(Respondents In O.A) vs (Applicant In O.A)
2021 Latest Caselaw 7111 Ker

OP (CAT) 181/2020                       1/2



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                        &
                       THE HONOURABLE MR.JUSTICE K. BABU

                Monday,the 1st day of March 2021/10th Phalguna, 1942
    For information      purpose only
              OP (CAT) No.181/2020
(AGAINST THE ORDER DATED 27-03-2019 IN OA NO.180/00126/2017 OF THE
CENTRAL ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH)
PETITIONERS: (RESPONDENTS IN O.A)
1. UNION OF INDIA
    REPRESENTED BY THE GENERAL MANAGER,
    SOUTHERN RAILWAY,HEADQUARTERS OFFICE,
    PARK TOWN.P.O, CHENNAI-600003.

     & ANOTHER

RESPONDENT: (APPLICANT IN O.A)
      N.RAJENDRAN, AGED 64 YEARS, S/O NANU, (RETD.GATE KEEPER/
      OFFICE OF THE SR.SECTION ENGINEER/ SOUTHERN RAILWAY/
      KOTTAYAM, RESIDING AT LAKSHMI BHAVANAM, NAKRATH COLONY,
      MANNARSALA.P.O, HARIPAD,
      ALAPPUZHA DISTRICT, PIN-690514.

     OP(CAT) praying inter alia that in the circumstances stated in the affidavit
filed along with the OP (CAT) the High Court be pleased to issue an interim order
staying the operation of Exhibit P4 order dated 27-03-2019 in O A No.
180/00126/2017 of the Tribunal till the disposal of the above OP(CAT) .


    This petition again coming on for orders on 01-03-2021 upon perusing the
petition and the affidavit filed in support of OP (CAT) and this court's order dated
17-12-2020 and upon hearing the arguments of Smt.ASHA CHERIAN, SC,
RAILWAY, for the petitioners and of Sri.T.C.GOVINDASWAMY, Advocate for
respondent, the court passed the following:
 OP (CAT) 181/2020                                2/2



                           ALEXANDER THOMAS & K.BABU, JJ.

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O.P.(CAT) No. 181 of 2020 (arising out of the impugned order dated 27.3.2019 in O.A. No. 180/00126/2017 on the file of the CAT, Ernakulam Bench)

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Dated this the 1st day of March, 2021

For information purpose ORDE R only The Registry will place on record photocopies of decisions in Inder Pal yadav

& Ors. v. Union of India & Ors. (1985) 2 SCC 648, Union of India & Ors. v.

Rakesh Kumar & Ors. AIR 2017 SC 1691, Union of India v.

K.G.Radhakrishna Panicker (1998) 5 SCC 111, L.Robert D'Souza v.

Executive Engineer & Anr. (1982) SCC (L&S) 124 and Union of India &

Ors. v. Basant Lal & Ors. (1992) SCC (L&S) 611 in this case file for the

perusal of this Court. If the SCC (L&S) cited judgments are available in SCC, then

those judgment as reported in the SCC may be made available by the Registry

instead of that in SCC (L&S).

The interim stay order in this case will stand extended till 31.3.2021. List the

case for orders/judgment at 10.15 A.M. on 22.3.2021.

Hand over.

ALEXANDER THOMAS, JUDGE

K.BABU, JUDGE

MMG

/true copy/ Sd/-

ASSISTANT REGISTRAR