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Central Administrative Tribunal - Jabalpur

Dinesh Kumar Kashyap S/O Shri ... vs Union Of India on 24 January, 2017

      

  

   

 CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH,
CIRCUIT SITTING: BILASPUR

Original Application No.203/00045/2017  

Bilaspur, this Tuesday, the 24th day of January, 2017

Honble Dr.Murtaza Ali, Judicial Member
Honble Mr. R. Ramanujam, Administrative Member

1. Dinesh Kumar Kashyap S/o Shri Ramshankar Kashyap Aged about 28 years, Unemployed, Residing at : C/o Shri Laxmidhar Kachi, Near SBT College, Kududand, Bilaspur 495001

2. Lochansanjeev Singh Kushram S/o Shri Shivnath Singh Kushram Aged about 42 years, Unemployed Residing at : C/o E. Srinivas Rao, Coaching Centre, Behind Durga Pandal Hemu Nagar, Bilaspur 495001 (CG)

3. Santosh Kumar yadav, S/o Shri Chadhura Yadav, Aged about 39 years, Unemployed, Residing at C/o M.L. Yadav, Rly. Qr. No.421/1 Control Block, Torwa Bilaspur 495001 (CG)

4. Amit Kumar Patel, S/o Shri Bharat Lal Patel, Aged about 30 years, Unemployed, Residing at C/o Rajak para, Mangla Bilaspur 495001 (CG)

5.  Vinod Kumar Kaushik, S/o Shri Radhey Shyam Kaushik, aged about 33 years, Unemployed, Residing at House No.C/98 Yadunandan Nagar, Tifra Bilaspur 495001 (CG)	   - Applicants

(By Advocate  Shri B.P. Rao)
     V e r s u s
	
1. Union of India, Through The General Manager, S.E.C. Railway Bilaspur Zone, Headquarters office Bilaspur 495004 (CG)

2. The Chairman, Railway Recruitment Cell, South East Central Railway, Annex. Building GMs Office, Bilaspur 495004 (CG)

3. The Assistant Personnel Officer, Railway Recruitment Cell, South East Central Railway, Annex. Building G.M. Offices Bilaspur 495004 (CG)

4. The Chief Personnel Officer, S.E.C. Railway, Bilaspur Zone, Headquarters Bilaspur 495004			         -Respondents

(By Advocate  Shri  )
ORDER (ORAL)

By Dr. Murtaza Ali, JM.-

Heard.

2. Learned counsel for the respondents submits that this Original Application is identical to the one in which common order dated 13.02.2015 was passed by this Tribunal in Original Applications Nos. 203/00259, 260, 261, 333, 586, 884, 905, 906 and 924/2014. Therefore, this Original Application may be disposed of in terms of the said order.

3. Learned counsel for the applicants would admit that the matter is identical and is, therefore, covered by the order in the aforesaid OAs.

4. In view of the above submissions, we have no hesitation in disposing of this Original Application in terms of the aforesaid order. No order as to costs.

(R. Ramanujam)                                                  (Dr.Murtaza Ali)            
Administrative Member 			       Judicial Member                                     

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                                                                                                                OA No.203/00045/2017