Central Administrative Tribunal - Delhi
Girish Chandra vs Shobhan Chaudhuri M/O Railway on 21 August, 2024
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Item No. 28/ C-3 CP No. 405/2024
O.A. No. 3202/2023
Central Administrative Tribunal
Principal Bench: New Delhi
CP No. 405/2024
In
O.A. No. 3202/2023
This the 21th day of August, 2024
Hon'ble Mrs. Pratima K Gupta, Member (J)
Hon'ble Mr. Rajinder Kashyap, Member (A)
Mr. Girish Chandra
S/o Late Sh. Devi Dutt, Aged about 33 years,
R/o Village-Kottulari, P.O. Dyonai Kottulari,
Bageshwar, Uttarakhand-263641
...Applicant
(By Advocate: Mr Gaya Prasad )
Versus
1. Union of India, Through Chairman Railway Board, Rail
Bhawan, New Delhi
2. General Manager, Northern Railway, Head Quarter
Office, Kashmere Gate, New Delhi-110006.
3. Senior Personnel Officer/COM, For Administrative
Officer/COM, Head Quarter Office, Kashmere Gate, Delhi-
110006
4. The Principal Chief Personnel Officer, Northern Railway,
Kashmere Gate, Delhi-110006
5. Chief Administrative Officer (Constrction), Northern
Railway, Kashmere Gate, Delhi-110006
6. The deputy chief Engineer, 1.O.W./H.Q./M.T.P./R-T.K.J.,
Kashmere Gat, Delhi-110006
7. Head Office, Construction Division, Kashmere Gate,
Delhi-110006
...Respondents
(By Advocate: Mr Gyanendra Singh, Mr Siri Krisham, CLA)
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Item No. 28/ C-3 CP No. 405/2024
O.A. No. 3202/2023
ORDER (ORAL)
Hon'ble Mrs. Pratima K Gupta, Member (J) The CP alleges willful disobedience of the directions of the Tribunal in the order dated 04.12.2023 in the captioned OA in which the respondents were directed to consider the captioned OA as a fresh representation of the applicant and decide the same by passing a reasoned and speaking order.
2. Learned counsel for the respondents states that the directions of the Tribunal have been complied with. Annexed to the compliance affidavit is the order dated 04.03.2024 which is passed in compliance of the directions of this Tribunal. Learned counsel for the applicant confirms that the applicant is in receipt of the same.
3. In view of what has been recorded above, the CP stands closed. Notices are discharged.
4. The applicant shall be at liberty to assail the office order dated 04.03.2024 as per law, if he is so inclined.
(Rajinder Kashyap) ( Pratima K Gupta) Member (A) Member (J) /ks/