Central Administrative Tribunal - Allahabad
Neeraj Solanki Son Of Jaibeer Singh vs Union Of India Through Secretary on 9 July, 2015
OPEN COURT
CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH ALLAHABAD
(ALLAHABAD THIS THE 9th DAY OF JULY, 2015)
Present
HONBLE MS. JASMINE AHMED, MEMBER (J)
HONBLE MR. O.P.S. MALIK, MEMBER (A)
Original Application No.330/00900 OF 2015
(U/S 19, Administrative Tribunal Act, 1985)
1. Neeraj Solanki Son of Jaibeer Singh,
Resident of Village Mahavan Pavesara, Post Gudira,
District-Mathura.
2. Sonu Kumar Son of Banwari Lal,
Resident of Village Pavesara, Tehsil Mahawan,
District-Mathura.
3. Vikas Son of Tribhuwan,
Resident of Village Chari Kanawar, Post Kanawar,
District Bhind M.P.
4. Shashank Singh Son of Narpal Singh,
Resident of Village Bavali, Police Station Kuthaund,
Tehsil and District-Jalaun.
5. Kuldeep Singh Sengar Son of Guru Pratap Singh,
Resident of Village-Jagatpur Aheer, Police Station Sirsa Kalav, District-Jalaun.
6. Kulbhushan Singh Son of Ajeet Kumar Singh,
Resident of Village Jagatpur Aheer, Police Station, Sirsa Kalav, District-Jalaun.
7. Pushpendra Singh Son of Om Kumar Singh Chauhan,
Resident of Village Indra Nagar, Char Shahar Ka Naka, Indra Ward-7 Gird, District Gwalior, M.P.
8. Saurabh Kumar Son of Mata Prasad,
Resident of Village Jahtauli, Police Station Sirsa Kalav,
District Jalaun.
9. Rohit Kumar Son of Shyam Sunder,
Resident of Village Jahtauli, Police station Sirsa Kalav,
District-Jalaun.
10. Vikas Singh Son of Udaibeer Singh,
Resident of Village Kharka, Pargana and Tehsil-Jalaun,
District-Jalaun.
11. Akhilesh Pratap Singh Son of Yashwant Singh,
Resident of Village Atarchhala, Police Station-Kuthaund,
Tehsil and District-Jalaun.
12. Sandeep Singh Son of Gulab Singh Sengar,
Resident of Village Mohanpur Kudari, Tehsil and
District-Jalaun.
13. Raghvendra singh, son of Shiv Shankar Singh,
Resident of Village Mohanpur Kudari, Tehsil and
District-Jalaun.
14. Anurag Singh Son of Udaibeer Singh,
Resident of Village Kurauti, Tehsil Madhogarh,
District-Jalaun.
15. Raghvendra Singh, Son of Shiv Mohan Singh,
Resident of Village Madora, Police Station-Kuthound,
District-Jalaun.
16. Abhinay Kumar Son of Kunji Lal,
Resident of Village Bawali, Police Station-Kuthound, Tehsil Madhogarh, District-Jalaun.
17. Gopeshwar Singh Son of Samarath Singh,
Resident of Village Bawali, Police Station-Kuthound, Tehsil Madhogarh, District-Jalaun.
18. Sujeet Singh Son of Man Singh,
Resident of 35A, Hanspur Naubasta, Tehsil Sadar,
District-Kanpur Nagar.
19. Sandeep Singh Son of Mahendra Singh,
Resident of Village Bawali, Police Station-Kuthound, Tehsil-Madhogarh, District-Jalaun.
20. Shishupal Singh Son of Daroga Singh,
Resident of Village Yadunath Nagar, Tehsil and
District Bhind M.P.
21. Shivam Singh Son of Narendra Singh.
Resident of Village Bawali, Police Station-Kuthound,
Tehsil-Madhogarh, District-Jalaun.
22. Ram Mohan Son of Shyam Sunder,
Resident of Village Nardua, Police Station Eith, Tehsil-Konch,
District-Jalaun.
23. Dal Chand Son of Sri Ram,
Resident of Village Jahtauli, Police Station Sirsa Kolav, District-Jalaun.
24. Vikram Son of Yashwant Singh,
Resident of Village Atarchhala, Police station-Kuthaund,
District-Jalaun.
