Central Administrative Tribunal - Kolkata
Jayanta Bandyopadhyay vs C L W on 27 January, 2020
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IN THE CENTRAL ADMINISTRATIVE TRIBUNAL,
CALCUTTA BENCH
O. A. NO./Kb Avv OF 2018
7
In the matter of:
An application under Section 19 oflf
the Administrative Tribunal Act,
1985;
And
In the matter of:
1. Jayanta Bandyopadhyay,
son of Karunamoy Bandyopadhyay,
residing at Annawasha Housing Co-
Operative Society, G-BIock-Ext,
Natun Pally, Benachity, Durgapur,
Dist-Burdwan, Pin - 713216. ■v •
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2. Kanchan Kumar Layek,
son of Nityananda Layek, residing at
Amrit Nagar Colliery, P.O. + P.S.-
Raniganj, Burdwan, Pin - 713347.
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3. Samiran Chatteijee,
son of Prabhat Kumar Chateijee,
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residing at VILL . + PO-Kuchut,
Burdwan, Pin -713407.
4. Sirsendu Maji,
son of Sabita Ranjan Maji, residing at
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- Village - Kankur Kunda, P.O. 'If
Achra, Burdwan, Pin -713335.
5. Pijush Kanti Mondal,
son of Monimohon Mondal, residing
at 6/5, Aurobinda Pally, Bhiringi,
Durgapur, Pin -713213.
6. Subhendu Mallick,
son of Ananda Mallick, residing at -
5B/59 Srinagar Pally, P.O.-Benachity,
City- Durgapur, Dist- Burdwan, Pin
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* -713213.
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7. .Sumitava Nandi,
son of Kanan Behari Nandi,
residing at RC-120, Geetanjali Park
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Bengal Ambuja City Centar,
Durgapur, Burdwan, Pin 713216.
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Tanmoy Biswas,
son of Mrityunjoy Biswas, residing at
-Vill- 9 No. Manindra Nagar, P.O.-
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Cossimbazar, P.S-Berhampore, Dist-
Murshidabad, Pin * 742102.
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9. Amit Paswan, -
son of Anil Paswan, residing at - Vill-
Namokesia Kalimandir, P.O-
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Aachara, P.S-Salanpur, Dist-
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Burdwan, Pin -713335,
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10. Sudhangshu Kumbhakar,
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son of Sadananda Kumbhakar, ;
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residing at Alladi-2, P.O.-
Basudevpur, Jemari, Burdwan, >.Pin -
• ' 713335. i
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11. Suman Gantait,
i son of Hiralal Gantait, residing at -
Vill - Gobindapur, P.O-Kanyapur,
Dist-Burdwan, Pin -713341.
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12. Nirmal Mahato,
pp?? son of Bhupen Mahato, residing at
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Vill-Atharghata, P.O.- Sudarshan,
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Nagar, P.S.- Banshiharl, Dist-Dakshin-
Dinajpur, Pin -733121
13. Bibekananda Paramanik,
son of Gouranga Paramanik, residing
at Vill + P.O Fusrabaid, P.S.-Para,
Dist- Purulia, Pin -723126.
14. Ankita Mondal,
daughter of Lakshmi Kanta Mondal,
residing at 23/5 Kalikapur Road,
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P.O. Cossimbazar, P.S.
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Berhampore, Dist-Murshidabad, Pin
- 742102.
15. Laboni Sarkar,
daughter of Sankar. Sarkar, residing
at 7 Manindranagar, P.O.
Cossimbazar, P.S. Berhampore, Dist-
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16. Sangita Roy,
C/o. Debopam Bhattacharya,
residing at Vill + P.Q-Tapan, P.S
Japan, Dist- Dakshin Dihajpur, Pin -
733127. ■r
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17. Srijani Thakur,
son of Prabhat Kumar Thakur,
residing at Vill + Po-Manikyaher,
Dist-Murshidabad, Pin-742163.
18. Sk. Ashif,
son of Sk Liakat All, residing at D-II-
16, Coke Oven Colony, City-
Durgapur, Burdwan, Pin-713202:
19. Biswajit Das,
son of Late Ghosto Chandra Das,
residing at- Ambagan (Near, Kali
Mandir) P.O. Mihijam Dist-Jamtara,
Pin-815354.
20. Biltu Khan,
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son of Paresh Nath Khan, residing at
PQ-Sainthia (Rathtala Para), Dist-
Birbhum, Pin-731234.
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21. Gouranga Mandal,
son of Late Nil Kumar Mandal,
residing at Vill-Soasa, P.0.
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Ksthagara, Dist-Birbhum, Pin- $£
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731216. i
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22. Pibyandu -Bkwas,
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son of Shyamalendu Biswas,
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residing at Street No-60, Qrs. No- II
D/3, PO-Chittaranjan, Dist- m
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Burdwan, Pin-713331.
