Central Administrative Tribunal - Delhi
Balwant Verma vs Railway on 6 March, 2023
1
OA No.658/2023
Item No.5
CT-4
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
OA No.658/2023
This the 6th day of March, 2023
HON'BLE MR. ANAND MATHUR, MEMBER (A)
HONB'E MR. MANISH GARG, MEMBER(J)
Balwant Verma (Aged about 37 years)
Group 'C', S/o Prem Singh
R/o E-1280, Jahangir Puri
North West, New Delhi-110033.
...Applicant
(By Advocate: Mr. Ranbir Singh Sandhu)
Vs.
Union of India through its General Manager
Northern Railway, Baroda House
New Delhi-110001.
..Respondent
(By Advocate: Ms. Seema Grover)
ORDER(ORAL)
Hon'ble Mr. Anand Mathur, Member(A) The applicant has sought the following reliefs in the present matter:-
"a. To quash and set aside the Impugned Order or Railway Board issued vide letter No.E(NG) 1/2020/PM 1/8 dated April 5, 2021 regarding eligibility criteria for selection to the post of Chief Law Assistant in level-7 which is 2 OA No.658/2023 Item No.5 CT-4 contrary to the Para 131 of Manual Chapter-1 of IRE:
b. To quash and set aside the Impugned Order of an advertisement for the post of Chief Legal Assistant issued by Northern Railway, Level-7 of 7th CPC to fill up the 19 vacancies (UR-16, SC-1, ST-2) including 1 Post for PWD against 60% quota through Departmental Competitive Examination (selection) vide No.752- E/6/Selection/CLA/2019/EIII B dated 06.02.2023 which is contrary to the Para 131 of Manual Chapter-1 of IRE;
C. To allow the Departmental candidates who are serving in Level-1 and fulfilling other eligibility conditions of 5 years and having a Law Degree."
2. Thereafter, learned counsel for the applicant pleads that he would be satisfied if a direction is given to the respondents to dispose of his pending representation dated 17.02.2023 within a limited time frame.
3. In view of the limited prayer made by learned counsel for the applicant, the respondents are hereby directed to dispose of the aforesaid representation of the applicant dated 17.02.2023 by passing a speaking order within a period of two weeks from the date of receipt of a certified copy of this order. A copy of the Speaking Order, so passed by the respondents, be 3 OA No.658/2023 Item No.5 CT-4 given to the applicant. It is made clear that we have not entered into the merits of the case.
4. This disposes of OA No.658/2023.
5. No order as to costs.
Order dasti.
(Manish Garg) (Anand Mathur) Member(J) Member(A) /vb/