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Judgment
By Hon’ble Mr. Justice Rajiv Joshi, Member (Judicial) :
Shri S.D. Dwivedi, learned counsel for the applicant and Shri Anil Kumar, learned counsel for the respondents are present.
The instant Original Application has been filed by the applicant under Section 19 of Administrative Tribunal, Act, 1985 for the following relief(s) :-
“8.1That the Hon'ble Tribunal may graciously be pleased to commanding the Respondent No. 3 (The Divisional Medical Officer, Central Hospital Prayagraj, North Central railway Prayagraj Division, District Prayagraj) to set aside the impugned order dated 22-05-2026 and allow the applicant for joining in the department.
8.2.That it is prayed that passed the direction commanding the Respondent No. 2 (Chief Medical Superintendent Northern Central Railway Prayagraj Division District Prayagraj) to decide the appeal dated 08-06-2026, which is against removal order dated 22-05-2026 In light of Krushankant B. Parmar of the Hon'ble Apex court.
8.3.That the Hon'ble Tribunal may graciously be pleased to issue any order or direction, which this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case.
8.4.To award the cost of the petition in favour of the applicant..”
Learned counsel for the applicant submitted that her grievance shall be redressed if a direction is given to the respondents to consider and decide the pending appeal dated 08.06.2026 (Annexure–A-2) of the applicant by passing a reasoned and speaking order within a time bound manner.
Learned counsel for the respondents has opposed the prayer of the applicant but he has no objection to decide the representation.
However, in view of the limited prayer made by learned counsel for the applicant, no fruitful purpose will be served in keeping this O.A. pending. Accordingly, the OA is disposed of at the admission stage itself with direction to competent authority amongst the respondents to consider and decide the pending appeal dated 08.06.2026 (Annexure–A-2) of the applicant by passing a reasoned and speaking order within a period of three months from the date of receipt of a certified copy of this order. The order so passed shall be communicated to the applicant without any delay. No order as to costs.
It is made clear that this Tribunal has not expressed any opinion on the merits of the case.
All MAs pending in this O.A. also stand disposed off.