Citation : 2024 Latest Caselaw 26570 Ker
Judgement Date : 5 September, 2024
OP (CAT) No.101/2017 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
OP (CAT) NO. 101 OF 2017
(AGAINST ORDER DATED 08.07.2016 IN O.A NO.1800/00402/2014 OF CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH)
PETITIONERS/RESPONDENTS IN O.A:
1. UNION OF INDIA, REPRESENTED BY THE GENERAL MANAGER,SOUTHERN RAILWAY,
HEAD QUARTERS OFFICE,PARK TOWN PO, CHENNAI.- 600 003.
2. SENIOR DIVISIONAL PERSONNEL OFFICER, SOUTHERN RAILWAY,
THIRUVANANTHAPURAM DIVISION,THIRUVANANTHAPURAM. -695014.
3. SENIOR DIVISIONAL COMMERCIAL MANAGER, SOUTHERN RAILWAY,
THIRUVANANTHAPURAM DIVISION,THIRUVANANTHAPURAM.- 695014.
RESPONDENT/APPLICANT IN OA.:
SRI GEORGE KUNCHERIA, S/O K.C KUNCHERIA, ECRC-1, ERNAKULAM SOUTH,
SOUTHERN RAILWAY,TRIVANDRUM DIVISION, RESIDING AT KANJICKAL
HOUSE,JYOTHI NAGAR, EDAPPALLY NORTH PO,KOCHI. 682 024.
Op CENTRAL ADMINISTRATIVE TRIBUNAL praying inter alia that in the
circumstances stated in the affidavit filed along with the OP (CAT) the
High Court be pleased to stay the operation of the Exhibit-P5 Order,
pending disposal of the above OP(CAT).
This petition coming on for orders on 05/09/2024 upon perusing the
petition and the affidavit filed in support of OP (CAT) and upon hearing
the arguments of SRI.S.BIJU,SCGC for the petitioners, and of SRI.MARTIN
G.THOTTAN,Advocate for the respondent, the court passed the following:
ORDER
The learned counsel for the respondent would point out the judgment of this court dated 03/07/2024 in OP(CAT)No.245 of 2016 and the connected matter ie.OP(CAT)No.197 of 2015.
The learned Central Government Counsel seeks time.
List tomorrow(06/09/2024).
Sd/- ANIL K.NARENDRAN JUDGE
Sd/- P.G. AJITHKUMAR JUDGE
05-09-2024 /True Copy/ Assistant Registrar
APPENDIX OF OP (CAT) 101/2017 EXHIBIT P5 TRUE COPY OF THE ORDER OF THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH IN OA 180/00402/2014 DATED 8TH JULY 2016.
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