Delhi High Court
Shyam Sunder vs Union Of India & Others on 30 April, 2012
Author: Badar Durrez Ahmed
THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 30.04.2012
+ W.P.(C) 4700/2011
SHYAM SUNDER ... Petitioner
versus
UNION OF INDIA & OTHERS ... Respondents
AND
+ W.P.(C) 6699/2011
ARUN KUMAR ... Petitioner
versus
UNION OF INDIA & OTHERS ... Respondents
Advocates who appeared in this case:
For the Petitioners : Ms Jyoti Singh, Sr Advocate with Mr N. N. S. Rana and
Ms Saahila Lamba
For the Respondents : Mr Abhishek Yadav
CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE V.K. JAIN
JUDGMENT
BADAR DURREZ AHMED, J (ORAL)
1. These writ petitions are taken up together as they arise out of the
common order passed by the Central Administrative Tribunal, Principal
Bench, New Delhi, dated 04.01.2011 in OA 3546 and 3547, both of 2009.
2. Both the OAs were dismissed by the Tribunal by virtue of the
impugned order purely on the ground of limitation. The learned counsel for
the petitioners drew our attention to paragraph 7 of the impugned order
which reads as under:-
"7. We have to consider whether the preliminary objection of
the respondents that these applications are barred by limitation
is valid or not, and whether the judgment in Ravinder Kumar
Negi's case (supra) is applicable or not? It is seen that Sh.
Ravinder Kumar Negi had filed OA-1817/2005 claiming that he
should be allowed to appear in the selection test as candidates
three times the number of vacancies as required under
paragraph 215 of Indian Railway Establishment Manual
Volume-I had not been called. Pursuant to the interim direction
of the Tribunal, he was allowed to appear in the test; later on, it
was found that he had scored 59.95 marks in the aggregate
against the bench mark of 60. He challenged the results
immediately by filing OA No. 2693/2009 in which he claimed
that being the junior-most his seniority marking should have
been as per the provisions of IREM. His prayer was allowed;
the respondents implemented the directions and recalculated the
marks by awarding 5 marks (2 marks extra) to him."
(underlining added)
3. In the context of the said paragraph 7, she submitted that while in
Negi's case, the Tribunal felt that Negi had challenged the results
'immediately' by filing an OA 2693/2009, the expression 'immediately',
according to her, would, if applicable in Negi's case, would also apply to
the present petitioners. This is so because, according to her, the results in
the case of Negi were declared on 04.12.2006 and the OA in which he got
the relief in the second round, was filed in 2009, the OA being OA
2693/2009. The petitioners also filed their OAs in 2009. Thus, what was
regarded as 'immediate' in respect of Negi's case ought to have been
regarded as 'immediate' in the case of the petitioners also and
consequently, the petitioners' Original Application ought not to have been
thrown out by the Tribunal on the point of limitation alone.
4. We have heard the learned counsel for the parties and we see merit in
the contention raised by the learned counsel for the petitioners in the
backdrop of what has been observed by the Tribunal in paragraph 7 of the
impugned judgment which we have extracted above. Consequently, we
feel that the matter ought to be considered afresh by the Tribunal in the
light of the fact that in Negi's case the results were declared in 2006 and the
Original Application was filed by him sometime in 2009. The only
difference being that in the case of the petitioners, the result was declared
on 30.12.2005 and they had filed the Original Applications in 2009.
5. The impugned order is set aside and the matter is remitted to the
Tribunal to consider the original applications afresh in the light of the
observations made above. In the first instance, the parties shall appear
before the Central Administrative Tribunal on 07.05.2012. The writ
petitions stand disposed of accordingly.
BADAR DURREZ AHMED, J
V.K. JAIN, J
APRIL 30, 2012
SR
