Central Administrative Tribunal - Kolkata
Samrat Halder vs Eastern Railway on 6 December, 2022
a) -- CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH, KOLKATA 0.A/1015/2022 (Kolkata) Date of Order: 06.12.2022 Coram: Hon'ble Mr. Jayesh V. Bhairavia, Judicial Member | . Hon'ble Mr. Suchitto Kumar Das, Adininistrative Member SAMRAT HALDER son of Late Bhismadeb Halder, residing at Village Anandanagar, Post Office - Aranghata, Police Station -Taherpur, District -Nadia, Pin- 741501, Mobile No. +91&001927879, email id '[email protected]. beveaes Applicant -VERSUS- 1. Union of India, service through the General Manager. Eastern Railway having its Cffice' at Fairly Place, Kolkata-700001. 2. The General Manager, Eastern Railway, having its -- Office at Fairly Place, Kolkata -700001. 3. The Chairman, Railway Recruitment Cell, Eastern Railway having its Office 56, C.R. Avenue, Kolkata - 700012. 4. The Chief Personnel Officer, Eastern Railway, having -- its Office at Fairly Place, Kolkata -70001. ~ --Respondents - For The Applicant(s): Ms. P. Mondal, counsel For The Respondent(s): ORDERQORAL) Per: Jayesh V. Bhairavia Member (J):
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying fo the following relief:-
"a) A direction directing any independent expert authority to reassess the wrongly assessed questions being 73 and 84 by the respondent authorities in .
respect of answer keys which was published on 15th July; 2021 in the selection process initiated by the Railway Recruitment Cell (Eastern Railway). | y
b) A direction directing the respondent authorities to forthwith allot the petitioner with 2.66 more marks in accordance with law for attempting the wrong questions/options.
c) A direction directing the respondent authorities to forthwith reassess and/or reevaluate the OMR sheet of the applicant and award full marks to question no. 73 and 84 in 2nd shift of the written examination which was held on 17th November, 2013 in the selection precess initiated by Employment notice no, 0112 dated 16th August 2012 and te: follow consequential steps for recruitment and/or appointment.
dy A direction directing the respondent authorities to forthwith reassess the answer script of your applicant and revisit the panel of selected candidates pursuant fo the emplayment notice being no. 0112 dated 16th August 2042.
e) A direction directing the respondent authorities to forthwith appoint your applicant to the post ef Group-D pursuant to the selection process initiated by employment notice no. 0172 dated 16th August 20172.
enti, f) A direction directing the respondent authorities to transmit all records : pertaining to this case so that conscionable justice may be administered to your applicant.
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g) Any other and/or others relief ¢ as your Lordship may deemed and proper,"
2. . Heard Id. counsel for the applicant.
3. The applicant is aggrieved that kis representation dated 14.01.2022, seeking re-evaluation of his OMR sheet apainst the answer g 8 key in regard to Gr. D recruitment against B, N. No. 0112 conducted by RRC, has not been considered till date.
Ld, Counsel for the applicant would submit that he would be fairly satisfied if a direction is issued to the competent authority to consider his _ pending representation in a time bound mannev. Ah. Sinee such representation is pending consideration before the competent authority, we deem it fit to dispose of the OA with a direction |
- upon the competent authority to consider the representation, decide the claim of the applicant and pass appropriate order in accor rdaneo with law wiihin a period of 60 days from the date of receipt of copy of this order and communicate the decision to the applicant forthwith. Sty eye ue ae 3
5. It is made clear that we have not expressed any opinion in the merit of the matter, and, therefore, all points are kept open for consideration
6. The OA accordingly stands disposed of. No costs. (Suchitto Kumar Das) (Mr, Jayesh V. Bhairavia) Member (A) | Member (J)