Central Administrative Tribunal - Chandigarh
Inder Singh vs M/O Railways on 11 March, 2019
Author: P. Gopinath
Bench: P. Gopinath
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(OA No. 060/181/2017)
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION N0. 060/181/2017
Chandigarh, this the 11th day of March, 2019
...
CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HON'BLE MRS. P. GOPINATH, MEMBER (A)
...
Inder Singh, aged 59 years, S/o Sh. Ramswaroop R/o Village
Jalalpur Khurd, Distt. Jind, Harayna
....APPLICANT
( By Advocate: Shri Ashish Gupta)
VERSUS
1. Union of India, Ministry of Railway through its Secretary,
256-A, Rail Bhawan, Raisina Road, New Delhi-110001.
2. Divisional Railway Manager, Northern Railway, NDCR
Building, State Entry road, New Delhi.
3. Senior DivisionalPersonnel Officer, Northern Railway, New
Delhi.
4. Senior Crew Controller, Northern Railway, Jind.
5. Monu Sharma S/o Sh. Kashmiri Lal, VPO Kohand, Distt. Karnal,
Haryana PIN 132114
....RESPONDENTS
(By Advocate: Shri Lakhinder Bir Singh)
ORDER (oral)
SANJEEV KAUSHIK, MEMBER (J) Learned counsel representing the applicant states that he be permitted to withdraw this Original Application at this stage with liberty to file fresh one on the same cause of action to challenge circulars dated 26.9.2018 (Annexure A-21) and dated 28.9.2018 (Annexure A-22) issued by the Railway Board whereby they have 2 (OA No. 060/181/2017) restricted the benefits under the LARSGESS Scheme only to those persons who had retired from service on or before 27.10.2017. He further submits that since his claim has been wrongly rejected, therefore, his case has to be considered under the LARSGESS Scheme, if he is otherwise eligible.
2. Considering the prayer made by the learned counsel for applicant, we allow him to withdraw this O.A. at this stage, with liberty to file fresh one on the same cause of action by challenging circulars at Annexures A-21 and A-22. M.A. pending, if any, also stands disposed of.
(P.GOPINATH) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 11.03.2019
`SK'
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(OA No. 060/181/2017)