Central Administrative Tribunal - Delhi
Aman Yadav vs M/O Defence on 22 November, 2018
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
OA No. 4290/2018
New Delhi this the 22nd day of November, 2018
Hon'ble Ms. Nita Chowdhury, Member (A)
Hon'ble Mr. S.N. Terdal, Member (J)
Aman Yadav, Aged - 26 years, Fresh Appointment `C'
S/o Sh. K.K. Yadav
R/o 17, EME Enclave, Madhunagar
Agra (UP).
..Applicant
(Advocate : Sh. Yogesh Sharma)
Versus
1. Union of India through the Secretary
Ministry of Defence, Govt. of India
South Block, New Delhi.
2. The Director General of EME
MGO's Branch, IHQ of MOD (Army)
Ministry of Defence
DHQ PO, New Delhi - 15
3. The Commander
HQ, Base Workshop Group, EME
Meerut, Cantt - 250001
4. The Commandant
509, Army Base Workshop, Agra (UP)
...Respondents
(Advocate : Sh. U. Srivastava )
O R D E R (Oral)
Ms. Nita Chowdhury:
The applicant has filed this Original Application (OA), seeking the following reliefs:-
"(i) That the Hon'ble Tribunal may graciously be pleased to pass an order declaring to the effect that the action of the respondents delaying the appointment/joining of the applicant on his appointment to the post of Store Keeper is totally illegal, arbitrary and discriminatory and consequently pass an order directing the respondents to issue the appointment/joining order of the applicant immediately without further delay with all the 2 consequential benefits including fixation of pay from the date of joining of similarly situated persons of the same selection.
(ii) Any other relief which the Hon'ble Tribunal deem fit and proper may also be granted to the applicant along with the costs of litigation.
2. Mr. U. Srivastava, learned standing counsel, appears on receipt of advance notice for the respondents.
3. When the matter is taken up, it is noticed that the applicant in this OA is seeking appointment as Store Keeper in Army Base Workshop. It is his contention that the respondents are unduly delaying the appointment of the applicant despite he being selected through open competition and even after offer of appointment was issued to him on 13.07.2017. He draws attention to the answer given to him that the matter is still pending consideration of the authorities. It is extremely unfortunate that authorities started the process of recruitment and suddenly stopped it, keeping the applicant hanging. Deprecating this practice, we direct the respondents to finalise the appointment of the applicant in this matter within a period of 30 days of receipt of a certified copy of this order.
3. With the above orders, the OA is disposed of. No costs.
(S.N. Terdal) (Nita Chowdhury) Member (J) Member (A) /lg/