Central Administrative Tribunal - Hyderabad
Kampelli Narendar vs M/O Railways on 9 October, 2020
OA 625/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
OA/021/00625/2020
HYDERABAD, this the 9th day of October, 2020
Hon'ble Mr. Ashish Kalia, Judl. Member
Hon'ble Mr. B.V. Sudhakar, Admn. Member
Kampelli Narendar S/o K.Munindar,
Aged about 35 years, Occ : Un-Employee,
R/o H.No.2-17, Anthergaon Village & Mandal,
Peddapalli (Erstwhile Karim Nagar) District.
...Applicant
(By Advocate : Mr. Gone Ramesh)
Vs.
1.The Union of India, Ministry of Railways,
Railway Board, rep by its Director, Estt.(N)II,
At New Delhi, India.
2. The South Central Railway rep. By it's
Divisional Railway Manager (Works Branch),
At 2nd Floor, Sanchalan Bhavan,
Secunderabad-500 071.
....Respondents
(By Advocate : Mrs.Vijaya Sagi, SC for Railways)
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OA 625/2020
ORAL ORDER
(As per Hon'ble Mr.B.V.Sudhakar, Administrative Member) Through Video Conferencing:
2. The O.A. has been filed seeking employment in the respondent's organization.
3. The brief facts of the case are that the respondents issued letter dated 16.7.2010 based on RBE letter No.99/2010. The applicant claims that decree and award was issued in favour of his father in LAOP No.38/2018 on 4.6.2019. The applicant, therefore, made an application to the 2nd respondent, seeking job towards compensation of land given. The applicant reminded the respondent on 26.9.2019, seeking action on his representation dated 1.7.2019. He has also referred to the letter dated 10.10.2019 of the respondents and the judgment dated 25.6.2020 of the Hon'ble High Court in W.P. No.9068/2020 in support of his cause.
4. The contentions of the applicant are that he has completed M.C.A. and that a part of the land belonging to him has been acquired by the respondent's organization. For acquiring the land, the respondents are under obligation to provide a job to the applicant. Even after reminders also, the respondents have not taken any action on the application dated 1.7.2019. The applicant prays for a direction to the respondents to dispose of his representation dated 1.7.2019. The issue when taken up with the Hon'ble High Court in W.P. No.9068/2020, it was dismissed leaving it open to the petitioner to avail remedy before the Administrative Tribunal. 2 OA 625/2020
5. Heard Sri Gone Ramesh, learned counsel for the applicant and Smt. Vijaya Sagi, learned counsel for the respondents, and perused the pleadings on record.
6. The applicant states that he has to be given a job towards the land acquired from his family. He has made an application on 1.7.2019. His grievance is that his application has not been disposed of. The applicant has approached the Hon'ble High Court in W.P. No.9068/2020 wherein liberty was granted to the applicant to pursue remedies before the Tribunal.
7. In view of the above and keeping the prayer of the applicant in mind, respondents are directed to dispose of the application of the applicant dated 1.7.2019, by issuing a reasoned and speaking order as per rules and in accordance with law, within a period of 4 months from the date of receipt of a copy of this order.
With the above direction, the O.A. is disposed of at the admission stage. It is made clear that the merits of the case have not been gone into. No order as to costs.
(B.V.SUDHAKAR) (ASHISH KALIA)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
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