Central Administrative Tribunal - Lucknow
Sanjay Kumar Yadav vs Northern Railway on 3 July, 2025
CAT, Lucknow Bench OA No. 332/00209/2025 Sanjay Ku. Yadav Vs U.O.I. & Ors.
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH
Original Application No. 332/00209/2025
Dated, this 3rd day of July, 2025
HON'BLE MR. PANKAJ KUMAR, MEMBER (A)
Sanjay Kumar Yadav, aged about 43 years, S/o Late Ram Murti
Yadav, R/o 175 A, Ashif Bagh, Dashrath Kund, Ayodhya, Presently
posted as Senior Assistant Loco Pilot, Ayodhya Cantt.
...Applicant
By Advocate: Shri B.N.Shukla
VERSUS
1. Union of India through General Manager, Northern Railway,
Baroda House, New Delhi
2. Divisional Railway Manager, Northern Railway, Lucknow
Division Hazratganj, Lucknow
3. Sr. Divisional Electrical Engineer (RSO), Northern Railway,
Lucknow Division Hazratganj, Lucknow
4. Sr. Divisional Personnel Officer, Northern Railway, Lucknow
Division Hazratganj, Lucknow
5. Sri Sanjeet Singh, Sr. Divisional Electrical Engineer (RSO),
Northern Railway, Lucknow Division Hazratganj, Lucknow
...Respondents
By Advocate: Smt. Prayagmati Gupta
O R D E R (ORAL)
PER HON'BLE MR. PANKAJ KUMAR, MEMBER (A) In this case relating to the old pension scheme, the applicant has sought the following reliefs:
a) "Issue appropriate order to set aside the impugned office order No. 757E/1-4/ALP/Admn. G/Transfer/25, dated 03.04.2025 issued by the Assistant Personnel Officer N.R. Lucknow Division, whereby the applicant has been transferred from Ayodhya Cantt to Raebarely on administrative ground, as contained in Annexure No. A-1 to this O.A.
b) Direct opposite party no. 3 to allow the applicant to discharge his duties at Ayodhya Cantt.
c) Allow the application with costs.
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CAT, Lucknow Bench OA No. 332/00209/2025 Sanjay Ku. Yadav Vs U.O.I. & Ors.
d) Allow any other relief which this Hon'ble Tribunal deems fit and proper in the circumstances of the case."
2. Heard the learned counsel for the applicant, learned counsel for the respondents and perused the records.
3. Learned counsel for the applicant submitted that the applicant is only seeking decision on the representation preferred by him and the ends of justice would be served if instant O.A. is disposed of with a direction by this Tribunal to the respondents/competent authority to consider and decide the pending representation of the applicant dated 07.04.2025 attached as Annexure-2 of M.A. No. 1043/2025 (pages 17 to 23 of the MA), by way of reasoned and speaking order within a stipulated period of time.
4. Learned counsel for the respondents orally opposed the aforesaid prayer; however, submitted that, if so directed, at least one month's time may be given for disposal of the said representation. 5.1 Keeping in view the innocuous prayer made by the applicant, this O.A. is disposed of, without going into the merits of the case, with a direction to the respondents/competent authority to consider and decide the representation of the applicant dated 07.04.2025 attached as Annexure-2 of M.A. No. 1043/2025 (pages 17 to 23 of the MA), and pass a reasoned and speaking order as per law within a period of one month from the date of receipt of certified copy of this order, under intimation forthwith to the applicant. 5.2 Pending MAs, if any, are also disposed of. 5.3 The parties shall bear their own costs.
(Pankaj Kumar) Member (A) Rajul Page 2 of 2