Central Administrative Tribunal - Chandigarh
Tarsem Singh vs M/O Railways on 19 March, 2019
Author: P. Gopinath
Bench: P. Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
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O.A. No.60/273/2019 Date of decision: 19.03.2019
M.A. No.60/516/2019
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CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J).
HON'BLE MRS. P. GOPINATH, MEMBER (A).
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1. Tarsem Singh, aged 60 years about, S/o Sh. Kartara R/o Vill. Dhilwan
Bate, the Dhilwan, Distt. Kapurthala (Punjab). Pin-144601.
2. Chandra Bhan, aged 60 years about, S/o Sh. Hari Naryana C/o Sh.
Suresh Kumar, R/o 392/10, Railway Colony, Ambala Cantt.
(Haryana), Pin-133001.
3. Ganesh Dutt, aged 60 years about, S/o Sh. Devi Dutt, R/o 92, Shakti
Colony, Janndli, Ambala City (Haryana), Pin-133001.
4. Harbhajan Singh, aged 60 years, S/o Sh. Pritam Singh, R/o 392/20,
Railway Colony, Ambala Cantt.(Haryana), Pin-133001.
5. Ram Singh, aged 60 yearsa bout, S/o Sh. Rattan Singh, R/o 2395/B-
12, Basant Vihar, Ambala City (Haryana)133001.
6. Maroo Ram, aged 60 years, S/o Sh. Dharmu R/o 392/9, Railway
Colony, Ambala Cantt. (Haryana), Pin-133001.
All are Ex. Khalasi/Helper Khalasi (Group-D), under Senior Section
Engineer (Bridge), Ambala Cantt. (Haryana), Pin-133001.
... APPLICANTS
VERSUS
1. Union of India through General Manager, Northern Railway, HQ Office,
Baroda House, New Delhi -110001.
2. Chief Bridge Engineer, Northern Railway HQ Office, Baroda House,
New Delhi -110001.
3. CPO, Northern Railway, HQ Office, Baroda House, New Delhi-110001.
... RESPONDENTS
PRESENT: Sh. Karnail Singh, counsel for the applicants.
Sh. Yogesh Putney, counsel for the respondents.
ORDER (Oral)
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SANJEEV KAUSHIK, MEMBER (J):-
1. M.A. No.60/516/2019 has been filed under Rule 4(5)(a) of the C.A.T. (Procedure) Rules, 1987, seeking permission to allow the applicants to 2 file joint petition. For the reasons stated therein, the same is allowed and disposed of accordingly.
2. Learned counsel for the applicants submitted that in O.A. No.60/158/2019 titled Jai Pal & Ors. vs. U.O.I. & Ors., this Court has disposed of a similar matter by directing the respondents to consider the claim of the applicants therein in terms of Railway Board clarification dated 28.9.2018 (Annexure A-1 therein) issued under the LARGESS. He, therefore, prayed that this O.A. may be disposed of in the same terms.
3. Issue notice.
4. Sh. Yogesh Putney, appears and accepts notice on behalf of the respondents and has no objection to disposal of the O.A. in the above terms.
5. In the wake of the above, without commenting on the merit of the case, this O.A. stands disposed of in the same terms as in the case of Jai Dev & Ors. (supra), with a direction to the respondents to consider the cases of the applicants for appointment of their wards under LARSGESS scheme, in the light of indicated letter (Annexure A-1), by passing a reasoned and speaking order, within a period of two months from the date of receipt of a copy of this order.
6. No costs.
(P. GOPINATH) (SANJEEV KAUSHIK) MEMBER (A) MEMBER (J) Date: 19.03.2019. Place: Chandigarh. 'KR'