Central Administrative Tribunal - Cuttack
Dhiren Kumar Pratihari vs M/O Railways on 25 February, 2026
3/19/26, 4:20 PM cis.cgat.gov.in/catlive/internal/order_content_view .php?no=67647 CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK Order Sheet Item no.: 46 No of Adjournment: 50 O.A./781/2019 (CUTTACK) [ DISCIPLINARY PROCEEDING ] Order Dated: 25/02/2026 Court No.: 1 DHIREN KUMAR PRATIHARI Vs M/O RAILWAYS For Applicant(s) Advocate : L N Patnaik For Respondent(s) Advocate : C R Mishra Notes of The Registry Order of The Tribunal Heard both sides.
Ld. Counsel for the applicant submitted that applicant has filed this OA challenging the disciplinary proceeding initiated against him and the subsequent orders of punishment imposed on him. He has prayed for following reliefs:
a. Quash the disciplinary proceeding vide charge sheet dated 21.10.2013 under Annexure - 12 and the punishment order under Annexure 20, 22 & 24 declaring the same as without jurisdiction, illegal, arbitrary and vague and product of malafides.
b. The disciplinary proceeding initiated vide charge sheet under Annexure - 12 and conducting proceeding with the enquiry to the charge sheet, as bad in law, while the criminal proceeding is pending on the self same charge. c. Declare the letter No. PO/RCH/BBS/DKP/12- 14/1 dated 19.12.2014 of the Presenting Officer, the Opp. Party No. 4 authorising the S K Routray, CLA to act as Presenting Officer in the enquiry under Annexure 16 to be declared as illegal and arbitrary.
d. Any other order/orders be passed under the circumstances as this Hon'ble Court deem fit and proper.
Ld. Counsel for the respondents submitted that he Signed By:C SADISH has filed counter inter alia averring that no KUMAR Signing Date:19.03.2026 procedural irregularity has been there in the 16:35 disciplinary proceeding and the applicant has been https://cis.cgat.gov.in/catlive/internal/order_content_view .php?no=67647 1/2 3/19/26, 4:20 PM cis.cgat.gov.in/catlive/internal/order_content_view .php?no=67647 given due opportunity to defend himself. Therefore he prays for dismissal of the OA.
During course of hearing, ld. Counsel for the applicant submitted that applicant has been issued with punishment of "compulsory retirement from service with all benefits" vide order dated 15.05.2018 by the disciplinary authority which was confirmed by appellate authority and revisional authority but no benefits has been granted to him. Ld. Counsel for the applicant submitted that applicant does not want to challenge the disciplinary proceeding or punishment order and his limited grievance would be redressed if direction is given to the respondents to release the financial benefits after compulsory retirement. Ld. Counsel for the respondents submitted that he has to take instructions as to if the benefits has been released or not.
However taking into consideration the oral submission of ld. Counsel for the applicant, the OA is disposed of with a direction to the respondents/competent authority to release the benefits to the applicant, after imposition of compulsory retirement vide order dated 15.05.2018, if not already released in the meantime, as per rules and pass a speaking order to be communicated to the applicant within a period of 60 days from date of receipt of copy of this order.
Copy of the order to both sides.
PRAMOD KUMAR DAS SUDHI RANJAN MISHRA
MEMBER (A) MEMBER (J)
C Kumar
()
Signed By:C SADISH
KUMAR
Signing Date:19.03.2026
16:35
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