UNION OF INDIA AND ORS. Vs. PRADEEP TOMAR

JUDGEMENT

(1.) C.M. Appl. No. 4509/2015 (Exemption)

(2.) BY way of this instant Writ Petition filed under Article 226 of the Constitution of India, the Petitioners question the tenability of the order dated 31.10.2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 4136/2013, whereby it allowed the Original Application preferred by the respondent.

(3.) RESPONDENT reported to the Office of Senior DPO, Northern Railway, DRM Office, Ambala on 15.4.2013 and submitted all the documents as were required by him. He met with the concerned officer so as to ascertain his date of joining and in response thereto, he was asked to join on the next day i.e. on 16.4.2013. Respondent visited the office of petitioner No. 2 on 16.4.2013 again, wherein, he was informed that they had not received any letter from the Lajpat Nagar Office, Railways and he was advised to contact the office after 10 -12 days. The Respondent failed to receive any letter of appointment despite the fact that the other selected candidates who had applied alongwith him had already joined their services. Respondent was also not disclosed any reason for not getting the letter of appointment. In such circumstances, respondent wrote a letter dated 8.6.2013 and then sent a legal notice dated 14.09.2013. In response to the legal notice, the respondent was informed for the first time that during the process of documents verification on 15.4.2013, it was found that his signature was not present on the application form and owing to this; his case has been sent back to the Railway Recruitment Cell, Lajpat Nagar, New Delhi for taking further action.