Anoop Pandey and other vs NORTH CENTRAL RAILWAY

Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD .

st
Dated : This the 01 day of September 2026

Original Application No. 401/2026

Hon’ble Mr. Justice Om Prakash VII, Member (J)
Hon’ble Mr. Anjani Nandan Sharan, Member (A)

1. Anoop Pandey aged about 32 years S/o Gouri Shankar Pandey R/o house no.
E/55-B Railway running room colony Kasganj Uttar Pradesh.

2. Chetram Meena aged about 37 years, S/o Kedar Lal Meena, R/o Sahawar
Town Railway Colony, Kasganj.

3. Sandeep Kumar Pal aged about 38 years, S/o Sri Shiv Bhajan Pal, R/o

Kannauj, Manimau Railway Colony.

4. Thakurdas aged about 42 years S/o premchand R/o village and post kareli
District Bareilly.

5. Pankaj kumar aged about 36 years S/o mauji lal R/o village bartal post
nawabganj District Farrukhabad UP.

6. Pushpendra Kumar aged about 41 years S/o sher singh R/o Gang No. 9PT
Banbasa champawat uttarkhand.

7. Dharmendra Kumar Chaudhari aged about 44 years S/o Ramnath Chaudhari
R/o gang no. 5pt Bari Anjani Maa Pilibhit Uttar Pradesh.

8. Chandrapal Singh aged about 39 years S/o Shyam Singh R/O Village Nagla
Sayyad Ahroli Kasganj Uttar Pradesh.

9. Mahendra pal aged about 39 years S/o dharam pal R/o village dhaka post
akha District Bareilly Uttar Pradesh.

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10. Omhari aged about 43 years S/o raghuwar Dayal R/o nagla Girdhari post-
aghara District auraiya Uttar Pradesh.

.....Applicants
By Adv : Shri Vinod Kumar


V E R S U S

1. Union of India through General Manager North Eastern Railway, Gorakhpur.

2. Principal Chief Engineer, North Eastern Railway, Gorakhpur.

3. The Divisional Railway Manager, North Eastern Railway, Izzat Nagar,
Bareilly.

4. The Divisional Railway Manager (P) North Eastern Railway, Izzat Nagar,
Bareilly.

5. The Divisional Railway Manager (Engg.), North Eastern Railway, Bareilly.

Izzat Nagar,

…Respondents
By Adv: Shri Amitabh Kumar Sinha

O R D E R

Delivered by: Hon’ble Mr. Justice Om Prakash VII, Member (J)


Shri Vinod Kumar, learned counsel for the applicants and Shri Amitabh
Kumar Sinha, learned counsel for the respondents are present and heard.
2. Learned counsel for the applicant under Section 19 of the Administrative
Tribunal Act, 1985 has filed the instant O.A. seeking following reliefs:-
…. 8 (i) To issue an order or direction in the suitable nature
quashing and setting aside the speaking order dated 26.02.2026
(Annexure No. A-1 this to OA with compilation no. I) alongwith
the letter dated 10.02.2026.

ii. To issue an order or direction in the suitable nature directing
the respondents/competent authorities to relieve the applicants in
view of the amended panel letter dated 10.02.2026 to join their
respective cadre as opted under the notification dated
12.07.2024, within stipulated period of time as may be specified
by this Hon'ble Tribunal.

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iii. To issue any other order or direction, which this Hon'ble
Tribunal may deem fit and proper in the facts and circumstances
of the case.

iv. To award the cost of the application to the applicants.”


3. Pleadings are complete in this matter.
4. Although, this matter is listed under the heading of Admission, learned
counsel for the parties are agreed to decide the matter at this stage.
5. Learned counsel for the applicants referring to the impugned order states
that in the impugned order dated 26.02.2026 itself at page 35 it is mentioned
that “ इसी Ů कार इंटेक कोटे के अ ȶ ग Ŋ त अ Ɋ पद एवं िवभाग म Ő ˕ ाना ȶ रण हेतु शेष चयिनत
कम Ŋ चा į रयों को भी रेल संचालन को ̊ ि ʼ गत रखते Š ए चरणब Ƞ तरीके से शी ť काय Ŋ मु ƅ िकए
जाने हेतु अि Ť म काय Ŋ वाही सुिनि ʮ त की जा रही है।“
6. Referring to the aforesaid fact, it is further argued that the instant
Original Application may be disposed of at this stage itself with the direction to
the respondents to abide by the fact disclosed in the counter affidavit as well as
in the impugned order dated 26.02.2026.
7. Learned counsel for the respondents argued that the respondents will
relieve the applicants in phased manner keeping in view the Railways Safety
and operation as have been disclosed in the impugned order on point of
relieving the applicants and also contained in para 27 of the counter affidavit.
8. We have considered the rival submissions advanced by the learned
counsel for the parties and also gone through the entire records.
9. Considering the entire facts and circumstances of the case, hearing the
learned counsel for the parties and keeping in view the limited prayer made by
learned counsel for the applicants, no useful purpose will be served in keeping
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this O.A. pending. Therefore, without entering into the merits of this case, the
instant Original Application is disposed of at this stage itself with a direction to
the Competent Authority amongst the respondents to abide by the
contention/undertaking given in the impugned order dated 26.02.2026 as well
as in para 27 of the counter affidavit and to make expeditious efforts to issue
relieving order when intake quota is released by passing a reasoned and
speaking order. The order so passed shall be communicated to the applicants
forthwith.
10. All associated MAs, if any, stand disposed of. No costs.




( Anjani Nandan Sharan ) (Justice Om Prakash VII)
Member(Administrative) Member(Judicial)



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