Central Administrative Tribunal - Madras
R Ganesan vs Department Of Atomic Energy Hq on 2 January, 2024
1 OA No.310/0119/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/0119/2022
Dated Tuesday the 2nd day of January Two Thousand Twenty Four
CORAM :
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
R.Ganesan @ P.R.Ganesan,
Son of P.Ramakrishnan,
No.195, 2nd Street,
Imayam Colony,
Anna Nagar West Extension,
Chennai - 600 101. ... Applicant
By Advocate M/s.K.Suthan
Vs
1. Union of India,
Rep.by its Chief Project Engineer,
Department of Atomic Energy,
Madras Atomic Power Project,
Kalpakkam - 603 102.
Chengalpattu District.
2.The Deputy General Manager,
Human Resource Development,
Madras Atomic Power Station,
Kalpakkam - 603 102.
Chengalpattu District.
3.The Senior Manager,
Human Resource - Establishment,
Madras Atomic Power Station,
Kalpakkam - 603 102.
Chengalpattu District. ... Respondents
By Advocate M/s. V. Vijay Shankar (R1, R2)
2 OA No.310/0119/2022
ORAL ORDER
(Pronounced by Hon'ble Ms. Lata Baswaraj Patne, Member(J)) By this Original Application, the applicant is seeking the following reliefs:
"a. To call for the records pertaining to the proceedings of the 3rd respondent in No. MAPS/HR/Pension/ 3(1229)/Esst dated 04.10.2021 and quash the same as against principles of natural justice, illegal, incompetent, ultravires and consequently direct the respondents to grant pension with arrears to the applicant within a time frame as stipulated by this Tribunal and b. pass such further or other orders as this Tribunal deem fit and proper to the facts and circumstances of the case and render justice."
2. The applicant worked under the respondents as Scientific Assistant 'B' at Madras Atomic Power Project, Department of Atomic Energy on 27.09.1977 and he resigned from the services on 02.11.1984. The applicant's request for grant of minimum pension was rejected by the respondents. Hence this OA.
3. After notice, the respondents have appeared through their counsel and filed a reply and raised objection on the ground of maintainability for want of jurisdiction. It is submitted that Madras Atomic Power Station (MAPS) is a constituent unit of the Nuclear Power Corporation of India Limited (NPCIL). But neither NPCIL nor the MAPS have been notified 3 OA No.310/0119/2022 under Section 14 of the Administrative Tribunals Act 1985 as an authority within the purview of this Tribunal. Hence the respondents pray for the dismissal of the OA.
4. In view of the objections raised by the respondents, this Tribunal does not have jurisdiction to entertain such claim. Hence the OA is closed for want of jurisdiction. The applicant is at liberty to approach the appropriate court in the manner known to the law.
5. OA is closed. No order as to costs.
(Lata Baswaraj Patne) Member (J) 02.01.2024 AS