Tribunals and CommissionsDivision Bench(2021) 02 CAT CK 0444

Surajit Kumar Das vs Union Of India & Ors.

Central Administrative Tribunal, New Delhi · Decided on 23 February 2021

HON’BLE JUDGES
L. Narasimha Reddy, Chairman · Mohd. Jamshed, Member (A)
CASE NUMBER
RA No.9/2021 in OA No.958/2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 151 words

Mr. Justice L. Narasimha Reddy: This Application is filed with a prayer to review the order dated 21.12.2020 passed in OA No. 958/2020.

2.

The applicant felt aggrieved by the denial of promotion to him as Additional Member of Railway Board, and filed the OA. After hearing both the parties the OA was dismissed duly indicating the reasons. In the review petition, one of the grounds raised is that the Hon’ble Administrative Member had an occasion to deal with the applicant as reviewing authority when he was Member (Railway Board). Unfortunately, this factum was not brought to our notice when the OA was heard.

3.

In view of the ground taken in the Review Application, it is allowed and the order dated 21.12.2020 is recalled. We direct the OA to be listed for hearing on 03.03.2021, before a Bench, of which Hon’ble Mr. Mohd. Jamshed, Member (Administrative) is not a Member.