Central Administrative Tribunal - Kolkata
Madan Mohan Maity vs S E Railway on 20 January, 2023
@ ore CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH, KOLKATA M.A/123/2020 (Kolkata) Date of Order: 20.01.2023 MA/122/2020 OA/899/2018 Coram: Hon'ble Mr. Jayesh V. Bhairavia, Judicial Member Hon'ble Mr. Suchitto Kumar Das, Administrative Member Madan Mohan Mai*y, son of Late Gurupada Maity, Ex-Tech- 1/Electrical/TRD/Panskura, Eastern residing at Railway, South permanently Uttar-Chachiara, P.O. Dhuliapur, P.S. Panskura, District Purba Medinipur, Pin- 721634. ... Applicant Versus 1. Union of India, service through the General Manager, South Eastern Railway, Garden Reach, Kolkata 700043. - 2. Divisional Railway Manager, Kharagpur Division, South Eastern Railway, P.O. Kharagpur, District Paschim Medinipur, Pin - 721301. --Respondents For The Applicant(s): Sk. S. Rahaman, counsel For The Respondent(s): ORDER(ORAL) Per: Jayesh V. Bhairavia Member (J):
Heard ld. counsel for the applicant.
2. The instant M.A 122/2020 has been filed seeking condonation of delay in filing the MA for restoration. Considering the grounds stated, game is allowed.
M.A 123/2020 for restoration of the O.A, which was dismissed for default, is allowed. The O.A is restored. On the req :est of the applicant, OA is taken up for hearing since it was pending from 2018. a a 8s
3. The applicant in the instant O.A has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief "9) A direction to the respondents for issuance of the pass and PTO in favour of the applicant namely, Madan Mohan Maity, Ex-Tech- 1/Electrical/TRD/Panskura, South Eastern Railway who was not punished on any account by the disciplinary authority immediately.
b) A direction to grant other benefits according to law." 4, It is the grievarice of the applicant that, while working as Tech 1/Electrical/TRD/Panskura, South Eastern Railway on attaining the age of superannuation retired from service on 30.06.2012. Thereafter, on 14.11.2017, he had submitted representation for issuance of pass and PTO alongwith requisite documents to substantiate his claim for issuance of the same. However, his representation has not considered till date. Hence, this O.A. -
5. Today, ld. counsel for the applicant upon instructions submits that the claim of the applicant is not yet considered.
6. Considering the aforesaid submission, we deem it fit to dispose of this O.A at this stage with a direction upon the respondents that, if the applicant is eligible for issuance of pass and PTO, his claim may be considered in accordance with the service and extant rules expeditiously not later than 90 days and communicate the decision to the applicant. It is made clear that we have not expressed any opinion on the merit of the claim of the applicant.
pview of he 0.A is disposed of -----
7, . In view. Oo the above, the O.A is disposed ol. | (Suchitt ) Kumar Das) (Mr. Jayesh V. Bhairavia) Mem\er (A) Member (J)