Central Administrative Tribunal - Kolkata
Anal Kr Kundu vs D/O India Post on 15 October, 2019
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CENTRAL ADMINISTRATIVE TRIBUNAL
KOLKATA BENCH, KOLKATA
O.A/350/1436/2019 Date of Order: 15.10.2019
Coram: Hon'ble Ms. Bidisha Banerjee, Judicial Member
Anal Kumar Kundu, son of Ashok Kundu,
aged about 28 years, working for the post of
GDSMD, Haradham B.O, now in deputation
as Territory Officer, Krishnanagar Branch,
under Nadia South Division, residing at
Village Gopalpur, Post Office Pritinagar,
District - Nadia, Pin - 741247.
--Applicant.
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Dep.artment%f' pb^ts, |l5hktehawan,^rSahsad
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S.XTh^^hief^Post MastV^^ei-al/ West
Bengal birclep-^QgSyt)g"Bhay,an V-R^Avenue,
Kolkatk^. 70Q,O tH •<& " '
4. Additionar^Director^of Postal Service
(Recruitment) office of the
Chief Post Master General, West Bengal
Circle, Yogayog Bhavan, C.R Avenue, Kolkata
- 700012.
5. Senior Superintendent of Post Offices,
Nadia South Division, District : Nadia, Pin
741247.
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--Respondents
if For The Applicant(s): Mr. B. Chatterjee, counsel
Ms. M. Bhattacharya, counsel
For The Respondent(s): Mr. R. Haider, counsel
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2 oa/1436/2019
ORDER (ORAL)
Per: Ms. Bidisha Baneriee, Member (J):
Heard Id. counsels for both parties. This application has been preferred to seek the following relief:
"a) An order for re-evaluating the Answer script of the applicant on the basis of correct answer for the Question as pointed out in the letter of the applicant dated 25. 01. 2019.
b) An order directing the respondent authorities to provide appointment to the applicant after re-evaluating the marks of the applicant as pointed out in his letter dated 25.01.2019 for the post of Postman/Mailguard in terms of the Notification for selection of Limited Departmental Competitive Examination for Promotion to Postman/Mailguard in terms of the Notification for selection of Limited Departmental Competitive . Examination for Promotion to Postman/Mailguard held on 04.11.2018,.^ .
c) An order directing the ^respondents to Tnake a review and prepare a fresh Result after making proper assbs^si^iftp'frthe answer scripts of the applicant by setting right the irregularities m the maS/r/6f*a?sessrnent and evaluation as pointed out by the^applicant an^fur;ther^directingithe%respondents to publish a fresh result and lo^ grant#tjtl?e |applicant appointment tos the post of Postman/MailgualxL i^\\\ | ^***\
d) An order directing the^espm5'en|s^fo/^;an^all corfsequential benefits to the applicant. | m.
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e) An order directing th^respontiOm^mf^e'crnsMer and^clakify the grievances of the appUcantfes^t out %hi|!elSte5«f 2019.^ ^
i) An order ^directing y^usp production of all relevant records^: | | ■ ■ '^1 | ' ''
g) An order irrfposing exemplarvaeqst upoimlie^respondents to be, paid /in favour of the applicant. *
h) Any other or furtnefvordeiyor orders as to^this\Honhie Tribunal may seem fit
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2. The grievance of tfee^applican't as1 it^appears from the application is '-b that his answer script have not been'Correctly evaluated due to which he has scored less and his. representation dated 25.01.2019 has not been considered till date.
3. Ld. counsel submits that the representation seeking appropriate evaluation/re-evaluation if allowed the ends of justice would be met. Ld. counsel would also pray that till consideration of the representation, one post be kept vacant, which is vehemently opposed by the Ld. counsel for the respondents.
i i 3 oa/1436/2019 Accordingly, without entering into the merit of the matter, the O.A is disposed of with a direction upon the Respondent No. 4, the Additional Director of Postal Service (Rectt.), to consider the representation dated
25. 01.2019 and dispose of in accordance with law with an appropriate reasoned and speaking order to be issued within a period of three months from the date of receipt of a copy of this order. In the event the respondent No. 4 feels that the applicant deserved some more marks, the respondent shall do the needful by granting appropriate benefits to the applicant in accordance with law.
However, till the application is disposed of, appointment to such one post in question, shall abide by the;ifatem| such disposal.
5. The . present of the parties.
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