Central Administrative Tribunal - Delhi
Laxman Ram vs M/O Railways on 16 January, 2019
1
OA No.165/2019
Central Administrative Tribunal
Principal Bench
OA No.165/2019
New Delhi, this the 16th day of January, 2019
Hon'ble Mr. V. Ajay Kumar, Member (J)
Hon'ble Ms. Aradhana Johri, Member (A)
Shri Laxman Ram, Age 58 years,
S/o Late Shiv Nath Ram,
Working as Head Clerk on
adhoc basis under Dy.Chief Engineer (Construction),
Northern Railway, Jammu Tawi,
R/o Block-3,Qtr.No. C,
West Railway Colony,
Jammu Tawi, Jammu.
...Applicant
(By Advocate : Shri R.K.Shukla)
Versus
1. Union of India,
Through General Manager,
Northern Railway HQ,
Baroda House, New Delhi.
2. The Chief Administrative Officer (C),
Northern Railway,
Headquarters Office,
Kashmere Gate, Delhi-110006.
3. The Senior Personnel Officer (C-II),
Northern Railway,
Kashmere Gate, Delhi.
4. The Dy.Chief Engineer (C),
Northern Railway,
Jammu Tawi.
...Respondents
(By Advocate : Shri Krishna Kant Sharma)
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OA No.165/2019
ORDER (ORAL)
Mr. V. Ajay Kumar, Member (J) :-
Heard the learned counsel for applicant and Shri Krishna Kant Sharma, learned counsel, on receipt of advance notice, on behalf of respondents.
2. The applicant has filed the instant OA seeking the following reliefs :-
(a) Direct the respondents to pay the scale of LDC in the pay scale of Rs.950-1500 from 24.11.1994 to 22.03.2005; and
(b) To direct the respondent No.1 to consider his regularization as LDC from the date of his counterpart in terms of Railway Board Letter dated 25.12.2005 and recommendation letter dated 18.03.2009 issued by SPO (C), Kashmere Gate, Delhi.
(c) To allow the O.A. with all consequential benefits like as salary of the intervening period etc.
(d) Any other relief which this Hon'ble Tribunal deem fit and proper may also be passed in the facts and circumstances of the case in favour of the applicant."
3. It is submitted that the applicant has made a number of representations and also got issued the Annexure-A/2 legal notice dated 10.08.2018, ventilating his grievances to the respondents, however, no orders have been passed thereon till date. 3 OA No.165/2019
4. In the circumstances, the OA is disposed of, at the admission stage itself without going into the merits of the case, by directing the respondents to consider the Annexure-A/2 legal notice got issued on behalf of the applicant dated 10.08.2018 and to pass an appropriate reasoned and speaking order thereon within a period of 90 days from the date of receipt of a certified copy of this order, in accordance with law. No costs.
( Aradhana Johri ) ( V.Ajay Kumar )
Member (A) Member (J)
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