Central Administrative Tribunal - Allahabad
Krishna Kumar S/O Late Shiv Govind ... vs Union Of India Through General Manager on 12 January, 2009
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH : ALLAHABAD ORIGINAL APPLICATION NO.1321 of 2008 Allahabad, this the 12th day of January, 2009. Hon'ble Mr. A.K. Gaur, Member-J Hon'ble Mr. S.N. Shukla, Member-A Krishna Kumar S/o Late Shiv Govind Prasad, R/o 223-224 Azad Kutiya, Barra-2, Kanpur Nagar-208027 Helper-I, working in the office of Section Engineer (Work) Juhi, North Central Railway, Purana Railway Station, Near Tatmiil Chauraha, Kanpur Nagar. ...Applicant. (By Advocate: Shri K.K. Tripathi Versus 1. Union of India through General Manager, North Central Railway Allahabad. 2. Divisional Rly. Manager, North Central Railway, Allahabad. 3. Sr. Divisional Executive Engineer-II, North Central Railway, Allahabad. 4. Asstt. Divisional Engineer (Head Quarter), North Central Railway, Purana Railway Station, Kanpur Nagar. 5. Section Engineer (Work) Juhi, North Central Railway, Purana Railway Station, Near Tatmiil Chauraha, Kanpur Nagar. 6. Shivmurat S/o Maiku R/o 73-E, Tezab Mill, Railway Colony, Juhi, Kanpur Nagar. 7. Kevaia Prasad S/o Surju R/o 43-A, Railway Colony, Purana Railway Station, Kanpur Nagar. ...Respondents. (By Advocate : Shri P.N. Rai) O R D E R
Delivered by Hon'ble Mr. A.K. Gaur, Member-J :
Learned counsel for the applicant has made innocuous prayer that his representation is pending for consideration of the respondents and respondents have not paid any heed as yet. Learned counsel for the applicant that submitted that his grievance might be redressed in case a direction is given to the competent authority to consider and decide his pending representation dated 18.3.2007 (Annexure-A-2) by a reasoned and speaking order within a specified period of time.
2. Accordingly, We hereby direct the respondents/competent authority to consider and decide the pending representation dated 18.3.2007 (Annexure-A-2) of the applicant by a reasoned and speaking order, within a period of three months from the date of receipt of copy of this order.
3. Be it noted that we have not passed any order on merit of the case.
4. With the above direction, the OA stands disposed of with no order as to costs.
Member-A Member-J RKM/