Central Administrative Tribunal - Allahabad
Uma Shanker Pandey vs Union Of India Through General Manager on 11 April, 2012
[Open Court] CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD THIS THE 11th DAY OF APRIL, 2012 ORIGINAL APPLICATION NO. 459 OF 2012 U/s 19, Administrative Tribunals Act, 1985 Present:- HONBLE MR. SANJEEV KAUSHIK, MEMBER-J HONBLE MS. JAYATI CHANDRA, MEMBER-A Uma Shanker Pandey, A/a 61 years, Son of late Ramagya Pandey, Residence N-15/584/A-1F, Shankul Dhara, Pokhara, Kanhaiya Road, Bhelpur, Varanasi (UP). .Applicant Versus 1. Union of India through General Manager, Northern Railway, Baroda House, New Delhi 110001. 2. The Chairman, Railway Board, Rail Bhawan, New Delhi. 3. The Divisional Railway Manager, Northern Railway, Hazratganj, Lucknow 226001. 4. Senior Divisional Engineer (Cord.), Northern Railway, DRMs Office, Hazratganj, Lucknow 226001. 5. Senior Divisional Engineer (III), Northern Railway DRMs Office, Hazratganj, Lucknow 226001. 6. Shri M. K. Pandey (Enquiry Officer), Posted as ADEN/HQ/LKO, Charbagh, Northern Railway, Lucknow 226001. ...Respondents Advocate present for the applicant:- Sri A. K. Pandey. Advocate present for the respondents:- Sri Anil Kumar. ORDER
Sri A. K. Pandey, counsel for applicant and Sri Anil Kumar, Counsel for respondents.
2. Learned counsel for applicant made a statement at the bar that the applicant is only pressing his prayer in relief clause No.8.3 for directing the respondents to decide his representation dated 14.02.2012. He submitted that the applicant has already retired on attaining the age of superannuation on 31.01.2012 and till today retiral benefits have not been paid to him. He urged that a charge sheet was served on 05.01.2011, but the proceedings has not been completed till today and on this account only the retiral benefits have illegally been withheld by the respondents. Therefore, he made a statement at the bar that the applicant will be satisfied if a direction is given to the respondents to decide his pending representation dated 14.02.2012 and 29.02.2012 (Annexure-A-2) within some stipulated period.
3. Sri Anil Kumar, who is having an advance notice appeared on behalf of respondents and raised no objection.
4. We have considered the submission of the respective parties. We are satisfied that the ends of justice would be met, if a direction is given to the respondents to decide the pending representation of applicants dated 14.02.2012 and 29.02.2012 (Annexure-A-2), within a period of two months from the date of receipt of copy of this order.
5. We may also observe that the respondents have not decided the matter for the last one year and withheld the amount. Therefore, respondents are also directed that without any further delay complete the disciplinary proceedings within the same time. Applicant is also directed to cooperate in the disciplinary proceedings, so as to get it finalized.
In view of the above, Original Application is disposed of.
Member-A Member-J
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12.04.2012
Honble Mr. Sanjeev Kaushik, Member-J
Honble Ms. Jayati Chandra, Member-A
O.A. is disposed of. For detailed order, see our order dated 12.04.2012 on separate sheet of papers.
A.M. J.M.
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O.A. No. 459 OF 2012