Central Administrative Tribunal - Allahabad
Ashish Kumar Nandi vs Union Of India Through The General ... on 7 November, 2008
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH ALLAHABAD Dated: This the 07th day of NOVEMBER 2008. Original Application No. 248 of 2008. Hon'ble Mr. A.K. Gaur, Member J Hon'ble Mrs. Manjulika Gautam, Member A Ashish Kumar Nandi, S/o K.P. Nandi, R/o K, 20/10 Raj Mandir, Varanasi-1. . . . . Applicant By Adv: Sri S.K. Dey & Sri S.K. Mishra V E R S U S 1. Union of India through the General Manager, N. Rly. Baroda House, New Delhi. 2. The Divisional Railway Manager, Northern Railway, Lucknow. 3. The Director, RDAT, Kanpur . . . . . Respondents By Adv: Sri Anil Kumar O R D E R
By Hon'ble Mr. A.K. Gaur, Member J Sri S.K. Mishra learned counsel for the applicant and Sri Anil Kumar learned counsel for the respondents.
2. It has been contended on behalf of the applicant that he has already made representation to the competent authority that he has successfully completed the Act Apprentice Course, and is eligible to be registered by the Director RDAT, Kanpur, and is entitled to be considered/absorbed in Group 'D' service but because of default and lapses of authorities concerned the applicant was deprived of their rights to be considered.
3. Learned counsel for the applicant at the very outset said that he has preferred a representation dated 15.05.2006 (Annexure A-7) and there is a letter of Senior DPO, Lucknow dated 19.04.2006 for considering the case of the applicant in accordance with the rules.
4. Having considered the submission made by the applicant's counsel we are satisfied that the respondents may be directed to consider the case of the applicant in pursuance to the order dated 19.04.2006 of Senior DPO, Lucknow and also in the light of the representation dated 15.05.2006 made by the applicant (Annexure A-7) within a period of 03 months from the dated of receipt of a copy of this order. It is made clear that we have not passed the order on the merits of the case.
5. With the above direction this case is disposed of.
(Mrs. Manjulika Gautam) (A.K. Gaur)
Member (A) Member (J)
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