Central Administrative Tribunal - Chandigarh
O.A. 1058/Ch/ vs Union Of India Through Its on 13 December, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
.............
Dated: This 13th Day of December, 2010
1. O.A. 1058/CH/10
Coram: Hon'ble Smit. Shyama Dogra, Member (J)
Honble Honble Smt. Promilla Issar, Member (A)
Mahavir Singh Rajopur, RHJS,
S/o Sh. Jawal Singh
r/o H.No. T-69, Railway Colony,
nearRailway Station, Chandigarh.
Applicant
Versus
1. Union of India through its
Secretary, Railway Board,
Ministry of Railways,
Rail Bhawan, New Delhi.
2. Registrar,
Railway Claims Tribunal
(Principal Bench),
13/15, Mall Road,
Delhi-110 045.
Respondents
Present: Sh. Nirmal Singh Jagdeva counsel for the applicant.
Sh. G.S. Sathi counsel for the respondents.
ORDER(Oral)
BY HONBLE SMT. SHYAMA DOGRA,MEMBER(J):
Heard.
2. No formal notice is required to be issued in the matter as Sh. G.S. Sathi, Advocate, waives notice on behalf of the Respondents.
3. Without going into the merits of the case, this matter is disposed of at the admission stage itself, keeping in view that the final decision is to be taken by Respondent No. 1.
4. We order accordingly. Needful be done by the Respondents within a period of three months from the date of receipt of a copy of this order to consider the prayer of the applicant for redressal of the grievance with regard to the payment of unavailed joining time.
5. Order so passed, shall be duly communicated to the applicant. In case the claim of the applicant is rejected, the same be supported with cogent reasons.
(PROMILLA ISSAR) (SHYAMA DOGRA) MEMBER(A) MEMBER(J) ND*