Central Administrative Tribunal - Kolkata
Subhashis Deb vs Eastern Railway on 30 November, 2018
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JN THE CENTRAL ADMINISTRATIVE TRIBUNAL KPLKAttA BENCH AN APPLICATION UNDER SECTION 19 OF THE AMINISTRATIVE TRIBUNAL ACT, 1985.
O.A. No of 2018,
1. SRI SUBHASHIS DEB, Son of Sri Rameah Oiandra Deb, Working as Senior Section Engineer (Carriage & Wagon) under SCW/TKPR/HWH CHQ/Eastern Railway, fluid residing ats 52, Dak shin Para 9 JColkata - 700 063.
2. SRI SUMANTA DUTTA, Son of Late P. N. Dutta, Working as Senior Section Engineer (Carriage & Wagon) under SOr// TKPR/HWH CHG/Eastern Railway, and residing ati A2/7, Economy Apartment„ Jhil Park,48, J,C. Khan Road, Mankundu, Diet.: Hooghly.
3. SRI SUBHASXS ROY, Son of Sri Sailendra Nath Roy, Working as Senior Section Engineer (Carriage & Wagon) under SCW/ TKPR/HWH CHO/Eastern Railway, and re siding at: •DHUPCHAYA1, N. Ghosh 2nd. i Lane, Fatakgora, Chandan Nagar, Dist.: Hooghly - 712 136.
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4. SHI GOPAL CHANDRA DAS, Son of Late Jagadiah Ch. Das, Working as Junior Engineer (Carriage & Wagon) under SCtf/ TKPR/HWH CHG/Eaatern Railway, and residing at: •KAUANIBaS', J.R.R. Road, Opposite to: SBI ATM, P.Q.:- Nona Chandanpukur*, Dist.: Hooghly.
5. SRI SITARAM SOREN, Son of Late Nimai Soren, Working as Senior Section Engineer (Carriage & Wagon) under SCW/TKPR/HWH CHG/Eastern Railway, and residing at:
•UPARKD'NDI •, P*G.:- Khuarol, Dist.jBalasore, State- Odisha.
4i.i 6. SRI PRABIR KOMAR NATO, Son of Stt 4 Pftasanta Kr. Nath, Working as Junior ! Engineer (Carriage & Wagon) under SCW/ 3 TKPR/HWH CHG/ Eastern Railway, and residing V at: 5/2, Bazar Lane, P.O.i- Bhatpara, I'.
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7. SRI ANUJ KUMAR MONDAL, Son of Late '.V. ;4 D. N. Mnndal, Working as Senior Section •/-
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CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH • ' OA/350/1748/2018 Date of Order:30.11.2018 MA/350/869/2018 Coram: Hon'ble Mr. A.K Patnaik, Judicial Member Subhashis Deb & Others -Vs- Eastern Railway For the Applicant(s): Mr. N. Roy, Counsel > For the Respondent(s): Mr. S.K Das, Counsel ORDERfORAD A.K Patnaik. Member (T):
Heard Mr. N.Roy, Ld. Counsel for the applicants.
2. As I do not want the Official^espoddEnfsfto^ourrrepresented , Mr. S.K.Das, Ld. Counsel, who usually appea^for theiE^^te^Lailwa^^i^ resent in the court and, / X\\ I / ^ on my request, Ld. fCoun'sel fprHhl^ajDpud \ a^ervedgopy of the O.A., along / with annexures, on hir^Heard Dasliriiextenso. c 3 &
3. M.A.No. 869/20,1 Sailed for^jornt/ pjo^ejiution^of this c^se is allowed and, \ /< accordingly; disposed^pf-X^ : ^
4. This OA. has been filedXinder-Section 1 ^oPthe^Aaministrative Tribunals Act, 1985 with the following prayers:
" a) To issue direction upon the respondents to give overtime benefit according to Railway Board's letter dtd. 10.9.12 forthwith.
b) To issue further direction upon the respondents to give benefit to judgment in O.A no. 1519 of 1998 where the applicants are also same similar persons, the same benefit of overtime allowance may be given forthwith and representation dt. 20.5.2018 may be disposed of.
c) To issue fiarther direction upon the respondents to give benefit overtime payment according to R.B letter dtd. 28.2.05 where a railway servant is required to render extra hours of duty beyond the roastered hours fixed in accordance with Rule 8 or beyond the limits specified or different classes of Railway / / / 2 / / servant under Section 132 and according to. that all the / / applicants are entitled for the overtime payment. So the applicant's prayer for overtime payment be given forthwith.
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d) To issue further direction upon the respondents according to High Court judgement which is WPCT No. 15 of 2015, all the applicants' prayer for overtime payment may be considered forthwith.
e) Any other order/orders as Ld. Tribunal deem fit and proper. "
5. Mr. Roy. Ld. Counsel for the applicants, submitted that the applicants are working as Supervisory Staffs under SCW/HWH/HWH CHG/Eastem Railway, in which they are to perform Escorting duty in Rajdhani and Duranta Express. They perform duty for 8 hours. They ma"de representations to the authority for extra overtime payment, buywasyejected by the aumorities. Ld. Counsel for the applicants submits that Similar g fed before tne Hon'ble Tribunal in is O.A 1519/1998 and also in Wl:)C'T,'N6?|l'5iSiv20'T^regar^iAovertime allowance l and their cases were^consi(3eretf iej mitte^tlit ventilating their \o \ grievance the applicants hay.e^refeff-edYaUdnTmorrTep^esentation under Annexure-
\ (# A/12 on 20.05.2018 before >kespbndent No<4'^MKs^^y>^irther prayed that the applicant's grievance may be mote^or less sseo if a direction is issued to Respondent ,No.4 to consider their representation dated 20.05.2018 keeping in mind Annexure-A/7, the order passed by the Hon'ble High Court of Calcutta in a similar case.
6. Having heard Ld. Counsel for the parties, without going into .the merit of the matter, 1 dispose of this O.A. by directing Respondent No. 4 to consider the representation of the applicant under Annexure-A/12 dated 20.05.2018, if the same has been filed and is still pending before him for consideration, and pass a reasoned and speaking order as per rules and regulations in force keeping in mind Annexure-A/7 within a period of six weeks from the date of receipt of copy of this I------- : . -S 3 / t . order. 1 hope and trust that if after such consideration, the applicants5 grievance is j 1/ found to be genuine and they are otherwise eligible then necessary steps may be taken to grant them the OTA within a further period of six weeks. 1 also make it clear that if in the meantime the said representation has already been disposed of then the result thereof be communicated to the applicant within two weeks.
7. With the aforesaid observation and direction, this O.A. stands disposed of. No costs.
8. As prayed for by the Ld. Counsel for the applicant, copy of this order, along with paperbook be transmitted to Respondent No. 4 by Speed Post, for which, he * A i| O'
9. Copies of this order b^fiande^^e parties.
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f E (A.K.Patnaik)
. Member(J)
RK/PS