Central Administrative Tribunal - Lucknow
Ms Nidhi Dixit vs North Eastern Railway on 10 July, 2025
CAT, Lucknow Bench O.A. No. 332/00357/2025 Ms. Nidhi Dixit Vs. UOI & Ors.
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH LUCKNOW
ORIGINAL APPLICATION No. 332/00357 of 2025
Dated, this 10th day of July, 2025
Hon'ble Mr. Pankaj Kumar, Member-Administrative
Ms. Nidhi Dixit, aged about 28 years, D/o Late Narendra Kumar Dixit
present posted as Senior Clerk in Civil Engineering Department,
North Eastern Railway/HQ, Gorkhpur R/o House No. 35 Lohar bagh,
Sitapur, Uttar Pradesh. Pin 261001.
.....Applicant
By Advocate: Shri Anand Prakash Sen
Shri Amit Verma
VERSUS
1. Union of India through General Manager, North Eastern Railway,
Gorakhpur.
2. Divisional Railway Manager (P), North Eastern Railway, Ashok
Marg, Lucknow.
3. Deputy Chief Personnel Officer, North Eastern Railway, Gorakhpur.
4. Secretary/Principal Chief Engineer, North Eastern Railway,
Gorakhpur.
5. Shubham Kumar Khatait, aged about 29 Years, S/o Sri Baleshwar
Khatait, Presently posted as Senior Clerk in the office of Divisional
Railway Manager, North Eastern Railway, Lucknow.
.....Respondents
By Advocate: Rajendra Singh
ORDER (ORAL)
Per Hon'ble Mr. Pankaj Kumar, Member-Administrative In this case relating to transfer, the applicant has sought following relief(s):
"(a). To set-aside /quash the order dated 19.03.2024, contained in Annexure No. 1, passed by respondents in so far as it relates to the applicant, and order date 30.04.2024, contained in Annexure No. 2, passed by respondents with all consequential benefits.
(b). To issue order/direction/command to the respondents not to give effect the order dated 19.03.2024 and 30.04.2024, impugned in the Application, contained in Annexure Nos. 1 and 2 Page 1 of 3 CAT, Lucknow Bench O.A. No. 332/00357/2025 Ms. Nidhi Dixit Vs. UOI & Ors.
to the O.A. and allow the applicant to discharge his duties on the post, in question, as has been done prior to passing the impugned orders, contained in Annexure No.s 1 and 2.
(c). To issue order/direction/command to the respondents particularly respondent No. 2 to consider and decide the representation of the applicant dated 29.05.2025, contained in Annexure No. 14 in accordance with law by passing a reasoned and speaking order within a time to be fixed by this Hon'ble Tribunal.
(d). Issue such other order/direction which may be deemed just and proper in the circumstances of the case.
(e). Allow the Original Application with cost against the respondents in view of the facts and circumstances, legal provisions and Grounds raised in the Application."
2. Heard the learned counsel for the applicant, learned counsel for the respondents and perused the records.
3. Learned counsel for the applicant submitted that the applicant is only seeking decision on the representation preferred by her and the ends of justice would be served if instant O.A. is disposed of with a direction by this Tribunal to the respondents/competent authority to consider and decide the pending representation of the applicant dated 20.06.2025 attached as Annexure-11 (page 33 of the OA), by way of reasoned and speaking order within a stipulated period of time.
4. Learned counsel for the respondents orally opposed the aforesaid prayer; however, submitted that, if so directed, at least two months' time may be given for disposal of the said representation. 5.1 Keeping in view the innocuous prayer made by the applicant, this O.A. is disposed of, without going into the merits of the case, with a direction to the respondents/competent authority to consider and decide the representation of the applicant dated 20.06.2025 attached as Annexure-11 (page 33 of the OA), and pass a reasoned and speaking order as per law within a period of two months from the date of receipt Page 2 of 3 CAT, Lucknow Bench O.A. No. 332/00357/2025 Ms. Nidhi Dixit Vs. UOI & Ors. of certified copy of this order, under intimation forthwith to the applicant.
5.2 Pending MAs, if any, are also disposed of. 5.3 The parties shall bear their own costs.
(Pankaj Kumar) Member (A) vidya Vidya Ben Digitally signed by Vidya Ben Waghela Waghela 11:14:33 +05'30' Date: 2025.07.11 Page 3 of 3