Patna High Court
Narendra Prasad vs The Union Of India & Ors on 4 April, 2017
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1089 of 2017
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Narendra Prasad, Son of Sri Anjor Ram, Resident of Village-Chaukiyan (P.O.) P.S.
Krishnabrahm, District Buxar, Bihar Pin 802133.
.... .... Petitioner/s
Versus
1. The Union of India through the Secretary, Railway Department, Government of
India, New Delhi
2. The Chairman Railway Recruitment Cell, East Central Railway, Hajipur, Bihar.
3. The Chairman Railway Recruitment Cell, East Central Railway, Polson
Complex, Dighaghat, Patna 800011
4. The Personnel Officer, Railway Recruitment Cell, East Central Railway, Polson
Complex Dighaghat, Patna
5. The Assistant Personnel Officer Railway (Recruitment) Cell, East Central
Railway, Polson Complex, Digha Ghat, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mithilesh Kumar Rai, Advocate
For the Respondent/s : Mr. Satyavrat Verma, Advocate
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI)
Date: 04-04-2017
No interference is warranted with the order dated
23.08.2016, passed by the Central Administrative Tribunal, Patna Bench, Patna in OA 329/2013 as there has been default on the part of the petitioner to appear and assist before the Tribunal and secondly despite the absence of assistance the Tribunal examined the matter available in terms of pleading and has found that the experts opinion point out to mismatch between the thumb impression of the petitioner vis-à-vis the thumb impression which was provided in the Patna High Court CWJC No.1089 of 2017 dt.04-04-2017 2/2 documentation at the time of written examination.
Since the Courts are not expected to be expert of experts and no other material has been brought on record of scientific kind, which can disprove the finding of the finger print experts, the Tribunal has rightly dismissed the OA being devoid of merit as well.
Writ is dismissed.
(Ajay Kumar Tripathi, J) (Nilu Agrawal, J) Rajesh/-
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