Rajasthan High Court - Jodhpur
Icar & Ors vs Kishan Kumar & Anr on 24 April, 2017
Bench: Gopal Krishan Vyas, G.R. Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Civil Writ Petition No. 3595 / 2014
1. Indian Council of Agricultural Research, Krishi Bhawan, New
Delhi through its Secretary.
2. Director, National Research Centre on Camal, Jorbeer,
Bikaner.
3. Assistant Administrative Officer, National Research Centre on
Camal, Jorbeer, Bikaner.
----Petitioner
Versus
1. Kishan Kumar S/o Sh. Motilal, C/o National Research Centre
on Camel, Jorbeer, Bikaner, R/o Near Mahila Jagrati School,
Sadulganj, Bikaner (Raj.)
2. The Central Administrative Tribunal, Jodhpur Bench,
Jodhpur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Ashok Chhangani.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE G.R. MOOLCHANDANI Judgment 24/04/2017 This petition for writ is before us to examine correctness of the order dated 06.03.2009 passed by the Central Administrative Tribunal, Jodhpur, disposing of an original application directing the appellant-Indian Council of Agricultural Research to take an (2 of 2) [CW-3595/2014] expeditious decision regarding feasibility of regularization of the original applicant. The order was presented on 08.05.2014 i.e. after a lapse of more than five years. No reason is given in entire petition for writ to cause such a huge delay in filing the petition.
On merits too, we find that the direction given by the Tribunal is only to examine feasibility to regularize the original applicant for service, as such, we do not find any just reason to interfere with the order impugned.
The writ petition is dismissed.
(G.R. MOOLCHANDANI)J. (GOPAL KRISHAN VYAS)J. DJ/-
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