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Central Administrative Tribunal - Ernakulam

Krishnadas K vs Siddarth K Raj on 29 November, 2018

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                         CENTRAL ADMINISTRATIVE TRIBUNAL
                               ERNAKULAM BENCH
                                CP(C)/180/00043/2017
                                         in
                         ORIGINAL APPLICATION NO. 818/2010

                     Thursday, this the 29th day of November, 2018


CORAM

HON'BLE MR.E.K.BHARAT BHUSHAN, ADMINISTRATIVE MEMBER
HON'BLE MR.ASHISH KALIA, JUDICIAL MEMBER


1.    K.Krishnadas, aged 63 years
      S/o.Kumara Swamy
      Track Man/SE.Pway/Southern Railway
      Trivandrum Division
      Residing at: Parayan Villai Veedu
      Kappukkad Post
      Kanyakumari District - 629 162

2.    A.Johnson, aged 60 years
      S/o.S.Arumanayagam
      Trackman/SE/P/Way/TVC
      Southern Railway/Trivandrum Division
      Residing at: Karumputhottam
      Kattathurai (P.O), Kanyakumari District - 629158

3.    N.Samuel, aged 63 years
      S/o.Nagamony
      Trackman/SE/P.Way/TVC
      Southern Railway/Trivandrum Division
      Residing at: Thuruvel Vilai
      Kanagavilasam
      Iranipuram (PO)
      Kanyakumari District - 629 162                              ...         Petitioners

[By Advocate Mr.T.C.Govindaswamy]


                    V.


Sri.Siddharth K.Raj
Senior Divisional Personnel Officer
Southern Railway, Trivandrum Division
Trivandrum - 14                                                   ...        Respondent

(By Advocate Mrs.Sumathi Dandapani,Sr. with Mr.Sunil Jacob Jose)


   This application having been finally heard on 29.11.2018, the Tribunal on the same day
delivered the following in the open court.
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                                O R D E R (ORAL)

Per: MR.E.K.BHARAT BHUSHAN, ADMINISTRATIVE MEMBER It is seen from the affidavit filed by the respondent that Pension Payment Orders (PPO) have been issued and it is up to the respondent to ensure that the amount is disbursed in time. We do not see any reason to keep this CP(C) pending. CP(C) is closed and the notices shall stand discharged. However, the petitioners in the CP(c) will be at liberty to approach this Tribunal again in case of any further default on the part of the respondent.

 (ASHISH KALIA)                                 (E.K.BHARAT BHUSHAN)
JUDICIAL MEMBER                                ADMINISTRATIVE MEMBER

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                             List of Annexures


Annexure P1     -     A true copy of the Order dated 3 rd April 2012 in O.A

No.180/00818/2010, and connected cases rendered by this Tribunal. Annexure P2 - A true copy of the judgment of the Hon'ble High Court of Kerala in OP(CAT) No.170 of 2014 and connected cases dated 21 st Dec. 2016.

CP Annexure R1 - True copy of the acknowledgment dated 15.11.2017 issued by the Registry of the Hon'ble Supreme Court CP Annexure R2 - True copy of the Case Status, downloaded from the official website of the Hon'ble Supreme Court. Annexure M.A1 - True copy of the case status of SLP bearing Dy.No.4822/2018 downloaded from the Supreme Court Website CP Annexure R3 - True copy of the memorandum No.V/P.407/I/Engg./Court cases dated 20.3.2018 CP Annexure R4 - True copy of the Cash Receipt issued in favour of the 1st petitioner.

CP Annexure R5(1) True copy of the New Pension Payment Order No.20187060400233 dated 5.9.2018 issued in f/o Shri.K.Krishnadas (1 st petitioner) CP Annexure R5(2) True copy of the New Pension Payment Order No.20187060400272 dated 8.10.2018 issued in f/o Shri.A.Johnson (2 nd petitioner) CP Annexure R5(3) True copy of the New Pension Payment Order No.20187060400277 dated 22.10.2018 issued in f/o Shri.N.Samuel (3 rd petitioner) .....