Central Administrative Tribunal - Hyderabad
Ch vs K Rama Raju ---Vs.--- M/O Railways on 25 January, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
HYDERABAD
OA/021/930/2016 Dated: 25.01.2019
BETWEEN
1. Ch. V.S.K. Rama Raju,
S/o. Ch. V. Satyanarayana Raju,
Aged 40 years, Occ: Loco Pilot (Passenger),
O/o the Chief Crew Controller, Kacheguda Depot,
South Central Railway, Hyderabad Division,
Hyderabad.
2. V.V. Ganesh Babu,
S/o. Ranga Rao,
Aged 34 years, Occ: Loco Pilot (Passenger),
O/o the Chief Crew Controller, Kacheguda Depot,
South Central Railway, Hyderabad Division,
Hyderabad.
3. S.P. Mourya, S/o. R.R. Mourya,
Aged 34 years, Occ: Loco Pilot (Passenger),
O/o the Chief Crew Controller, Kacheguda Depot,
South Central Railway, Hyderabad Division,
Hyderabad.
....Applicants
AND
1. Union of India rep. by
The General Manager,
South Central Railway,
Rail Nilayam, Secunderabad.
2. The Divisional Railway Manager (P),
(The Senior Divisional Personnel Officer),
South Central Railway,
Hyderabad Division,
Hyderabad Bhavan,
Secunderabad.
....Respondents
Counsel for the Applicants : Mr. K.R.K.V. Prasad
Counsel for the Respondents : Mr. V.V. N. Narasimham, SC for Rlys.
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CORAM :
Hon'ble Mr. Justice R. Kantha Rao, Judl. Member
Hon'ble Mr. B.V. Sudhakar, Admn. Member
ORAL ORDER
(Per Hon'ble Mr. Justice R. Kantha Rao, Judl. Member) Both side learned counsel present.
2. The relief sought for in the O.A. is to conduct the examination on a single day. The same has been acceded to and the respondents are going to conduct the examination on a single day. The letter filed by the respondents to that effect is taken on record. Therefore, no cause survives for adjudication in the O.A. Hence, the O.A. is closed. There shall be no order as to costs.
(B.V. SUDHAKAR) (JUSTICE R. KANTHA RAO)
ADMN. MEMBER JUDL. MEMBER
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