Central Administrative Tribunal - Delhi
Sh. Purnojyoti Mukherjee vs Union Of India & Ors. Through on 17 April, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH: NEW DELHI OA No.1253/2012 MA 1057/2012 NEW DELHI THIS THE 17th DAY OF APRIL, 2012 HONBLE MR. G. GEORGE PARACKEN, MEMBER (J) HONBLE MR. DR. RAMESH CHANDRA PANDA, MEMBER (A) 1. Sh. Purnojyoti Mukherjee S/o Late Sh. R. Mukerji R/o E-704, Panchsheel Apt. Plot-24, Sector-4, Dwarka, New Delhi. 2. Sh. Sanjay Jain, S/o Late Sh. Narender Kumar Jain, R/o 118-D, Pocket-F, Mayur Vihar, Phase-II, Delhi - 110096 Applicants (By advocate: Sh. M.K. Bhardwaj, proxy counsel for Ms. Rekha Giri) VERSUS Union of India & Ors. through: 1. The Foreign Secretary, Ministry of External Affairs, North Block, New Delhi. 2. The Secretary, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training, North Block, New Delhi. 3. The Secretary, UPSC, Shahajahan Road, New Delhi. ..Respondents ::ORDER(ORAL):: G. George Paracken, Member(J):
The applicant is aggrieved by the Annexure A-1 Office Memorandum dated 17.01.2012 by which the seniority list of officers of the Integrated Grades II and III of the General Cadre of IFS (B) as on 01.01.2012, has been issued. His grievance is that some of the people who have passed the examination in subsequent years have been paced above him.
2. The applicant has made several representations for making necessary corrections in the aforesaid seniority list. The last made by him is at Annexure A-7 dated 12.03.2012.
3. As requested by the learned counsel for the applicant, we dispose of this OA with a direction to the respondents to consider the aforesaid representations of the applicant and pass a reasoned and speaking order within a period of one month from the date of receipt of a copy of this order. Till such time the impugned order dated 17.01.2012 shall not be given effect to. There shall be no orders as to costs.
(Dr. Ramesh Chandra Panda) (G. George Paracken) Member (A) Member (J) /vb/