Central Administrative Tribunal - Kolkata
Sujit Bijuli vs D/O India Post on 9 October, 2018
IN Ti-IE CENTRAL ADMINISTRATIVE TRIBUNAL
KOLKATA BENCH
O.A. /2018.
IN THE MATTER OF:
An application under section 19 of the
Administrative Tribunals Act, 1985;
DETAiLS OF THE APPLICATION:
1, PARTICULARS OF THE APPLICANTS:
Sri Sujit Bijuli, son of Subhas Bijuli,
Permanent resident of Village - Unal,
Post Office - Ururi, Police Station -
Bhaganpur, District - Purba Medinipur,
Pin - 721458 appointed as GDSMC
Katranka B.O. in Egra Sub-Division under
Contai Division.'.
2. Sri Buddhadeb Barman.son .of Achintya
Kurnar Barman, permanent resident of
Village and Post Office - Taladiha, Police
Station - Patashpur, District- Purba
Medinipur, Pin -721144 appointed as
GDSMD Teghari B.O. in Egra
Sub-Division' under Contai Division.
3, Sri Sujit Manna son of'Late Bhim Charan
Manna, Permanent resident of village -
Maisali, Post Office - Uhahgoan, Police
Station - Contal, District - Purba Medinipur,
Pin'- 721401,'appointedasGDSMD
Brajaballavpur B.O. in Egra Sub-Division
under Contai Division.
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4. Sri ParameswarBerasofl of Sri Chittaranjan
Bera, Permanent resident of Village - 2nd
Part Jalpai, Post Office - Tarapakhia,
Police Station - Nandigram, District - Purba
Medinipur, Pin -721656, appointed as
GDSMD BallyagobindapUrB.O. in Egra
Sub-Division under Contai Division.
IN THE MATTER OF:
NoncircultioninContai-DiV1Si0fl
Chief Post Master General West Bengal
Circle memo no. Rectt,/R-46/20 18 Dated
21.08.2018,04.09.2018&05.09.2018
extending oppoiunity to GDS of all. r
divisions in West Bengal Circle to appear
in.Limited competitive examination for
promotion to vacant MTS post existing in
postal and RMS divisions in West Bengal
Circle where there isnot GDS to compete.
The Non Circulation has caused serious
prejudice to the applicants. . .
2. PARTiCULARS OF THE RESPOENTS:
Union of India, through the Secretary
M.O.C.&1.T. having its office at Dak
Bhawan, New Delhi- 110001.
The Chief Postmaster General,
West Bengal Circle, having its office at
Yogayog Bhawan, Kolkata - 12.
The Postmaster General South Bengal
Region, Yogayog Bhawan, Kolkata- 12.
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4. The Director of Postal Services, South
Bengal Region, Yogayog Bhawan,
Kolkala- 12.
. The Superintendent of Post Offices
Contai Division, P.O. - Contai,
Dist. - Purba Medinipur, Pin - 721401.
6. The Inspector of Post OffloesEgra
Sub-Division, P.O. - Egra, Dist - Purba
MedinipUr, Pin - 721429.
Respondents.
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CENTRAL ADMIMSTRATIVE TRIBUNAL
KOLKATA BENCH
O.A/ 350/1490/2018 Date of Order: 09.10.2018
Coram: Hon'ble Mr. A.K Patnaik, Judicial Member
For the Applicant(s): Mr. K. Mishra, Counsel
Mr. B. Chatterjee, Counsel
For the Respondent(s): Mr.S. K Ghosh, Counsel
ORDER(ORAL)
A.K Patnaik, Member (J):
Heard Mr. B.Chatterjee leading Mr.K.Mihra,, Ld. Counsel for the applicant, and Mr. S .K.Ghosh, Ld. Counse1f'r\Iie official Res rdents'.
I V M.A. No. 730/2018"filed fjoint jDEbscIifibn of 4his\case is allowed and disposed of according.y '5 E This O.A. has beenfiled un'der'Secti&i\19'ofthe Administrative Tribunals Act p / 1985 with the followirprayers / / \\ "a) Leave be' granted, to the,ap'lica'nts / to'/move this application jointly, in terms of Rule 4(5) ,.of tlit Central Administrative Tribunal (Procedure) Rules, 1987 haing regard to the common interest of all the applicants;
An order do issue by this Hon'ble Tribunal, requiring the respondents to cause fresh notification for recruitment of Multi Tasking Staffs in the Department of Posts, Government of India in supersession of the recruitment notices. dated 21.08.20181; 04.09.20118 and 05.09.2018 and further cause wide circulation of such fresh notification for information of all intending eligible Gramin Dak Sevaks working in Contai Division in order to ensure their'participation in such recruitment process.
an order do issue thereby requiring the respondents to allow the applicants to apply for the posts of Multi Tasking Staffs in West Bengal Circle in the Department of Posts, Government of India in respect of vacancies for the year 2018 beyond the last date of making such application, as stipulated in the recruitment notices dated 21.08.2018;04.09.2018 and 05.09.2018;
2d) an order do issued thereby requiring the respondents to hold supplementary /special examination of the applicants for the post of Multi Tasking Staffs in the Department of Posts, Government of India in West Bengal Circle against vacancies for the year 2018;
e) Such other or further order or orders be passed, if required, even by moulding the reliefs specifically prayed for herein above as would afford complete relief to the applicants."
After hearing in extenso, Ld. Counsel for the applicants, prays liberty of this Tribunal to make comprehensive representations individually to Respondent Nos 2 and 5 within a period of two weeks and prayed that specific time frame may be fixed by directing the Respondent Nos. 2 and 5 to consider the sa.id representations as per rules and regulations governing the field.
I do not think that it will be prejudicial to either of the sides if the O.A. is disposed of by granting liberty to .th qplicants to make comprehensive representations individua1ly.,AccordjngLy, vithodt going into the merit of the I i'b matter, the O.A. is disposed of by, grntingierty to:the applicants to make comprehensive representations individu l(toRespondeirNqs 2 and 5 annexing Al all the required documents within teks fr6rn he date of receipt of this order and if any such representation' is preferred t Respondent Nos. 2 and 5 then they will consider the same keeping in ;mind 'rules and regulations governing the field and communicate the result thereof to the ap5Iic6i-its by way of a well reasoned ord'er within a period of four weeks froth the date oceipt of the representation. Although, I have not expressec of the O.A. still then I hope and trust that after such consideration if the applicants' grievance are found to be genuine and they are otherwise eligible then expeditious steps be taken by the Respondents to grant the benefit as claimed by them in their representation.
With the aforesaid observation and direction, this O.A. stands disposed of. No costs.
Copies of this order be handed over to Ld. Counsel for both the parties. Applicant is also granted liberty to annex a copy of this order along with his representation to be preferred within two weeks to Respondent Nos. 2 and 5.
N \ • L 'j (APatnaik Member(J) RKIPS