Central Administrative Tribunal - Allahabad
Pramod Kumar Sinha vs U.O.I. & Ors Alongwith Connected O.As) on 22 July, 2008
(OPEN COURT)
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD
ALLAHABAD this the 22th day of July, 2008.
HONBLE MR. JUSTICE A.K. YOG, MEMBER- J.
HONBLE MR. K.S. MENON, MEMBER- A.
Original Application No. 381 OF 2008
1. Pramod Kumar Sinha, S/o Sri Umesh Chandra Sinha,
R/o C-1B, Nirala Nagar Railway Colony, Kanpur Nagar.
2. P.K. Singh, S/o Sri Bajrang Singh, R/o C-1A,
Nirala Nagar Railway Colony, Kanpur Nagar
3. Raj Kumar Yadav, S/o Sri T.P. Yadav,
R/o 94-A, Railway Colony, Govind Nagar,
Kanpur Nagar.
4. Abhay Kumar Srivastava, S/o Late Sri N.G. Lal,
R/o 124/64/22 B Block, Govind Nagar, Kanpur Nagar.
5. Dinesh Kumar, S/o Sri Jagdish Prasad,
R/o 124/64/17 O Block, Govind Nagar, Kanpur Nagar.
..Applicants
VE R S U S
1. Union of India through General Manager,
North Central Railway, Allahabad.
2. Divisional Railway Manager,
Allahabad Division, Allahabad.
3. Senior Divisional Personnel Officer,
Allahabad Division, Allahabad.
N.C. Railway, Allahabad.
..Respondents
Present for applicant : Sri S.K. Om
Present for respondents: Sri Prashant Mathur
O R D E R
BY HONBLE MR. JUSTICE A.K. YOG, J.M. Sri S.K. Om, Advocate, learned counsel for the applicants and Sri P. Mathur, Advocate, learned counsel representing all the respondents have submitted that this O.A can be decided on same terms and conditions as contained in judgment and order dated 04.06.2008 passed in O.A No. 1124/05 (B.D. Pandey and ors. Vs. U.O.I. & Ors alongwith connected O.As).
2. In view of the statement made above, we allow this O.A by molding the relief (s) to the extent and subject to directions as contained in our order dated 04.06.2008 (referred to above). Let the applicants of this case are directed to file a certified copy of this order before the appropriate authority for complying with the directions contained in Tribunals order dated 04.06.2008 (referred to above) with respect to the applicants of this case also.
3. It is made clear that the directions contained in our order dated 04.06.2008 shall complied with mutantis mutandis in the above O.A.
4. The O.A stands disposed of in terms of order dated 04.06.2008 contained in O.A No. 1124/05 (referred to above).
5. We make no order as to costs.
MEMBER (A) MEMBER (J)
/Anand/
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