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Arun Kumar vs Union Of India And Others

Central Administrative Tribunal · Decided on 9 May 2022 · Citation: (2022) 05 CAT CK 0013

HON’BLE JUDGES
Tarun Shridhar, Member (A) · Pratima K Gupta, Member (J)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 330, 00372 Of 2022
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Judgment

11 paragraphs · 356 words

Tarun Shridhar, Member (A)

1.

Shri Rohit Upadhyay, learned counsel for the applicant and Shri Manoj Kumar Sharma, holding brief of Shri Chakrapani Vatsyayan, learned counsel for the respondents, are present.

2.

Vide the present Original Application, the applicant seeks the following relief:

“ (a) To set aside the impugned result dated 31-01-2022 declared by Respondent No. 2 (The Department of Posts, India Office of The Chief Postmaster General, U.P. Circle, Lucknow.) Annexure No. A – 1 of the Original Application.

(b) To issue direction to the respondent authorities to consider the representation of the applicant dated 10-02-2022 and take the decision and to correct the result and may declare the result a fresh and including the name of applicant as successful candidate in the result.

(c) To direct the respondent authorities to issue appointment letter / promotion on the post of Postal Assistant / Sorting Assistant.”

3.

Since the outcome of the present original application is squarely based on the factual position as is obtained on the records, it would be appropriate that this original application is disposed of at this admission stage with a direction to the Competent Authority amongst the respondents to examine the documents with respect to the examination for the post of Postal Assistant / Sorting Assistant and the resultant outcome of the said examination by which the applicant is aggrieved.

4.

The applicant has already preferred a representation to this effect to the Chief Post Master General, U.P. Circle, Lucknow. The said authority is directed to decide the aforesaid representation strictly in accordance with the facts as emerge from the official records within a period of eight weeks from the date of this Order.

5.

The Competent Authority may in its wisdom choose to afford an opportunity of personal hearing to the applicant. If such an opportunity is afforded, it would be advisable that similar opportunity is afforded to respondent No. 3 also as he has been the beneficiary of the result of the said examination.

6.

Accordingly, Original Application No. 372 of 2022 is disposed of with the aforesaid directions.

7.

There shall be no order as to costs.