Central Administrative Tribunal - Patna
Janardan Singh vs East Central Railway on 28 November, 2025
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O.A. No. 050/00836/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
O.A. No. 050/00836/2025
Date of order:-28.11.2025
CORAM
HON'BLE JUSTICE MR. NARENDRA KUMAR JOHARI, MEMBER [J]
1. JANARDAN SINGH SON OF LATE BHUWAL SINGH, EX.
GUARD (MAIL/EXPRESS), EAST CENTRAL RAILWAY,
MUZAFFARPUR UNDER SAMASTIPUR DIVISION, RESIDENT OF
FLAT NO.C-4, PLOT NO.191, GHYAN KHAND-1, GAZIABAD (UP),
PIN CODE-201014. INDRAPURAM.
Patna
Bench
2. ARUN KUMAR SRIVASTAVA SON OF LATE SATYA NARAIN
LAL, EX GUARD (MAIL/EXPRESS), EAST CENTRAL RAILWAY,
NARKATIYAGANJ, UNDER SAMASTIPUR DIVISION, RESIDENT
OF 140-A/IC-, CHANDPUR SOLORI, POST- TELIAGANJ,
DISTRICT- ALLAHABAD (PRAYAGRAJ)-211004 (UP).
3. SURENDRA KISHORE SISODIA SON OF LATE SARYUG RAM,
EX. GUARD (MAIL/EXPRESS), EAST CENTRAL RAILWAY,
MUZAFFARPUR UNDER SAMASTIPUR DIVISION, RESIDENT OF
KANHAULI AJARKAWE, NEAR DINESH KIRANA STORE,
MUSHEHARI, RAMNA, DISTRICT MUZAFFARPUR-844122
(BIHAR).
4. SURENDRA PRASAD SINGH SON OF LATE BALESHWAR
SINGH, EX. GUARD (MAIL/EXPRESS), EAST CENTRAL
RAILWAY, SAHARASA UNDER SAMASTIPUR DIVISION,
RESIDENT OF VILLAGE-CHAMRAHRA, PO- MAHNAR ROAD,
DISTRICT-VAISHALIA-844506 (BIHAR).
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O.A. No. 050/00836/2025
5. DIGAMBAR JHA SON OF LATE KAMLA KANT JHA EX. GUARD
(MAIL/EXPRESS), EAST CENTRAL RAILWAY, SAHARASA
DIVISION, RESIDENT UNDER SAMASTIPUR OF VILLAGE/POST-
KARPURIGRAM, DISTRICT- SAMASTIPUR-849129 (BIHAR).
6. PRAMOD SHANKAR TIWARI SON OF LATE GDISH NARAYAN
TIWARI, EX. GUARD (MAIL/EXPRESS), EAST CENTRAL
RAILWAY, SAHARASA UNDER SAMASTIPUR DIVISION,
RESIDENT OF PLOT NO.734, SHIVAJI NAGAR COLONY, NEAR
PARAMHANSH ASHRAM, VARANSI-221005 (UP).
Patna
Bench
7. ARVIND KUMAR SON OF LATE AWADHESH KUMAR DAS, EX.
GUARD (MAIL/EXPRESS), CENTRAL RAILWAY, SAHARASA
EAST UNDER SAMASTIPUR DIVISION, RESIDENT OF WARD
NO.30, KAYASHTHA TOLA, SAHARASA-852201 (BIHAR).
8. KAILASH PATI PRASAD KARN SON OF LATE RAM NARAYAN
PRASAD KARN, EX. GUARD (PASSENGER), EAST CENTRAL
RAILWAY, SAHARASA UNDER SAMASTIPUR DIVISION,
RESIDENT OF OLD GAS GODAM ROAD, DHARAMPUR, BEHIND
DHARAMPUR HIGH SCHOOL, SAMASTIPUR-848101 (BIHAR).
.........Applicants
Versus
1. THE UNION OF INDIA THROUGH THE GENERAL MANAGER,
EAST CENTRAL RAILWAY, HAJIPUR, P.O. DIGGHI KALAN,
P.S. HAJIPUR, DISTRICT -VAISHALI AT HAJIPUR, PIN CODE
844101 (BIHAR).
2. THE PRINCIPAL CHIEF PERSONNEL OFFICER, EAST
CENTRAL RAILWAY, HAJIPUR, P.O. DIGGHI KALAN, P.S.
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O.A. No. 050/00836/2025
HAJIPUR, DISTRICT VAISHALI AT HAJIPUR, PIN CODE
844101(BIHAR).
3. THE DIVISIONAL RAILWAY MANAGER, EAST CENTRAL
RAILWAY, SAMASTIPUR-848101 (BIHAR).
4. THE SENIOR DIVISIONAL PERSONNEL OFFICER, EAST
CENTRAL RAILWAY, SAMASTIPUR-848101 (BIHAR).
5. THE SENIOR DIVISIONAL FINANCE MANAGER, EAST
CENTRAL RAILWAY, SAMASTIPUR-848101 (BIHAR).
6. THE SECRETARY, MINISTRY OF RAILWAY, RAILWAY
BOARD, RAIL BHAWAN, NEW-DELHI-110001.
........Respondents
Patna
Bench For Applicants:- Mr. M.P. Dixit, Advocate
For Respondents:- Mr. A.K. Mantu, ld. ASC
O R D E R (Oral)
M.A. No. 699 of 2025
M.A. No. 699 of 2025 has been filed by ld. counsel for the applicants seeking permission of this Tribunal for joint together.
Prayer made in the M.A. is allowed for the reasons stated therein.
Accordingly, for the same cause of action all the applicants are allowed to pursue the matter jointly.
With these directions, the M.A. is disposed of O.A. No. 836 of 2025 4 O.A. No. 050/00836/2025 Heard ld. counsels for both the parties.
2. Ld. counsel for the applicants submitted that all the applicants have filed their representation on 13.11.2025 before the respondent no. 3, the Divisional Railway Manager, East Central Railway, Samastipur-848101 (Bihar) (annexed at Annexure A-11 of the O.A.). However, the same has not been decided as yet.
3. He further submitted that the applicants shall be satisfied Patna Bench if they may be permitted to send a fresh representation within two weeks to the Railway Authority along with relevant documents and the respondent no. 3 may be directed to consider and decide the same by passing reasoned and speaking order. Ld. counsel is requesting to decide the OA accordingly.
4. Learned counsel for respondents has no objection.
5. In view of above, the request of counsel for applicant is accorded. The applicants are directed to send a fresh representation along with copy of the representation, which has been filed on record as Annexure A-11, to respondent no. 3 within two weeks from today. Thereafter, the respondent no. 3 will consider and decide the same by passing reasoned and speaking order within a period of 90 days from the date of receipt/production of copy of this order. 5
O.A. No. 050/00836/2025
6. The applicants shall be at the liberty to approach this Tribunal again if the cause of action still survives.
7. With above directions, OA stands disposed. No orders as to costs.
8. Needless to say that this Tribunal has not expressed any opinion on the merit of the case.
Patna Bench (Justice Narendra Kumar Johari) Member (J) pk/-