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Central Administrative Tribunal - Hyderabad

Dhamendra Kumar Irsme vs South Central Railway on 28 August, 2025

                                                               OA/830/2025


           CENTRAL ADMINISTRATIVE TRIBUNAL
             HYDERABAD BENCH, HYDERABAD

                            OA/21/830/2025

            HYDERABAD, this the 28th day of August, 2025


Hon'ble Dr. Lata Baswaraj Patne, Judicial Member
Hon'ble Mr. Varun Sindhu Kul Kaumudi, Administrative Member


Dhamendra Kumar, IRSME,
S/o. Late Ram Prasad, Aged 57 years,
Occ: Chief Motive Power Engineer (Diesel) (Group A),
South Central Railway, Rail Nilayam, Secunderabad-500071,
R/o. Bungalow No. 149, Railway Officers Colony,
South Lallaguda, Secunderabad-500017.
                                                     ....Applicant

(By Advocate: Mr. KRKV. Prasad)

                                       Vs.

1. Union of India Rep. by
The Chairman-cum Chief Executive Officer,
Railway Board, Ministry of Railways, New Delhi-110001.

2. The Secretary, Railway Board, Ministry of Railways,
New Delhi-110001.

3. The General Manager, South Central Railway,
Rail Nilayam, Secunderabad - 500071.

                                                         ....Respondents

(By Advocates: Mr. G. Rajesham, Sr. PC for CG)

                                  ------




                                Page 1 of 3
                                                                             OA/830/2025


                               ORAL ORDER

(As per Hon'ble Dr. Lata Baswaraj Patne, Judicial Member) By this OA, the applicant has sought the following relief:

"......to call for the records pertaining to Information Note displayed on the Portal of the Indian Railway Website, which was approved on 05.05.2025 and declare the action of the respondents in not including the name of the applicant among the empanelled officers for promotion to Level-15 (Higher Administrative Grade) is illegal, arbitrary and smacks malice in law; and direct the respondents to revise the said Panel including the name of the applicant for promotion to Level-15 (Higher Administrative Grade) on par with his juniors in the panel year 2025 with all consequential benefits and pass such other order or orders as deemed fit in the interest of justice."

2. When the matter has been taken up for consideration, learned counsel for the applicant submits that the applicant's name has not been included in the Panel of regular promotion pertaining to HAG Level-15 showing the names of his juniors among the list of empanelled officers notified vide Information Note approved on 05.05.2025. Therefore, the applicant has submitted a representation dated 13.05.2025. So far, respondents have not given any reply to the said request.

3. Mr. G. Rajesham, learned Senior Panel Counsel for the Respondents, accepted Notice on behalf of the respondents.

4. In view of the submissions made by the learned counsel for the applicant, without going into the merit, with limited relief, the respondent competent authority is directed to examine and consider the representation dated 13.05.2025 in accordance with law and pass a reasoned and speaking Page 2 of 3 OA/830/2025 order within three months from the date of receipt of a copy of the order.

5. Accordingly, the OA is disposed of at the admission stage. No order as to costs.





(VARUN SINDHU KUL KAUMUDI)                     (DR. LATA BASWARAJ PATNE)
  ADMINISTRATIVE MEMBER                              JUDICIAL MEMBER




/al/




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