Central Administrative Tribunal - Delhi
Umesh Kumar vs Delhi Subordinate Services Selection ... on 24 April, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No. 1530/2015 New Delhi, this the 24th day of April, 2015. HONBLE MR. A.K. BHARDWAJ, MEMBER (J) HONBLE MR. V.N. GAUR, MEMBER (A) Umesh Kumar, Age 30 years, Designation-employed, S/o Shri Amar Singh, R/o Vill. & Post : Gram Bhandor Khurd, Teh. & Distt. Bharatpur, Rajasthan. .. Applicant (By Advocate : Dr. Vijendra Mahndiyan) Versus 1. Delhi Subordinate Services Selection Board, FC-18, Institutional Area, Karkardooma, Delhi-110302 Through its Secretary. 2. Govt. of N.C.T. of Delhi, Through its Chief Secretary, New Secretariat, I.P. Estate, New Delhi. .. Respondents (By Advocate : Mrs. Harvinder Oberoi) ORDER (ORAL)
MR. A.K. BHARDWAJ, MEMBER (J) The short grievance raised by the applicant in the present O.A. is that being an SC from outside Govt. of NCT of Delhi, he has been denied benefit of reservation admissible to candidates from such categories in appointment to the post of Staff Nurse (Post Code No.77/09) selection for which to be held by Govt. of NCT of Delhi (DSSSB).
2. Though the prayer made in the O.A. is for issuance of directions to the respondents to consider the candidature of the applicant for the post in question giving him the benefit of reservation, during the course of the arguments, learned counsel for the applicant submitted that he would be satisfied if a direction is given to the respondents to decide his representation dated 23.03.2015 (Annexure A-6).
3. Heard.
4. Issue notice to the respondents. Mrs. Harvinder Oberoi, the panel counsel for the Govt. of NCT of Delhi, who is present in the court, is directed to accept notice on behalf of the respondents. With the consent of both the counsels, the O.A. is taken up for disposal at the admission stage itself.
5. As per the provisions under Section 20 of the Administrative Tribunals Act, 1985, an individual needs to exhaust the remedy available to him before approaching the Tribunal. The provisions also provide that once the applicant has made a representation, it is incumbent upon the authorities to take a decision on his representation.
6. In the wake, the O.A. is disposed of with direction to the respondents to take a decision in the aforementioned representation of the applicant as expeditiously as possible, preferably within eight weeks from the date of receipt of a copy of this order. No costs.
(V.N. GAUR) (A.K. BHARDWAJ) Member (A) Member (J) /Jyoti/