Central Administrative Tribunal - Jabalpur
Vijay Kumar Soni vs West Central Railway on 15 December, 2022
1 OA No.200/1171/2022
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/1171/2022
Jabalpur, this Thursday, the 15th day of December, 2022
HON'BLE MR. JUSTICE AKHIL KUMAR SRIVASTAVA, JUDICIAL MEMBER
HON'BLE MR. KUMAR RAJESH CHANDRA, ADMINISTRATIVE MEMBER
Vijay Kumar Soni, S/o Suresh Kumar Soni, aged about 24 years, Occupation
Electrician, R/o Makan No.125, Plot No.467, Near ITI Ramnagar, Satna
(M.P.). -Applicant
(By Advocate - Shri Neeraj Garg)
Versus
1. Union of India through General Manager, West Central Railway of India,
Market Jabalpur 482001.
2. The Divisional Railway Manager, Jabalpur Division at DRM Office
Campus, Indira Market, Jabalpur 482001.
3. The Divisional Railway Manager (Personal), Jabalpur Division at DRM
office campus, Jabalpur 482001.
-Respondents
(By Advocate - Shri Surendra Pratap Singh)
O R D E R (O R A L)
By Akhil Kumar Srivastava, JM.
The applicant is aggrieved that he has not been paid stipend for the period rendered by him during the apprentice training.
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2. Learned counsel for the applicant submits that in continuation to his earlier representation, the applicant has preferred another representation/reminder dated 20.09.2022 (Annexure A-8) for redressal of his grievances raised in this Original Application. However, the same has not been considered and decided by the respondents till date. He further submits that this Original Application may be disposed of at this stage with a direction to the respondent No.3 to consider and decide applicant's representation dated 20.09.2022 (Annexure A-8) in a time-bound manner.
3. Learned counsel for the respondents has no objection if this Original Application is disposed of in the above terms.
4. In view of the submission made by learned counsel for the applicant and without going into the merits of the case, this Original Application is disposed of at the admission stage itself with a direction to the respondent No.3 to consider and decide applicant's representation dated 20.09.2022 (Annexure A-
8), if not already decided, within a period of 90 days from the date of receipt of a copy of this order by passing a reasoned and speaking order.
(Kumar Rajesh Chandra) (Akhil Kumar Srivastava)
Administrative Member Judicial Member
am/-
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