Central Administrative Tribunal - Kolkata
Kalipada Singha Roy vs C S I R on 30 July, 2018
CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH O.A350/1092/2Ol8 Date of Order: 30.07.2018, Coram: Hon'ble Ms. Bidisha Banerjee, Judicial Member Hon'ble Dr. (Ms.) Nandita Chatterjee, Administrative Member.
Kalipada Sirigha Roy, son of Late Sudhir Chandra Roy, aged about 56 years, residing at 10/1/16, Abinash Chowdhury Lane, Kolkata - 700046 and presently working to the post of Multi-Tasking Staff on Temporary Status basis in CSIR -Indian Institute of Chemical Biology, 4, Raja S.0 Mullick Road, Kolkata - 700032.
---Applicant
-7ersus-
. Unionoflnçlia serièe through the Secretary, Ministry of Scienceand Technology, Government of lndia, having its offie at rechnology Bhavan, New Mehrauli Road, New Oelhi -1 1Q01 6.
- . -
Council of
Scientific ana. industrial Research, Anusandhan Bhvan,2 Rafi Mari New Deliui - 110001.
The Director General,. Coi.in,cil of Scientific and Industrial Research Anusandhan Bhawan, 2, Rafi Marg,,New Delhi -1i9.001.:
-The Director, CSIR.-Indian Institute of Chemical Biology, 4, RaJâ S.0 Mullick Road, Kolkata - 700032.
The Administrative Officer, CSIR Indian Institute of Chemical Biology, 4, Raja S.0 Mullick Road, Kolkata - 700032.
- - -Respondents For The Applicant(s): Mr. P. C Das, Counsel Ms. T. Maity, Counsel For The Respondent(s): Mr. M. K Chaturvedy ORDER(ORAJA Per. Dr. Nandita Chatteriee, Member ( Ld. counsel for the applicant and respondents are both present.
Ld. counsel for the applicant submits that this O.A has been filed under
2. Section 19 of the Administrative Tribunals' Act, 1985 seeking the following relief:
a) to pass an appropriate order directing upon the respondent authority to regularize the service of the present applicant to the post of MTS in terms of para (10.1.18) regarding Employment of staff on daily wage/contract basis/work charged basis in CSIR and its Laboratories! Institutes as per the Compendium on CSIR Rule, Regulations and Procedures published by thôüiil 1f;Scientific and Industrial Research, New Delhiin the year 1996 and also in the light of the vacanc1esaroSe insthe department with effect from 2013 and in ..#-' ' terms of the ,offie 'letthr. dated 0807.20l3 issued by the Adminis'tratiVeSfiCe , CS1R7JICB, KoI1Zat. regarding vacancy f €a i'1our ihe department and in position to ttx ' os da'd 6th October, 2014, the 1iht of theseveral ofm5ebruary?
29th nuai20) 5, ii 61h 216 issued by the Department of P oineiT8Jflm New Dlhi.
b) To pass an"appropriate ôtIer directihg the respondent authority \tdstakimmeat'stePs' to regularize the service of the present'apPliCafltt0 the\pbstiof MTS with effect from the 4CL P / date wherfhe was cothpleted24O days of service along with all consequential benefits terms of the Rules of CSIR, 1996 and in terms of the several office memos dated 16th October, 2014, 29th January, 2015 and 26th February, 2016 issued by the Department of Personnel & Training, New Delhi."
Ld. counsel for the applicant further submits that his purpose would be served if a direction is issued to the competent respondent authority to dispose of the pending representations dated 9.5.20 17 and 2 1.7.2017 within a specific time frame.
Ld. counsel for the respondents does not object to the same.
Accordingly, without entering into the merits of the case, we hereby direct the Respondent no. 4, who is the Director, CSIR - Indian Institute of Chemical Biology, Kolkata, to examine the contents of the representation dated
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/ / 3 / 21.07.2017 (AnnexUre A-14 to the O.A), and to dispose of the same within a period of 6 weeks from the date of receipt of a copy of this order.
5 as applicable
5. The order should be in accordance with rules and relati0fl applicability of O.M No. to the respondent authorities and upon examination of dated 16th Oct, 2014 (AnnexUr A- li to the O.A), F. No. 49014/3/2014EStt.(C) in the context of the applicant.
6. With this, the O.A is disposed of. No costs.
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(Bidisha Beriee)
(Nandita Member (J)
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