Central Administrative Tribunal - Hyderabad
M Altaf Hussain vs South Central Railway on 6 March, 2024
OA/156/2024
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
OA/021/0156/2024
HYDERABAD, this the 6th day of March, 2024
Hon'ble Dr. Lata Baswaraj Patne, Judicial Member
M. Altaf Hussain, S/o. Ahmed Hussain,
Aged about 58 years, Occ: Retired Office Superintendent,
O/o Chief Crew Controller Office, South Central Railway,
Guntakal Station, Guntakal Division,
R/o 14/341/ Khajipura Street, Adoni, Kurnool District,
Andhra Pradesh-518301.
... Applicant.
(By Advocate: Ms. Rachna Kumari)
Vs.
1. Union of India rep by General Manager,
South Central Railways, Secunderabad.
2. The Divisional Railway Manager,
South Central Railway, Guntakal Division,
Guntakal.
3. The Senior Divisional Personnel Officer,
South Central railway,
Guntakal Division, Guntakal.
... Respondents.
(By Advocate: Mrs. B Gayatri Varma, Sr.CGSC)
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OA/156/2024
ORAL ORDER
(As per Hon'ble Dr. Lata Baswaraj Patne, Judicial Member) By this Original Application, the applicant is seeking the following relief:
"This Hon'ble Tribunal may be pleased to direct the Respondents to consider the representation dated 17.08.2019 and correct the seniority and entry grade as Rs.4200/- from the year 2000 vide representation dated 22.12.2020, 30.11.2021 and 28.07.2022 seeking the grievance as the department had delayed the medical examination in declaring unfit from 2009 to 2012 and his promotion to Loco-pilot passenger in 2010 and thereafter Loco-pilot Mail Promotion and two increment. Apart from this all medical review period leaves to be restored in the leave account of applicant on retirement dated 05.04.2023. Applicant batch mate of 1991 are drawing Rs.6200/- basic pay were as applicant is drawing only Rs.6025 Only as basic pay and Appeal dated 27.01.2023 to settle the leave, increment and pay fixation on par with his batch mate with interest with all the consequential benefits; and be pleased to pass such other order or orders as the Hon'ble Tribunal may deem fit and proper in the circumstances of the case. ."
2. When the matter has been taken up for consideration, the learned counsel for the applicant submitted that, against the request of the applicant vide letter dated 10.02.2023 Senior DPO/GTL, has directed the CMSS/GTL to reply directly to the applicant against the said representation referred in the said letter. So far CMSS/GTL has not communicated any decision till date as the applicant's voluntary retirement has been accepted and he made retired w.e.f 05.04.2023.
3. The learned counsel for the applicant submits that, if direction has been given to the respondents to consider his request as directed by Senior DPO/GTL within a stipulated time framed by this Tribunal, purpose of filing this O.A will be fulfilled.
4. Mrs. B Gayatri Varma, learned counsel, appears and takes notice on behalf of the respondents.
5. In view of the submissions made by the learned counsel for the applicant, without going into the merit with limited relief, the respondents are directed to consider the applicant's request forwarded by Senior DPO/GTL & CMSS/GTL within a period of three months from the date of receipt of the order.
6. In view of the above, the O.A. is disposed of. There shall be no order as to costs.
(DR. LATA BASWARAJ PATNE) JUDICIAL MEMBER /KR/ Page 2 of 2