Central Administrative Tribunal - Kolkata
Chandan Kumar Basu vs Eastern Railway on 12 December, 2017
9 1 o.a. 1273/2017 with ma. 769.17 CENTRAL ADMINISTRATIVE TRIBUNAL CALCUTTA BENCH No. O.A. 350/01273/2017 Date of order: 12.12.2017 M.A. 350/00769/2017 Present : Hon'ble Ms. Manjula Das, Judicial Member Honbie Ms. Naridita .Chatterjee, Administrative Member Chandan Kumar Basu, Son of Gobinda Ku mar Basu, Aged about 29 years, Residing at Viii. Gangnapur (Sukantapaiiy), P.O. + P.S. - Gangnapur, Dist. Nadia, West Bengal, Pin - 741238.
Trishit Gupta, Son of Shyama Pada Gupta, Aged about 31 years, Residing at Viii. & P.O. - Madhutati, P.S. - Raghunathpur, District - Purulia, Pin -723133.
Jagap,na.Mhd Son ôf Haradhan MaFidaI, cged aout 3t 'e.ars, - A .
, Resiing'at'4llageS,yb i ror, Pos,t Of ce.-Ntyanança Pur..
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(4) Ranjan Das,f,- -
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Pin 713304.
(5) Surajit Barman, Son of Shyarn Sundar Barman, Aged about 31 years, Residing at 9 No. Teorpara Lane, P.O. Telinipara, PS. - Bhadreswar, Dist. Hooghly, Pin 712125.
Shital Routh, Son of Kanailal Routh, Aged about 30 years, Residing at Village Jarnda, P.O. - Jhargram, P.S. - Jhargram, Dist. Paschim Medinipur, Pin 721507.
Md. Mofizul Islam, Son of Md. Nazrul Islam, Aged .about 28 years, Residing at Village & P.O. - Rautara, P.S. Habra, 0 2 o.a. 1273/2017 with ma. 769,17 District - (North) 24 PGNS, 4, Pin 743234.
(8) Md. Nuruzzaman, Son of Golam Murtuza, Aged about 33 years, Residing at Village - Khalilpur, P.O. - Nowapara, P.S. Nalhati, District - Birbhum, Pin - 731237.
(9) Tapan Biswas, Son of Sunil Biswas, Aged about 30 years1 Residing at Village & P.O. - Joypur, P.S. Hariskhali, District - Nadia, Pin - 741102, West Bengal.
Applicants
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3. Senior..Pèrsornej Officer,' Eastern Railway, Fairlie Place, Kolkata -700001.
Respondents For the Applicant Mr. A. Chakraborty, Counsel For the Respondents : Mr. B.K. Roy, Counsel ORD E R (Oral) Per Dr. Nandita Chatterlee, Administrative Member:
As common cause of action anthcommon interest prevails in the matter, the O.A. for joint prosecution is allowed.
2. The instant application is filed under Section 19 of the AT Act, 1985 seeking the following relief:-
3 o.a. 1273/2017 with ma. 769.17 '(a) An order do issue directing the respondents to absorb the applicants who completed Act Apprentices in 2013 in view of the Railway Boards' .7 circular issued in 2004 (RBE. 136/2004).
(b) Leave may be granted to file this original application jointly under Rule 4(5)(a) of the CAT (Procedure) Rules, 1 987."
It is seen from the records annexed to the application that the applicant has preferred a representation dated 8.8.2017 to the Chief Personnel Officer, Eastern Railway, Fairlie Place i.e. respondent No. 2 praying for appointment as Substitute in Eastern Railway.
The Ld. Counsel for the applicant as well as Ld. Counsel for the respondents are both present and heard.
We hereby dispose of the representation by directing respondent No.2 i.e. the Ohief Personnel Officer, Eastern Railway, Fairlie Place, Kolkata to dispose of the representation , if received at his end, dated 8.8,2017 within a period of six ' weeks from the date of receiptofthis order. -
, 4( While disposing ofthe smehetrpbrdent N. 2shall pass a reasoned and speaking order based on the extant rule's-and regulation's as applicable to the respondent authorities a'd the pplictih4hiregàrd.
1Once a decisibn is arrivd-àt,..the' same should be communicated I immediately to the applicant, ./ In case, the respond'en?'No.' is6)s'1n favour of the applicant, consequential benefits may be accorded to the applicant.
It is made clear that we have not gone into the merits of the case and all points are left open for consideration of the concerned respondent authorities.
The O.A. is disposed of accordingly. No costs.
/ (Dr. Nandita Chatterjee) (Manjula Das) Administrative Member Judicial Member SP