Central Administrative Tribunal - Allahabad
Babu Lal Son Of Shri Raghu Nath Ram ... vs Union Of India Through Secretary on 17 November, 2008
Open Court Central Administrative Tribunal Allahabad Bench Allahabad. Allahabad This The 17th Day Of November, 2008. ORIGINAL APPLICATION NO. 1085 OF 2008. Present: Hon'ble Mr. Justice A.K. Yog, Member (J) Hon'ble Mrs. Manjulika Gautam, Member (A) Babu Lal son of Shri Raghu Nath Ram JE-1/Work/Dewriya Sadar Village Eksar Piprauli, Post Belthara Road, District Ballia. ...........Applicant By Advocate: Shri H. Prasad. Versus 1. Union of India through Secretary, Ministry of Railways, Rail Bhawan, New Delhi. 2. The General Manager (Personal) North Eastern Railway, Gorakhpur. 3. The Divisional Railway Manager (Personal), North Eastern Railway, Gorakhpur. ...............Respondents By Advocate: Shri Anil Dwivedi O R D E R
Delivered by Justice A.K. Yog, Member (J) Heard Shri H. Prasad Advocate, appearing on behalf of the applicant and Shri Anil Dwivedi, Advocate appearing on behalf of the respondents and perused the pleadings.
2. Admittedly applicant has filed representation on 7.8.2008/Annexure 17 to Compilation II of the O.A. In view of the above, applicant is better advised to pursue the same.
-2-3. In view of the above, we direct the applicant to file certified copy of the order alongwith comprehensive representation and O.A (with all Annexures) before respondent No. 3/ The Divisional Railway Manager (Personal), North Eastern Railway, Gorakhpur within 3 weeks from today and said respondent, if certified copy of the Order as stipulated/ contemplated above is placed before the aforesaid authority, he shall decide the said representation in accordance with law by passing reasoned/speaking order within 04 months from the date of receipt of copy of the order as stipulated above on the basis of record available before him and decision taken shall be communicated to the applicant forthwith.
4. O.A stands disposed of finally without entering into the merit of this case at this stage.
5. No order as to costs.
(Manjulika Gautam) (Justice A.K. Yog) Member (A) Member (J) Manish/- Open Court Central Administrative Tribunal Allahabad Bench Allahabad. Allahabad This The 17th Day Of November, 2008. ORIGINAL APPLICATION NO. 1087 OF 2008. Present: Hon'ble Mr. Justice A.K. Yog, Member (J) Hon'ble Mrs. Manjulika Gautam, Member (A)
Rajgeer Ram, T.G.T. (Social Studies), Jawahar Navodaya Vidyalaya, Jeeanpur, Azamgarh.
...........Applicant By Advocate: Shri H. Prasad.
Versus
1. Union of India through Secretary, Human Resources and Development Ministry, New Delhi.
2. Commissioner Navodaya Vidyalaya Samiti, New Delhi.
3. Assistant Commissioner, Personal Navodaya Vidyalaya Samiti, Lucknow Sambhag (U.P).
4. Dy. Commissioner Navodaya Vidyalaya Samiti, Lekhraj Panna, III Story Vikas Nagar Sector-2, Lucknow.
...............Respondents By Advocate: Shri N.P Singh O R D E R Delivered by Justice A.K. Yog, Member (J) Heard Shri H. Prasad Advocate, appearing on behalf of the applicant and Shri N.P Singh, Advocate appearing on behalf of the respondents and perused the pleadings.
2. Admittedly applicant has filed representation on 4.3.2008/Annexure 7A to Compilation II of the O.A. In view of the above, applicant is better advised to pursue the same.
-2-3. In view of the above, we direct the applicant to file certified copy of the order alongwith comprehensive representation and O.A (with all Annexures) before respondent No. 4/ Dy. Commissioner Navodaya Vidyalaya Samiti, Lekhraj Panna, III Story Vikas Nagar Sector-2, Lucknow within 6 weeks from today and said respondent, if certified copy of the Order as stipulated/ contemplated above is placed before the aforesaid authority, he shall decide the said representation in accordance with law by passing reasoned/speaking order within 03 months from the date of receipt of copy of the order as stipulated above on the basis of record available before him and decision taken shall be communicated to the applicant forthwith.
4. O.A stands disposed of finally without entering into the merit of this case at this stage.
5. No order as to costs.
(Manjulika Gautam) (Justice A.K. Yog) Member (A) Member (J) Manish/-