Central Administrative Tribunal - Madras
R Vassanthan vs Ut Of Puducherry on 25 July, 2025
1 OA 310/00826/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00826/2025
Dated Friday the 25th day of July Two Thousand Twenty Five
CORAM: HON'BLE MR M. SWAMINATHAN, MEMBER (J)
R.Vassandhan,
Son of Rangasamy,
Residing at No.245-A,
3rd Main Road,
Mahaveer Nagar, Lawspet,
Puducherry - 605 008. ...Applicant
By Advocate M/s. T. Sai Krishnan & R. Saravanan
Vs
1. The Union of India,
Represented by the Chief Secretary cum Chief Vigilance Officer,
Chief Secretariat,
Puducherry-605001.
2. The Secretary to Government (Information &Publicity),
Chief Secretariat,
Puducherry-605001.
3. The Secretary to Government,
Department of Personnel and Administrative Reforms (Personal Wing)
Chief Secretariat,
Puducherry-605001.
4. The Secretary to Government (Vigilance),
Chief Secretariat,
Puducherry-605001.
5. The Superintendent of Police (V.A.C),
Vigilance and Anti-Corruption Police Unit,
Muthialpet,
Puducherry-605003.
6. The Director of Information & Publicity,
Government of Puducherry,
Puducherry-605 001.
2 OA 310/00826/2025
7. M.Dhanasekaran,
Public Relations Assistant,
Department of Information and Publicity,
Puducherry-605001. ...Respondents
By Advocate Mr. R. Syed Mustafa
3 OA 310/00826/2025
ORAL ORDER
(Pronounced by Hon'ble Mr. M. Swaminathan, Judicial Member) This OA has been filed by the applicant seeking the following relief:
"i. Direct the Respondents to consider and dispose of the Applicant's representations dated 01.03.2017, 04.06.2025, and 27.06.2025, submitted for cancellation of the illegal appointment and consequential promotion of Respondent No. 7, within a time frame as may be stipulated by this Hon'ble Tribunal;
ii. And pass such further or other orders and thus render justice."
2. Brief facts of the case, as submitted by the applicant are as follows:
The Applicant challenges the illegal appointment and consequential promotion of Respondent No. 7 to the post of Assistant Director in the Department of Information and Publicity, Government of Puducherry. Respondent No. 7 secured appointment to the post of Public Relations Assistant in 2005 by suppressing his employment status, registering belatedly in the Employment Exchange without an NOC, and bypassing mandatory criteria for overaged candidates. His appointment was drawn from a waiting list prepared in 2001, illegally operated after a lapse of five years. Despite multiple pending litigations questioning his 4 OA 310/00826/2025 eligibility and appointment, he was recently promoted.
Repeated representations by the Applicant for cancellation of such appointment and promotion remain unaddressed, compelling the Applicant to seek relief before this Hon'ble Tribunal.
3. Heard Ms. T. Sai Krishnan and R. Saravanan, learned counsel for the applicant and Mr. R. Syed Mustafa, who takes notice on behalf of respondents.
4. When the matter was taken up for hearing, it is found that representation dated 27.06.2025 addressed by the applicant is still pending before the authorities. Therefore, the learned counsel for the applicant pleaded for an appropriate direction to the respondents to dispose of the representations within a time frame, which will suffice at present.
5. In view of the relief sought and to meet the ends of justice, it would be appropriate to direct the competent authority among the respondents to consider the 5 OA 310/00826/2025 representation of the applicant dated 27.06.2025 (Annexure A13) after hearing the applicant as well as private respondents by way of personal hearing and pass an appropriate speaking and well-reasoned order within a period of two months from the date of receipt of copy of this order. It is made clear that this Tribunal is not entering into the merits of the issue at this stage.
6. With the above direction, the OA is disposed of.
M. SWAMINATHAN
Member (J)
LM 25.07.2025