Central Administrative Tribunal - Chandigarh
Unknown vs Union Of India on 20 May, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A No. 063/00057/2016 Date of decision :20.05.2016
CORAM: HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J)
HONBLE MRS. RAJWANT SANDHU, MEMBER (A)
Rajinder Kumar, aged about 48 years, son of Santhia Ram, Diesel Fitter Grade III, Employee no.502811 (Group-C), Village Harval, P.O. Nangal Jarialan, Distt. Una (H.P.).
APPLICANT
BY ADVOCATE: Sh. Shangara Singh.
VERSUS
1. Union of India, through Secretary, Ministry of Railway, Railway Board, Rail Bhawan, New Delhi.
2. Chief Administrative Officer, Diesel Loco Modernization Works (CAO, DMW for short), Patiala.
RESPONDENTS
ORDER (ORAL)
HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J):-
Referring to order dated 17.12.2013 (Annexure A-4) passed in OA No.434/PB/2013 Jaswant Singh versus Union of India and Others, counsel for the applicant submitted that the instant OA may also be disposed of in the same terms.
2. Accordingly, the instant OA is dismissed as withdrawn. However, the applicant is at liberty to approach the respondents for the grant of compassionate allowance by filing representation within 15 days for today and the respondents shall decide the said representation within two months from the receipt thereof. If the applicant is found entitled to the relevant benefit, he may be extended the same, otherwise a reasoned and speaking order be passed on his representation and be communicated to him.
(JUSTICE L.N. MITTAL) MEMBER (J) (RAJWANT SANDHU) MEMBER (A) Place: Chandigarh.
Dated: 20.05.2016.
`rishi 1 O.A NO. 063/00057/2016 (Rajinder Kumar VS. UOI & Anr.)