Central Administrative Tribunal - Madras
Oa 542/202 vs Vipin Vs M/O Railways on 12 May, 2021
1 OA 542/2021
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00542/2021
Dated Wednesday the 12th day of May Two Thousand Twenty One
CORAM : HON'BLE SHRI. C. V. SANKAR, Member (A)
(Through Video Conferencing)
Vipin V. S.,
(PF No. 15413040471),
Track Maintainer Gr. IV,
Aged 31 years,
Vallottukonam,
KizhakkekaraPuthenveedu,
Mottammoodu,
Naruvanmoodu P.O.,
Trivandrum 695528. ....Applicant
By Advocate M/s. Rohini Ravikumar
Vs
1.Union of India,
rep by its General Manager, Southern Railways,
Headquarters Office, Park Town, P.O.,
Chennai 600003.
2.The Chairman,
Railway Recruitment Cell,
No. 5, Dr. P. V. Cherian Crescent Road,
Behind Ethiraj College,
Egmore, Chennai 600008.
3.The Principal Chief Personnel Officer,
Genl. IR and Training,
Personnel Branch, Chennai 600003. ....Respondents
By Advocate Mr. P. Srinivasan, Sr. Standing Counsel for Railways
2 OA 542/2021
ORAL ORDER
(Pronounced by Hon'ble Shri. C. V. Sankar, Member(A)) Heard Ms. Rohini Ravikumar, counsel for the applicant & Mr. P. Srinivasan, Sr. Standing Counsel for Railways appearing for the respondents.
2. The applicant has sought the following relief :
"I. Direct the 1st respondent to consider the representation made by the applicant dated 28.04.2021 and to re-evaluate the answer scripts of all 10 candidates who wrote Hindi Translation test.
II. Direct the 1st respondent keep a Jr. Translator Hindi post vacant until disposal of the present OA.
III. And pass such further or other orders as may be deemed fit and proper in the facts and circumstances of the case and thus render justice."
3. During the hearing, learned counsel for the applicant submitted that the applicant seeks consideration of his representation dt. 28.04.2021 by the respondents.
4. Learned counsel for the respondents has no objection to consider the same and he also submitted that the selection process with respect to this particular test has already been completed.
5. Therefore, without going into the merits of the case, this OA is disposed of with a direction to the respondents to consider the representation of the applicant dt. 28.04.2021 and pass a reasoned and speaking order as per law within a period of one month from the date of receipt of a copy of this order.
6. OA is disposed of at the admission stage. No costs.
7. Applicant is directed to serve copy of the OA on the counsel for respondents.
(C.V.Sankar) Member(A) 12.05.2021 SKSI