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Tarun kumar vs Government Of India

Central Administrative Tribunal · Decided on 29 September 2020 · Citation: (2020) 09 CAT CK 0124

HON’BLE JUDGES
L. Narasimha Reddy, J · A.K. Bishnoi, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 1331 Of 2020
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Judgment

8 paragraphs · 350 words

L. Narasimha Reddy, J

1.

The Cabinet Secretariat initiated steps for appointment of Assistant Foreman (Automobile) and issued advertisement No. 02/12 on 27.10.2012. The applicant and various others responded. It is stated that the written test was conducted on 24.10.2013 and on the same day, interviews were also conducted.

2.

The applicant contends that he did not hear anything about the result or about the subsequent selection and came to know that the selection process was cancelled. He went on making representations, and states that he did not get any reply. By stating these and other relevant facts, the applicant filed this OA with a prayer to call for the selection in pursuance of the Advertisement No. 02/12 and direct the respondents to declare the results and then, to continue the process.

3.

The OA was listed for hearing on 22.09.2020 and Mr. R. K. Jain, learned counsel, took notice on behalf of respondents. We directed him to obtain instructions and the matter is listed today.

4.

We heard Mr. Vipul Shukla, learned counsel for the applicant and Mr. R. K. Jain, learned counsel for the respondents, at the stage of admission, through video conferencing.

5.

The applicant has approached this Tribunal in relation to an advertisement issued in the year, 2012. He has stated that on 24.10.2013, screening cum practical test was conducted. However, he is ambivalent as regards the developments that have taken place thereafter. On the one hand, he is feigning ignorance about subsequent steps and on the other hand, he stated that one, Mr. Sunny Vohra joined the post in November, 2017.

6.

Learned counsel for the respondents has brought to our notice that the results of the selection process were declared on 21.11.2013 and two candidates who secured the highest marks were appointed in the year, 2014. The applicant cannot expect the selection process which commenced in the year, 2012 to remain in the same state for such a long time.

7.

We do not find any merit in the OA and the same is, accordingly, dismissed. There shall be no order as to costs.