Central Administrative Tribunal - Madras
E Moses Selvanathan vs M/O Railways on 20 September, 2022
1 OA 579/2022 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH OA/310/00579/2022 Dated Tuesday the 20" day of September Two Thousand Twenty Two CORAM: HON'BLE MR. T. JACOB, Member (A) HON'BLE MS. LATA BASWARAJ PATNE, Member (J) E.Moses Selvanathan, ICF ID No. 16411, Designation : Technician, Department : Mechanical, 29/11, Veera Sowcar Street, Ramana Nagar, Perambur, Chennai 600011. .. Applicant By Advocate M/s. §. Samuel Rajapandian Vs 1.The General Manager, Integral Coach Factory, Chennai 600038. i 2.the Chief Personnel Officer, Integral Coach Factory, Chennai 600038. 3.The Chief Administrative Officer, Integral Coach Factory, Chennai 600038. 4.The Principal Chief Mechanical Engineer, Integral Coach Factory, Chennai 600038. 5.The Assistant Personnel Officer, Office of the Principal Chief Personnel Officer, Integral Coach Factory, Chennai 600038. 6.The Chief Vigilance Officer, Integral Coach Factory, Chennai 600038. .. Respondents By Advocate Mr. Su. Srinivasan, SCGSC ° SR3\ mal 2 OA 3579/2022 ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard both sides.
2. The relief prayed for in this OA is as follows:
"To direct the 2", 3% and 4" respondents to consider the applicant's representation dated 24.03.2022 and omit 5 questions (Q. Nos. 5, 36. 43, 55 &
92) from evaluation of the answer sheet of the applicant award marks, including grace marks if any and include the applicant's name in the selected list to the post of Inter Mediate Apprentice Mechanic/Mechanical Stipend level 6 of VII CPC in Mechanical Engineering Department against 25% QSE quota dated 27.01.2022 within a stipulated time frame and pass such further or other orders as this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of this case and thus render justice."
3. When the matter is taken up for consideration, learned counsel for the applicant submits that the applicant has submitted a representation on 24.03.2022 which is still pending for consideration.
4. In view of the above, without going into the merits of the case, the respondents are directed to consider the representation of the applicant dt. 24.03.2022 afresh and pass a reasoned and speaking order in accordance with law within a period of two months from the date of receipt of a copy of this order.
5. OAs disposed of at the admission stage. No costs.
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