Central Administrative Tribunal - Jabalpur
Narendra Pratap Singh (Loco Pilot vs Union Of India on 22 December, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH,
JABALPUR
Original Application No.200/01142/2015
Jabalpur, this Tuesday, the 22nd day of December, 2015
MR. G.P.SINGHAL, ADMINISTRATIVE MEMBER
1. Narendra Pratap Singh (Loco Pilot, Goods), S/o late Uday Narayan Singh Date of Birth 01.01.1969 C/o Shri S.D. Singh Lane N.11 Rajendra Nagar Satna M.P.
2. Dharmendra Kumar Pandey (Loco Pilot, Goods), S/o J.N. Pandey Date of Birth 27.06.1972 R/o Kothi House Rajendra Nagar Satna M.P.
3. Vinod Kumar Choubey (Loco Pilot, Goods), S/o late Sarvanand Choubey Date of Birth 05.01.1973 R/o RB-II-124 Railway Colony Satna M.P
4. Ganesh Prasad Yadav (Loco Pilot, Goods), S/o Shri Baldev Prasad Yadav, Date of Birth 11.03.1972 R/o E-52 Nishant Colony Rajendra Nagar Satna M.P.
5. Santosh Kumar Jaiswal (Loco Pilot, Goods), S/o late Purushottam Lal Date of Birth 01.01.1961 C/o Shri Ramsiya Kushwaha Pushpraj Colony Satna M.P.
6. Jagdeesh Kumar Gupta (Loco Pilot, Goods), S/o Shri Shyam Gopal Gupta Date of Birth 05.01.1969 Shri Ramsiya Kushwaha Pushpraj Colony Satna M.P.
7. Dinesh Kumar Agnihotri, (Loco Pilot, Goods), S/o late Ram Prakash Agnihotri Date of Birth 13.09.1960 R/o M.A. 73-B Railway Colony Satna M.P -Applicants
(By Advocate Shri S.K. Nandy)
V e r s u s
1. Union of India, Through its General Manager West Central Railway Indira Market Jabalpur M.P.482001
2. Divisional Railway Manager (P) West Central Railway Jabalpur Division, Jabalpur M.P.482001
3. Ashok Kumar Dalchand Loco Pilot (Passenger) Working under Chief Crew Controller West Central Railway Katni M.P.
4. Vinod Kumar Paramanand Rajak, Loco Pilot (Passenger) Working under Chief Crew Controller West Central Railway
Katni M.P. -Respondents
(By Advocate Shri A.S. Raizada)
ORDER (ORAL)
Heard on Misc. Application No.200/01126/2015 for permission to file joint application.
2. Not opposed. Misc. Application No.200/01126/2015 is allowed.
3. By way of this Original Application the applicants have sought to set aside the promotion order dated 22.07.2015 to the extent reservation has been provided to SC/ST candidates and further direction to the respondents to prepare the suitability list and promotion order without giving any reservation and strictly as per seniority and without giving reference to RBE No.126/10 on the post of Loco Pilot (Passenger).
4. Learned counsel for the applicants submits that though the applicants have filed their representations they have remained undecided till now. Therefore, this Original Application may be disposed of with liberty to the applicants to file comprehensive representations in the matter and on such representations being filed the respondent No.1 may be directed to consider and decide them, within a time frame.
5. On the other hand learned counsel for the respondents submits that the competent authority to decide these representations is Divisional Railway Manager (Personnel) and therefore any direction to consider and decide the representation should be given to Divisional Railway Manager (Personnel).
6. In view of the above submissions made by the learned counsel for the parties, without commenting on the merits of the case, this Original Application is disposed of, with liberty to the applicants to file comprehensive representations individually, within a period of 15 days from the date of receipt of this order. On such representations being filed, the competent authority of the respondents to decide this matter, which apparently involves some policy decision, shall consider and decide them, by reasoned and speaking order, within a period of 120 days from the date of their submission.
(G.P. Singhal) Administrative Member kc 3 OA 200/01142/2015
Page 3 of 3