Central Administrative Tribunal - Kolkata
Sunirmal Gupta vs D/O India Post on 11 November, 2022
5 CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH, KOLKATA 0.A/84/2019 (Kolkata) Date of Order: 11.11.2022 MA/54/2019 Coram: Hon'ble Shri Jayesh V. Bhairavia, Judicial Member 4. Sunirmal Gupta, son of Late Narahari Gupta, 2. Wey Lala Gupta, wife of Lt. Narahari Gupta Village & P.o.- Mallasarul, Police Station- Galsi-l!, District- Purba Burdwan, (W. B.) Pin- 713 428. . Applicant. -Versus- 1. Union of India, Through the Secretary, Department of Postal, Ministry of Communication Govt. of India, New Delhi- 110 011. 2. Sr. Superintendent of Post Office, Asansol Division, P.O.-Asansol, District- Purba Burdwan, (W. B.) Pin- 713301 3. The Sub Post Master (S.L.G.)Unit Durgapur- 3, P.O. -Durgapur, District- Paschim Burdwan (W.B.) Pin- 713301. --Respondents For The Applicant(s): Mr. A. K. Khan, counsel For The Respondent(s): Mr. K. Prasad, counsel ORDERORAL) Per: Javesh V. Bhairavia, Member (J):
This matter is taken up by Single Bench in view of the revised list dated 04.404.2000 issued under Sub-Section (6) of Section 5 of the Administrative Tribunals Act, 1985 and as no complicated question of law is involved this matter is taken up for disposal with the consent of both the parties.
2. Heard ld. counsel appearing for both sides.
3 M.A54/2019 filed under Rule 4(5)(a) of CAT (Procedure) Rules, 1987 for a joint prosecution is allowed.
4, The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following rehef-
"ah Directing the respondents to give an appointment in favour of applicant No. 4 according his qualification as Postman or any suitable job on compassionate | ground whose deceased father died on 18. 04. 2005 during his. service and
-- &rnployment shail be permitted immediately and starving with poverty due to bread earner in the family in terms of circulars/Rules/Orders therein.
b) Directing the respondents {fo consider the representation dated 28.7.17 submitted by the applicant No.1 for necessary for necessary action to appoint the applicant in the said post.
c) To pass any order/orders and direction/directians may deem fit:and proper,"
art The applicant is aggrieved as his prayer for grant of compassionate
3) appointment upon the dentise of his father has not been considered by the respondents till date, hence this O.A. &, Today Mr. K. Prasad, appearing on behalf of the vespondents, submite that the applicant had supplied the requisite documents ag sought. for, however, certain details have not been supplied which are required to be annexed along with the main application, therefore, the conipetent authority had directed the subordinate office to intimate the applicant for compliance of the same.
Departmental representative, Shri Supriyo Santra, Assistant Superintendent of Post Office, Legal Cell is present and assures this Tribunal. that all the needful will be done expeditiously.
7. On the other hand, id. counsel for the applicant submits that as such all the details have been supplied to the respondent but new requisition has been made by the respondents and the ease of the applicant is delayed. However, he fairly submits that if the respondents are directed to call the applicant to meet with the Welfare officer from the department and assist
8. This case ia for grant of comp aasionate appointment and pending since the year 2019, hence, 1 deem it fit to dispose of this O.A at the admission stage with direction to the competent respondent authority to complete the formalities of scrutiny of documents of the applicant even by giving more opportunity to the applicant to supply such documents as required, with the help of a Welfare Officer from the department. | The concerned: office Le., office of the $.S.P.0, Asansol Division is also directed to: submit all details as requested by the Assistant Director of Postal Service-IIl, South. Bengal 'Region, Kolkata vide his order dated 09.11.2022 expeditiously. Respondents are directed to place the case of the applicant for consideration before the next CRC meeting at the earliest not later than 3 months and intimate the. decision to the applicant forthwith.
8, At the same time, the applicant is also directed to submit/supply the requisite documents, if any left out or requested by the respondents.
10.. In view of the above, O.A stands disposed of. No costs, (ayesh V, Bhairavia) --
Member (I)