Central Administrative Tribunal - Delhi
Lalit S/O Shri Om Pal Singh Rathi vs Union Of India Through Secretary ... on 16 July, 2012
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.2309/2012 M.A.No.1890/2012 Monday, this the 16th day of July 2012 Honble Mr. M.L. Chauhan, Member (J) Honble Mrs. Manjulika Gautam, Member (A) 1. Lalit s/o Shri Om Pal Singh Rathi r/o Kastla Shamsher Nagar Meerut, Uttar Pradesh 2. Amit Kumar s/o Shri Nandeshwar Prasad Singh r/o Village Ratanpur, Ward No.18 Distt. PO Bagu Sarai Bihar 851101 ..Applicants (By Advocate: Mr. M.K. Bhardwaj) Versus 1. Union of India through Secretary (Revenue) Ministry of Finance, North Block New Delhi 2. Central Board of Excise and Customs (CBEC) Department of Revenue Ministry of Finance Govt. of India, 9th Floor Hudco Vishala Building Bhikaji Cama Place New Delhi-66 3. Department of Personnel & Training Ministry of Personnel Public Grievances and Pensions Govt. of India, North Block, New Delhi 4. Staff Selection Commission (SSC) CGO Complex, New Delhi ..Respondents O R D E R (ORAL)
Mr. M L Chauhan:
MA 1890/2012MA seeking joining together in a single petition is allowed. OA 2309/2012 The applicants have filed the present OA, thereby praying for the following reliefs:
i) To direct the respondents to allocate the Patna & Lucknow Zone to the applicant as per their merit and by following the principal of merit-cum-preference and declare their act of allocating zones against the rules as illegal and unjustified and accordingly set aside such orders.
ii) To direct the respondents to allocate Patna & Lucknow Zone to applicant consequent upon their selection and appointment as Central Excise Inspector
iii) To allow the OA with costs.
iv) Any other reliefs as this Honble Tribunal may deem fit and proper in the facts and circumstances of the case to meet the ends of justice.
2. The grievance of the applicants in this OA is that they have made separate representations at Annexure A-3 (collectively) to the respondents, which are still pending and no final decision has been taken by the respondents.
3. We have given due consideration to the submissions made by the learned counsel for applicants and without going into the merits of the matter, we dispose of the present OA with a direction to the respondents to decide the pending representations of the applicants by treating the present OA as a supplementary representation on behalf of the applicants and pass an appropriate speaking and reasoned order, within a period of one month from the date of receipt of a copy of this order. In case the applicants are still aggrieved by the order to be passed by the respondents, it will be open for them to file substantive OA for the same cause of action.
( Manjulika Gautam ) ( M L Chauhan ) Member (A) Member (J) /sarita/