Central Administrative Tribunal - Madras
Savithri vs M/O Railways on 17 June, 2022
1 OA 310/00426/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00426/2022
Dated Friday the 17th day of June Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
&
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
Savithiri, M/o late A. Sivakumar,
No. 77/11, East Colony,
ICF, Chennai 600038. ....Applicant
By Advocate M/s. Ratio Legis
Vs
1.Union of India, rep by,
The Principal Chief Personnel Officer,
Integral Coach Factory,
Chennai 600038.
2.Smt. Kanchana,
No. 30, Kaiasakiri Road,
Mettupalayam,
Vaniyambadi 635754. ....Respondents
By Advocate Mr. M. Kishore Kumar
2 OA 310/00426/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard learned counsel for the applicant and Mr. M. Kishore Kumar who enters appearance on behalf of the respondents.
2. The reliefs prayed for in this OA is as follows:
"To call for the records related to appointment of Smt. Kanchana on compassionate grounds and the representation dated 19.02.2020 and to terminate the services of Smt. Kanchana and to consider the unmarried daughter of the applicant for appointment on compassionate grounds as per the norms prescribed in Master Circular 16 and to make further order/orders as this Hon'ble Tribunal may deem fit and proper and thus render justice."
3. When the matter is taken up for hearing, learned counsel for the applicant submits that the representation of the applicant dt. 19.02.2020 submitted by the applicant is still pending for consideration. Learned counsel for the applicant submits that the applicant would be satisfied if the respondents are directed to consider the pending representation of the applicant within a time limit to be stipulated by this Tribunal.
4. In view of the limited relief sought and without going into the merits of the case, the competent authority among the respondents is directed to consider the representation of the applicant dt. 19.02.2020 3 OA 310/00426/2022 (Annexure A2) and pass a reasoned and speaking order in accordance with law within a period of three months from the date of receipt of a copy of this order.
5. OA is disposed of at the admission stage. No costs.
(Lata Baswaraj Patne) (T. Jacob)
Member (J) 17.06.2022 Member (A)
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