Central Administrative Tribunal - Jabalpur
Govind Prasad Yadav vs M/O Human Resource Development on 27 August, 2021
1 O.A.No. 200/00550/2021
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/00550/2021
Jabalpur, this Friday, the 27th day of August,2021
HON'BLE SHRI RAMESH SINGH THAKUR, JUDICIAL MEMBER
HON'BLE MS. NAINI JAYASEELAN, ADMINISTRATIVE MEMBER
Govind Prasad Yadav (Electrician cum-Plumber)
S/o Shri T.R.Yadav, Aged about 43 years,
R/o H/33 Bargi Nagar, Near Sangam Nagar
Jabalpur M.P. Pin 482056 -Applicant
(By Advocate - Shri M. Chandurkar)
Versus
1. Union of India, through its Secretary
Ministry of Human Resources Development
Department of School Education & Literacy
New Delhi 110001
2. The Commissioner Navodaya Vidyalaya Samiti
(An Autonomous Organisation under Ministry of HRD)
B/15 Institution Area Goutam Buddh Nagar
Sectro-62, Noida (U.P.) Pin 201309
3. Deputy Commissioner Navodaya Vidyalaya Samiti
Regional Office A/135/A, Alkapuri Gate No.2, Bhopal
MP 462024
4. The Principal Jawahar Navodaya Vidyalaya
Pawarkheda Distt. Hoshangabad
M.P. Pin 461110 - Respondents
(By Advocate - Shri Praveen Namdeo)
O R D E R(ORAL)
By Ramesh Singh Thakur, JM:-
Heard.Page 1 of 4 2 O.A.No. 200/00550/2021
2. This Original Application has been filed against the inaction on behalf of the respondents whereby representation Annexure A-10 dated 13.07.2021 has not been decided yet.
3. From the pleadings the facts of the case is that the applicant was initially appointed on the post of Electrician- cum-Plumber vide order dated 13.08.2009 (Annexure A-1) in Jawahar Navodaya Vidyalaya, Bargi Nagar, Jabalpur. The applicant has been transferred from Jabalpur to Hoshangabad vide order dated 06.10.2015 (Annexure A-2). Suddenly on 06.07.2018, the applicant met with an accident during duty hours and badly injured. After taking treatment, he was issued a medical certificate by the Medical Board Distt. Narsingpur on 13.02.2019 (Annexure A-3) and was advised for light job. The applicant after receiving the medical certificated submitted the same to the Principal and requested to provide light job vide application dated 14.02.2019 (Annexure A-4). Though the representation/ request for conversion of post/providing light job is pending for consideration before respondent No.4 is continuously compelling the applicant to perform the hard work hence the applicant submitted online application for consideration of his grievance upon which the office of respondent No.3 has Page 2 of 4 3 O.A.No. 200/00550/2021 informed the applicant vide letter dated 15.12.2020 (Annexure A-9) that his case has been sent for necessary further action to the Head Office before respondent No.2. Again applicant sent a representation to respondent No.2 vide letter dated 13.07.2021 (Annexure A-10) for consideration of his case for conversion of post and to provide his light job but no action has been taken by the respondents till date.
45. At this stage learned counsel for the applicant submits that the applicant will be satisfied if the respondents are directed to decide Annexure A/10 dated 13.07.2021 in a time bound manner.
5. Learned counsel for the respondents submits that he has no objection if the Original Application is disposed of in above manner as per rules.
6. We have considered the matter and we are of the view that the natural justice will be met if the competent authority of the respondents is directed to decide the representation filed at Annexure A-10 in a time bound manner, especially when the same is still pending.
7. Resultantly, the competent authority of the respondents is directed to decide the applicant's representation dated Page 3 of 4 4 O.A.No. 200/00550/2021 13.07.2021 (Annexure A-10), if not already decided within a period of six weeks after receiving the copy of this order.
8. Needless to say that the respondents shall pass the reasoned and speaking order. Respondents shall also deal with all the contentions raised in the representation filed at Annexure A-10.
9. With these observations, this Original Application is disposed of at admission stage itself.
10. However, is it made clear that this Court has not commented anything on the merits of the case.
11. Applicant is also directed to make available copy of this order alongwith copy of Original Application to the competent authority of the respondents.
(Naini Jayaseelan) (Ramesh Singh Thakur)
Administrative Member Judicial Member
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