UNION OF INDIA Vs. A SRINIVASAN

JUDGEMENT

(1.) THIS writ petition challenges the order of the Central Administrative Tribunal, whereby a direction was given originally to the third writ petitioner to consider the revision application dated 31.3.2004 within a time schedule and thereafter, the same was rectified whereby the first writ petitioner was directed to consider the revision application.

(2.) THE writ petition is filed under the following circumstances:-

(3.) AFTER hearing the submissions made by either side, the Court is of the considered opinion that the question, whether the present revision would lie or not, could be considered by the petitioners-Railway Board. But, having been a party before the Central Administrative Tribunal where a direction has been given to consider the revision application, which was pending for nearly four or five years, it should be considered and disposed of. Apart from that, as rightly pointed out by the learned counsel appearing for delinquent, revision has been filed only pursuant to the orders of the General Manager, Hence, it would be fit and proper to direct the Railway Board to dispose of the revision application. Accordingly, the first petitioner/Railway Board is directed to dispose of the revision within a period of two months from the date of receipt of a copy of this order, keeping it open the question as to whether the revision is a second one or the first revision, as contemplated and envisaged under the Rules. The writ petition stands disposed of accordingly. Consequently, the connected W.P.M.P. is closed. No costs.