Central Administrative Tribunal - Madras
V Jagannathan vs M/O Railways on 13 November, 2019
1 OA 1483/2019
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
M.A.No.696/2019 in & O.A.No.1483/2019 Dated Wednesday, the 13th day of November, 2019 PRESENT Hon'ble Mr.P.Madhavan, Judicial Member & Hon'ble Mr.T.Jacob, Administrative Member V.Jagannathan, Ex.Mistry/Progress/Golden Rock Workshop, Ponmalai. Res; Dalavai Pattinam, Dharapuram, Periyar Dist. ....Applicant By Advocate M/s. Ratio Legis Vs
1.Union of India rep by, The General Manager, Southern Railway, Chennai 600038.
2.The Chief Workshop Manager, Golden Rock Workshop, Ponmalai, Tiruchirapalli 620004.
3.The Workshop Personnel Officer, Golden Rock Workshop, Ponmalai, Tiruchirapalli 620004. ....Respondents By Advocate Mr. P. Srinivasan 2 OA 1483/2019 (Order: Pronounced by Hon'ble Mr.P.Madhavan, Member(J)) MA 696/2019 is filed by the applicant for condonation of delay of 1615 days in filing the OA. Accepting the reasons stated in the affidavit filed in support of the MA, MA for condonation of delay is allowed.
2. The applicant has filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following relief:
"To call for records related to applicant's removal from service in the Railways and further to direct the respondents to sanction compassionate allowance with effect from 22.10.1993 and consequential arrears and to pass such further or other orders as this Honorable Tribunal may deem fit and proper in the circumstances of the case."
3. When the matter came up for hearing, learned counsel for the applicant would submit that the applicant has given representation dated 24.04.2018 as Annexure A-5 to the competent authority regarding grant of compassionate allowance and family pension which is still pending and no speaking order is passed till now. The applicant will be satisfied if the representation is considered and order is passed.
4. Mr.P.Srinivasan, Senior standing counsel for Railways, takes notice on behalf of the respondents and submits that if a direction is given, the respondents will consider the representation of the applicant on merits.
5. In view of the limited relief sought, the OA is disposed of with the following direction:
3 OA 1483/2019
"The competent authority is directed to consider and dispose of the representation of the applicant dated 24.04.2018 as Annexure A-5 by passing a speaking order as per the relevant rules and regulations, within a period of six months from the date of receipt of a copy of this order."
(T.JACOB) (P.MADHAVAN) MEMBER (A) MEMBER (J) M.T. 13.11.2019