Central Administrative Tribunal - Lucknow
Nitin Yadav vs Union Of India Through The Engineer-In ... on 26 May, 2016
Central Administrative Tribunal, Lucknow Bench, Lucknow Original Application No. 332/00238/2015 This the 26th day of May, 2016 Honble Sri Navneet Kumar, Member (J), Honble Ms. Jayati Chandra, Member (A). 1. Nitin Yadav, aged about 23 years, s/o Shri Ram Kishore Yadav, resident of Chiraiyan Bagh, Post Utrethiya, Lucknow. 2. Piyush Gupta, aged about 19 years, s/o Shri Roop Narayan Gupta, resident of Plot No.9, Ganpati Vihar, Para Gokul Gram, Bibi Kheda Road, Lucknow. 3. Pradeep Rai, aged about 25 years, s/o Shri Ram Lal Rai, resident of P- 159/1, Old G.F. A. , Mangal Pandey Road, Sadar, Lucknow. 4. Nitesh Kumar, aged about 22 years, s/o Shri Jitendra Kumar Mishra, resident of Village Kashrawam, Raebareilly. 5. Shakti Kumar Mishra, aged about 25 years, s/o Shri Pramod Kumar Mishra, resident of AGE E/M Hospital, GEE/M 36-Lal Bahadur Shashtri Marg, Lucknow. 6. Sandeep Yadav, aged about 26 years, s/o Shri Ram Sewak Yadav, resident of AGE E/M Hospital, GEE/M 36-Lal Bahadur Shashtri Marg, Lucknow. 7. Vipin Kumar Yadav, aged about 30 years, s/o Shri Ram Kishore Yadav, resident of Chiraiyan Bagh, Post-Utrethiya, Lucknow. 8. Kuldeep Gupta, aged about 19 years, s/o Shri Dileep Kumar Gupta, resident of C-6/4156, Sapna Colony, Rajajipuram, Lucknow. 9. Kuldeep, aged about 19 years, s/o Shri Shyam Babu, resident of- ACE E/M Hospital, GEE/M 36-Lal Bahadur Shashtri Marg, Lucknow. 10. Vikram Kumar, aged about 24 years, s/o Shri Ram Sumer, resident of 592/Gha/835, Rajeev Nagar, Ghosiyana, Telibagh, Lucknow. 11. Anup Kumar, aged about 28 years, s/o Shri Ram Niwas, resident of 592-Ka- 1994, Prabhat Nagar, Kharika, Lucknow. 12. Krishna Ratan, aged about 22 years, s/o Shri Bhagirathi, resident of 589, Kha/386, Subhash Nagar, Telibagh, PO-Brindavan Lucknow. 13. Sandeep Kumar Yadav, aged about 23 years, s/o Shri Ram Suresh Yadav, resident of Laungakhera, Kharika, telibagh, PO- Brindavan, Lucknow. 14. Jitendra Yadav, aged about 26 years, s/o Shri Raja Ram, resident of 176/4, Old G.F.A., PO- Dilkusha, Lucknow. 15. Vinod Kumar, aged about 22 years, s/o Shri Ram Bahadur, resident of H.No. 151, Udwat Khera, PO- Sathawara, Mohanlalganj, Lucknow. 16. Rakesh Kumar, aged about 29 years, s/o Shri Vashudeo, resident of H.No. Q-3/1, N.G.F.A., Mangal Pandey Road, Cantt. PO-Dilkusha, Lucknow. 17. Jitendra Kumar, aged about 30 years, s/o Shri Sita Ram, resident of-H.No. 40, Rahimabad, PO-Bijnor, Lucknow. 18. Kunwar Pratap Singh, aged about 21 years, s/o Shri Ramu Kumar, resident of H.No. Kha-545/D/327, Kumar Puram Para Road, Rajajipuram, Lucknow. 19. Sandeep Yadav, aged about 26 years, s/o Shri Radhey Lal, resident of H.No. 563, Shah Khera, Arjunganj, Lucknow. 20. Mohd. Saif Siddique, aged about 23 years, s/o Mohd. Jubair, resident of- H.No. 293-99, Old Haiderganj, Lucknow. 21. Saurabh Chandra, aged about 24 years, s/o Shri Subhash Chandra, resident of H.No.-858, Brij Vihar, Kharika, Telibagh, Raibarelly Road, Lucknw. 22. Dhirendra Kumar, aged about 26 years, s/o Shri Chhotey Lal, resident of- Village_Pure Ladai, PO- Khwajapur, Barabanki. 23. Sunil Kumar, aged about 25 years, s/o Shri Ram Pratap, resident of Pure Gauriya, PO- Garihi, Barabanki. 