Central Administrative Tribunal - Delhi
Rajesh Kumar vs M/O Railways on 14 March, 2018
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A No.1030/2018
M.A. No.1162/2018
New Delhi this the 14th day of March, 2018
Hon'ble Mr. V. Ajay Kumar, Member (J)
Hon'ble Ms. Nita Chowdhury, Member (A)
1. Mr. Rajesh Kumar
S/o Sh. Phool Singh
Working as Keyman
under Asstt. Divisional Engineer Shamli,
under the Supervision of Senior Section Engineer
Baraut, Kasimpur Kheri.
2. Mr. Vakil Singh
S/o Sh. Kishan Chand
Working as Keyman
under ADEN, Shamli,
Supervised by Senior Section Engineer
(P-Way), Baraut, U.P.
3. Mr. Rajeev Kumar
S/o Sh. Dharampal
Working as Keyman
under ADEN, Shamli,
under the Supervision of PWI
Baraut, Working Place Gotra,
Bhagpat, U.P.
4. Mr. Kavinder KUmar
S/o Sh. Tejpal
working as Keyman
under ADEN, Shamli,
working place, Rampur,
Maniharan, Saharanpur, U.P.
5. Mr. Gaurav Kumar
S/o Sh. Om Pal Singh
working as Keyman
under ADEN & SSC Shamli at Thana Bhawan,
Shamli, U.P.
-Applicants
(By Advocate: Shri R.K. Shukla)
2
O.A No.1030/2018
M.A. No.1162/2018
Versus
1. Union of India,
Through the General Manager,
Northern Railway Headquarters,
Baroda House, New Delhi.
2. The Divisional Railway Manager,
Delhi Division, Northern Railway,
D.R.M. Office, Estate Entry Road,
Pahar Ganj, New Delhi.
3. The Sr. Divisional Personnel Officer,
D.R.M. Office, Delhi Division,
Northern Railway, Estate Entry Road,
Pahar Ganj, New Delhi.
4. The Asstt. Divisional Engineer,
Northern Railway, Delhi Division,
Shamli, U.P.
-Respondents
ORDER (ORAL)
By Mr. V. Ajay Kumar, Member (J):
Heard the learned counsel for the applicants.
2. MA No.1162/2018 for joining together is allowed.
3. The applicants, who are working as Keymen with the respondent- Railways filed the OA seeking the following reliefs:-
"a) to direct the respondents to grant the pay scale of Keyman from the date of their promotion in the Rank of Keyman as they have been promoted in the rank of Keyman after passing out the requisite trade test;
b) to direct the respondents to pay the arrears of pay of the keyman from the date of their working performance on their promotion as keyman;
c) to allow the original application with all consequential benefits;3 O.A No.1030/2018 M.A. No.1162/2018
d) to pass any other or further relief which this Hon'ble Tribunal deems fit and proper in the facts and circumstances of the case and O.A. be allowed with all consequential benefits".
4. It is submitted that the applicants made number of representations, including Annexure A-3 dated 15.01.2018 to the respondents, ventilating their grievances before filing the present OA. However, the respondents have not passed any orders thereon till date.
5. In the circumstances, the O.A. is disposed of at the admission stage, without going into the merit of the case, by directing the respondents to consider the representation dated 15.01.2018 of the applicants and to pass appropriate speaking and reasoned orders thereon, in accordance with law, within 90 days from the date of receipt of a copy of this order. No order as to costs.
Let a copy of the OA, be enclosed to this order.
(Nita Chowdhury) (V. Ajay Kumar)
Member (A) Member (J)
cc.