Union Of India vs K.C.Raveendran
2024 Latest Caselaw 14110 Ker

Kerala High Court

Union Of India vs K.C.Raveendran on 28 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                      &
                 THE HONOURABLE MR. JUSTICE EASWARAN S.
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                         OP (CAT) NO. 250 OF 2016
AGAINST   THE   ORDER   DATED   22.07.2016   IN   OA   NO.180/00022/2016   OF
CENTRAL ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH
PETITIONERS/RESPONDENTS IN O.A.:

    1       UNION OF INDIA
            REP. BY THE GENERAL MANAGER, SOUTHERN RAILWAY,
            HEAD QUARTERS OFFICE, CHENNAI PIN-600003

    2       SENIOR DIVISIONAL PERSONNEL OFFICER,
            SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISION,
            THIRUVANANTHAPURAM. PIN-695014

            BY ADVS.
            KRISHNA T C
            SMT.ASHA CHERIAN, SC, RAILWAYS


RESPONDENT/APPLICANT IN O.A.:

            K.C.RAVEENDRAN
            S/O K.R.CHITHAMBARAM, (RETIRED SENIOR STENO, SOUTHERN
            RAILWAY,TRIVANDRUM, RESIDING AT VISHNU NIVAS KOTTADA
            HOUSE, CHERAI P.O., ERNAKULAM 683514

            BY ADV
            SRI.MARTIN G.THOTTAN


     THIS OP (CAT) HAVING COME UP FOR ADMISSION ON 28.05.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (CAT) NO. 250 OF 2016    -2-



                          JUDGMENT

AMIT RAWAL, J.

1. The Central Administrative Tribunal has

disposed of OA/180/00022/2016 of its Ernakulam Bench

granting relief to the applicant (respondent herein) and

imposed cost upon the officer responsible, in not taking

the call on time. Present OP has been filed on behalf of

the Union of India.

2. We have been informed that the judgment of

the CAT has been complied with. Appeal on behalf of the

Union of India challenging the cost, in the absence of

challenge by the person on whom cost has been imposed,

is not maintainable.

Original Petition stands dismissed.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S., JUDGE vv

APPENDIX OF OP (CAT) 250/2016

PETITIONER ANNEXURES ANNEXURE A5: TRUE COPY OF THE LETTER BEARING NO.V/P50/RTI/2654/2014/PB DATED 6.01.2015, ISSUED BY THE 2ND RESPONDENT ANNEXURE A1: TRUE COPY OF DEATH CERTIFICATE ISSUE DFROM THE COMPETENT AUTHORITY DATED 15.05.2012 ANNEXURE A2; TRUE COPY OF THE MARRIAGE CERTIFICATE NO. 59999/2014 DATED 30.05.2014 ANNEXURE A3: TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE APPLICANT DATED 12.05.2014 TO THE 2ND RESPONDENT ANNEXURE A4: TRUE COPY OF THE APPLICATION SUBMITTED BY THE APPLICANT UNDER THE RTI ACT DATED 02.12.2014 ANNEXURE R1 TRUE PHOTOCOPY OF THE MARRIAGE CERTIFICATE SUBMITTED BY AN EMPLOYEE/HEIR ANNEXURE R2: TRUE COPY OF THE MARRIAGE CERTIFICATE SUBMITTED BY AN EMPLOYEE/HEIR EXHIBIT P1: TRUE COPY OF THE OA 180/00022/2016 ON THE FILES OF THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH EXHIBIT P2: TRUE COPY OF THE REPLY STATEMENT IN OA 180/00022/2016 ON THE FILES OF THE CENTAL ADMINISTRATIVE TRIBUNAL ERNAKULAM BENCH EXHIBIT P3; TRUE COPY OF THE ORDER OF THE CENTRAL ADMINISTRATIVE TRIBUNAL ERNAKULAM BENCH IN 180/00022/2016