Central Administrative Tribunal - Madras
P Chidambaram vs M/O Railways on 6 March, 2019
1 OA 253/2019 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH QA/310/00253/2019 Dated Wednesday the 6" day of March Two Thousand Nineteen CORAM: HON'BLE MR. R. RAMANUJAM, Member (A) HON'BLE MR. P. MADHAVAN, Member (J) P.Chidambaram, S/o. M. Periyasamy, Grade-I/Teacher/Commerce, Railway Higher Secondary School, Palghat, Kerala State. 122/3, Sivakami Complex, V.O.C. Street, Ponmalaipatti, Trichy 620004. By Advocate M/s. G. Palani Vs 1.Union of India rep by, The Chief Personnel Officer, Southern Railway, Park Town, Chennai 3. 2.The Senior Divisional Personnel Officer, Palghat Division, Southern Railway, Palghat 678009, Kerala State. 3.Mr, T. Velmurugan, Grade Ii/Teacher/Huistory, Railway High School, Golden Rock, Trichy 4. By Advocate Mr. P. Srinivasan (R1 & R2) .-. Applicant ... Respondents 2. VA 2353/2019 <c ORAL ORDER
(Pronounced by Hon'ble Mr. R. Ramanujam, Member(A)) Fleard. The applicant has filed this OA seeking the following reliefs :
It.
i. That this Hon'ble Tribunal may be pleased to call for original records relating to the impugned Office Order No. 1/2018/RS dated 30.01.2019 passed by the 1* respondent and the connected selection process papers for the post of Teacher Grade-I/Commerce, level-8 in Pay Matrix VII PC conducted by the i respondent and to quash the same;
ii, issue further directions to the 1* and 2™ respondents to regularize the applicant in the post of Teacher Grade | (Commerce), with effect from 05.09.2005 and to grant all consequential service benefits and iii, to grant such other reliefs that this Hon'ble Tribunal may deem fit and proper in the circumstances of the case and thus render justice."
© It is submitted that the applicant had made a representation dt. 02.02.2019 regarding his grievance which is still pending for consideration. Learned counsel for the applicant would urge that the respondents be directed to consider the representation within a time limit to be stipulated by this Tribunal.
3.
4. substantive merits of the case, we deem it appropriate to direct the respondents Mr. P. Srinivasan takes notice for the respondents. Keeping in view the limited relief urged and without going into the © to consider Annexure A7 representation dt. 02.02.2019 in accordance with law 3 OA 253/2019 and pass a reasoned and speaking order 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.