Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Administrative Tribunal - Jabalpur

Ganga Wasi Sharma vs M/O Railways on 31 January, 2020

                                1        O.A.No.200/00150/2019

  CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
                          JABALPUR

         Original Application No.200/00150/2019

          Jabalpur, this Friday, the 31st day of January, 2020

 HON'BLE SHRI NAVIN TANDON, ADMINISTRATIVE MEMBER
 HON'BLE SHRI RAMESH SINGH THAKUR, JUDICIAL MEMBER

Ganga Wasi Sharma, S/o Shri Totaram Sharma, aged about 54
years, occupation-office Superintendent Coach Rehabilitation
Workshop (CRWS) WCR Nishatpura Bhopal M.P. R/o.H.NO.78
K-Sector Ayodhya Nagar, Bhopal M.P. PIN 462010 Mobile
No.8989966736                                  -Applicant

(By Advocate -Shri Ajay Pratap Singh)

                              Versus

1. Union of India through the General Manager, West Central
Railway Jabalpur Indira Market Jabalpur M.P. PIN PIN 482001

2. The Chief Works Manager Coach Rehabilitation Workshop
(C.R.W.S.) West Central Railway Nishatpura Bhopal M.P. PIN
Code 462010

3. The Senior Personnel Officer Coach Rehabilitation Workshop
(C.R.W.S.) West Central Railway Nishatpura Bhopal M.P. PIN
Code 462010

4. Shri K. Mathew, the then Senior Personnel Officer, Coach
Rehabilitation Workshop (C.R.W.S.) West Central Railway
Nishatpura Bhopal at present Address Principal Railway Senior
Secondary School, Itarsi District Hoshangabad M.P. PIN 461115

5. A.R.R. Kuroop Senior Section Engineer, (Retired) (Body)
C.R.W.S. W.C.R. Central Railway Bhopal M.P. PIN 462010 R/o
Asariathu House, Post Office Pazhakulam, Via adoor District
Pathannamthitta Kerala PIN 691527          - Respondents

(By Advocate -Shri A.S. Raizada)


                                                           Page 1 of 2
                                   2       O.A.No.200/00150/2019


                         O R D E R (Oral)

By Navin Tandon, AM:-

Learned counsel for the applicant submits that subsequently revision petition has also been decided. Therefore, he prays to withdraw this Original Application with liberty to file a fresh application, if contingency so arises.

2. Prayer allowed.

3. Accordingly, this O.A. is dismissed as withdrawn with liberty as aforesaid.

(Ramesh Singh Thakur) (Navin Tandon) Judicial Member Administrative Member kc Page 2 of 2