Central Administrative Tribunal - Allahabad
Madan Kishor Son Of Bhaie Lal Mesan ... vs The Union Of India Through General ... on 8 April, 2010
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH ALLAHABAD ( THIS THE 8th DAY OF APRIL, 2010 ) PRESENT : HONBLE MR. D. C. LAKHA, MEMBER-A ORIGINAL APPLICATION NO. 1070 OF 2009 (U/s, 19 Administrative Tribunal Act.1985) Madan Kishor son of Bhaie Lal Mesan (Helper) Under Senior Section Engineer/Juhi Northern Central Railway Kanpur at Present resident of V-II-V Military Camp Railway Colony Juhi, Kanpur Nagar. . . . . . . . .Applicant By Advocate: Shri A.D. Singh Versus 1. The Union of India through General Manager North Central Railway, Subedarganj Allahabad. 2. Senior Section Engineer/Juhi Northern Central Railway Kanpur. 3. Divisional Head Office North Central Railway Nawab Yusuf Road, Allahabad. . . . . . . . . . Respondents By Advocate: Shri H. A. Kumar O R D E R
(DELIVERED BY: HONBLE MR. D. C. LAKHA - MEMBER-A) Heard Shri A. D. Singh, learned counsel for the Applicant and Shri H. A. Kumar, learned counsel for the Respondents.
2. It is submitted by the learned counsel for the applicant that the applicant had submitted his representation dated 9.6.2009 addressed to Senior Section Engineer/Juhi NCR Kanpur. But the same is to be finally disposed of or to be decided by the DPO N.C.R. Allahabad. It is also submitted by the applicants counsel that inadvertently he could not implead the DPO as one of the necessary parties. He was under the impression that the incumbent of the post of DPO had retired. He has submitted that his grievance might be redressed if a direction is issued to the competent authority i.e. the D.P.O. N.C.R. Allahabad to dispose of the matter within a specified period of time. The Respondents has no objection.
4. In view of the above, the Competent Authority i.e. the DPO Divisional Personnel Officer N.C.R. Allahabad, is directed to dispose of the matter in representation dated 9.6.2009 as mentioned above and addressed to the Section Engineer. The Section Engineer is directed to refer the matter to the Competent Authority within a period of one month from the date of receipt of certified copy of this order and thereafter, within two months the competent authority shall consider and pass reasoned and speaking order in the matter. The decision taken shall be communicated to the applicant forthwith.
5. With this direction the OA stands disposed of at the admission stage itself. No order as to costs.
A.M. /S.V./ ??
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