Central Administrative Tribunal - Ernakulam
Kunjamma Antony vs The Secretary Ministry Of Electronics ... on 23 May, 2019
.1.
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Original Application No.180/00338/2019
Thursday, this the 23rd day of May, 2019
Hon'ble Mr.E.K.Bharat Bhushan, Administrative Member
Kunjamma Antony 59,
W/o.Johnson K.James
Tradesman H
Electronics Regional Test Laboratory (South)
ERTL(S)
Akkulam, Thiruvananthapuram 695 017
Mob: 9446552560 ..... Applicant
(By Advocate Mr.U.Balagangadharan)
Versus
1. The Union of India
Represented by the Secretary
Ministry of Electronics and IT
New Delhi - 110 001
2. The Director
Electronics Regional Test Laboratory (South)
ERTL(S)
Akkulam, Thiruvananthapuram - 695 017
3. The Director General
Standardization & Quality Certification Directorate (STQC)
CGO Complex, New Delhi - 110 001 ...... Respondents
(By Advocate - Mr.Thomas Mathew Nellimoottil)
This Original Application having been heard on 23.5.2019, the
Tribunal on the same day delivered the following:
O R D E R (ORAL)
Per: Mr.E.K.Bharat Bhushan, Administrative Member Heard Mr.U.Balagangadharan, learned counsel for the applicant. Mr.Thomas .2.
Mathew Nellimoottil takes notice on behalf of the respondents.
2. Applicant is aggrieved by the fact that his rightful claim for being promoted to the rank of Scientific Officer has been denied by the respondents. It is seen that he is retiring from service on 31.5.2019. To the question as to why the applicant has waited for so long, learned counsel for the applicant submits that the applicant had been made aware of this state of things only recently. This Tribunal feels that interests of justice will be met if a direction is issued to the Director General, Standardization & Quality Certification Directorate, New Delhi, i.e, respondent no.3, to consider and dispose of his representation at Annexure A-10 before his retirement in accordance with law and after granting an opportunity for personal hearing to the applicant. Both parties agree that the matter can be disposed of by directing the respondents to take an expeditious decision on the representation referred above. Ordered accordingly.
3. The Original Application is disposed of. No costs.
(E.K BHARAT BHUSHAN) ADMINISTRATIVE MEMBER sv .3.
List of Annexures Annexure A1 - A true copy of the Mark List of diploma issued by the State Board of Technical Education dated 30.7.2001 Annexure A2 - A true copy of the certificate of diploma issued by the State Board of Technical Education dated 25.4.2002 Annexure A3 - A true copy of the mark list issued by the State Board of Technical Education dated 25.3.2002 Annexure A4 - A true copy of the Office Memorandum dated 1 st October 1984 issued by the first respondent Annexure A5 - A true copy of representation submitted by the applicant to the second respondent dated 4.2.2004 Annexure A6 - A true copy of the representation submitted by the applicant to the second respondent dated 9.2.2010 Annexure A7 - A true copy of the representation submitted by the applicant to the second respondent dated 16.10.2015 Annexure A8 - A true copy of proposal before the Special Review dated 18.11.2005 of the third respondent Annexure A9 - A true copy of e-mail communication dated 31.10.2018 issued by the second respondent to third respondent Annexure A10 - A true copy of representation dated 13.5.2019 submitted by the applicant to third respondent.
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