Central Administrative Tribunal - Jabalpur
Smt. Meera Bai Wd/O (Late Ram Sahai ... vs Union Of India on 18 July, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
ORIGINAL APPLICATION NO. 543 OF 2011
Jabalpur, this the 18th day of July, 2011
HONBLE MR. HRIDAY NARAIN, ADMINISTRATIVE MEMBER
Smt. Meera Bai Wd/o (Late Ram Sahai Bindia,
Aged about 43 years, R/o. Ram Niwas Ward,
Ward No.32, Near Mohan Sahu Kerana Shop,
Bhatta Mohalla, Katni (MP)-483201 - Applicant
(By Advocate Shri H.R.Bharti)
V e r s u s
1. Union of India, Through General Manager,
West Central Railway, Jabalpur (MP)-482002
2. The Divisional Railway Manager,
West Central Railway, Jabalpur (MP)-482002 - Respondents
(By Advocate Shri A.S.Raizada)
O R D E R (Oral)
Heard Shri H.R.Bharti learned counsel for the Applicant and Shri A.S.Raizada, learned Standing counsel for the Railways, who has received a copy of this OA, in advance, representing the Respondents.
2. The Applicant is the wife of Late Shri Ram Sahai Bindia, who expired on 09.08.2002. It is claimed before me that the Applicant applied to Respondent No.2 to issue her family pass vide her representation dated 15.01.2011(Annexure-A-4). Shri Bharti states that he shall be satisfied if a direction is given to Respondent No.2 to consider the representation of the Applicant and to pass a speaking order in the matter.
3. Shri A.S.Raizada, learned Standing counsel for the Railways submits that there is nothing to prove that the representation, in question, was ever received by Respondent No.2.
4. Having considered rival submissions and after perusal of the materials available on record, I am of the view that ends of justice shall be served in this case if the Respondent No. 2 is directed to consider the representation of the Applicant dated 15.01.2011(Annexure A-4) and to pass a speaking order in the matter. Accordingly, such a direction is being given. It is made clear that no opinion is being expressed here on the merits of the matter and the Respondent No. 2 shall be free to decide the matter as per rules. After considering the said representation the Respondent No.2 shall communicate his decision also to the Applicant by a speaking order. The entire exercise must be completed within 60 days of the receipt of this order.
5. The OA is thus disposed of at the time of admission itself with no order as to costs. Send a copy of this order to the Respondents along with the copies of the OA. Shri Raizada, learned Standing counsel for the Railways is ready to accept the copies of this order along with the copies of the OA meant for the Respondents. Registry is directed to accordingly handover these documents to Shri Raizada, learned Standing counsel for the Railways. Also supply free copy of this order to the learned counsel for the Applicant.
(Hriday Narain) Administrative Member rkv