J. Latch Ram, vs Union Of India,

                 (SHOW CAUSE NOTICE BEFORE ADMISSION)
         HIGH COURT OF JUDICATURE AT HYDERABAD
   FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                         PRADESH
                          (Special Original Jurisdiction)
            MONDAY , THE SEVENTH DAY OF DECEMBER
                 TWO THOUSAND AND FIFTEEN
                           :PRESENT:
         THE HON'BLE SRI JUSTICE G.CHANDRAIAH
                          AND
      THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO

                             WP :39516 of 2015
Between:
J. LATCH! RAM,S/o Sri. J. Bitcha,
                                                            ..... PETITIONER
                                      AND

1 Union of India, Rep. by its Chief Electrical Distribution
Engineer/SC,
  Head Quarters Office, Personnel Branch, Railnilayam,
  Secunderabad-500 071.
2 The Additional Divisional Railway Manager/T, Personnel Branch,
   South Central Railway, 4th floor, Sanchalan Bhavan,
Secunderabad-
   500 071.
3 The Senior Divisional Electrical Engineer (TRD),South Central
   Railway, Sanchalan Bhavan, Secunderabad-500 071.
4 The Central Administrative Tribunal, Hyderabad Bench at
Hyderabad,
   represented by its Registrar.
                                                   .....RESPONDENTS

                WHEREAS the Petitioner above named through his
Advocate SRI CH JAGANNATHA RAO presented this writ petition under
Article 226 of the Constitution of India praying that in the circumstances
stated in the Affidavit filed herein the High Court may be pleased to issue, a
Writ, Order or Orders more particularly one in the nature Writ of certiorari
calling for records pertaining to impugned judgment dt.30-10-2014 in OA
No.176/2012 on the file of the Central Administrative Tribunal, Hyderabad
Bench at Hyderabad and quash the same and consequently set aside the
impugned order dt.10-05-2011, 27-6-2011 and 2-12-2011 issued by the
respondents No.3 to 1, respectively in so far as imposing the penalty of
reduction to the lower stage in pay band Rs.5200-20200+GP Rs.1900 i.e.
fixing the pay at Rs.7100/- for a period of 5 years which will have effect to
both on seniority and pay of the petitioner in the higher grade post as illegal,
null and void .

               AND WHEREAS the High Court upon perusing the petition
and affidavit filed herein and upon hearing the arguments of SRI CH
JAGANNATHA RAO, Advocate for the Petitioner, directed issue of notice
to the Respondents herein to show cause as to why this writ petition should
not be admitted in the circumstances set out in the petition and the affidavit
 filed in Writ Petition;

                 You viz ;



1 The Chief Electrical Distribution Engineer/SC, Union of India
  Head Quarters Office, Personnel Branch, Railnilayam,
  Secunderabad-500 071.
2 The Additional Divisional Railway Manager/T, Personnel Branch,
   South Central Railway, 4th floor, Sanchalan Bhavan,
Secunderabad-
   500 071.
3 The Senior Divisional Electrical Engineer (TRD),South Central
   Railway, Sanchalan Bhavan, Secunderabad-500 071.




.
                are directed to show cause as to why in the circumstances
set out in the petition and the affidavit filed therewith (copy enclosed) this
writ petition should not be admitted.

The Court made the following ORDER:

                    Notice before admission.

                    Post after two weeks.


                                         ASSISTANT REGISTRAR
                              //TRUE COPY//

                                              for ASSISTANT REGISTRAR
To



1 The Chief Electrical Distribution Engineer/SC, Union of India
   Head Quarters Office, Personnel Branch, Railnilayam,
   Secunderabad-500 071.
2 The Additional Divisional Railway Manager/T, Personnel Branch,
   South Central Railway, 4th floor, Sanchalan Bhavan,
Secunderabad-
   500 071.
3 The Senior Divisional Electrical Engineer (TRD),South Central
   Railway, Sanchalan Bhavan, Secunderabad-500 071. (1 to 3
by
   RPAD) along with a copy of petition and affidavit)
4 The Registrar, Central Administrative Tribunal, Hyderabad Bench
at
   Hyderabad.
5. One CC to SRI CH JAGANNATHA RAO, Advocate (OPUC)
6. One spare copy.
 Tvr




HIGH COURT




GCJ & UDPRJ
 ORDER

DATED: 07-12-2015 WP NO.39516 OF 2015 NOTICE BEFORE ADMISSION POST AFTER TWO WEEKS DRAFTED: TVR DATED: 16-12-2015 HIGH COURT GCJ & UDPRJ ORDER DATED: 07-12-2015 WP NO.39516 OF 2015 NOTICE BEFORE ADMISSION POST AFTER TWO WEEKS