24. Rakesh Kumar, aged about 20 years, s/o Shri Sukhdin, resident of-Gandhi Nagar, Telibagh, Raibarelly Road, Lucknow. 25. Shiv Kumar Yadav, aged about 29 years, s/o Shri Buddha Lal Yadav, resident of Dipti Khera, PO- Rajajipuram, Para, Lucknow. 26. Jitendra Kumar, aged about 25 years, s/o Shri Shiv Dev, resident of GE (East), Lucknow Cantt. Lucknow. 27. Harvesh Kumar, aged about 27 years, s/o Shri Vasudev Yadav, resident of- H.No.-Q-3/1, NGFA, Mangal Pandey Road, Cantt, Dilkusha, Lucknow. 28. Shashank Rajak, aged about 21 years, s/o Shri Syam Sunder Rajak, resident of 492-Ga/58, Mohribagh, Kharika, Telibagh, Lucknow. 29. Anurag Kumar Mishra, aged about 26 years, s/o Shri Ramesh Mishra, resident of H.No.-463, Village-Dewaria Ramnath, Dewaria. 30. Sudhanshu Srivastava, aged about 24 years, s/o Shri Govind Narayan, resident of-356/K-096/061, Ketan Vihar Alam Nagar, Lucknow. Applicants. By Advocate: Sri Praveen Kumar. Vs. 1. Union of India through the Engineer-in Chief, Ministry of Defence, Army Head Quarter, New Delhi. 2. The Directorate General (Pers.), Military Engineer Services, Integrated Head Quarter of Ministry of Defence (Army), Engineer-in-Chiefs Branch, Kashmir House, New Delhi-11. 3. The Chief Engineer, Central Command, Lucknow. 4. The Chief Engineer, Lucknow Zone, Lucknow. 5. The Commander Works Engineer, Lucknow Cantt., Lucknow. ..Respondents By Advocate: Sri Rajesh Katiyar. ORDER (ORAL)
By Honble Sri Navneet Kumar, Member (J) The present original application is preferred by the applicants under Section 19 of the Administrative Tribunal Act-1985.
2. By virtue of an order of the Tribunal, the applicants were allowed to appear in the examination and it is indicated that the result will not be declared till further orders of the Tribunal.
3. The learned counsel for the applicant relied upon an order passed by the Allahabad Bench of this Tribunal in O.A. No. 832/2015, Suresh Chandra Yadav & Others Vs. U.O.I. & Others in which the Tribunal directed the respondents to declare the result of the applicants and in case they are qualified in the written test, the respondents shall interview them and declare the result with all other candidates.
4. The learned counsel for the applicant made an innocuous prayer and it is indicated that since the Allahabad Bench of this Tribunal allowed to declare the result in respect of the applicants of the O.A. filed at Allahabad. As such the Tribunal may direct the respondents to declare the result of the applicants of the present O.A. and in case the applicants are qualified in the written test, the respondents shall interview them and declare the result with all other candidates.
5. Since, the prayer so sought for by the applicants is innocuous in nature as such we deem it appropriate in the interest of justice, as the applicants are already allowed to appear in the written examination as such their result shall be declared and in case the applicants stand qualified in the written test, the respondents shall interview them and declare the result with all other candidates.
6. With the above observations, the O.A. stands disposed of. No order as to costs.
(Jayati Chandra) (Navneet Kumar)
Member (A) Member (J)
JNS
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