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Central Administrative Tribunal Principal Bench: New Delhi O.A. No.174/2024
M.A. No. 207/2024
This the 19thday of January, 2023 Hon'ble Mr. Manish Garg, Member (J) Hon'ble Dr. Chhabilendra Roul, Member (A) Patil Aditya Rajkumar
Aged about 29years S/o Rajkumar Madhavrao Patil, R/o 24, Shastri Nagar, Bhavsar Chowk, Nanded Maharashtra-431605 …Applicant
(By Advocate: Mr. Prakhar Bhatnager)
Versus
1. The Secretary Department of Personnel & Training Ministry of Personnel, PG and Pensions Government of India North Block, New Delhi-110 001
2. The Secretary Union Public Service Commission Dholpur House, Shahjahan Road, New Delhi - 110069
3. The General Manager Ministry of Railways Baroda House, New Delhi-110003 …Respondents
(By Advocate: Mr. R.V.Sinha with Mr. A.S. Singh for R-2 Mr. S.K. Tripathi for Mr. Gyanendra Singh for R-1 &3)
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ORDER (ORAL)
By Hon'ble Mr. Manish Garg, Member (J) By virtue of the present OA, the applicant is seeking the following relief:-
"A. To consider the Applicant as an OBC Non-Creamy Layer Candidate in respect of UPSC Civil Services Examination 2022 and allocate service accordingly;
B. Pass any other order or direction that this Hon'ble Tribunal thinks fit and proper in the facts and circumstances of the case."
2. At the outset, the learned counsel for the respondents appears and states that the subject matter is challenged in an RTI communication, which cannot be a subject matter to challenge.
3. On the other hand, the learned counsel for the applicant states that even otherwise, the representation (undated) Annexure/14 has not been disposed of by the Competent Authority of the respondents.
4. The learned counsel for the applicant states that he would be satisfied if the representation is disposed of in a time-bound manner.
5. In view of the limited prayer, the present OA is disposed of with a direction to respondent No. 1 to dispose of the representation within 30 days from today by a reasoned and speaking order. Needless to say, the Principle of natural justice is to be followed. We have expressed no opinion on the merits of the case.
6. The present OA stands disposed of. Pending MA also stand disposed of. No costs
(Dr. Chhabilendra Roul) (Manish Garg)
Member (A) Member (J)
/arti/
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