Central Administrative Tribunal - Madras
R Vasanthi vs Southern Railway on 16 March, 2022
1 OA 310/00190/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA 310/00190/2022
Dated Wednesday the 16th day of March Two Thousand and Twenty Two
CORAM: HON'BLE SHRI. T. JACOB, Member (A)
R. Vasanthi
W/o Stalin
No. 19/30, Nehruji Nagar 2nd Street
Jothi Nagar Post, Arakkonam Taluk
Ranipet District, Pin code 631 001. ....Applicant
By Advocate M/s. T.N. Sugesh
Vs
1. The Union of India
Rep. By the General Manager (Personnel)
Southern Railway, Chennai - 600 003.
2. The Chief Commercial Manager
Southern Railway
Chennai - 600 003.
3. The Additional Divisional Railway Manager
Southern Railway, Salem Division
Salem - 636 005.
4. The Senior Divisional Commercial Manager
Southern Railway, Salem Division, Salem - 636 005.
5. The Divisional Personnel Officer
Southern Railway, Salem Division
Salem - 636 005. ....Respondents
By Advocates Mr. R.S.Krishnaswamy
2 OA 310/00190/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member (A)) The relief prayed for in this OA is as follows:
"To direct the second respondent herein to consider and pass orders on the Revision Petition dated 06.10.2011 submitted by the applicant herein and her petition dated 12.10.2019 in continuation of her earlier Revision Petition, with regard to the cumulative effect of the penalty of reduction of pay and with regard to the loss of seniority, within a time frame to be fixed by this Tribunal and pass such further or other orders as this Tribunal may be pleased to deem fit and proper in the circumstances of the case and thus render justice."
2. Heard learned counsel for the applicant and Mr. R.S. Krishnaswamy who enters appearance on behalf of the respondents.
3. Learned counsel for the applicant submits that the applicant while working as Senior Ticket Examiner was issued with a charge memo under Rule 9 of the Railway Servants (Discipline and Appeal) Rules 1968 and she was imposed with punishment of "Compulsory retirement from service". The applicant preferred appeal and the appellate authority after considering the said appeal had passed an order reinstating the applicant in service as Senior Ticket Examiner. However, her pay was reduced with loss of seniority. Hence the applicant preferred Revision Petition with regard to the cumulative effect of the penalty of reduction of pay and with regard to the penalty of loss of seniority. But till date there is no response. Hence this OA.
3 OA 310/00190/2022
4. When the matter came up for consideration, learned counsel for the applicant submits that the applicant would be satisfied if the respondents are directed to consider the said pending Revision Petition of the applicant within a stipulated time frame.
5. In the above circumstances, without going into the merits of the case, the competent authority among the respondents is directed to consider the Revision Petition submitted by the applicant on 06.10.2011 (Annexure A10) and pass a reasoned and speaking order in accordance with law within a period of three months from the date of receipt of a copy of this order. It is made clear that the disposal of the revision petition will not extend the period of limitation.
6. OA is disposed of at the admission stage. No costs.
(T. JACOB) Member (A) 16.03.2022 /AS/