Central Administrative Tribunal - Delhi
Brijvir Singh vs Union Of India Through Its Secretary on 13 April, 2010
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.3498/2009 Tuesday, this the 13th day of April 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Brijvir Singh Ex Serviceman Roll No.707521 r/o 2/160, G-1, Sector 2 Rajender Nagar, Sahibabad Ghaziabad, UP ..Applicant (By Advocate: Shri Anil Singal) Versus 1. Union of India through its Secretary Ministry of Home Affairs North Block, New Delhi 2. Lt. Governor of Delhi Raj Niwas, Delhi 3. Commissioner of Police Police Headquarter IP Estate, New Delhi ..Respondents (By Advocate: Shri Rishi Prakash) O R D E R (ORAL)
Shri Shanker Raju:
An ex-serviceman, who has been selected for the post of Sub Inspector (Executive), seeks appointment. Learned counsel for applicant states that since three of the ex-servicemen to whom the appointment has been offered have not joined by the stipulated time, applicant should be adjusted against one of the vacancies.
2. On the other hand, learned counsel for respondents states that they are now in the process of informing the ex-servicemen, who have been given offer, to join the post. In case they do not join by a stipulated time or their willingness not to join is communicated, the case of the applicant shall be considered, for which we direct disposal of this OA by according 30 days from today to process the aforesaid. No costs.
(Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/