Central Administrative Tribunal - Patna
Naveen Kumar Singh vs Railway on 5 March, 2020
1. OA/050/00738/2016
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
OA /050/00738/2016
Order reserved on 12.02.2020
Date of order : 5th March, 2020
CORAM
HON'BLE MR. JAYESH V. BHAIRAVIA, MEMBER (J)
HON'BLE DINESH SHARMA, MEMBER (A)
Naveen Kumar Singh, S/o Akhileshwar Singh, R/o - Village + PO -
Dhangain, PS - Bikramganj, District - Rohtas, PIN - 802212.
....... Applicant.
By advocate: Sri P.Jha and Shri S.K.Bariar.
Verses
1. The Union of India through the Secretary, Ministry of Human
Resources Development, Govt. of India, New Delhi.
2. The Secretary, Ministry of Railway, Govt. of India, New Delhi.
3. The Railway Board, Ministry of Railway, Govt. of India, New
Delhi through its Chairman.
4. The Railway Recruitment Board, Mahendru Ghat, Patna through its
Chairman.
..... Respondents.
By advocate: Sri B.K. Choudhary with Sri R.B.Awasthe
ORDER
JAYESH V. BHAIRAVIA, MEMBER [J]-The applicant has filed the instant OA seeking the following reliefs : -
"8[i] To hold and declare that the applicant who has passed Bachelor of Engineering Examination' 2013 in First Class, in the discipline of "Mechanical and Production Engineering" from "Sathyabama University", [Established under Section 3 of UGC Act, 1956] is fully entitled for being appointed as a Junior Engineer in Indian Railway, in response to the Employment Notice No.02/2014 [Annexure-A/9 at page nos. 22 to 29 to this Original Application].
AND CONSEQUENT UPON SUCH DECLARATION [ii] For commanding the Respondents concerned to appoint the applicant on the post of Junior Engineer in the Services of Indian