Central Administrative Tribunal - Madras
R Rajarajan vs M/O Railways on 1 October, 2018
1 OA 1296/2018
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/01296/2018
st
Dated Monday the 1 day of October Two Thousand Eighteen
PRESENT
HON'BLE MR. R. RAMANUJAM, Member (A)
R.Rajarajan,
Station Supdt,
Salem Division,
Southern Railway. ....Applicant
By Advocate M/s. Ratio Legis
Vs
1.Union of India rep by,
The General Manager,
Southern Railway,
Park Town,
Chennai 600003.
2.The Divisional Railway Manager,
Southern Railway,
Salem Division,
Salem. ....Respondents
By Advocate Mr. P. Srinivasan
2 OA 1296/2018
ORAL ORDER
(Pronounced by Hon'ble Mr. R. Ramanujam, Member(A)) Heard. The applicant has filed this OA seeking the following relief :
" To call for the records related to the engagement of the applicant as a traffic apprentice and declare that the applicant was appointed against 2003 vacancies as per the notification no. 1/2003 and to direct the respondents to consider the applicant under old pension scheme benefits with reference to CCS Pension Rules and to pass such other order/orders as this Hon'ble Tribunal may deem fit and proper and thus to render justice."
2. It is submitted that the applicant was initially selected as a Traffic Apprentice against the 15% direct recruitment quota of vacancies for the year 2003. He was imparted with requisite training in the year 2006 and thereafter granted appointment by appointment order dt. 03.04.2006. Aggrieved by the application of the New Pension Scheme, he made representation on 12.01.2018 for including his name under the Old Pension Scheme which is still pending for consideration. Learned counsel for the applicant submits that the applicant would be satisfied if the respondents are directed to consider the representation within a time limit to be stipulated by this Tribunal.
3. Mr. P. Srinivasan takes notice for the respondents.
4. Keeping in view the limited relief sought and without going into the substantive merits of the case, I deem it fit to direct the respondents to consider Annexure A5 representation of the applicant dt. 12.01.2018 in accordance with 3 OA 1296/2018 law and pass a reasoned and speaking order within a period of three months from the date of receipt of a copy of this order.
5. OA is disposed of at the admission stage.
(R. Ramanujam) Member(A) 01.10.2018 SKSI