SHRI DIWARA MAGAN Vs. UNION OF INDIA THROUGH THE GENERAL MANAGER AND THE DIVISIONAL RAILWAY MANAGER, WESTERN RAILWAY

JUDGEMENT

(1.) APPLICANTS in these OAs had been working as Senior Gangman under the Western Railway and they are approaching this Tribunal for the third time for redressal of their grievances against their removal from railway services.

(2.) MR . O.P. Khurana appears for the applicants and Mr. M.J. Patel appears for the respondents. They submitted that since the legal issues involved in these OAs are similar, these OAs can be disposed of by way of common order. It was also pointed out that on an earlier occasion when the applicants appeared before this Tribunal in OA Nos. 139, 147, 148, 149, 175 and 176 of 2011, those matters were also dealt with by this Tribunal by a common order dated 08-8-2011.

(3.) IT is worth-mentioning that in each of these OAs the applicants have different versions relating to the receipt of memorandum of charges and the penalty order. In OA/196/2012 the applicant says that he does not remember whether memo of charge was served on him while in the other OAs the applicants therein state that memo of charge were received by them. In O.A. Nos. 198, 199 and 201 of 2012 the applicants state that the copy of the charge -sheets were obtained by them only after applying under the Right to Information Act, 2005 (RTI Act, 2005).