Central Administrative Tribunal - Delhi
Shri Ram Kumar Jangra Son Of L. Shri Munna ... vs The Union Of India on 23 February, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No.623 of 2010 New Delhi, on this 23rd day of February 2010 Honble Shri N.D. Dayal, Member (A) Honble Dr. Dharam Paul Sharma, Member (J) Shri Ram Kumar Jangra son of L. Shri Munna Lal, working as L.S.G. Supervisor DIMC/1 Vasant Lok, New Delhi-110057 under Airmail Stg. Division, R/o Qr. No.589, Sector-6, R.K. Puram, New Delhi-110022 & address for service of notices is c/o Shri Sant Lal advocate, CAT Bar Room, New Delhi-110001. .Applicant. (By Advocate: Shri Sant Lal) versus 1. The Union of India, through the Secretary, M.O. Communications & I.T. Dept. of Posts, Dak Bhawan, New Delhi-110001. 2. The Chief Postmaster General, Delhi Circle, Meghdoot Bhawan, New Delhi-110001. 3. The Sr. Supdt. of Airmail Stg. Dn., Chankayapuri, New Delhi-110021. .Respondents. ORDER (ORAL) Shri N.D. Dayal, Member (A) :
Learned counsel for the applicant states that the applicant is aggrieved by the reply of the respondents by which he has been informed that his representation for fixation of seniority based on point reserved for physically handicapped category is premature, as per Annexure A/1. However, he says that it is not clarified that as to why it should be treated as premature because now that the applicant has been given promotion after intervention of the Tribunal, his seniority is also required to be fixed. Learned counsel further says that the applicant had submitted representations requesting for fixing of his seniority, which have, however, not been considered keeping in view the grounds taken by him but such a brief and non-speaking order has been passed. He submits that the applicant is a physically handicapped person and fixation of his seniority is necessary with regard to future prospects in the service.
2. Learned counsel submits that the respondents should consider his case and if they are of the view that the case of the applicant is premature at least the reasons should be informed so that the applicant could understand the situation and if necessary contest the same. We, therefore, dispose of this OA without going into the merits of the matter at this stage, by asking the respondents to pass a speaking order with regard to the request of the applicant for fixation of seniority, in accordance with the rules and standing instructions regarding reservation for physically handicapped within a period of three months from the date of receipt of a certified copy of this order. The OA be also treated as a supplementary representation in that regard. No costs.
(Dr. DHARAM PAUL SHARMA) (N.D. DAYAL)
Member (J) Member (A)
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