KAMLESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dated August 07, 2019 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short) in the Original Application being O.A. 1600/2018 ('OA', for short), whereby the Tribunal has rejected the OA filed by the petitioner by holding the following in paragraph 5 of the impugned order:-

(2.) The case of the petitioner is that, he was appointed in the then Central Railway (now North Central Railway) on the post of Jeep Driver which is a Group C post on October 23, 1980. He was promoted to the post of Vehicle Driver, Grade II on December 22, 2003. Subsequently, he was posted as Gangman on January 14, 2004 at Agra Cantt.

(3.) He filed an O.A. 1014/2004 before the Tribunal against his reversion to the post of Group D from Group C. The Tribunal granted interim relief vide its order dated April 28, 2004 and directed the respondents not to give effect to the order of reversion. It was his case that, despite multiple requests, he was not taken on duty. Finally, he withdrew O.A. 1014/2004. Pursuant thereto, the respondent No.4 issued a charge sheet dated October 19, 2004 for unauthorised absence (of the petitioner) from May 03, 2004 to October 03, 2004. It appears that the respondents have directed the petitioner to submit medical documents issued by Railway Hospital. The petitioner filed O.A. 1129/2006 before the Allahabad Bench of the Tribunal which was disposed of on September 01, 2008 directing the respondents to decide the representation of the petitioner by a reasoned and speaking order.