Central Administrative Tribunal - Ernakulam
Dr.Ajit Haridas vs Union Of India Represented By The ... on 6 June, 2014
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
OA/180/00379/2014
Friday, this the 6th day of June, 2014
CORAM:
HON'BLE MR.JUSTICE A.K.BASHEER, JUDICIAL MEMBER
1. Dr.Ajit Haridas
Chief Scientist
National Institute for Inter Disciplinary
Science & Technology
Thiruvananthapuram - 695 019
Residing at 42, Vrindavan Colony
Pattom, Thiruvananthapuram - 695 004
2. Dr.Jose Jame
Chief Scientist
National Institute for Inter disciplinary
Science & Technology
Thiruvananthapuram - 695 019
Residing at TC 54/842
Nemom PO, Thiruvananthapuram - 695 020
3. Dr.M.M.Sreekumar
Chief Scientist
National Institute for Inter disciplinary
Science & Technology
Thiruvananthapuram - 695 019
Residing at Jayasree, Krishnavilasom Road
Jagathy, Cotton Hill, Thiruvananthapuram ... Applicants
(By Advocate Mr.R.V.Sreejith)
versus
1. Union of India represented by the Director General
Council of Scientific and Industrial Research
Rafi Marg, New Delhi - 110 001
2. The Joint Secretary
Council of Scientific and Industrial Research
Rafi Marg, New Delhi - 110 001
3. The Director
National Institute for Inter Disciplinary
Science & Technology
Rafi Marg, New Delhi - 110 001
4. The Director
National Institute for Inter Disciplinary
Science & Technology
Council of Scientific and Industrial Research
Thiruvananthapuram - 695 019 ... Respondents
(By Advocate Mr. Sunil Jacob Jose, SCGSC)
The application having been heard on 06.06.2014, the Tribunal
on the same day delivered the following:
O R D E R
HON'BLE MR.JUSTICE A.K.BASHEER, JUDICIAL MEMBER Applicants are working in the grade of Chief Scientist in the National Institute for Inter Disciplinary Science & Technology at Thiruvananthapuram. They are aggrieved by the decision taken by the Institute to stop payment of Transport Allowance @ ` 7000/- per month plus D.A thereon. They have raised several contentions in support of their plea that the impugned order is per se illegal and unsustainable and have thus sought to quash the same ( Annexure A-6) in this Original Application. Any how, it is brought to my notice that the applicants have preferred individual representations in this regard before respondent No.4, copies of which are available at Annexures A-3 to A-5. Learned counsel submits that the applicants will be satisfied if a direction is issued to the competent authority to take a decision on those representations without any further delay. In the facts and circumstances, I am satisfied that the above prayer is only just and reasonable.
2. Therefore, this Original Application is disposed of with a direction to respondent No.4 to consider and pass orders on Annexure A-3 to A-5 representations strictly on their merit and in accordance with the rules governing the field. This shall be done as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this order.
3. Original Application is disposed of in the above terms. No costs.
Dated, the 6th June, 2014 JUSTICE A.K.BASHEER JUDICIAL MEMBER vs