Central Administrative Tribunal - Allahabad
Deena Nath Yadav Son Of Late Moti Prasad vs Union Of India Through General Manager on 8 February, 2013
(OPEN COURT) CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH ALLAHABAD (THIS THE 08th DAY OF FEBRUARY, 2013) ORIGINAL APPLICATION NO. 1805 OF 2012 HONBLE MS. JASMINE AHMED, MEMBER-J Deena Nath Yadav son of Late Moti Prasad, R/o Village and Post-Bhagalpur, District-Deoria. . . . . . . . .Applicant By Advocate: Shri A.D. Singh. Versus 1. Union of India through General Manager, North Eastern Railway, Gorakhpur. 2. Divisional Railway Manager, North Eastern Railway, Varanasi. . . . . . . . . . Respondents By Advocate: Shri A.K. Sinha. O R D E R
(DELIVERED BY: HONBLE MS JASMINE AHMED - MEMBER-J) Heard Shri A.D. Singh, counsel for the applicant and Shri A.K. Sinha, counsel for the respondents.
2. The matter pertains to compassionate appointment and from the perusal of the record, I find that the applicant preferred a representation on 06.02.2010 (Annexure No. 2 page 15) but till date the respondents have not taken any decision on the representation. Hence, the Respondent No. 2 is directed to finalize the representation within three months from the date of receipt of certified copy of this order. Accordingly, the OA is disposed of at the admission stage. No costs.
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