Central Administrative Tribunal - Kolkata
Sipra Nandi vs Eastern Railway on 2 August, 2018
1 L , 0,''RARY'
CENTRAL ADMINISTRATIVE TRIBUNAL
CALCUTTA BENCH
Date of Order: 02.08.2018
No. OA. 350'1135/2018
Present: Hon'ble:Ms. Bidisha Banerjee, Judicial Member
Hon'ble Dr. Nandita Chatterjee, Administrative Member
Smt. Sipra Nandi, wife of Subrata Nandi,
Ex-employee retired from service Ex.. CH
O.S/M.D/BRSH, Eastern Railway, Sealdah
Division, residing at Railway Quarter No.
78/D at Kaisher Street, Kolkata- 700014.
Applicant.
-versus-
S 1t
the General
.errway, 17, N.S.
(
ko
4- R. ivision, Sealdah,
The Sr. Divisional Personnel Officer,
Eastern Railway, Sealdah Division, Sealdah,
Kolkata- 700014.
The Sr. Divisional Engineer N/i, Eastern
Railway, Sealdah Division, Sealdah, Kolkata-
700014.
The SSE/W/SDAH, Eastern Railway, Kolkata-
700014.
Respondents.
For the Applicant : Mr. P.C. Das, Counsel
Mr. N. Roy, Counsel
For the Respondents : Mr. A.K. Banerjee, Counsel
'I
2
ORDER (Oral)
Per Ms. Bidisha Baneriee, Judicial Member:
Heard Id. counsel for both theparties.
2. The applicant; has approached this Tribunal under Section 19 of AT Act, 1985 tOseek the following relief:
"8(a) To issue. direction upon the respondents consider representation dtd. 26.07.2018 for extension Railway Quarter 78/D forthwith.
To issue further direction upon the respondents to quash, set-aside, cancel impugned order dtd. 25.07.2018 and 27.07.2018 forthwith.
To issue direction upon the respondents to extent Railway quarter for humanitarian ground,sympatheticalIy to the applicant forsafelife.
-tstra1.
Any other ord. rder or orders as Learned
Tribunal deem fit nces of the case.
To produce c r&cte l rer at the time of hearing."
3. The applicant preferre \ etn dated 26.07.2018 to the Sr.
DEN/1/SDAH for extension of vacation time in regard to quarter number 78/d Kaiser Street, which is pending for consideration;as it seems from Annexure A-5 to the OA.
4. Therefore, without going into, the:merits of this case, we direct the Sr. EN/1/S.DAH ) the Respondent No. 4 to consider the representation of the applicant in accordance with law and dispose of with a reasoned and speaking order t6be issued within a period of two months from the date of receipt of this order andcOmmunjcate the decision to the applicant forthwith.3
5. Accordingly; OA would stand disposed of. No order as to costs.
al (Dr. Nandita Chatterjee) (Bidisha Baierjee).
Member (A) Member (J)
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