Central Administrative Tribunal - Hyderabad
A Ramana Murthy vs M/O Railways on 23 September, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL : HYDERABAD BENCH AT HYDERABAD OA/020/00858/2015 Date of Order: 23- oO 2019 Between - (s A.-Ramana Murthy, aged 63 years, \&,, . s/o Sri A.R.Maohan Rao, Ret fred Chief So at smector, Gourp-C employee, South central Raliway, Secunderabad Division, H.Na. 3-73 /). Pint Nols, Gowri Visveswara Colony, Purushotta Puram, Near Mahatni Schod, Pendurthi, VISAKHAPATNAM - 933. O81, AP. Applicant AND a 4. UOL, represented by its General Manager, South Central Rafhway, Rail Nilayam, Secunderabad-500 025, TS. oa _ The Senior Divisional Pe rsonnel Officer, Secunderabad Diviston, South Central Rallway, Sanchaian Bhavan, SECUNDERABAD-500 025, TS. . Respondents counsel for the Applicant - Mr, §. Srinivasa Rac s& rounse! forthe Respondents --: Mrs. Vijaya Sagi, SC fo yr Rhys CORAM : THE HON'BLE MRS. NAINI TAYASEELAN s ADMINISTRATIVE MEMBER ORAL ORDER
(oer Hon'ble Mrs.Naini Jayaseeian, Administrative Member} Heard Mr5.Srinivasa Rac, learned ¢ counsel for the applicant and Mrs. Vileya Sagi, learned Standing Counsel for the Respondents. SLNoaS, The order dated 44.03.2016 was issued granting financial ¥ ox uperadaton under Modified Assured Career Progression Schemes [MACRS} to Ticket Checking staff of Commercial Departmnt, SC Division. The applicant has also submitted a representations dated TAOL2017 and 20,02,2019 and the same have not been disposed of.
3. After hearing counsel on both sides, the applicant is directed to make 3 fresh representation within a period of 15 days from the date of receipt of a copy of this order and the Respondents are directed to consider the same and dispose of within a period of three months from the date of receipt of the fresh representation.
4, The Original Application is dispased of accordingly at the admussion stage with no order as to costs.
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