Central Administrative Tribunal - Allahabad
Smt. Ranno Dubey Wife Of Late Onkar Nath ... vs Union Of India Through General Manager ... on 23 March, 2010
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH ALLAHABAD (THIS THE 23rd DAY OF MARCH, 2010) PRESENT: HONBLE MR. D. C. LAKHA MEMBER-A ORIGINAL APPLICATION NO. 363 OF 2010 (U/s, 19 Administrative Tribunal Act.1985) Smt. Ranno Dubey wife of Late Onkar Nath Dubey Resident of 28/30, Ganga Ganj, Allahabad. . . . . . . . .Applicant By Advocate: Shri A. Tripathi Shri V. Budhwar Versus 1. Union of India through General Manager Northern Railways, Allahabad. 2. Divisional Railway Manager, North Central Railway, Allahabad. 3. Indian Railway Conference Association, through its General Secretary, Office of Divisional Manager, State Entry Road, New Delhi. . . . . . . . . . Respondents By Advocate: Shri P.N. Rai O R D E R
(DELIVERED BY: MR. D. C. LAKHA - MEMBER-A) Heard Shri A. Tripathi, learned counsel for the Applicant and Shri S.P. Mishra holding brief of Shri P.N. Rai, learned counsel for the Respondents.
2. The application for retiral benefits of the applicant (wife of late Sri Onkar Nath Dubey) dated 26.11.2009 is said to be still pending before the Respondent No. 3/ Indian Railway Conference Association, through its General Secretary, Office of Divisional Manager, State Entry Road, New Delhi. The learned counsel for the Applicant submits that his grievance may be redressed if a direction is issued to the Competent Authority to dispose of the pending representation dated 26.11.2009 of the applicant by a reasoned and speaking order within a specified period of time.
3. Accordingly, Respondent No. 3 is directed to consider and decide the pending representation dated 26.11.2009 by a reasoned and speaking order within the period of three months from the date of receipt of copy of this order.
4. The OA stands disposed of at the admission stage itself. No order as to costs.
Member (A) /S.V./ ??
??
??
??
2