Central Administrative Tribunal - Lucknow
Santosh Kumar vs Northern Railway on 7 November, 2022
CAT, Lucknow Bench- OA No. 542/2022- Santosh Kumar & Ors. v. UoI & Ors.
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH
Original Application No. 332/00542/2022
Date of Order: This, the 07th day of November, 2022
HON'BLE MR. JUSTICE ANIL KUMAR OJHA, MEMBER (J),
HON'BLE MR. DEVENDRA CHAUDHRY, MEMBER (A)
1. Santosh Kumar, aged about 31 years, son of Shri Suresh
Prasad, Resident of-554/505-A, Surya Nagar, Manak
Nagar, Lucknow.
2. Jitendra Singh, aged about 33 years, son of Shri Mool
Chandra, Resident of- Village- Saraiyan, Post- Shri
Nagar, District Kanpur Nagar.
3. Vinay Kumar Sharma, aged about 35 years, son of Shri
Ram Shankar Sharma, Resident of- Village- Kullahi,
Post- Majhiya, Hardoi.
4. Shashi Kumar, aged about 38 years, son of Shri Lallan
Prasad, Resident of- 268/521-Gha, Nehru Nagar,
Aishbagh, Lucknow.
5. Rang Nath Yadav, aged about 41 years, son of Shri
Babboo Ram Yadav, Resident of- Holapur, Bhiti, Handia,
Pratapgarh.
6. Kaushal Kumar, aged about 34 years, son of Shri Dinesh
Prasad, Resident of- Type-III, 14-A, Shantipuram
Colony, Alambagh, Lucknow.
7. Amresh Kumar, aged about 31 years, son of Shri
Kamdey Singh, Resident of- Type-II, Sleeper Ground,
Manak Nagar, Alambagh, Lucknow.
8. Pushpendra Kumar Chaudhari, aged about 34 years, son
of Shri Ram Raj Chaudhari, Resident of- 241-D, Railway
Awas, New Shantipuram, Alambagh, Lucknow.
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CAT, Lucknow Bench- OA No. 542/2022- Santosh Kumar & Ors. v. UoI & Ors.
9. Brijnath Ram, aged about 35 years, son of Shri Lautan
Ram, Resident of-T-45/G, Fateh Ali Ka Talab, Anand
Nagar, Luckow.
..Applicants
By Advocate: Shri Praveen Kumar.
VERSUS
1. Union of India through the General Manager, Northern
Railway, Baroda House, New Delhi.
2. The Chief Works Manager, Carriage Workshop, Northern
Railway, Alambagh, Lucknow.
.....Respondents
By Advocate: Ms. Prayagmati Gupta.
O R D E R (ORAL)
Per Hon'ble Justice Anil Kumar Ojha, Member (J) Heard Shri Praveen Kumar, learned counsel for the applicants, Ms. Prayagmati Gupta, learned Sr. Standing counsel for the respondents and perused the records.
2. At the outset, learned counsel for the applicants submits that the applicants have preferred a representation dated 09.03.2022 (Annexure no.A-7 to the OA) to the respondent no.2 to ventilate their grievance, which is said to be pending. He further submits that the applicants would be satisfied if this O.A. is disposed of by giving a direction to the respondent no.2 to consider and dispose of representation of the applicants dated 09.03.2022 (Annexure no. A-7 to the OA) by passing a reasoned and speaking order in accordance with law within a stipulated period of time to be fixed by this Tribunal, to which learned counsel for the respondents has no objection.
3. Keeping in view the innocuous prayer made by the applicants, this O.A. is disposed of finally at the admission stage itself, without going into the merits of the case, with a direction to the respondent no.2 to consider and decide the Page 2 of 3 CAT, Lucknow Bench- OA No. 542/2022- Santosh Kumar & Ors. v. UoI & Ors.
pending representation of the applicant dated 09.03.2022 (Annexure no. A-7 to the OA) within a period of 03 months in accordance with law by passing a reasoned and speaking order under intimation to the applicants.
4. There shall be no order as to costs.
(Devendra Chaudhry) (Anil Kumar Ojha)
Member (A) Member (J)
JNS
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