Central Administrative Tribunal - Lucknow
Preeti Sonkar vs Rdso on 3 January, 2023
CAT, Lucknow Bench- OA No. 617/2022- Preeti Sonkar v. UoI & Ors.
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH
Original Application No. 332/00617/2022
Date of Order: This, the 02nd day of January, 2023
HON'BLE MR. JUSTICE ANIL KUMAR OJHA, MEMBER (J),
HON'BLE MR. DEVENDRA CHAUDHRY, MEMBER (A)
Preeti Sonkar, aged about 51 years, daughter of late Shri
D.R. Sonkar, Resident of R-18 Sanjay Gandhi Puram Faizabad
Road, Lucknow- 226016.
..Applicant
By Advocate: Shri Dharmendra Awasthi alongwith Shri S.C.
Shukla.
VERSUS
1. Union of India through the Director General, RDSO,
Manak Nagar, Lucknow.
2. Secretary, Railway Board, Ministry of Railways, Rail
Bhawan, New Delhi.
3. Executive Director, Psycho Technical Directorate, RDSO,
Manak Nagar, Lucknow.
4. K.V. Ramana, Senior Scientific Officer, Psychology, c/o
Operating Branch, Head Quarter, Southern Railway,
Park Town, Chennai- 600003.
.....Respondents
By Advocate: Ms. Prayagmati Gupta.
O R D E R (ORAL)
PER HON'BLE JUSTICE ANIL KUMAR OJHA, MEMBER (J) Heard the learned counsel for the applicant, learned Sr. Standing counsel for the respondents and perused the records.
Learned counsel for the applicant submitted that the instant O.A. may be disposed of as applicant is only seeking decision on the representation preferred by her and ends of justice would be served if a direction is given by this Tribunal to the respondents/competent authority to consider and dispose of the pending representation of the applicant attached as Annexure A-12 to this O.A. which may be decided by the Page 1 of 2 CAT, Lucknow Bench- OA No. 617/2022- Preeti Sonkar v. UoI & Ors.
Respondents by way of reasoned and speaking order within a stipulated period of time.
Learned counsel for the respondents has no objection to this and agrees with the submission of the applicant.
In view of the above submissions respondents/competent authority is directed to consider and decide the representation of the applicant (Annexure A-12) and pass a reasoned and speaking order as per law within a period of two months from the date of receipt of certified copy of this order, under intimation forthwith to the applicant.
It is made clear that nothing has been commented upon the merits of the case.
The OA is disposed of accordingly.
There is no order as to costs.
(Devendra Chaudhry) (Anil Kumar Ojha)
Member (A) Member (J)
JNS
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