Central Administrative Tribunal - Delhi
Sunil Kumar Nanda vs Navodaya Vidyalaya Samiti Through on 20 May, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No. 115/2014 New Delhi, this the 20th day of May, 2015. HONBLE DR. K.B. SURESH, MEMBER (J) HONBLE MR. SUDHIR KUMAR, MEMBER (A) Sunil Kumar Nanda, S/o Shri Jhasketan Nanda, R/o D-540, Budh Vihar, Alwar, Rajasthan-301001. .. Applicant (By Advocate : Shri Yogesh Sharma) Versus 1. Navodaya Vidyalaya Samiti through The Commissioner, B-15, Institutional Area, G.B. Nagar, Sector-62, Noida (UP)-201309. 2. The Joint Commissioner, Navodaya Vidyalaya Samiti, B-15, Institutional Area, G.B. Nagar, Sector-62, Noida (UP)-201309. (By Advocate : Shri S. Rajappa with Shri B.C. Panda, Asstt. Commissioner, NVS) ORDER (ORAL)
Dr. K.B. Suresh, Member (J) We have heard the learned counsels for both the sides in great detail, spanning over two days and also the concerned officer, who had made the notings on the file, who was present in the court, and examined the documents on record.
2. We had directed the learned counsel for the applicant to bring the original documents for examination and we could not found any such discrepancy in the documents. As it would be, had it be so. If the originals were with a P.G. College, their acknowledgement will be thus. We are also aware that the applicant may have forgotten to bring it or might have also told so. Whatever it be, but then the other side is also possible. The officer can also make a mistake and for this reason, we do not think that the future of a young man should be jeopardised. We are not finding fault with either side but think that matters should be reconciled positively.
3. In our view, the applicant is entitled for another interview, and therefore, we direct the respondents to conduct a supplementary interview and if found suitable, then grant him appointment even by creating a supernumerary post as we can find no fault on his side. This exercise shall be completed within two months from the date of receipt of a copy of this order. We appreciate the efforts put in by both the counsels and the concerned officer.
4. Accordingly, the O.A. is allowed. No order as to costs.
Issue DASTI.
(SUDHIR KUMAR) (DR. K.B. SURESH) Member (A) Member (J) /Jyoti/