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Central Administrative Tribunal - Jabalpur

K.C. Swain Working As Acm. Secr/ Bsp ... vs Union Of India on 24 January, 2017

      

  

   

 CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH,
CIRCUIT SITTING: BILASPUR

Original Application No.203/00975/2016  

Bilaspur, this Tuesday, the 24th day of January, 2017

Honble Dr.Murtaza Ali, Judicial Member
Honble Mr. R. Ramanujam, Administrative Member

K.C. Swain Working as ACM. SECR/ BSP (Asst. Commercial Manager) S/o Late Jai Krishna Swain aged about 55 years R/o Qtr. NO.922, Railway Doctors Colony, Near Railway Central Hospital, Bilaspur Chhattisgarh 495004				     - Applicant

(By Advocate  Shri A.V. Shridhar)
     V e r s u s
	
1. Union of India, Through the Secretary Railway Board, 
Ministry of Railway, Rail Bhawan Raisena Road, 
Rafi Marg, New Delhi 110001

2. The General Manager, South East Central Railway, 
Bilaspur Zone, Head Quarter Office, PS Torwa Bilaspur 
District Bilaspur Chhattisgarh 495004

3. The Chief Personnel Officer, Headquarter Office 
Personnel Department, PS Torwa Bilaspur 
District Bilaspur Chhattisgarh 495004	   	         -Respondents

(By Advocate  Shri Vivek Verma)
ORDER (ORAL)

By Dr. Murtaza Ali, JM.-

Applicant has prayed for the following reliefs in this Original Application:

8.1 That the learned Tribunal may kindly be pleased to call the entire records pertaining to the case of the applicant. 8.2 That, the learned Tribunal may kindly be pleased to direct the respondents to fix the pay of the applicant in accordance with paragraph 924 of the Indian Railway Establishment Manual (IREM). 8.3 Cost of the Original Applications be awarded.

8.4 Any other relief which the learned Tribunal deems fit and proper be awarded.

2. It is stated by learned counsel for the applicant that applicants representation dated 15.07.2016 (Annexure A-1) in regard to his grievances raised in this Original Application is still pending with the respondents.

3. In view of it, we deem it appropriate to dispose of this Original Application at this stage by directing the competent authority of the respondents to consider and decide the applicants representation dated 15.07.2016, if not already decided, within a period of two months from the date of receipt of a copy of this order, by passing a reasoned and speaking order.

4. OA is disposed of accordingly.

(R. Ramanujam)                                                  (Dr.Murtaza Ali)            
Administrative Member 			       Judicial Member                                     

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                                                                                                                OA No.203/00975/2016