Ravi Kumar vs Northern Railway & Others

R. N. Singh, Member (J)

The present OA has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 praying for the following reliefs:-

“8(i) Allow the present O.A.

(i) issue appropriate direction to the respondents to regularize the period between 2020 to 18.10.2020;

(ii) Direct the respondent to pay the salary to the applicant for the period from 01.07.2020 to 18.10.2020 regarding which the Senior DPO has passed

an order in writing on the representation of the applicant,

(iii) Pass any other order/orders as this Hon’ble Tribunal may deem fit and proper in the interest of justice.â€​

After arguing for some time, learned counsel for the applicant submits that the present OA may be disposed of with liberty to the applicant to make

a comprehensive representation before the competent authority and with the direction to the respondents to consider such representation and to pass

an appropriate reasoned and speaking order in a time bound manner.

To such request made on behalf of the applicant, there is no objection from learned counsel for the respondents.

In view of the above, without going into the merits of the case, the present OA is disposed of with liberty to the applicant to make a comprehensive

representation before the competent authority of the respondents for redressal of his grievances, as raised in the present OA, and if such

representation is made by the applicant within such time, the respondents are directed to consider such representation and to dispose of the same by

passing a reasoned and speaking order thereon as expeditiously as possible and in any case within eight weeks of receipt of such representation.

The OA is disposed of in the aforesaid terms. No costs.