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23. Subhasish Chakraborty,
Son of Late S. K. Chakraborty, i;
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residing at Street No-34, Qrsv No-
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30/B, P.O. -Chittaranjan, Dist- i
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Burdwan, Pin-713331. 8
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24. Joy Sharma,
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son of Late Kalipada Sharma,
Holding at Street No-31, Qrs. No.-
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23/D, PO-Ch 11 taranjan. Dist- is
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Burdwan, Pin-71333J ^ *|
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-Versus-
The Union of India, the
General Manager, Chittaranjan
Locomotive Works> General
Manager, Office - P.O, & P.S.
Chittaranjan, District - Burdwan, j?in
- 713331.
2. The Chief Personal Officer,
Chittaranjan Locomotive Works,
Office - P.O. & P.S. Chittaranjan,
District - Burdwan, Pin - 713331.
3. The Railway Board, service
through the Chairman, Railway
Board, Rail Bhavan, Raisina Road,
New Delhi -110001.
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4 The Chairman, Railway Board,
Rail Bhavan, Raisina Road, New
Delhi -110001.
Respondents
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1 0. A/350/544/2018
CENTRAL ADMINISTRATIVE TRIBUNAL
KOLKATA §ENCH, KOLKATA
0. A/350/544/2018 Date of Order: 27.01.2020
MA 806/2018
Coram: Hon'ble Ms. Bidisha Banerjee, Judicial Member
Hon'ble Dr. Nandita Chatterjee, Administrative Member
Jayanta Bandyopadhyay & Ors....... Applicants
Vrs.
Union of India & Ors Respondents
For The Applicant(s): Mr. S.K.Datta & Mr. B.Chatterjee, Counsel
For The Respondent(s): Mr. H.Ghosh; Counsel
ORDER (ORAL)
Ms. Bidisha Banerjee, Member (J):
Heard Ld. Counsels for both the parties.
2. The applicants are aggrieved in regard to the speaking order dated 07.07.2016, which reads as under:
Slllisi&i™™,.
-V * ■¥fmm e- ■■ 'fengag,ement,^biplom^e^e-';holdt^5A;c_tVAppitnticeii<GOI\'Trainc«)^are,?als^eligtble| ^ro^ae^Ano'iifiwtibnas-t^ed for;%ageTncnt of-Sut^i^!«^But norsuch:n6tjfiC6S«pn!has • Vbeen'issjiedr' • " r " *''' S i i-t mBmmmmsim I L.:
2 O. A/350/544/2018 / 3. At hearing, it transpired that the applicants have been adjudged suitable to be considered against the quota fixed for Act Apprentice for Direct Recruitment, F"7 ■ /• which is generally filled up through open market in terms of the Railway Board Rules. The applicants apprehend that they would be asked to apply against the Recruitment Notification.
4. Ld. Counsel for the respondents, on the contrary, submitted that the Speaking Order simply reflects that a recruitment process has been initiated but it does not mention that the applicant would have to apply against the recruitment notification.
5. In terms of the note dated 07.12.2011, it is not in dispute that the applicants are allowed to be considered. Operative portion of the note dated 07.12.2011 reads as under:
i : fCeep/ng in view:ow emergent- r6quiremehtas.brbugh» ." pngagemcnt-of tiWur. piploma.hoiderntained'apprentices, in, ma)-thepresently:
CLW establishment under 'call candidates .from 1996-97 batch to :200®i)afehTdt. sCfeeniiig;
'later.batches-.may be considered to the extentcandidates;dp not'turn up,so:that, in-' hour i50 awtfrdates'becomc available. Care-would be.lakcn td cal].ihe;Hat'chcs;' : ali a whole, has been the practice in considering engagemcn! of Course; as>a . ..Completed' Act Apprentices as Substitutes iii Gr.'lD'. Since the technically'- qualified, Uey 'mly S dimeiJy. posted in the Workshop', as per (lie .- SYS tem being'followed, for meeting the requirement there.
in Para4 above for approval.
May kindly consider the proposal L y C
6. In view of the above, we direct the respondent authorities to consider the applicants against the quota fixed for these Apprentices in terms of the Railway Board Orders and Railway Rules. According to the parties, the quota fixed is 20% of the total vacancies. We also understand that if the vacancies are available and the respondents intend to fill up the vacancy in exigency of service, applicants can 3 l be considered in accordance with law. Therefore, let appropriate orders be issued ■ *> t';
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-/ w HF 3 O.A/350/544/2018 in this regard within a period of three months from the date of receipt of a copy wr of this order.
The O.A. stands disposed of accordingly. No costs. -v . 0.
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(Nandita Chatterjee) (Bidisha Banerjee)
Member (A) Member (J)
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