Central Administrative Tribunal - Delhi
Surender Singh Gautam & Others vs Union Of India & Others on 16 December, 2010
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.4241/2010 M.A.No.3193/2010 Thursday, this the 16th day of December 2010 Honble Dr. K.B. Suresh, Member (J) Surender Singh Gautam & others ..Applicants (By Advocate: Shri Lalta Prasad) Versus Union of India & others ..Respondents 2. Divisional Railway Manager Northern Railway Estate Entry Road Near New Delhi Rly Station, New Delhi ..Respondents O R D E R (ORAL)
It appears that the applicants have filed the representation before the respondents on 27.11.2009 and produced at Annexure A-1. Their limited prayer at this juncture is that the respondents are sitting on the representation without passing any order on it. But going through the representation, it is seen that the cause actually has arisen in 2004 and, therefore, it may be hit by limitation. This fact has to be ascertained by the concerned respondents. But at the same time if the circumstances so permit and equivalent persons are granted the relief, then it will be in consonance with the constitutional provisions to grant the same to the applicants as well from the date from which they have chosen to seek it.
2. Limitation is a public policy but then it should not be the single plank on which tenors of justice are to be achieved. Therefore, I direct the respondents to consider the representation of the applicants at Annexure A-1 and pass an appropriate speaking order and if necessary after hearing the applicants in person, within a period of three months next on receiving the copy of this order.
3. OA is disposed of as stated above.
( Dr. K.B. Suresh ) Member (Judicial) /sunil/