UNION OF INDIA Vs. SATISH KUMAR RANJAN

JUDGEMENT

(1.) Challenge in this petition is to an order of the Central Administrative Tribunal, Madras, in O.A.No.749 of 2015, dated 7th August 2015, by which the Tribunal has directed the writ petitioners to examine the first respondent, for fitness under Class 'C-2', within two months, from the date of receipt of a copy of the order made in O.A.No.749 of 2015, and if he found fit, grant him appointment, within one month thereafter.

(2.) Short facts leading to the filing of the writ petition are that the first respondent was successful in the written examination held, in pursuance of Employment Notice No.CEN.04/2010, issued by the Railway Recruitment Board, Personnel Branch, Southern Railway, for appointment to the post of Ticket Examiner. He has appeared for the medical examination for physical fitness. Vide letter, dated 05.11.2014, he was informed by the Divisional Personnel Office, Personnel Branch, Southern Railway, Tiruchirapalli/second petitioner that he was medically unfit, in B-2 category, for the post of Ticket Examiner.

(3.) Thereafter, he appeared before Dr.Umesh Prasad Sinha, Professor and Head of the Department, Eye Department, Patna Medical College Hospital, Patna, who had certified that the first respondent was medically fit, under category B-2. Thereafter, the first respondent has filed O.A.No.050/00345 of 2015 before the Central Administrative Tribunal, Patna Bench. Vide order, dated 11.05.2015, the Tribunal has directed the first respondent, to approach the appropriate forum, as it lacked territorial jurisdiction.