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Judgment
Sunil Thomas, Member J
The applicant has approached this Tribunal aggrieved by the recovery proceedings initiated against him for the training expenses incurred by the Railways, consequent to his resignation on getting employment elsewhere, by Annexures A11 and A13 of Railway.
After hearing learned Counsel for the applicant, learned SCGSC Smt O. M. Shalina who took notice for respondents 1 & 2 and learned Sr. GP Shri Baijuraj G who took notice for respondents 3-5, I feel that interest of justice would suffice if the competent authority among the respondents 1 & 2 is directed to take up, consider and dispose of Annexure A14 representation on merits in light of the contentions set up in the O.A, specifically with reference to Annexure A10 and clause (ii), (iii) and (iv) of Para 1410 of Indian Railway Establishment Manual – Volume-I and to pass appropriate order as expeditiously as possible at any rate within a period of two months from the date of receipt of a copy of this order. It is made clear that recovery proceedings pursuant to Annexures A13 and A15 will be kept in abeyance till final orders are passed on Annexure A14 and a copy of the order is served on the applicant and 10 days thereafter. The right to challenge such order is reserved.
The O.A is disposed of as above. No costs.
(Dated this the 24th day of March, 2023)