OPEN COURT
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH
ALLAHABAD
This is the 22d day of September, 2021 ORIGINAL APPLICATION NO. 330/630 of 2020 HON'BLE MR. TARUN SHRIDHAR, MEMBER (A) HON'BLE MS. PRATIMA K GUPTA, MEMBER (J) Vay Kumar Slo Hari Lal, RIo Sanjay Nagar, Bajpur, Uttrakhandd, 262401. ...Applicant.
Advocates for the Applicant Mr. Ankur Verma/Shri Siddharth Khare
VERSUS
1. Union of India through Secretary, Ministry of Railways Government of India, New Delhi.
2. General Manager, Northern Central Railway, Headquarters Subedarganj, Prayagraj
3. Chairman, Railway Recruitment Board, Nawab Yusuf Road, Prayagraj.
..Respondents
Advocate for the Respondents Shri Ajay Kumar Rai
ORDERR
BY HON'BLE MR. TARUN SHRIDHAR, MEMBER (A) Heard Shri Ankur Vemra, learned counsel for the applicant and Shri Ajay Kumar Rai, learned counsel for the respondents.
2 The limited issue involved in this OA is that applicant who had dleared all the relevant stages of selection for the post of Assistant Loco Pilot, could not be given appointment on account of being declared medically unfit. He preferredan appeal against this, wherein it was held that he is unfit in A-1
but fit in B-1 as far as eye sight is concerned.
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Learned counsel for the applicant submits that he may be allowed an
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anDortunityto be subjected to re-examination of his medical fitness and orays for indulgence in this regard stating that applicant being unemployed, is facing severe financial hardship. 4In view of the limited prayer at this stage, the OA is disposed of with a direction to the applicant that he should make an appropriate representation within a period one week from today before the competent authority amongst the respondents, who after receipt of representation shall consider and dispose it of within a period of six weeks from the date of its receipt in
accordance with rules and instructions governing the determination of
medical fitness of the applicant's for the post of Assistant Loco Pilot. While
disposing of the representation, respondents may taken a decision on
conducting a fresh medical examination of the applicant taking a
sympathetic and open minded view in this regard. No order as to costs.
(PRATIMAK GUPTA)
Member (J)
(TARUN SHRIDHAR)
Member (A)
Manish/-
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