Central Administrative Tribunal - Allahabad
Manvendra Kumar vs Union Of India on 28 October, 2009
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH ALLAHABAD ( THIS THE 28th DAY OF OCTOBER, 2009 ) PRESENT : HONBLE MR. JUSTICE A.K. YOG, MEMBER-J HONBLE MRS. MANJULIKA GAUTAM, MEMBER-A ORIGINAL APPLICATION NO.1221 OF 2009 (U/s, 19 Administrative Tribunal Act.1985) Manvendra Kumar, S/o Sri Ram Charan Sharma, R/o Village Brahman Ka Nagla, P.O. Dawli, District-Agra. . . . . . . . .Applicant By Advocate : Shri O.P. Sharma Versus 1. Union of India, through the Director General Archeological Survey of India, Janpath, New Delhi. 2. Superintending Archeologist, Archeological Survey of India, Arga Circle, 22 The Mall, Agra. 3. Munna, S/o Sri Karamat Ali 4. Dinesh Chandra Sharma, S/o Sri Mata Prasad Sharma Respondent no.3 and 4 posted and working to the post of attendant (Group D) in the office of Superintending Archeologist, Archeological Survey of India, Agra Circle, 22 The Mall, Agra. . . . . . . . . . Respondents By Advocate : Shri Pranay Krishna O R D E R
(DELIVERED BY: JUSTICE A. K. YOG- MEMBER-JUDICIAL)
1. Heard Shri O.P. Sharma, learned counsel for the applicant and Shri Pranay Krishna, learned counsel for the respondents. Perused the pleadings and the documents on record.
2. At the outset, learned counsel appearing for respective parties stated that this OA is covered by final order dated 14.07.2008 passed in OA No.1232/06 connected with OA No.1230/06 (Annexure A-9/compilation-II) which was passed relying upon an earlier order of the Tribunal.
3. Learned counsel for the applicant informs that two persons on merit list have not been considered but their juniors given relief as they had approached Court. It is not appropriate to pass orders in favour of individuals intermittently only after they approach Court/Tribunal. Benefits of Select/Merit list should be given to all the persons in order of merit of select list.
4. It has come on record that the applicant was handicapped until he obtained required information under RTI Act. The applicant claims to have approached concerned authority for redressal of his grievances.
5. In view of the above, we direct the applicant to file comprehensive parawise representation before concerned respondent authority along with complete copy of OA (Both compilation I and II) along with certified copy of this order within four weeks from today and if such comprehensive representation is being filed (as indicated above in this order), the said authority shall, provided certified copy is filed as stipulated/contemplated above, decide said representation in accordance with law within two months of receipt of said order (certified copy of this order as indicated above) by passing a reasoned and speaking order in accordance with law. Decision taken shall be communicated to the applicants forthwith.
6. OA stands finally disposed of subject to the above directions. No costs.
Member-A Member-J
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