Asha Devi vs EAST CENTRAL RAILWAY

1
O.A. No. 051/00244/2026


CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH
CIRCUIT SITTING AT RANCHI

O.A. No. 051/00244/2026
M.A. No. 051/00503/2026


Date of order :- 14.09.2026

C O R A M
HON’BLE MR. KUMAR RAJESH CHANDRA, MEMBER [A]

Asha Devi,
Aged about 36 years, widow of Late Ranjit @ Ranjeet Hari, resident of
near Old Station, Dubrajpur, Patherdih, PO & PS- Patherdih, District-
Dhanbad, Jharkhand- 828119.
. ………Applicant
Versus

1. Union of India through Principal Secretary, Ministry of
Railways, Government of India, having their office at Rail
Bhawan, Rafi Marg, PO & PS- Barakhamba Road, New Delhi-
110001.
2. East Central Railway through its General Manager, having their
office at Office of the General Manager, East Central Railway
Hajipur, Vaishali, PO & PS- Hajipur, District- Vaishali, Bihar-
844101.
3. Divisional Railway Manager, East Central Railway, Dhanbad
having their office at Kasturba Nagar, PO & PS- Dhanbad,
District- Dhanbad, Jharkhand- 826001.
4. Senior Divisional Personnel Officer, Settlement Section, East
Central Railway, Dhanbad having their office at Kasturba
Nagar, PO & PS- Dhanbad, District- Dhanbad, Jharkhand-
826001.
Digitally
Sonali
signed by
Sonali Lal
Lal

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O.A. No. 051/00244/2026


5. Divisional Medical Officer ( H&FW), East Central Railway,
Dhanbad having their office at Divisional Railway Hospital, PO
& PS- Dhanbad, District- Dhanbad, Jharkhand- 826001.
6. Chief Health Inspector, East Central Railway, Dhanbad having
their office at Divisional Railway Hospital, PO & PS- Dhanbad,
District- Dhanbad, Jharkhand- 826001.

……..Respondents

For Applicant:- Mr. R. Singh, Counsel
For Respondents:- Mr. Rajendra Krishna, Sr. CGSC



ORDER (Oral)

MR. KUMAR RAJESH CHANDRA, MEMBER[A]
PER:-

1. Heard Counsel for both the parties.
2. This matter was pending for filing of written statement, which
has already been filed on 10.09.2026.
3. Learned Counsel for the applicant submits that he has received a
copy of the written statement and, upon perusal thereof, does not
intend to file any rejoinder. He, however, draws the attention of
the Tribunal to paragraph 21 of the written statement, wherein
the respondent authorities have stated that, “ the administration
undertakes that the representation of the applicant shall be
disposed of as per rules on direction of this Hon’ble Tribunal”.
4. Learned Counsel for the applicant fairly submits that, in view of
the aforesaid undertaking, he is hopeful that the grievance of the
Digitally
Sonali
signed by
Sonali Lal
Lal

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O.A. No. 051/00244/2026


applicant would be duly considered and redressed in accordance
with law, rules and the prescribed procedure.
5. Learned Counsel for the applicant further submits that the
representation earlier submitted by the applicant on 07.06.2024
has remained undecided and, by passage of time, has become
stale. He, therefore, seeks liberty to submit a fresh
representation and prays that a period of fortnight may be
granted for the said purpose. He further submits that the
competent respondent authority may be directed to consider and
decide such fresh representation by passing a reasoned and
speaking order within a stipulated period.
6. Learned Counsel appearing for the respondents has no objection
to the disposal of the Original Application in the aforesaid
terms, particularly in view of the undertaking already made by
the respondent authorities in paragraph 21 of the written
statement.
7. In view of the submissions made by both parties, the present OA
is disposed of with the direction that if the applicant submits a
fresh representation, within a fortnight from today, the same
shall be considered and decided by competent respondent
authority by passing a reasoned and speaking order strictly in
accordance with law, within a period of 45 days from the date of
receipt of such fresh representation.
Digitally
Sonali
signed by
Sonali Lal
Lal

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O.A. No. 051/00244/2026


8. It is made clear that this Tribunal has not expressed any opinion
on the merits of the case and all issues are left open for
consideration by the respondents.
9. With the above directions, the OA stands disposed of.
10. MA No. 503/2026, filed by the learned Counsel for the
respondents seeking deletion of the name of a respondent, does
not survive for further adjudication in view of the disposal of the
Original Application. MA is accordingly disposed of.
11. There shall be no order as to costs.
Sd/-
(Kumar Rajesh Chandra)
Member (A)
sl/-








Digitally
Sonali
signed by
Sonali Lal
Lal