Bhupendra Kumar Gangawat S/O Shri ... vs Union Of India
2022 Latest Caselaw 7703 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 7203/2021

Bhupendra     Kumar      Gangawat           S/o      Shri       Rajendra   Kumar
Gangawat, Aged About 38 Years, R/o E-50/3, Adityapuram,
Sawa Shambhupura, Chittorgarh, Rajasthan 312622 Petitioner
Selected For The Post Of Senior Mining Geologist Indian Mine
Bureau Of Mines, Nagpur Currently R/o S-101, Mahesh Nagar,
Jaipur 302015 - Group B.
                                                                    ----Petitioner
                                   Versus
1.      Union Of India, Through Secretary, Ministry Of Mines,
        Shastri Bhawan, New Delhi.
2.      Chairman, Union Public Service Commission, Dholpur
        House, Shahjahan Road, New Delhi-110069.
3.      Chief Controller Mines, Indian Bureau Mines, Indira
        Bhavan, Civil Lines, Nagpur-440001.
4.      Chief Administrative Officer, Indian Bureau Mines, Indira
        Bhavan, Civil Lines, Nagpur-440001.
                                                                 ----Respondents

For Petitioner(s) : Mr. Shiv Narain Bohra, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

08/12/2022

Heard.

This petition has been filed under Article 227 of the

Constitution of India against the order dated 12.05.2021 passed

by Central Administrative Tribunal, Jaipur (hereinafter referred to

as 'the Tribunal'), whereby, O.A. seeking direction to allow the

petitioner to join, has been dismissed.

(2 of 2) [CW-7203/2021]

Learned counsel for the petitioner would submit that the

imperative reason for the petitioner not to join services was illness

of his father and this was not properly appreciated by the Tribunal.

We find that after the appointment order was issued to the

petitioner and not only once but more than one opportunity was

granted to the petitioner and in this manner repeatedly a total

period of six months was allowed to the petitioner to join services

even then, he failed to join. The view, therefore, which has been

taken by the Tribunal does not suffer from any patent illegality or

error of jurisdiction, warranting interference by this Court.

This petition is, accordingly, dismissed.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /1

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