Central Administrative Tribunal - Chandigarh
Narsi Kumar Yadav vs M/O Railways on 28 July, 2017
(OA No.060/00845/2017) (Narsi Kumar Yadav & Ors. Vs. UOI & Ors.) CENTRAL ADMINISTRTIVE TRIBUNAL CHANDIGARH BENCH M.A.No.060/01116/2017 & OA No.060/00845/ 2017 Date of decision: 28.7,.2017. CORAM: HON''BLE MR. SANJEEV KAUSHIK, MEMBER (3) fad
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13. Narsi Kumar Yadav S/o Chhatar Mai Yadav Aged-27 yrs. R/o Vill-Dhani, Khadathali Arniya, Distt.Sikar (Raj} Avdesh Kumar S/o Sh. Mahipal, R/o Vill- Fatehpur Aged-30 yrs. POQ-Ami Nagar Sarai Distt, Baghpat (UP) Shakti Singh Yadav S/o Shish Rarn Aged-26 yrs. Rfo Vil-Jatganwara, PO- Jakhrana, Teh-Behror, Distt. Alwar (Raj) Prem Kumar S/o Siri Chand, R/o Ekta Nagar Aged-28 yrs. Gali No. 1 Ward No. 13, Malout, Distt. Muktsar Krishan Lal S/o Sh. Indraj, R/o Ward No. 13 Aged-52 yrs. Shri Chand Nagar, Gali No. 13 Malout, Distt. Muktsar Biiender Singh S/o Sh. Dalbir Singh Aged-26 yrs. R/o VPO- BK, Distt. Jind, Teh-Safidon CHR) Prem Chand S/o 3h. Jagan Ram, R/o W. No. 14 Aged-49 yrs. Burj Fatak Malout, Distt. Sri Muktsar Sahib Sukhwinder Pal S/a Sh. Hari Chand Aged-39yrs. R/o VPO-Mookiour, Yeh-Fzilka (PB) Ratan Lal Aairwa S/o Badri Prasad, R/o W. No. 8 Aged-43 yrs. Bairwa Bacdanpura, Kheda Pahaur, Teh- Sikri, Distt. Dausa Papu Rem S/o Somotia . Aged-46 yrs.
R/o Vill-Kera.Kbera, Abohar, Distt. Firozpur Ganga Sahai Bairua S/o Sh. Kanhaiya Lal Aged-35 yrs. R/o Vill- Bhuda, Teh- Toda Bheem, Distt. Karouti (Raj) Devinder Singh S/o Sh. Hari Singh Aged-52 yrs. R/o Street No. 5,5anti Nagar, Bhiwani (HR) Kamai Singh S/o Sarjeet Singh Aged-27 yrs. R/o Vill- Tigawa Kani, Ten-Kotkasim, Alwar Sachin Kumar Tiwari S/o Sh. Santosh Kumar Tiwari Aged- -- yrs. R/o VPQ- Baragoan (ORAT), Dstt. Jalaun (UP) x (GA No.060/00845/2017) (Narsi Kumar Yadav & Ors. Vs. UOI & Ors.)
