RAM NIVAS KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner filed O.A. No.118 of 2011 in the Central Administrative Tribunal, Patna Bench, Patna. The prayer of the petitioner before the Tribunal, which has been reproduced in the order of the Tribunal dated 19th Aug., 2015, is as under:

(2.) Even an application for condonation of delay was filed, which was allowed by the Tribunal.

(3.) The background to the filing of the OA application before the Tribunal was that the petitioner initially joined the Central Reserve Police Force as an A.S.I. on 15.01996. Prior to the joining, it is his case that he had sat for an examination for Stenographer Grade-D post for which the examination was conducted by the Staff Selection Commission on 002.1996. The petitioner was selected for the post of Stenographer on 10.12.1996. This is at the time when he was still in service of CRPF. Petitioner took leave between 02.12.1996 to 31.12.1996 and thereafter informed the CRPF authorities about his selection and the requirement to report for duty before Doordarshan on 01.01.1997. There was obvious difficulty because the petitioner could not serve two masters simultaneously and he was rather desperate to join Doordarshan as a Stenographer rather than continuing in CRPF. There are certain reasons why it was so and it emerges from the order of the Tribunal, which indicates unsatisfactory service etc.