Central Administrative Tribunal - Jabalpur
Smt Shashi Bhatiya vs M/O Railways on 22 April, 2022
1 OA No.200/1017/2018
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/1017/2018
Jabalpur, this Friday, the 22nd day of April, 2022
HON'BLE MR. RAMESH SINGH THAKUR, JUDICIAL MEMBER
Smt. Shashi Bhatiya, W/o late Shri Mukul Bhatiya, aged about 55 years,
Occupation - Assistant Teacher-PRT, West Central Railway Senior Secondary
School, Itarsi, Bhopal Division, West Central Railway, Resident of House
No.458, Indira Nagar, New Yard, Itarsi District Hoghangabad, M.P. Pin Code
No.461115; (Mob) 7974590079 -Applicant
(By Advocate - Shri Ajay Pratap Singh)
Versus
1. Union of India through its General Manager, West Central Railway, Indira
Market, Jabalpur, M.P. - 482001.
2. The General Manager, Central Railway, Chhatrapati Shivaji Maharaj
Terminus, Mumbai CST.
3. The Chief Personnel Officer, West Central Railway, Jabalpur, M.P., 462001.
4. The Divisional Railway Manager (Personnel), West Central Railway, Bhopal,
M.P. 462001.
5. The Principal, West Central Railway, Senior Secondary School, New Yard,
Itarsi, District Hoshangabad, M.P. - 461115.
-Respondents
(By Advocate - Shri Sapan Usrethe)
ORDER
MA No.200/619/2022 has been filed by the respondents for placing on record the office order No.855/2020 dated 25.11.2020 (Annexure MA-1). It Page 1 of 2 2 OA No.200/1017/2018 has been submitted by the respondents that during the pendency of this Original Application, the relief prayed for has been granted to the applicant.
2. Learned counsel for the applicant submits that the relief claimed by the applicant has been granted partly only with regard to induction of the applicant under the Old Pension Scheme. Learned counsel for the applicant further submits that the representation of the applicant (Annexure A-15) regarding counting of qualifying service under 1993 Rules since initial date of appointment w.e.f. 19.09.1995 is still pending.
3. This Tribunal has considered the matter and direct the respondents to decide the representation of the applicant (Annexure A-15), within a period of two months from the date of receipt of a copy of this order.
4. Accordingly, the Original Application is disposed of. Consequently, MA No.200/619/2022 also stands disposed of. No order as to costs.
(Ramesh Singh Thakur) Judicial Member am/-
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