Central Administrative Tribunal - Delhi
Mr. M.K.Dixit vs Union Of India on 9 May, 2014
CENTRAL ADMINSITRATIVE TRIBUNAL
PRINCIPAL BENCH
NEW DELHI
OA 2229/2013
MA 905/2014
MA 1721/2013
this the 9th day of May, 2014
Honble Mr. G.George Paracken, Member (J)
Honble Mr. P.K.Basu, Member (A)
1. Mr. M.K.Dixit
Labour Enforcement Officer (Central)
MIG-17, Kothi Road
Civil Lines
Satna
Madhya Pradesh
2. Mr. B.C.Kashyap
S/o late Jnanendra Mohan Chanda
Aged about 43 years
R/o at Post Vill. Bhuragaon Dist.
Morigaon Assam - 782121
3. Ms. S.M.Shelke
Labour Enforcement Officer (Central)
New CIA Building
Near GPO
Indore
Madhya Pradesh
4. Mr. K.D.Patil
Labour Enforcement Officer (Central)
Sadanand UP Nagar
Nasik
Maharashtra
5. Mr. S.M.Nikam
Labour Enforcement Officer (Central)
Dr. Mukund Building
3rd Floor, FL Gomes Road
Vasco-da-Gama
GOA
6. Mr. T.B.Moitra
Labour Enforcement Officer (Central)
Bunglow No.677
6th Avenue
Kharagpur 721 301
West Bengal
7. Mr. S.R. Shinde
Labour Enforcement Officer (Central)
Kamal Complex
Near Dr. Ambedkar College
Ramnagar
Chandrapur
Maharashtra
8. Mr. A.Pondurai
Labour Enforcement Officer (Central)
Office of the Dy. Chief Labour Commissioner (Central)
Shastri Bhavan
5th Floor, No.4, Haddows Road
Nungambakkam
Chennai 600 006.
9. Mr. P.Laxman
Labour Enforcement Officer (Central)
Sr. Section Engineer (Tele) Building
Rly Station Premises
Rajmundry, Dist. East Godavari
Andhra Pradesh 533 101
10. Dr. A Narasaiah
Labour Enforcement Officer (Central)
Mancherial, Mandal-Ramagundam
Dist. Karimnagar
Andhra Pradesh . Applicants
(By Advocate: Ms. Hetu Arora Sethi for Shri Naveen R. Nath)
VERSUS
1. Union of India
Through its Secretary
Department of Personnel & Training
Room No.112, North Block
New Delhi 110 001
2. Ministry of Labour
Through its Secretary, Govt. of India
Shram Shakti Bhawan, Rafi Marg
New Delhi 110 001
3. Chief Labour Commissioner (Central)
D-Block, 5-Sham Nath Marg
New Delhi
4. Union Public Service Commission
Through Secretary, Dholpur House
Shahjahan Road
New Delhi 110 069 ... Respondents.
(By Advocate: Shri Rajinder Nischal & Shri Ashok Kumar)
ORDER (Oral)
By Honble Mr.G.George Paracken, The applicant has filed this Original Application seeking the following relief :-
(a) Pass a Writ Order or Direction in the nature of mandamus directing the Respondents to consider the case of the Applicants for one time age relaxation under Rule 12 and 13 of the Central Labour Service Rules, 2008 enabling them to appear in the Direct recruitment for the 57 Posts of Assistant Labour Commissioner, (Central)/Assistant Welfare Commissioner (Central)/Assistant Labour Welfare Commissioner (Central)/ Assistant Director in Grade V of Junior Time Scale of Central Labour Service (CLS), Ministry of Labour and Employment as advertised by the Union Public Service Commission by advertisement dated 12-18th January, 2013 in the Employment News vide Special recruitment Advertisement No.51/2013;
(b) Pass any such other order or orders as may be deemed fit and proper.
2. On 23.07.2013, when this case came up for consideration, in the facts and circumstances of the case, we allowed the applicant to take part in the said examination as prayed for by the Applicant and ordered that the result shall be kept in sealed cover and it shall not be opened without the leave of the Tribunal.
3. The respondents have filed reply opposing the aforesaid prayer on merit.
4. However, the applicant filed MA No.905/2014 in this OA to open the sealed cover. Accordingly, the sealed cover has been opened and it is found that the applicants did not qualify the examination.
5. In view of the aforesaid facts and circumstances of the case, the Original Application has become infructuous. Accordingly, the same is dismissed as infructuous.
(P.K.BASU) (G.GEORGE PARACKEN) MEMBER (A) MEMBER (J) uma