Central Administrative Tribunal - Delhi
Radhey Shyam vs M/O Health And Family Welfare on 14 October, 2015
Central Administrative Tribunal
Principal Bench, New Delhi
O.A.No.3927/2012
With
O.A.No.4084/2012
Wednesday, this the 14th day of October 2015
Hon'ble Mr. A.K. Bhardwaj, Member (J)
Hon'ble Mr. V.N. Gaur, Member (A)
O.A.No.3927/2012
Radhey Shyam s/o Mr. Nari Ram
r/o C-243, Gali Murkut
Delhi-42
O.A.No.4084/2012
Rajesh Dabas s/o Mr. Dharampal Singh
r/o H.No.25, Sultanpur Dabas, Delhi-39
..Applicants
(Mr. Anil Singal, Advocate)
Versus
1. Union of India through Secretary
Ministry of Health & Family Welfare
Nirman Bhawan, New Delhi
2. The Medical Superintendent
Dr. Ram Manohar Lohia Hospital
Govt. of India, New Delhi
..Respondents
(Mr. Rajinder Nischal and Mr. Ashish Nischal, Advocates)
O R D E R (ORAL)
Mr. A.K. Bhardwaj:
Though the prayer made in the present Original Applications is to quash the interview conducted by respondent No.2 for appointment to the post of Junior ECG Technician and for issuance of direction to the respondents, particularly respondent No.2, to grant promotion to the applicants on parity basis, during the course of arguments, Mr. Anil Singal, 2 learned counsel for applicants submitted that he would be contented if the Original Applications are disposed of with direction to the respondents to examine the claims of the applicants for appointment to the post in question against available / future vacancies, in view of the judgments of Hon'ble High Court in S.K. Chaudhary & others v. Govt. of NCT of Delhi & another (W.P. (C) No.14160/2009) dated 9.1.2013 and Govt. School Teachers Association (Migrants) Regd. & others v. Union of India & others (W.P. (C) No.3989/2010) dated 18.5.2015 as also the judgments of Hon'ble Supreme Court in State of Karnataka & others v. M.L. Kesari & others, AIR 2010 SC 2587 and Nihal Singh & another v. State of Punjab & others (2013) 14 SCC 65.
2. Mr. Rajinder Nischal, learned senior panel counsel for Union of India submitted that the respondents would have no difficulty in considering the applicants for their appointment / promotion to the post of Junior ECG Technician against the available / future vacancies in accordance with rules, including the judicial precedents relied upon by the applicants.
3. In view of the statement made by learned counsel for respondents, Original Applications are disposed of. Needful be done as expeditiously as possible preferably within a period of three months from the date of receipt of a copy of this Order. No costs.
( V.N. Gaur ) ( A.K. Bhardwaj ) Member (A) Member (J) October 14, 2015 /sunil/