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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  5668 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 13765 OF 2018]

[DIARY NO. 16797 OF 2018]  RAMA NATH JHA                                 Appellant(s)

                               VERSUS UNION OF INDIA                 Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted. 2. Writ Petition (C) No. 3548 of 2017 before the High Court of Judicature at Patna was filed by the appellant  herein,  challenging  the  order  dated 14.12.2012  of  the  Central  Administrative  Tribunal, Patna  in  OA  No.  42  of  2005  and  other  connected matters.

3. The  issue  pertains  to  the  claim  made  by  the appellant that his promotion as a passenger guard was based on a selection.  The impugned Judgment of the High Court reads as follows :-

“Heard counsel for the petitioner and the counsel for the Railways.   This Court is not willing to set aside the order of the Tribunal dated 14th December, 2012 now in the year 2017 on the ground

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that  this  petitioner  was  not  made  party and heard.   

From perusal of the order of the Central Administrative  Tribunal,  Patna  Bench, Patna,  it  is  evident  that  this  well considered decision has been taken keeping in mind the policy in vogue as well as the decisions, which have emerged subsequently after other rounds of legal battle before the Allahabad High Court and Hon'ble Apex Court.   Individual  grievances  can  be agitated before the Tribunal.”

   4. We do not find that any of the contentions raised by  the  appellant  has  been  dealt  with  in  the  writ appeal judgment.  For that only reason, we set aside the impugned Judgment and remand the matter to the Division  Bench  of  the  High  Court  to  consider  the matter afresh and pass a reasoned Judgment, adverting to the contentions raised by the appellant.   5. The appeal is disposed of as above.   

No costs.  .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 18, 2018.

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ITEM NO.16               COURT NO.5               SECTION XVI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Diary No. 16797 of 2018 RAMA NATH JHA                                      Appellant(s)                                 VERSUS UNION OF INDIA                 Respondent(s) (FOR ADMISSION and I.R. and IA No.70165/2018-CONDONATION OF DELAY  IN FILING and IA No.70169/2018-EXEMPTION FROM FILING O.T.)   Date : 18-05-2018 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Aditya Shankar, Adv.  

Mr. Sanchay Srivastava, Adfv.  Mr. Sameer Kumar, AOR Mr. Prateek Singh Chaudhary, Adv.  

                   For Respondent(s)                          UPON hearing the counsel the Court made the following                              O R D E R

Delay condoned.  Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)