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Central Administrative Tribunal - Delhi

Ram Saran vs M/O Railways on 25 October, 2016

             Central Administrative Tribunal
               Principal Bench, New Delhi

                    OA No. 4272/2013

        New Delhi this the 25th day of October, 2016

         Hon'ble Mr. V. Ajay Kumar, Member (J)
           Hon'ble Dr. B.K. Sinha, Member (A)

1.    Ram Saran S/o Late Sh. Dori,
      R/o BW-277B, Railway Colony,
      Roja, Sahajanpur, UP

2.    Gajraj S/o Late Ramlal,
      R/o H.No.9/12, Post Rajkot,
      District Sitapur, UP

3.    Vishram S/o Sh. Doray,
      Gram Jamunapur, Post,
      Rajkot, District Sitapur, UP

4.    Jawahar S/o Sh. Raghunath,
      Gram Baldevpur, Post Pura,
      Bahadur, Tehsil Hardoi,
      District Hardoi, UP

5.    Chootey Lal S/o Sh. Ramdayal,
      Gram Hasanpur, The: Shahvad,
      District Hardoi, UP

6.    Mahesh S/o Doorilal,
      Gram Baldevpur, Post-poora Bahadur,
      The: Hardoi, District Hardoi, UP

7.    Ram Deen S/o Dora,
      R/o Gram Jamunapur, PO
      Rajkot, District Sitapur, UP

8.    Lal Ram S/o Balla,
      R/o Aadarsh Nagar, Mathia Colony,
      Roja, Sahanjanpur, UP

9.    Shivlal S/o Late Sh. Dubar,
      R/o H.No.17 AB, Railway Colony,
      Sahajanpur, UP

10.   Rajinder S/o Chedalal,
      R/o Railway Colony, Chandausi,
                                2




      Sambhal, Moradabad, UP

11.   Munnavar S/o Ajmeri,
      R/o Village-Mirzapur, Nasrulla,
      District Moradabad, UP

12.   Maqsood S/o Masit,
      R/o Village Mazra, District
      Moradabad, UP

13.   Manga S/o Afzar Hussain,
      Village Muria, District
      Moradabad, UP

14.   Jagannath S/o Umraolal,
      Village: Ashokpur Nivadia,
      District: Barielly, UP

15.   Chedalal S/o Pooran,
      Aadarsh Colony,
      Rosa, Dist: Shazanpur, UP

16.   Asha ram S/o Santoo,
      R/o Prem Nagar Colony,
      Rosa, Dist: Sahjanpur, UP

17.   Heera Lal S/o Birbal,
      Village: Mazhola, Dist: Mavaiya,
      Dist. Hardoi, UP

18.   Ram Prashad S/o Motilal,
      R/o Railway South Colony,
      Hardoi, UP

19.   Daulat Ram, S/o Chajju,
      Village Rampura Laskari, PO & The:
      Nagina, Bijnor, UP

20.   Satpal S/o Sukkhey,
      Village-Gazipur Qutub,
      The: Nazibabad,
      Dist: Bijnor, UP

21.   Ramesh S/o Sukkhey,
      Village-Gauspur, PO-Balawali,
      The Nazibabad, Dist: Bijnor, UP

22.   Ramesh S/o Baldev,
      Village - Nandpur, Teh: Laksar,
                               3




      Dist: Haridwar, UP

23.   Gyanpal S/o Sri Jai Ram
      S/o Jairam, Village-Kuri Bhagwanpur
      Teg:Lakshar, Dist:Haridwar, UP

24.   Pitamber S/o Sri Bansi
      Village-Puri Bhagwanpur,
      Teh: Lakshar, Dist: Haridwar, UP

25.   Ali Sher S/o Bundhu,
      Village - Hirawali, PO & The:
      Nagina, Dist: Biznor, UP

26.   Rampal S/o Ram Swaroop,
      H.No.E-4F, Railway Colony,
      Nagina, Dist: Biznor, UP

27.   Gulab Singh S/o Harkesh,
      Village: Gauspur, PO Balawali,
      Teh: Nazibabad, Dist: Biznor, UP

28.   Jaipal, S/o Sri Baldeva,
      Village-Nandpur, PO: Raisa, Teh:
      Laksar, Dist: Haridwar, UP             - Applicants

(By Advocate: Mr.Tapas Tyagi)

                           VERSUS


1.    Union of India,
      Through the General Manager,
      Northern Railway, Baroda House,
      New Delhi

2.    The General Manager (P)
      Northern Railway, Baroda House,
      New Delhi

3.    The Divisional Railway Manager,
      Northern Railway, Moradabad,
      Moradabad                          - Respondents

(By Advocate: Shailendra Tiwary)
                                 4




                       O R D E R (Oral)

Shri V. Ajay Kumar, Member (J):

When the matter was taken up for hearing, both sides submit that since the subject matter of this OA is squarely covered by the decision of this Tribunal in OA No. 3971/2012 (Amar Singh & Ors. v. Union of India & Ors.) decided on 17.07.2013 and that against the said decision, the respondents have preferred a Writ Petition (Civil) No. 8704/2013 where stay of the order of this Tribunal in Amar Singh's case (supra) was granted.

2. Since the said Writ Petition is still pending, both sides submit that the present OA may be disposed of in terms of the order of this Tribunal passed in OA No. 3971/2012 on 17.07.2013 in the matter of Amar Singh & Ors. v. Union of India & Ors. Accordingly, the OA is disposed of in terms of the order of this Tribunal passed in OA No. 3971/2012 on 17.07.2013. However, the same is subject to the result of the WP (C) No. 8704/2013 pending in the Hon'ble High Court of Delhi. No costs.

(Dr. B.K. Sinha)                              (V. Ajay Kumar)
Member (A)                                     Member (J)

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