Central Administrative Tribunal - Lucknow
Ram Dayal Yadav vs Rcf Raibareli on 23 March, 2022
CAT LKO OA 109/2022 Ram Dayal Yadav & Ors. Vs. UOI & Ors
Central Administrative Tribunal
Lucknow Bench, Lucknow
This the 23rd day of March, 2022
Original Application No. 109 of 2022
Hon'ble Mr. Devendra Chaudhry, Member (A)
1. Ram Dayal Yadav, aged about 50 years, S/o Sri Ram
Vishwas Yadav, R/o Village Kauwadeeh, Post Rahi,
Raebareli.
2. Siromani Yadav, aged about 63 years, S/o late Sri
Chhota Yadav, R/o Village Kauwadeeh, Post Rahi,
Raebareli.
3. Munni Devi, aged about 64 years, W/o Sri Ram Ratan
Gond, R/o Village Kauwadeeh, Post Rahi, Raebareli.
4. Ram Ratan Gond, aged about 70 years, S/o Sri Ram
Ratan Gond, R/o Village Kauwadeeh, Post Rahi,
Raebareli.
5. Surya Pal, aged about 55 years, S/o Sri Sheetal Deen,
R/o Village Kauwadeeh, Post Rahi, Raebareli.
.............. Applicants
By Advocate: Sri Praveen Kumar
Versus.
1. Union of India through the General Manager, Modern
Coach Factory, Raebareily.
2. The Chief Personnel Officer, Modern Coach Factory,
Lalganj, Raebareily.
3. The Chief Engineer, Rail Coach Factory, Lalganj,
Raebareily.
.............Respondents
By Advocate: Sri Ashutosh Pathak
O R D E R (Oral)
At the outset, ld. counsel for the applicants submitted that the applicants have preferred a representation dated 31.5.2021 (Annexure no.4 to the O.A.) for redressal of their Page 1 of 2 CAT LKO OA 109/2022 Ram Dayal Yadav & Ors. Vs. UOI & Ors grievance. Ld. counsel for the applicant submits that the applicants would be satisfied if this O.A. be disposed of at admission stage itself by giving a direction to the respondents/competent authority to consider and dispose of representation of the applicants dated 31.5.2021 by passing a reasoned and speaking order in accordance with law within a stipulated period of time to be fixed by this Tribunal, to which ld. counsel for the respondents has no objection.
2. Keeping in view the innocuous prayer made by the applicants, this O.A. is disposed of finally at admission stage itself, without going into the merits of the case, with a direction to the respondents/competent authority to consider and decide the pending representation of the applicants dated 31.5.2021 within a period of 08 weeks if not already decided, in accordance with law by passing a reasoned and speaking order under intimation to the applicant. It is made clear that nothing has been commented on the merits of the case.
3. The O.A. stands disposed off as above with no order as to costs.
(Devendra Chaudhry) Member-A Girish/-
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