Central Administrative Tribunal - Madras
Balamurugan M vs Southern Railway on 23 January, 2026
1 OA/310/00651/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00651/2025
Dated Friday 23rd day of January Two Thousand Twenty Six
CORAM :
HON'BLE MR. M. SWAMINATHAN, Member (J)
&
HON'BLE MR. M.L. SRIVASTAVA, Member (A)
Balamurugan. M,
Senior Section Engineer,
Central Workshop,
Southern Railway, Golden Rock,
Tiruchy -620 004. ... Applicant
By Advocate M/s. R. Pandian, L. Kabilan & L. Manohar
Vs
1) Union of India Rep by
General Manager,
Southern Railway,
Park Town,
Chennai -600 003.
2) Workshop Personnel Officer,
Central Wokshop,
Southern Railway, Golden Rock,
Tiruchy - 620 004.
3) Deputy Chief Personnel Officer,
Carriage Repair Workshop,
South Western Railway, Hubballi,
Karnataka 580 020. ... Respondents
By Advocate Mr. K. Boopalan
2 OA/310/00651/2025
ORAL ORDER
(Pronounced by Hon'ble Mr. M. Swaminathan, Member(J)) In the instant OA, the applicant seeks the following relief:
"to call for all the records leading to the issue of
(i). Order No.P3/S/176/2024 dated 03.5.2024 (1st Impugned Order) and (ii). Order No. Nil (online) dated 18.03.2025 (2nd Impugned Order) both issued by the 2nd Respondent, quash and set aside the same to the extent they have failed to cover the date of "General Elections-2024" (19.04.2024) as "Special Casual Leave" and the period of transit and periods of reporting i.e., 20.04.2024, 21.04.2024 and 22.04.2024 as "Duty"; consequently to direct the Respondents:-
➤ To pass orders regularising: -
(a) The date of General Elections-2024 i.e., 19.04.2024 as "Special Casual Leave" for the Applicant.
(b) The following dates as "DUTY" for the Applicant: -
(i). the date on which the Applicant reported to the 2nd Respondent on the first occasion (i.e., 20.04.2024).
(ii). period of Transit on journey from Golden Rock to Hubballi (21.04.2024); and
(iii) the date on which the applicant reported back to rd the 3 respondent and got relieved again (22.04.2024) and to pass such other order/orders as this Tribunal may deem fit and proper and thus to render justice."
2. Brief facts of the case as submitted by the applicant are as follows:
The Applicant, who was working at Hubballi under the South Western Railway, was transferred on an Inter-Railway Mutual Request Transfer to Golden Rock under the Southern Railway and was relieved by the 3rd Respondent on 17.04.2024. Upon reporting at Golden Rock, the
3 OA/310/00651/2025 2nd Respondent, instead of accepting the Applicant for duty, directed him by order dated 20.04.2024 to return to the 3rd Respondent to obtain a fresh relieving order, contrary to the rules in force. Consequently, the Applicant travelled back to Hubballi, obtained the fresh relieving order, and reported again to the office of the 2nd Respondent on 29.04.2024. However, the 2nd Respondent failed to treat the period from 18.04.2024 to 28.04.2024 as "on duty," despite the Applicant being compelled to travel between Hubballi and Golden Rock pursuant to official directions, excluding the days on which leave was availed. The Applicant's grievance raised through the Grievance Portal was rejected. Hence, this Original Application is filed seeking the above relief.
3. When the matter is taken up for hearing, the learned counsel for the respondents submitted that the relief sought by the applicant had already been substantially granted by the respondents.
4. In view of the above, nothing survives in this OA for adjudication.
5. Accordingly, OA is closed as infructuous. No order as to costs.
(M.L. SRIVASTAVA) (M. SWAMINATHAN)
Member (A) Member (J)
23.01.2026
Digitally signed
P. ARUNA SOWBHAGYA by P ARUNA
COURT MASTER SOWBHAGYA
CAT, CB
Date: 2026.02.13
11:57:14 +05'30'