Central Administrative Tribunal - Kolkata
Navin Kumar Sharma vs Rrc (S E Railway) on 15 March, 2018
1' 12342017 1
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CENTRAL
CALCUTTABENCH LIBM
No 0 A 350/01234/2017 Dateof order 153 2018 9'
Present Hon'ble Ms ManJuJhDaS, Judicial Member!
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Shri Navin KumarSharma, I
Son of Rameih Chandra Sharma, Aged about 38 years UnempIoye 1 yotith Residing at,;VilJage._.7a. na!1iS'afli post -- PananiyahT. .
P.S;Imamgáij,
- District -
State - Bihari .
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.. F Written ExathinahdflRd I:No62O.25852.
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1. The lJnionofIndI,,,. .....
I-• Service thrbuhthGIdn'eral1viai1ager.-' / I L 'H. . . I South Easte rnRailway,. F ..
L .1 11,GardeneachR9ad, Kolkata '1 ...... . . ,$.
2. The ChairtTh,.s H:
Railway Rdbruflrnnt Ci II I..
/ South EasférnRthIway, 11, Garden1 l46:ch ROdd.
Kolkata --709(043:3
1' The Assrstan PeronneI Officer, it $ ...... I South Easthrj1.Rpway1. $. $ 11, GardenRWch1Rpad, . I. $ $ $ Kolkata - 7001043. . . . . .
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ipl $1.
Jkespóndents
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For the Applicant: . tr Mr,JR1 Das, CoUnseI
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For the Respondents $ ... .$$ ....
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Per Ms. Maniula Das. JudiciMbhibei' Heard Ld. Counsel for
2. This application has Tibunal Act, 1985 seeking the fodwib,rblief:-
'Ii '(i) An order directing'th4 respondents td Witlholding his 1capdidature of the applicant is unfair, unjust, lYbittaF andillbga);)maflde is b,d inlläwänd. cannot be sustained.
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•i -. i I Acts on omissions: pritth'pafl ouihe respodents 'in declining to consider the candidaturd 11th? appliàant Wdr emloyment by offering appointment and withhold th the'withoutnh'ydie is bad in léw principle of natural violated in the factè àhdcircjmstance of thd'càsé.• p .
An order withhold dthire'sdlt*of candfdatuiS of the applicant which cannot be sustainable in the' e'dotJa4w which not at all any logical g1rou,nd dáctuated by anyill motive by the applicant, and no irregularity committedahdi] therefore is bad in law andrbitrar' and canh'*be 'susIài'ned;
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An order .. to1lernpanel th1.e appliapt ,fqr
offering appointment''to the face his çnrit positipn w,h 1 a!l
consequential benefus withirL'drioqto this -lbn'be Tribuçial jimay seem fit and proper.
)4J J4L1Ij3J'l' ) ' I r I,i I' Ii An order, directid t%}espd,rie.pts (9 çxtrç thQ eqflt of the jLldgrnent deliyered by th ,oçib'lfriTpi*iaflqp(nurfl*r .Qcpsions 1 to applicant herein.
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An order direc .di$ojsed *of the representation made by thpAoplieac1tsoFth\thr' i f'rji , lIlji I
(vi) An order directing!the t&spoqdbnfs1 to pro.quq4'entir.e recpids of the' case at the time of adjudic'thibn'jfdr.cdnionàble ji.thticé; i, ,r $ ii:';''f' 'Ii ,Iij ' I ii 'I ' I (vu) Any other order oftfjjrthen oider or orders 1as tOIiJ'ihis Hon'ble 11.1 J1cibUnal I:
may seem fit and proper." t I$II. :+ 1. .1.
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3. Ld. Counsel for the appi cárjitq naRe a
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I ,h $fI1jJiIi111Jt1 cornorehensive representatioot.add?éssed' 16 redpoh'dkt as. 2' andi3 withiih 1a 1 LTh,It:.iIH,1Intt.!, LI $$ I I . ii. . I + period of two weeks and he wih bes$isfied I.. iti 4direction ,ItI , is*1 gien ,i to the + ,.
concerned respondent Nos ¶2" rThi 46 chsi1ertkai àisrcs of I the 1,sal $ tI1 1!1 1I1,1h Jiit1 i'I.i.Ii Ii' I I lift I J Iii fl -f L. i ti I' I $ )i I reprusentation within a specific tidi-ran'4.- L:
4 Without entering into thm4tsbfth1e ics, lhi byctteia!pplk,ani tq.
to I l 'l r1cIh1Jit Li' make a comprehensive reprSentátin'.ad&ded! e to, eesbôi{dent t4A. 2 4;3 L, LlJi I ie '1.
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V consider and dispose of the
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months from the date of receit :ii iöh :j. éeh ibh:;fid. fhddeh'idh,øi.bdf
be communicated to the applicthjt within apéhod of'2 we$s fh'érefr'dni ::.1:;:4I , Cf tt 1.1hI i [ , I • Pi;
5. Needless to say that subipTh9r hq91 ;1:eSfl r1iW,liP9 nçl V I IIr should be based on the rules, reàUlations: dblidf f the respodent uthority 1.11 L. and once a decision is arrived a sarë hou1d,bé bommuniàated immediately to I I lf thp app1ican is fpund entitlpd o the, the applicant within a period of 2i$ks,i.
to
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relief as claimed in the OA, the pame slJ be1 extepdedto1 himi*thip a,p9nod qf II I I' I 2 months from the date of taking a idecisioqbmAhd rØrqntaiod F , P I ............................................................. 6 With this, the 0 A is dispoed, bf1 Ther shalFi?eno pcers as'to costs.
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