Central Administrative Tribunal - Kolkata
Arun Kr Das vs Eastern Railway on 18 November, 2019
'5 *' 1 o.a. 441.2015 with o.a. 1495.2014 CENTRAL ADMINISTRATIVE TRIBUNAL x • V KOLKATA BENCH, KOLKATA r Date of order: 18.11.2019 .! Present Hon^ble Dr. Nandita Chatterjee, Administrative Member Hon'ble Mr. Swarup Kumar Mishra, Judicial Member] No. O.A. 441 of 2015 (1) Shri Arun Kumar Das, Son of Sadhan Kumar Das, Aged about 39 years, ' 'Residing Vill. - Balarampur, Rin^741 223. # % ■j 1 dKt «.o m tF:
■m** Pa||4nas ' 3 1 © § ai •A' & No. A. 1495 of 2014 Umar Dhaliy ^1 .f Aged SLboum^feMsa^ % ' Jl Residing - \^fe ^^MMsi^rhat, * PostOfSee^Chh^anaf # ,»r pstnct-.adlPWgad^S^S1).
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(2p'*^Sff1^S"Kumai;^Bi!swas, ^Qn^offSiddeswar Biswas, ; Aged about 27 years, Residing at Hudadigambarpur, Post Office, Digambarpur, Dist. Nadia, Pin-741 508.
(3) Sri Nabin Sarkar, Son of Niranjan Sarkar, Aged about 30 years, Residing at B-14, Budbed Kolony, i Post Office - Kalyani, i ! District - Nadia, 'Q I
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if 2 o.a. 441.2015 with o.a. 1495.2014 •I w f Pin-741 235.
* (4) Sri Litori Kumar Sarkar, Son of Dilip Kumar Sarkar, ;
Aged about 32 years, Residing at Village - Baranilpur Bacharhat, Post Office - Sripally, District - Burdwan, Pin-713 103.
i (5) Sri Atikul Islam Sk., Sk., Post Office -'feikriampu^ ;
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3.' Perj:csffiel Officer,
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Railway Recruitment Cell, 56, C.R. Avenue, Kolkata- 700 012.
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;• ... Respondents For the Applicants Mr. A. Chakraborty, Counsel For the Respondents Mr. A.K. Guha, Counsel \ ImJj l i ■t :
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3 o.a. 441.2015 with o.a. 1495.2014 Ig7 1 ¥! ORDER (OraU 7 •y 'i r 't Per Dr. Nandita Chatterlee. Administrative Member:
Both these O.A.s have been taken up for adjudication in a common :• order as they are based on similar facts and involves common points of., law. In both these O.A.s, the applicants have prayed for the following J relief:-
i •• "(i) An Order do issue directing the respondent to adjust the applicants i against the vacancies meantJbr.. BWD(V.H), and PWD(HH) in pursuance of the principle of inter se - exchange.^ ^'^ fX1* .
Leave may be grakt^|o|iShi| ^gimi^plicatiQn jointly under Rule
(ii) 4(5)(a) of the-CAT-lPiPlj&fl) Rules, 1987." ^ It .............. ^* . . .
2. documents on re»j record.
K EUlthe ma^gfs !ian be t ;1 1 1 reter a a {?r' •m i combrel^ensive repf^entatio^ ho is theSghaiijlian, i ty?
Railway%llbruitmen^fJ^nd#€^^fv o ose i No. 1^5/2013,O.A. 1 No. £ 35^/00^^14^^.A. ■4, ■■•'m No. 350/0d^f2^p«id m
s):A. No. 350/ 0064^%20 l^along issue^y tiSis Tribunal VX,t3!®'k X /■ on 30.6.2014 (^anexu^e^A-8 tolhe oIa.): ' ! . j#?5*** _3rfbr' %
4. Accordingly, wifUbut entering "into the^jm^Tts of the matter, the applicants are granted liberty to prefer comprehensive representations i within three weeks from, the date :pf receipt of a copy of this order. Once so preferred, the competent respondent authority, namely, respondent No. 2, shall thereafter consider the prayer of the applicants in the light of ;
this Tribunal's order passed in O.A. No. 196/2013, O.A. No. 195/2013, O.A. 235/2013, O.A. 1393/2013, O.A. 1394/2013, O.A. No. s i i 350/00478/2014, O.A. No. 350/00047/2014 and O.A. No. :
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4 0.3. 441.2015 with o.a. 1495.2014 .
V-' 350/00642/2014 along with M.Al" 441/2013 within a further period of 16 weeks from the date of receipt of such representations.
5. With these directions, the O.A.s are disposed of. No costs.
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{Swamp Kumar Mishra) (Dr. Nandita Chatterjee)
Judicial Member Administrative Member
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