Central Administrative Tribunal - Ernakulam
Rajan T S vs Southern Railway on 5 July, 2022
1 O.A No. 180/00214/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
O.A No. 180/00214/2022
Tuesday, this the 5th day of July, 2022.
CORAM:
HON'BLE Mr. ASHISH KALIA, JUDICIAL MEMBER
Rajan T.S., 68 years,
S/o. Krishnan T.S.,
Retired Inspector, Secunderabad Railway Unit,
South Central Railway,
Residing at : Thottiyil House,
Chamampathal Post, Vazhoor, Kottayam - 686 574. - Applicant
[By Advocate : M/s. Varkey & Martin]
Versus
1. Union of India represented by the General Manager,
Southern Railway, Park Town (P.O), Chennai - 3.
2. The Chief Medical Superintendent,
Medical Branch, Southern Railway,
Trivandrum Division, Trivandrum - 691 024. - Respondents
[By Advocate : Mr. Anil Prasad, ACGSC]
The application having been heard on 05.07.2022 through video
conferencing, the Tribunal on the same day delivered the following:
O R D E R (Oral):
Per: Mr. Ashish Kalia, Judicial Member When the matter came up for consideration, learned counsel for the applicant prays for permitting him to withdraw the O.A as there is proposal for reconsidering the claim of the applicant.
2. Hence, the O.A is dismissed as withdrawn. No order as to costs.
(Dated, 5th July, 2022.) (ASHISH KALIA) JUDICIAL MEMBER ax 2 O.A No. 180/00214/2022 Applicant's Annexures Annexure A-1 - True copy of the Primary Health Card issued to the applicant at the time of his retirement. Annexure A-2 - True copy of the discharge summary issued from the Caritas Hospital, Kottayam. Annexure A-3 - A true copy of the essentiality certificate issued by Dr. Iype V. George, Neuron Surgeon, Caritas Hospital.
Annexure A-4 - True copy of the medical bill issued from the Caritas Hospital.
Annexure A-5 - True copy of the claim application submitted by the applicant without enclosures. Annexure A-6 - True copy of the letter bearing No. V/MD.34/ RME/PVT-86/2021-22 dated 27.01.2022 issued by the 2nd respondent.
Annexures of Respondents NIL ********* 3 O.A No. 180/00214/2022