Central Administrative Tribunal - Jaipur
Hardayal Gurjar vs M/O Railways on 3 October, 2017
TRAL ADMINISTRATIVE TRIBUN AL CEN JAIPUR BENCH, JAIPUR Original Application No. 291/00493/201 7 Jaipur, this th re e 3°° day of October, 2017 CORAM manujam, Member (A) Hon'ble Mr R- Ra h Kumar Monga, Member (J) Hon'ble Mr Sures urjar s/o Ram Kishor Vill-Birasan4: O0-Gothada, Teh & Bee Dann, 32 years, R/o prahlad Gurjat s/o Sh. Ranglal Gurjar aged Rai). Vill & PO Riwali, Teh-Bamanwas, Distt. Sawai M 4 years, R/o m Meena S/o Sh. Radha Kishan Meee pO-Barwa, Teh-Bassi, Distt. ain ed 38 ur
1. Hardayal G ears, R/O vill-Apret@:
4. Rajesh Kumar Meena 5/0 Sh. Narayan lal Me ears, R/O yill-Kaneti. po-Bhateri, Teh-Bassi a Aged 3]
5. Ramkesh Meena S/o Harsahay Meena, Aged ao. Jaipur.
ypo-Hurla, Teh-Mahwa, Distt.-Dausa (Raj). 9 years, R/o g. Kanchan Sing Gurjar 5/° Ramji Lal Gurjar, A R/o Vill & PO: Jatwara: Teh-Bassi, Distt. Jaipur me 36 years
7. Fateh sing eena 8/0 Mohar Singh Meena, A aj). R/O ypo-Nangall@? Teh-Todabhim, Distt. Karauli d 34 years 8 Dharm singh Gurjat s/o Bodu Ram Gurjar, A i (Raj). ; R/o ypo-Pata™ eh-Bassl, Distt. Jaipur (Raj). ged 26 years
9. Badri 8/0 Moti, R/° vinl-Saniyawala, Aged 59 Anatpura; eh-Bassi; pistt. Japur (Raj). years, Po.
10. Mahesh Meena s/o Ram Narayan Meena, A vill-singhwar* o-Malaran®, Teh-Lawan, Distt by 27 years 11, Sukhram urjar 9/° Hari Singh Gurjar, Aged - ausa., Lohsati, -paneka parkheda, Teh & Distt-Daus years, Vij] ig. Ramu Ye 9 Gopal Ram Yadav, Aged oe - Kariri, Teh nahpure: pistt. Jaipur. | years, R/o
--_ Applicant
1. Union of India through the Gener al Manager N orth western Railway, Malviya Nagar, Jaipur, Rajasthan 2 The Divisional Railw ay Manager North W : estern Rail way, Near Jawahar Circle, Jaipur, Rajasthan
3. The Asstt. Divisional Engineer, O/o DRM, Jai ' ipur, North Western Railway, Near Jawahar Circle, Jaipur beeenees Respondents ORDER (Oral Per Mr R. Ramanujam Heard Mr U. Shrivast for the applicants submi mits that the ava, learned counsel for the applic ants.
Learned counsel sentation dated 02.1 to
2. repre 1.2016 (Annex. A/8) of the applicants f s for the Gateman is pending with th e of overtime dents have neither di sposed of th e same dents. The respon nor have they granted d counsel for th grant respon overtime allowance to the applicant Ss.
e applicants further submits that th e Learne applicants would be satis ispose of representatio n dated 0 2.11.2016 ° 1 = ti
3. Keeping in view the limited relief sought, th » he respond ents are directed to deci nnex. B/8) filed by the applicants and pass a speaki from the date of receipt of a ¢ Ng order Opy of thi 1s of accordingly.
~Téures| cw og py ar Viongey---- : TR. ; ester W) . Raman, Member (a)! de the representati tion date ad 02.1]
-11.2016 (A within three months order. OA is disposed owe me i ss/