Central Administrative Tribunal - Madras
K Ramanathan vs Ut Of Pondicherry on 6 September, 2018
1 OA No.189/2018
CENTRAL ADMINISTRATIVE TRIBUNAL
MADRAS BENCH
M.A.No.499/2018 in & OA/310/00189/2018
Dated Thursday the 6th day of September, Two Thousand Eighteen
PRESENT
Hon'ble Mr. R.Ramanujam, Member(A)
&
Hon'ble Mr.P.Madhavan, Member (J)
1.K.Ramanathan,
Work Inspector/E.O(Engg)Additional charge,
Block Development Office,
Vilianur, Puducherry.
2.V.Kichenamoorthy
Work Inspector (JE incharge),
Block Development Office,
Ariankuppam, Puducherry. .. Applicants
By Advocate M/s Usha Ramman
Vs.
1. Union of India, rep by
The Chief Secretary to Government,
Government of Puducherry,
Chief Secretariat, Puducherry.
2.Secretary to Government (Rural Development),
Government of Puducherry,
Chief Secretariat, Puducherry.
3.Director (Rural Development),
Department of Rural Development,
Anna Nagar, Nellithope,
Puducherry.
2 OA No.189/2018
4.Project Executive Officer,
Department of Rural Development,
Puducherry.
5.The Chief Engineer,
Public Works Department,
Government of Puducherry .. Respondents
By Advocate Mr.R.Syed Mustafa
3 OA No.189/2018
ORDER
Pronounced by Hon'ble Mr.R.Ramanujam, Member(A) Heard. MA for restoration of OA is allowed.
2. The applicants have filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:
"To issue a direction directing the respondents to take immediate steps in accordance with law for promoting the applicants to the post of Extension officers (Engg) forthwith in the existing vacancy as per the amended (draft) R.R with retrospective effect from the date of assumption of the additional charge of the E.O.(Engg) i.e., from 17.02.2016 and 02.02.2016 respectively and set aside the impugned order No.1375/PW/CE/EC2/2017/4730 dated 15.12.2017 issued by the 5 th respondent/Public Works Department accommodating Work Assistant against the post of JE in Department of Rural Development as the order itself prima facie violative of R.R and arbitrary and pass such order or other orders and thus render justice.
(ii) Any further direction(s) in the interests of justice."
3. It is submitted by the learned counsel for the applicants that the applicants made representations as at Annexure A-9 dated 19.09.2017 regarding their grievance which is still pending with the authorities. Accordingly, the applicants would be satisfied if the competent authority is directed to consider the same and pass appropriate orders.
4. Keeping in view the above submission and without going into the substantive merits of the case, we deem it appropriate to direct 4 OA No.189/2018 the competent authority to decide the representations of the applicants dated 19.09.2017 in accordance with the relevant rules and pass a reasoned and speaking order within a period of two months from the date of receipt of a copy of this order.
5. OA is disposed of with the above direction.
(P.Madhavan) (R.Ramanujam)
Member (J) Member(A)
06.09.2018
M.T.