Central Administrative Tribunal - Jabalpur
Mahesh Chandra Gupta vs M/O Railways on 20 June, 2018
1 OA No.200/572/2018
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/572/2018
Jabalpur, this Wednesday, the 20th day of June, 2018
HON'BLE SHRI NAVIN TANDON, ADMINISTRATIVE MEMBER
HON'BLE SHRI RAMESH SINGH THAKUR, JUDICIAL MEMBER
Mahesh Chandra Gupta
S/o Shri N.P. Gupta,
Aged about 56 years
Occupation Principal
WCR Senior Secondary School,
New Yard, Itarsi, Bhopal Division
District Hoshangabad
M.P. Resident of Indra Nagar
Near Khedapati Mandir
New Yard Itarsi,
District Hoshangabad M.P. PIN Code 461115
(Mob.)9131958840 -Applicant
(By Advocate -Shri Ajay Pratap Singh)
Versus
1. Union of India,
Through the General Manager
West Central Railway
Indira Market Jabalpur M.P. PIN 482001
2. The Chief Personnel Officer,
West Central Railway,
Jabalpur M.P. PIN 482001 - Respondents
(By Advocate -Shri A.S. Raizada)
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2 OA No.200/572/2018
O R D E R (Oral)
By Navin Tandon, AM:-
The applicant is working as Principal, Railway Senior Secondary School, Itarsi. He was served with a charge sheet dated 18.12.2015 (Annexure A-1). The inquiry has been completed and the inquiry report submitted by the inquiry officer on 03.05.2017 (Annexure A-4).
2. The applicant has submitted his representation under Rule 10 of the Railway Servants (Discipline and Appeal) Rules, 1968 to the respondent No.2 on 20.06.2017 (Annexure A-5). However, the same has not yet been decided.
3. Learned counsel for the applicant submits that that the delay in finalizing the applicant's case is causing mental agony to him.
4. He further submits that the applicant would be satisfied if a direction is given to the respondent No.2 (disciplinary authority) to finalize the disciplinary proceedings in a time bound fashion.
5. Shri A.S. Raizada, learned Standing counsel appears on behalf of the respondent-Railways on receipt of advance copy of this O.A. and submits that he has no objection if this case is disposed off in above terms as per law.
6. Accordingly, without going into the merits of the case, at the admission stage itself, we dispose off this Original Application by Page 2 of 3 3 OA No.200/572/2018 directing the respondent No.2 to consider and decide the applicant's representation dated 20.06.2017 (Annexure A-5), with a reasoned and speaking order, within a period of 60 days from the date of receipt of a certified copy of this order. The decision so taken by the respondents shall be communicated to the applicant.
(Ramesh Singh Thakur) (Navin Tandon)
Judicial Member Administrative Member
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