Indian Kanoon - Search engine for Indian Law

Central Administrative Tribunal - Allahabad

Arun Kumar Srivastava vs Union Of India Through The General ... on 22 September, 2008

      

  

  

 (OPEN COURT)


CENTRAL   ADMINISTRATIVE   TRIBUNAL, ALLAHABAD BENCH
ALLAHABAD


HONBLE  MR.A.K. GAUR , MEMBER (J).

Original  Application  Number.  947   OF 2008.

ALLAHABAD this the 22nd  day of September, 2008.


Arun Kumar Srivastava, S/o Sri Bindwasni Lal Srivastava,  R/o Q. No. C- 14/159-17-1, Lallapura, Kazipura Khurd, Jawahir Nagar, District- Varanasi. 
Applicant.	            
VE R S U S

1. 	Union of India through the General Manager, Northern Railway, Barauda House, New Delhi.    

2.	The Divisional Rail Manager, Northern Railway, Lucknow Division, Hazaratganj, Lucknow.  

3.	Senior Divisional Electrical Engineer, Northern Railway, Hazartganj, Lucknow.

4.	Divisional Personal Officer, Northern Railway Lucknow Division, Lucknow. 

5.	The Assistant Electrical Engineer, Northern Railway, Varanasi. 

6.	Sri Rajendra Prasad O.S Grade I, Posted under Senior Section Engineer (Poer), Northern Railway, Varanasi. 
						..Respondents

Advocate for the applicant:		Sri  B.N. Singh
						Sri R.S. Yadav
Advocate for the  Respondents :	Sri S.K. Rai		



O R D E R

Learned counsel for the applicant at the very out set has submitted that the grievance of the applicant might be redressed in case a direction is given to the competent authority i.e. Divisional Rail Manager, Northern Railway, Lucknow Division, Hazaratganj, Lucknow (respondent No.2) to consider and decide the representation dated 11.09.2008 by a reasoned and speaking order within specified period.

2. Learned counsel for the respondents has no objection if such direction is given.

3. Accordingly, I direct the Divisional Rail Manager, Northern Railway, Lucknow Division, Hazaratganj, Lucknow (respondent No.2) to consider and decide the representation of the applicant dated 11.09.2008 by a reasoned and speaking order, within a period of two months from the date of receipt of this order. The applicants also directed to send a copy of judgment dated 13.05.1997 rendered by this Tribunal in O.A No. 803/94 alongwith certified copy of this order to the competent authority.

4. With the aforesaid directions, the O.A is disposed of finally with no order as to costs.

Be noted that I have not passed any order on merits of the case.

MEMBER- J.

/Anand/ ??

??

??

??