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Central Administrative Tribunal - Lucknow

Janardan Singh vs Northern Railway on 15 February, 2023

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                  CENTRAL ADMINISTRATIVE TRIBUNAL
                         LUCKNOW BENCH
                            LUCKNOW

Original Application No. 332/00067/2023

                      This the 15th day of February, 2023

Hon'ble Mr. Justice Anil Kumar Ojha, Member-J
Hon'ble Mr. Devendra Chaudhry, Member-A

Janardan Singh, aged about 50 years, son of late Shri Deep Narain Singh,
R/o C 4/4, Landmark Tower Phase-I, VDA Colony, Bada Lalpur, Varanasi.

                                                               .....APPLICANT

By Advocate:       Sri M.A Siddiqui

                                      VERSUS

   1.   UNION OF INDIA, through the General Manager, Northern
        Railway, Baroda House, New Delhi.
   2.   The Divisional Railway Manager, Northern Railway, Hazratganj,
        Lucknow.
   3.   The Sr. Divisional Personnel Officer, Divisional Office, Northern
        Railway, Hazratganj, Lucknow.
   4.   The Assistant Personnel Officer/ Traffic & Commercial, Northern
        Railway, Hazratganj, Lucknow.

                                                          ............ Respondents
By Advocate:       Ms. Prayagmati Gupta

                               O R D E R (ORAL)

Delivered by: Hon'ble Mr. Justice Anil Kumar Ojha, Member-J Heard learned counsel for the applicant, learned Sr. Standing Counsel for the respondents and perused the records.

Applicant has filed this O.A for the following reliefs:

a. To direct the respondents to create vacancies for the persons with Bench Mark Disability allow the applicant to participate in examination held on 19.02.2023 with all consequential benefits.

b. To grant consequential seniority and other service benefits after granting appointment from the respective panel.

c. Any other relief which this Hon'ble Tribunal may deem fit, just and proper under the circumstances of the case, may also be passed. d. Cost of the present case.

From the perusal of the relief (a), it is evident that applicant has sought direction to create vacancies for the persons with Bench Mark Disability and allow the applicant to participate in examination to be held on 19.02.2023. Admittedly, this Tribunal is not authorized to direct the respondents to create vacancies.

In view of above, this O.A is devoid of merits and is liable to be dismissed. Dismissed accordingly, in limine.

Miscellaneous application(s) pending, if any, also stand disposed of. There is no order as to costs.

        (Devendra Chaudhry)                          (Justice Anil Kumar Ojha)
           Member (A)                                        Member (J)


RK