15. Boor Singh S/o Sh. Harname Singh Aged-56 yrs. R/éo VPO-Patrawala, Teh & Distt. Fazilka
16. Mohar Singh Saini S/o Sh. Bhagwan Sahay Saini Aged-29 yrs. R/o VPO- Chhokarawara, Teh-Sikrai, Distt. Dausa (Raj)
17. Labh Chand S/o Sh. Bull Ram Aged-56 yrs. Rio VPO- Koyal Khara, Teh & Distt. Fazilka
18. Des Raj S/o Sh. Doona Ram Aged-52 yrs. R/o VPO- Koyal Khra, Teh & Distt. Fazilka
19. Raj Kumar S/o Sh. Bouna Ram Aged- yrs. R/o VPO- Koil Khera, Teh & Distt. Fazilka (PB)
20. Om Parkash Olia S/o Sh. Kesha Ram Olia . Aged-26 yrs. R/o Vill-Moondwara, PO-Sinodiya, Jobhar, Teh-Phutra
21. Suresh Chand Yadav S/o Kalu Ram Yadav Aged-30 yrs. R/a VPO- Thana Rajaii, Teh- Rajaji, Alwar 22, Shashikant Kumar S/o Sh. Ramsharan Singh Aged-~32 yrs. R/o VPO-Bhanswal, Distt-Shamli
23. Ram Gopal Yadav S/o Sh. Latoor Mal Yadav Aged-23 yrs. R/o 166, Subhash Nagar, Balawas, Teh-Bansur, Distt. Abwar 24, Sandeep S/o Sh. Satynan Aged-26 yrs. R/o Vill-Ramgarh, Po-Bibipur, Distt & Teh- Jind CHR}
25. Jatender Kumar S/o Sh. Lal Chand Aged-29 yrs. R/o indumakote, Distt. Ganga Nagar (Raj)
26. Ashok Kumar S/o Sh. Chand Aged-52 yrs. R/o Dhani, Telupura, Khulan Sarwar, Fazilka
27. Shamsundar S/o Sh. Ramanand, R/o Abohar Aged-30 yrs. Railway Gate No. A-51, Near Chirag Dhani, Fazilka
28. Neer Singh Yadav S/o Sh. Rajendra Prasad Aged-23 yrs. R/fo Kotputl, Distt. Jaiour (Raj) Applicants (BY ADVOCATE: MR, M.K.Gaur for Mr, U.Srivastava), VERSUS
1. Union of India through the General Manger, Northern Railway, Baroda House, New Deihi, {OA No.060/00845/2017) \y (Narsi Kumar Yadav & Ors. Vs. UOQI & Ors.) A \ \ \
2. The Divisional Railway Manager Ambala (N.R.), Ambala Cantt. Ambala.
3. The Divisional Engineer, O/o The Divisional Railway Manager, Ambala (N.R.), Ambala Cantt. Ambala. Respondents ORDER (oral Hon'ble Mr. Sanieev Kaushik, Member (3):
M.A. No,.060/001116/2017 has been filed under Section 25 of the Administrative Tribunals Act, 1985, read with Rule © of C.A.T. {Procedure}, Rules, 1987, seeking permission to allow the applicants to file joint petition. For the reasons stated therein, the same is allowed.
2. The applicants have approached this Tribunal seeking following relief(s}:-
"8(i). Directing the respondent No.2, the competent authority to consider and finalize the case of the applicants for granting the overtime allowances for the working period of the applicants beyond 8 hours per day as the respondents prepared the 12 hours duty roaster of the applicants, which is pending with them, as the issue herein has already been settled by the Hon'ble Tribunal, Principal Bench, New Delhi, in OLA. No.107/2009 decided on 21.01.2011, upheld by the Hon'ble Delhi High Court in WP (C) No.7164/11, OA No.3054/12 decided on 27.08.2013 and O.A, No.3549/2015 decided on 19.08.2016 and thereafter.
(ii). Directing the respondents to extend the benefit of overtime allowance from the date of their posting/entitlement accordingly with all other consequential benefits i.e. the arrears of differences and interest etc".
3. At the very outset, learned counsel for the applicants submitted that before approaching this Court the applicants have got served a legal notice dated 30.9.016 followed by representation dated 28.2.2017 requesting therein l , é é (OA No.060/00845/2017) G (Narsi Kumar Yadav & Ors. Vs, UOT & Ors.) to grant them benefit of over time allowance based upon the decision dated 21.01.2011 of the Principal Bench of the Tribunal in O.A. No,107/2009, upheld by the Hon'ble Dethi High Court in WP (C} No.7164/11, OA No.3054/12 decided on 27.08.2013 and O.A. No,3549/2015 decided on 19.08.2016. Therefore, he made a statement at the Bar that applicants will be satisfied if direction js issued to the respondents to decide their pending legal notice/representation by passing a reasoned and speaking order in a time bound manner.
4. In view of the limited prayer of the applicants for disposal of their legal notice/representation in a time bound manner and the order which 1 propose to pass, there is no requirement to issue notice to the respondents and walt for their reply. Hence, the O.A. is disposed of with a direction to the Competent Authority amongst the respondents to take a view on aforesaid legal notice/representation (Annexure A-9) of the applicants by passing a reasoned and speaking order by taking into account the aforesaid judgments relied upon by the applicants within a period of two months from the date of receipt of a certified copy of this Order. Order so passed be duly communicated to the applicants.
5, Disposal of this O.A. in above terms may not be construed as an expression of any opinion on the merits of the case. i (SANJEEV KAUSHIK), JUDICIAL MEMBER.
DATED:- 28.7.2017.
KKS.