25. Rajbeer Singh Son of Jaswant Singh,
Resident of Village Atarchhala, Police Station-Kuthaund,
District-Jalaun.
26. Rohit Kumar Singh, Son of Devendra Singh Senger,
Resident of Village Atarchhala, Police Station-Kuthaund, District-Jalaun.
27. Arun Kumar Singh Son of Kunwar Bahadur Singh,
Resident of Village Garhguwa, Police Station Sirsa Kalav,
District-Jalaun.
28. Tanuj Pratap Singh Son of Aperbal Singh,
Resident of Village Lidaupura, Police Station,
Rampura, District-Jalaun.
29. Tahar Singh Son of Chandra Shekhar,
Resident of Village Seikhpur Aheer, Police Station Kothound,
Madhogarh, District-Jalaun.
30. Arun Kumar Gupta Son of Santosh Kumar Gupta,
Resident of Village Mohalla Kashinath,
District Jalaun.
31. Ankit Gupta Son of Dilip Kumar Gupta,
Resident of Village Bawali, Police Station-Kuthound, Tehsil Madhogarh, District-Jalaun.
32. Ravindra Singh Son of Ram Singh,
Resident of Village and Post Gutila, District-Agra.
33. Surendra Singh Singh Son of Sahab Singh,
Resident of Village Khalaua, Post Garhsani Agra, District-Agra.
34. Dinesh Kumar Son of Bharat Singh,
Resident of Village Nagla Gajja, Tehsil Khairagarh, District-Agra.
35. Beer Bahadur Singh Son of Vijay Shankar Singh,
Resident of Village Kothra Kantit, Tehsil Sadar, District-Mirzapur.
36. Dharmendra Singh Son of Radhey Shyam,
Resident of Village Dharmpura, Tehsil Sadar, District-Mathura.
37. Gajendra Singh Son of Radhey Shyam,
Resident of Village Dharmpura, Tehsil Sadar,
District-Mathura.
38. Pawan Kumar Son of Ram Ratan,
Resident of Village Khallaua, Post Garhsani,
District-Agra.
39. Om Pal Singh son of Jawahar Singh,
Resident of Village Khallaua, Post Garhsani,
District Agra.
40. Rampal Singh son of Jawahar Singh,
Resident of Village Khallaua, Post Garhsani,
District Agra.
41. Dhani Ram son of Deewan Singh,
Resident of Village Khallaua, Post Garhsani,
District Agra.
42. Mahendra Pratap Singh son of Sonbeer Singh,
Resident of Village Purana Bhattha, Hastinapur,
Tal Firoz Khan, C.O.D. Road, District Agra.
43. Dnesh Kumar son of Suresh,
Resident of Village Sarswati Kunj, Chawali,
Tehsil Sadar, District Agra.
44. Mukesh Kumar son of Suresh,
Resident of Village Sarswati Kunj, Chawali,
Tehsil Sadar, District Agra.
45. Dinesh Chand son of Bhogiram,
Resident of Village 100, Bichpuri, Police Station
Jagdishpura, District Agra.
46. Devendra Singh son of Dhanwan Singh,
Resident of Village Sirauli, Post Bamrauli Aheer,
Police Station Malpura, District Agra.
47. Jay Prakash son of Bijendra Singh,
Resident of Village Nagariya Dhara, Mauja Mewaikala,
Police Station Dauki, District Agra.
48. Hari Om son of Bani Singh,
Resident of Village Saun, Tehsil Khairagarh,
District Agra.
49. Bhupendra Singh Parihar son of Moti Singh,
Resident of Village Garhwar, Police Station
Jatipur, Tehsil Baah, District Agra.
50. Aridaman Singh son of Santosh Singh alias Sant
Kumar, Resident of House No. A/280, Police Line,
Shahgarh, District Agra.
51. Lekhraj son of Netrapal Singh,
Resident of Village Nagla Parmal, Post Akola,
District Agra.
52. Narendra Kumar son of Rambeer Singh,
Resident of Village N. Raja, Post Talibpur,
District Manipuri.
53. Pankaj Tomar son of Dharm Singh,
Resident of Village and Post Gutila, Police Station
Tajganj, District Agra.
54. Manoj Kumar son of Tejpal Singh,
Resident of House No.L-1/151, Shaheed Nagar
Rajpur Chungi, District Agra.
