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Judgment
Delivered by: Hon’ble Mr. Justice Om Prakash VII, Member (J)
Shri Vinod Kumar, learned counsel for the applicants and Shri Amitabh Kumar Sinha, learned counsel for the respondents are present and heard.
Learned counsel for the applicant under Section 19 of the Administrative Tribunal Act, 1985 has filed the instant O.A. seeking following reliefs:-
…. 8 (i) To issue an order or direction in the suitable nature quashing and setting aside the speaking order dated 26.02.2026 (Annexure No. A-1 this to OA with compilation no. I) alongwith the letter dated 10.02.2026.
ii.To issue an order or direction in the suitable nature directing the respondents/competent authorities to relieve the applicants in view of the amended panel letter dated 10.02.2026 to join their respective cadre as opted under the notification dated 12.07.2024, within stipulated period of time as may be specified by this Hon'ble Tribunal.
iii.To issue any other order or direction, which this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case.
iv.To award the cost of the application to the applicants.”
Pleadings are complete in this matter.
Although, this matter is listed under the heading of Admission, learned counsel for the parties are agreed to decide the matter at this stage.
Learned counsel for the applicants referring to the impugned order states that in the impugned order dated 26.02.2026 itself at page 35 it is mentioned that “ इसी प्रकार इंटेक कोटे के अन्तर्गत अन्य पद एवं विभाग में स्थानान्तरण हेतु शेष चयनित कर्मचारियों को भी रेल संचालन को दृष्टिगत रखते हुए चरणबद्ध तरीके से शीघ्र कार्यमुक्त किए जाने हेतु अग्रिम कार्यवाही सुनिश्चित की जा रही है।”
Referring to the aforesaid fact, it is further argued that the instant Original Application may be disposed of at this stage itself with the direction to the respondents to abide by the fact disclosed in the counter affidavit as well as in the impugned order dated 26.02.2026.
Learned counsel for the respondents argued that the respondents will relieve the applicants in phased manner keeping in view the Railways Safety and operation as have been disclosed in the impugned order on point of relieving the applicants and also contained in para 27 of the counter affidavit.
We have considered the rival submissions advanced by the learned counsel for the parties and also gone through the entire records.
Considering the entire facts and circumstances of the case, hearing the learned counsel for the parties and keeping in view the limited prayer made by learned counsel for the applicants, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of this case, the instant Original Application is disposed of at this stage itself with a direction to the Competent Authority amongst the respondents to abide by the contention/undertaking given in the impugned order dated 26.02.2026 as well as in para 27 of the counter affidavit and to make expeditious efforts to issue relieving order when intake quota is released by passing a reasoned and speaking order. The order so passed shall be communicated to the applicants forthwith.
All associated MAs, if any, stand disposed of. No costs.