Central Administrative Tribunal - Hyderabad
V Narender vs M/O Railways on 11 March, 2022
OA/1075/2015
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
OA/21/1075/2015
HYDERABAD, this the 11th day of March, 2022
Hon'ble Mr. Ashish Kalia, Judl. Member
Hon'ble Mr. B.V. Sudhakar, Admn. Member
1. V.Narendar, S/o V.Veera Chary, aged 42 years
2. G.S.Reddy, S/o G.Ram Reddy, aged 39 years
3. Sadu Ramesh, S/o S.Krishnaiah, aged 38 years
4. G.Kumara Swamy, S/o G.Lingaiah, aged 36 years
5. Samanthula Madhu, S/o Sankara Rao, aged 35 yrs
6. M.Shashibushan Rao, S/o M.Pattabhi Naidu, aged 35 years
7. K.Sunder Babu, S/o K. Yesudas, aged 39 years
8. K.V.Ramana, S/o K.Bullaiah, aged 41 years
9. K.Somashekar, S/o K.Rama Swamy, aged 43 years
.... Applicants
(All the applicants are working as Loco Pilots (Goods) on ad-hoc basis in
different depots under the control of the Chief Crew Controllers, at
Sanathnagar, Kazipet, Vijayawada, Secunderabad, Ramagundam and
Bhadrachallam in Secunderabad division of South Central Railway)
(By Advocate: Sri K.R.K.V. Prasad)
Vs.
1. Union of India represented by
The General Manager,
South Central Railway,
Rail Nilayam, Secunderabad.
2. The Divisional Railway Manager,
South Central Railway, Secunderabad division,
Sanchalan Bhavan, Secunderabad.
3. The Senior Divisional Electrical Engineer (TRSO),
South Central Railway, Secunderabad division,
Sanchalan Bhavan, Secunderabad.
4. The Senior Divisional Personnel Officer,
South Central Railway, Secunderabad division,
Sanchalan Bhavan, Secunderabad. ... Respondents
(By Advocate: Smt. B. Gayatri Varma, Sr CGSC)
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OA/1075/2015
ORAL ORDER
(Per Hon'ble Mr. Ashish Kalia, Judl. Member) The present O.A. is filed seeking the following reliefs:
".......to call for the records pertaining to S.O.O.No.028 / ELR/ 07 / 2015, dated 16/17.07.2015 issued by the 4th respondent and declare the action of the respondents in not including the names of the applicants among the list of employees promoted as Loco Pilot (Goods) as illegal, arbitrary, unjust, discriminatory and direct the respondents to include the names of the applicants by revising the said list for promotion as Loco Pilot (Goods) and promote the applicants on par with their juniors whose names are enlisted in the said Office order dated 16/17.07.2015 and grant all consequential benefits on par with the employees whose names are enlisted in the said order and pass such other order or orders as deemed fit and proper in the facts and circumstances of the case and in the interest of justice."
2. Notices were issued and the respondents have filed reply. Learned counsel for the respondents has drawn our attention to para 3 of the reply wherein the respondents have stated that the Railways have reconsidered the case of the applicants and granted the relief sought in this O.A. Office Order dated 30.12.2015 was issued by regularizing their services as Loco Pilots (Goods). It is further stated that panel seniority will be maintained and pay fixation which was already done at the time of ad hoc promotion will continue. Further, in terms of Para 214(c)(i) of IREM-Vol.I, service rendered on ad hoc basis followed by regular service without break will qualify for determining service for further promotions in the cadre.
3. In view of the above submission of the respondents, nothing further survives for adjudication in the O.A. However, learned Page 2 of 3 OA/1075/2015 counsel for the applicants prays that the applicants should be considered at par with the juniors. This legal position has to be adhered to by the respondents.
4. With the above observation, the O.A. is disposed of. No order as to costs.
(B.V. SUDHAKAR) (ASHISH KALIA)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
/pv/
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