Central Administrative Tribunal - Delhi
Sanjeev Khanna S/O Late Shri Munna Lal ... vs Union Of India Through Secretary ... on 10 February, 2012
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.451/2012 Friday, this the 10th day of February 2012 Honble Mr. M.L. Chauhan, Member (J) Honble Mrs. Manjulika Gautam, Member (A) Sanjeev Khanna s/o late Shri Munna Lal Khanna r/o Central Excise & Customs Colony Quarter No.16, GIDC, Ankleshwar, Gujarat ..Applicant (By Advocate: Mrs. Priyanka Bhardwaj) Versus 1. Union of India through Secretary (Revenue) Ministry of Finance, North Block New Delhi 2. Central Board of Excise and Customs (CBEC) Department of Revenue Ministry of Finance Govt. of India, 9th Floor Hudco Vishala Building Bhikaji Cama Place, New Delhi-66 3. Department of Personnel & Training Ministry of Personnel Public Grievances and Pensions Govt. of India, North Block, New Delhi 4. Staff Selection Commissioner (SSC) CGO Complex, New Delhi ..Respondents O R D E R (Oral)
Mr. M L Chauhan:
The applicant has filed the present OA, thereby praying for the following reliefs:
i) To direct the respondents to allocate the Delhi Zone to the applicant as per his merit and by following the principal of merit-cum-preference and declare their act of allocating zones against the rules as illegal and unjustified and accordingly set aside such orders.
ii) To direct the respondents to allocate Delhi Zone to applicant consequent upon his selection and appointment as Central Excise Inspector.
iii) To allow the OA with costs.
iv) Any other reliefs as this Honble Tribunal may deem fit and proper in the facts and circumstances of the case to meet the ends of justice.
2. The grievance of the applicant in this OA is that he made representation dated 28.1.2011 (Annexure A-4) to the respondents, which is still pending and no final decision has been taken by the respondents.
3. We have given due consideration to the submissions made by learned counsel for applicant and without going into the merits of the matter, we dispose of the present OA with a direction to the respondents to decide the pending representation of the applicant by treating the present OA as a supplementary representation on behalf of the applicant and pass an appropriate speaking and reasoned order, within a period of one month from the date of receipt of a copy of this order. In case the applicant is still aggrieved by the order to be passed by the respondents, it will be open for him to file substantive OA for the same cause of action.
( Mrs. Manjulika Gautam ) ( M L Chauhan ) Member (A) Member (J) /sunil/