55. Sonu Sikarwar son of Nahar Singh,
Resident of Village Hingot Khediya, Post
Nagla Sabla, District Agra.
56. Vikrant Yadav son of Tej Singh,
Resident of Village Madara, Police Station
Dauki, District Agra.
57. Braj Mohan Katara son of Ghurelal Katara,
Resident of Village Gadhigaya Prasad, Post
Bhamrauli Katara, District Agra.
58. Vedvrat Singh son of Gordhan Singh,
Resident of Village Khal, Post Garhsani, Police
Station Malpura, District Agra.
59. Vinod Kumar son of Ram Kishan,
Resident of Village and Post Gutila, Police Station
Tajganj, District Agra.
60. Sonu Yadav son of Tej Singh,
Resident of State Bank Colony, Jaipur House,
Police Station Shahganj, District Agra.
61. Bhoora Singh son of Mohan Singh,
Resident of Village Sakalpur, Police Station
Achhnera, Tehsil Kirawali, District Agra.
62. Gaurav Yadav son of Rakesh Yadav,
Resident of House No. 916 LIG, Awas Vikas
Badla, District Agra.
63. Saurav Singh son of Rakesh Yadav,
Resident of House No. 916, Awas Vikas
Badla, District Agra.
Applicants
V E R S U S
1. Union of India through Secretary, Defence,
Ministry of Defence, Government of India, New Delhi.
2. The Chief Engineer, Head Quarter, Central
Command, Lucknow-900450
3. The Commander, Works Engineer, Military
Engineering Services, 112-Taj Road Agra Cantt,
Agra-282001
.. Opposite Parties
Advocates for the Applicant:- Atma Ram Singh
Advocate for the Respondents:- Mr. L.P. Tiwari
O R D E R
(DELIVERED BY HONBLE MS. JASMINE AHMED, MEMBER (J)) By way of this present original application filed under section 19 of Administrative Tribunals Act 1985, the applicant has prayed for the following reliefs:-
a) To issue a suitable order or direction to the respondent no.3 to issue the admit card to the applicants for written examination in pursuance to the employment notice no.34303/LRS12-13/EIB(S) as published employment news paper dated 13-19 December 2014 followed by interview.
b) To issue a suitable order or direction to the respondent no.3 to decide the pending representation of the applicants dated 18.06.2015 (Annexure No.A-3 to the O.A.) a reasoned and speaking order.
c) To issue any other order or direction to respondents, to which this Honble Tribunal may deem fit and proper under the facts and circumstances of the case.
d) Award the cost of the application in favour of the applicants.
2. The counsel for the applicant stated that in pursuant to the employment notice issued by the Military Engineering Service, Delhi issued in Employment News dated 13-19 December, 2014 for Recruitment of various posts the applicant herein applied for the post of Mate. It is the contention of the counsel for the applicant that the applicants are fully eligible to apply for the post of Mate. He also contends in the first week of April 2015 the respondent no.3 issued admit cards to various similarly situated applicants to appear in the written examination schedule to be held on 10.5.2015. It is his contention that as no admit card was issued to the applicants, few of the applicants preferred a common representation to respondent no.3 dated 18.6.2015 but till date no reply has been given to them. The counsel for the applicant states that in OA No.588 of 2015 an order was passed by this Tribunal in a similarly situated matter directing the respondents to allow the applicants to appear in the written examination scheduled to be held on 10.5.2015 at Agra on production of copy of that order as no admit card was issued to the applicants in that O.A. The counsel for the applicant states that the facts and circumstances of this present original application is similar to that of O.A. No.588 of 2015. Accordingly the same relief should be granted in this OA also.
3. We failed to understand that how the similarity can be drawn between these two OAs. In OA no.588 of 2015 the applicants approached this Tribunal on 8.5.2015 whereas the scheduled date of examination was 10.05.2015 which is two days prior of the exam to be held. Here in this case two months is almost over from the date, the exam has taken place. The process of selection through written examination has already been completed. Now at this belated stage when the written examination has been completed before two months giving a direction for issuance of admit card will be misplaced direction as it will dislocate the entire situation and the process of selection will unnecessarily be held up.
4. In our considered view the original application lacks merit and the same is accordingly dismissed. No Costs.
(O.P.S. Malik) (Jasmine Ahmed)
Member-A Member-J
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