Patna High Court
Parwin Ranjan vs The Union Of India on 2 May, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13719 of 2024
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Parwin Ranjan, S/o- Shrawan Kumar Mandal, Resident of Village- Fatehpur,
P.O.- Ganganiya, P.S.- Sultanganj, District- Bhagalpur, (Senior Assistant Loco
Pilot, Asansol).
... ... Petitioner
Versus
1. The Union of India through the General Manager, Eastern Railway, 17,
Netaji Subhash Road, Kolkata, West Bengal (Pin- 700001).
2. The Additional Divisional Railway Manager, Eastern Railway, Asansol,
District- Burdwan, West Bengal, Pin- 713301.
3. The Senior Divisional Personnel Officer, Eastern Railway, Asansol, District-
Burdwan, West Bengal, Pin- 713301.
4. The Senior Divisional Electrical Engineer (O and P), Eastern Railway,
Asansol, District- Burdwan, West Bengal, Pin- 713301.
5. The Senior Divisional Financial Manager, Eastern Railway, Asansol,
District- Burdwan, West Bengal, Pin- 713301.
... ... Respondents
======================================================
with
Civil Writ Jurisdiction Case No. 14210 of 2024
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Ravikant Bharadwaj, S/o- Radhika Raman Pandey, Resident of Mohalla-
Shivpuri, Ward No- 16, Naya Bazar, P.O.- Naya Bazar, P.S.- Lakhisarai,
District- Lakhisarai. (Senior Assistant Loco Pilot, Asansol).
... ... Petitioner
Versus
1. The Union of India through the General Manager, Eastern Railway, 17,
Netaji Subhash Road, Kolkata, West Bengal (Pin- 700001).
2. The Additional Divisional Railway Manager, Eastern Railway, Asansol,
District- Burdwan, West Bengal, Pin- 713301.
3. The Senior Divisional Personnel Officer, Eastern Railway, Asansol, District-
Burdwan, West Bengal, Pin- 713301.
4. The Senior Divisional Electrical Engineer (O and P), Eastern Railway,
Asansol, District- Burdwan, West Bengal, Pin- 713301.
5. The Senior Divisional Financial Manager, Eastern Railway, Asansol,
District- Burdwan, West Bengal, Pin- 713301.
... ... Respondents
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Appearance :
(In Civil Writ Jurisdiction Case No. 13719 of 2024)
For the Petitioner/s : Mr.Sanjay Kumar, Advocate
Patna High Court CWJC No.13719 of 2024 dt.02-05-2025
2/3
For the Respondent/s : Dr. K.N. Singh, ASG
Mr. Manoj Kumar Singh, CGC
(In Civil Writ Jurisdiction Case No. 14210 of 2024)
For the Petitioner/s : Mr. Sanjay Kumar, Advocate
For the Respondent/s : Mr. Bindhyachal Rai, Sr. Court
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 02-05-2025
In the instant case, the petitioners have assailed the
orders of the Central Administrative Tribunal, Patna Bench,
Patna dated 28.07.2023 passed in O.A. No. 050/000543 of 2023
and order dated 28.07.2023 passed in O.A. No. 050/000547 of
2023. Perusal of the same, it is evident that matter has been
disposed of while remanding the departmental enquiry for
which petitioners have given their consent. In the guise of
implementation of CAT orders dated 28.07.2023, the concerned
Authority is stated to have issued Charge Memo afresh. The
same cannot be adjudicated in the present lis. He has a first
Court of instance before the Central Administrative Tribunal in
the light of Hon'ble Supreme Court decision in the case of L.
Chandra Kumar V. Union of India & Ors. reported in (1997) 3
SCC261 read with the case of S.P. Sampath Kumar V. Union of
India reported in (1987) 1 SCC 124.
2. Accordingly, Writ petitions stand disposed of,
reserving liberty to the petitioners to assail subsequent action of
Patna High Court CWJC No.13719 of 2024 dt.02-05-2025
the Respondent in accordance with law before the appropriate
Forum.
(P. B. Bajanthri, J)
( S. B. Pd. Singh, J)
manish/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 07.05.2025
Transmission Date NA
