Central Administrative Tribunal - Hyderabad
Vijay Mahanand vs M/O Railways on 19 April, 2018
t/v flt ad Y \ CENTRAL ADM IN ISTRATIVE TRIBU YDERABAD BENCH AT HYDERABAD o.A.lo21l0366/201.8 Date of order : 19-04-2018 Between:
Vijay Mahanand S/o Late Chandradaz, Aged 45 years, GrouP-D, Track man / MKDI (removed from service), R/o Hanuman Nagar, Rajura, Near Chavhan PiPe FactorY, Rajura, Chandrapur (Dt.) Maharashtra. ....Applicant AND
1. Union of lndia reP bY its General Manager, South Central RailwaY, Rail Nilayam, Secunderabad.
2. The Senior Divisional Engineer (North), South Central RailwaY, Secunderabad Division, ...Respondents Secu ndera bad.
Counsel for the APPlicant : Mr. V SurYanaraYana Sastry Counsel for the ResPondents : Mr. V Vinod Kumar, SC for RlYs CORAM :
THE HON'BLE MR5. MINNIE MATHEW, ADMINISTRATIVE MEMBER (Oral order per Hon'ble Mrs'Minnie Mathew, Administrative Member) Heard Mr. V. Suryanarayana Sastry, learned counsel appearing for the applicant and Mr. V. Vinod Kumar, learned sr central Govt., standing Counsel for Respondents
2 The brief facts of the case are that the applicant has been removed from service vide the impugned Annexure A-2 order dated 06.07.2017. He 1 N) fd \ submits that he has filed an appeal h Appellate Authority vide Annexure A-1 (page-6 to OA) dated 15.08.2017. However, till date thee- Appellate Authority has not passed any orders on his pending appeal. Hence the limited relief sought for in this Original Application is for a direction to the 2nd Respondent to consider and pass orders on the appeal after affording an opportunity of personal hearing. ) ln the circumstances of the case, this Original Application is disposed of at the admission stage with a direction to the 2nd Respondent to pass appropriate orders in accordance with law and Rules on the Annexure A-1 appeal dated 15.08.2017 within a period of eight weeks from the date of receipt of a copy of this order after affording an opportunity of personal hearing to the applicant.
4. lt is made clear that this Tribunal has not entered into merits of the caSe The Original Application is disposed of with the aforesaid directions. No order as to costs.
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