacancies from the date of first promotion order dated 25.9.2023 against the A-3 empanelment order dated 30.8.2023;
(b) direction to the respondents herein to allow all attendant benefits with arrears of pay from 25.9.2023 the date the 5th respondent promoted 84 UR employees against SC/ST backlog vacancies though their vacancies accrued later date;
(c) direction to allow notional seniority from the date 25.9.2023 as the applicants should have been promoted against the backlog vacancies to enable the applicant to gain appropriate position; and
2. Issuance any other suitable order or direction in the facts and circumstances of the case which this Hon'ble Tribunal may deem fit and proper and render justice."
3 MA 310/00782/2025 in and OA 310/1471/2025
2. Heard the learned counsel for the applicants on MA and OA.
3. Dr. D. Simon, learned counsel, takes advance notice on behalf of respondents and submitted that multiple relief is sought and there is no clarity in the relief sought.
4. At this stage, the learned counsel for the applicants seeks to withdraw the OA. Permitted.
5. In view of the above, OA is dismissed as withdrawn. Consequently, MA stands closed.
(Sisir Kumar Ratho) (Veena Kothavale)
Member (A) Member (J)
17.11.2025
Digitally signed
LOKESH M by LOKESH M
COURT MASTER
CAT CB Date: 2025.11.28
12:27:14 +05'30'