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Tribunals and CommissionsDivision Bench(2020) 10 CAT CK 0091

Anita Rani vs M/O Railways

Central Administrative Tribunal · Decided on 12 October 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · Aradhana Johri, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1519 Of 2020

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Judgment

5 paragraphs · 232 words

L. Narasimha Reddy, J

1.

The applicant is working in the Northern Railway as Group 'C' employee. Disciplinary proceedings were initiated against her by issuing a charge memo and through an order dated 14.05.2019Disciplinary Authority imposed the punishment of withholding of increment of pay, for a period of one year, without having the effect of postponing the future increments. Aggrieved by that the applicant availed the remedy of appeal, and that was rejected on 06.08.2019. It is stated that the applicant filed a revision under Rule 25 of Railway Servants (Discipline & Appeal) Rules. Her grievance is that no action has been taken thereof.

2.

We heard Sh.S.C.Sagar, learned counsel for the applicant and Sh.Krishna Kanth Sharma, learned counsel for the respondents.

3.

The applicant availed the remedy of appeal against the order passed by the Disciplinary Authority. That ended in upholding of the order of punishment. The Revision is said to have been preferred way back on 07.10.2019. Though there is serious disruption of work on account of covid pandamic, the period of one year is fairly long, for disposal of the same.

4.

Therefore, we dispose of the OA directing the 3rd respondent i.e. Revision Authority, to pass orders on the revision of the applicant within a period of two months from the date of receipt of a copy of the order. There shall be no order as to costs.