Central Administrative Tribunal - Delhi
Kalash Deep vs M/O Railways on 1 May, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
OA-2079/2015
New Delhi, this the 01st day of May, 2019
Hon'ble Sh. S.N. Terdal, Member(J)
Hon'ble Sh. A.K. Bishnoi, Member(A)
Kalash Deep,
Age : 45 years,
Designation : Helper
S/o late Sh. O.P. Agarwal,
H. No. 21, Village Mukhmelpur,
Delhi-110036. ... Applicant
(through Sh. Mukti Bodh)
Versus
1. Union of India through
Chief Administrative Officer/Construction,
Northern Railway,
Behind Church Kashmere Gate, Delhi-110006.
2. Chief Office Superintendent,
Construction/Co-ord,
Northern Railway,
Behind Church Kashmere Gate, Delhi-110006.
3. Sh. Shiv Om Dwivedi,
Secretary to Chief Administrative Officer (Construction),
Northern Railway, Behind Church,
Kashmere Gate, Delhi-110006. ... Respondents
(through Ms. Neetu Mishra for Sh. Satpal Singh)
ORDER(ORAL)
Hon'ble Sh. S.N. Terdal, Member (J) Heard Sh. Mukti Bodh, learned counsel for the applicant and Ms. Neetu Mishra for the respondents.
2 OA-2079/2015
2. This OA has been filed for the following reliefs:
"(i) To direct the respondents to allow the applicant to join his duties;
(ii) To direct the respondents to treat the applicant on duty w.e.f.
23.03.2015(when the applicant had reported for his duties and was not allowed to join) to till the time the applicant is actually allowed to join his duties, and to pay salary for this entire period;
(iii) To pass such other order/orders as this Hon'ble Tribunal may deem just and proper in the facts and circumstances of the case."
3. At the time of hearing, it is submitted that the applicant had changed his name and he has got it published in the official Gazette as well. The respondents by Annexure R/2 letter dated 28.11.2014 directed him to produce various documents to establish his identity. The learned counsel for the applicant submits that he has not furnished all those documents.
4. In the interest of justice, we permit the applicant to file a detailed comprehensive representation along with all the documents directed by the respondents to be furnished by the applicant, within two months from the date of receipt of a certified copy of this order. The respondents are directed to pass a reasoned and speaking order on his representation including allowing him to join service within two months of the receipt of such representation.
5. Accordingly the OA is disposed of. No order as to costs.
(A.K. Bishnoi) (S.N. Terdal)
Member(A) Member(J)
/ns/