Rajasthan High Court - Jaipur
Tulsiram S/O Sh. Gheesa Lal vs Union Of India on 16 January, 2019
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Civil Writ Petition No. 1145/2019
Tulsiram S/o Sh. Gheesa Lal, aged about 64 Years, (Retired on
31.12.2015 from Carriage Workshop, NWR Ajmer) resident of
3/5, Kanchan Nagar, Dorai, Panchayat Samiti Peesangan, District
Ajmer.
----Petitioner
Versus
1. Union of India, through General Manager, North Western
Railway, Jawahar Circle, Jaipur (Raj.)
2. Chief Workshop Manager, Wagon and Diesel Workshop,
North Western Railway, Ajmer (Raj.)
3. Deputy Chief Mechanical Engineer, Carriage Workshop,
North Western Railway Ajmer (Raj.)
----Respondents
For Petitioner(s) : Mr. Tulsiram, petitioner in person.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 16/01/2019 Petitioner, who appears in person, has approached this Court with limited prayer that the Central Administrative Tribunal, Jaipur Bench, Jaipur (for short 'the Tribunal') be directed to decide Original Application No. 291/621/2017 titled as Tulsiram Vs. Union of India & Others filed by him at the earliest.
It is contended that the petitioner filed aforesaid original application with regard to his retiral benefits. The petitioner filed misc. application before the Tribunal for preponement of the date of hearing of original application. The (2 of 2) [CW-1145/2019] Tribunal has dismissed that application vide order dated 04.01.2019 on the ground that since the matter is already fixed for hearing on 27.03.2019, therefore, the same cannot be preponed.
The petitioner submitted that he is a heart patient and had suffered two heart attacks in the past. Besides, he has also suffered a stroke, which has resulted into paralysis of left part of his body.
Considering the health condition of the petitioner and the nature of relief prayed for, we request the Tribunal to take up aforesaid original application at an early date for final disposal.
With the aforesaid direction, writ petition is disposed of. (GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/37 Powered by TCPDF (www.tcpdf.org)