Central Administrative Tribunal - Mumbai
Dated Of Decision:15.02.2013 vs The Union Of India on 15 February, 2013
1 OA 291/2010 CENTRAL ADMINISTRATIVE TRIBUNAL, BOMBAY BENCH, MUMBAI. ORIGINAL APPLICATION No.291 OF 2010 Dated of Decision:15.02.2013 CORAM: HON'BLE SMT. LEENA MEHENDALE, MEMBER(A) HON'BLE SMT. CHAMELI MAJUMDAR, MEMBER(J) Shri Ram P. Kanakdande R/at Janki Niwas, Naik Nagar, Nanded. ... Applicant (By Advocate Shri K.R. Yelwe) VERSUS 1. The Union of India, through The Secretary to the Govt. of India, Ministry of Finance, Department of Revenue, Central Board of Excise and Customs, New Delhi 110 011. 2. The Secretary to the Govt. of India, Ministry of Pension, Personnel Grievances, (Department of Personnel & Training) New Delhi 110 001. 3. The Chairman Central Board of Excise & Customs, Ministry of Finance, Department of Revenue, New Delhi 110 001. 4. The Commissioner Office of the Commissioner of Central Excise, Customs & Service Tax, Town Centre: N-5, CIDCO, Aurangabad 431 030. 5. The Asstt. Commissioner, Central Excise & Customs, Nanded Division, Nanded. ... Respondents (By Advocate Shri A.K. Sharma) 2 OA 291/2010 O R D E R (ORAL) Per: Smt. Leena Mehendale, Member(A)
Heard Shri K.R. Yelwe, learned counsel for the applicant and Shri A.K. Sharma, learned counsel for the Respondents.
2. Learned counsel for the respondents submits that in view of the DOPT's circular dated 26.07.2012 the applicant is eligible for reconsideration. Hence his case will be considered on the next occasion whenever the respondents are considering the cases of Compassionate Appointment. This satisfies the learned counsel for the applicant. Hence, Original Application is disposed of in the above terms. No costs. (Smt. Chameli Majumdar) (Smt. Leena Mehendale) Member(J) Member(A) dm.