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Amit & Others vs Union Of India & Others

Central Administrative Tribunal · Decided on 24 September 2020 · Citation: (2020) 09 CAT CK 0066

HON’BLE JUDGES
R.N. Singh, Member (J) · Mohd. Jamshed, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1312 Of 2020, Miscellaneous Application No. 1651, 1652 Of 2020
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Judgment

14 paragraphs · 355 words

R.N. Singh, Member (J)

MA No. 1651/2020

Heard learned counsel for the applicant.

For the reasons given in the MA and keeping in view no objection from the Ld. Counsel for the respondents, MA seeking permission to file the OA jointly, is allowed.

OA No. 1312/2020

1.

Heard learned counsel for the applicant.

2.

The learned counsel for the applicants submits that the present Original Application u/s 19 of the AT Act 1985, has been filed by the applicantsagainst the order dated 03.02.2020 (Annexure A-1) vide which the respondents have removed the name of the applicants from the panel of the Ticket Examiner. He submits that aggrieved of the aforesaid impugned order, the applicants have preferred a representation dated 04.02.2020 (Annexure A-2).

3.

Learned counsel for the applicants further adds that in spite of lapse of more than 6 months of the aforesaid representation, the same is still pending consideration of the respondents.

4.

Issue notice.

5.

Shri Krishna Kant Sharma, learned standing counsel for the respondents, who appears on advance service, accepts notice.

6.

At this stage, Shri B.C. Nagar learned counsel for the applicants submits that applicants shall be satisfied if the present OA is disposed of at this stage with directions to the respondent no. 3 to consider the applicants' aforesaid pending representation and to dispose of the same in a time bound manner. To such request of the learned counsel for the applicants, there is no objection from the learned counsel for the respondents.

7.

In view of the aforesaid, without going into the merit of the claim of the applicants, we dispose of the present OA with direction to the respondent No. 3 i.e.Sr. D.P.O., Divisional Railway Manager Office, State Entry Road, New Delhi to consider the applicant's aforesaid representation dated 04.02.2020(Annexure A-2) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks from the date of receipt of a copy of this Order.

8.

Pending MA also stands disposed of.

9.

However, in the facts and circumstances, there shall be no order as to costs.