Central Administrative Tribunal - Chandigarh
Dr Nancy Sahni vs Pgi Chandigarh on 9 December, 2019
-1- O.A. NO. 060/01269/2019
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION NO.060/01269/2019
Chandigarh, this the 09th day of December, 2019
...
CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J)
....
1. Dr. Nancy Sahni, aged 45 years W/o Sh. Sandeep Singh, working as
Dietitian, Group 'B' Post Graduate Institute of Medical Education and
Research, Sector 12, Chandigarh.
2. Sunita Bhatti, aged 50 years W/o Late Sh. Kuldeep Singh working as
Senior Dietitian, Group 'A' Post Graduate Institute of Medical
Education and Research, Sector 12, Chandigarh.
3. B.N. Behera, aged 53 years, S/o Late Sh. Kati Ram Behera, working
as Dietitian, Group 'A' Post Graduate Institute of Medical Education
and Research, Sector 12, Chandigarh.
4. Deepika Puri, aged 39 years D/o Sh. Bharat Bhushan Puri, working as
Assistant Dietitian, Group 'B' , Post Graduate Institute of Medical
Education and Research, Sector 12, Chandigarh.
5. Sunita Chettri, aged 43 years W/o Dr. Deepak Chhetri, working as
Assistant Dietitian, Group 'B' Post Graduate Institute of Medical
Education and Research, Sector 12, Chandigarh.
6. Dr. Sukhjindar Singh Ghotra, aged 41 years S/o Sh. Surat Singh,
working as Assistant Dietitian, Group 'B', Post Graduate Institute of
Medical Education and Research, Sector 12, Chandigarh.
7. Mutyalamma Gorle, aged 39 years W/o Sh. Srinivasa Rao
Chipikireddi, working as Assistant Dietitian, Group 'B' Post Graduate
Institute of Medical Education and Research, Sector 12, Chandigarh.
8. Pratibha Rani, aged 31 years, W/o Sh. Vakul Mediratta, working as
Assistant Dietitian, Group 'B' Post Graduate Institute of Medical
Education and Research, Sector 12, Chandigarh.
....Applicants
(Present: Mr. R.K. Sharma, Advocate)
Versus
1. Union of India through Secretary to Government of India, Ministry of
Health and Family Welfare, Nirman Bhawan, New Delhi - 110001.
2. Post Graduate Institute of Medical Education and Research, Sector 12,
Chandigarh through Director - 160012.
..... Respondents
(Present: Mr. Sanjay Goyal, Advocate)
-2- O.A. NO. 060/01269/2019
ORDER (Oral)
SANJEEV KAUSHIK, MEMBER (J)
1. This O.A. has been filed by eight applicants, who are working as Dietitian in the respondent Institute, for issuance of a direction to the respondents to implement the recommendations of the Coordination Committee for restructuring of cadre of Dietetics so as to bring uniformity with their counterparts in AIIMs New Delhi and JIPMER Punducherry.
2. Heard.
3. Mr. R.K. Sharma, learned counsel for the applicants vehemently argued that the recommendations of the Co-ordination Committee for restructuring of the cadre of the applicants have been accepted and approved by the Standing Finance Committee, Governing Body and Institute body of PGIMER Chandigarh, as contained in letter dated 16.03.2015 (Annexure A-3), and have been sent to Respondent No. 1 vide letter dated 03.07.2019 (Annexure A-13), but till date nothing has been done by the respondents. He alleges discrimination as the recommendations qua the cadres of physiotherapy, OT etc. have already been approved and implemented but qua the cadre of applicants, approval has not been sent by Respondent No. 1 till date. Learned counsel for the applicants suffered a statement that the applicants would be satisfied if a direction is issued to Respondent No. 1 to do the needful within a time bound manner.
4. Issue notice to the respondents.
5. At this stage, Mr. Sanjay Goyal, Sr. CGSC, appears and accepts notice on their behalf.
-3- O.A. NO. 060/01269/2019
6. Considering the short prayer made by the applicant coupled with the fact that the case of restructuring of cadre of the applicants has been recommended by the Co-ordination Committee and further accepted and approved by the authorities including the Governing Body of the PGIMER Chandigarh, I deem it appropriate to dispose of the O.A., in limine, with a direction to Respondent No. 1 to take a call and take a view in the case of restructuring of the cadre, as sent to it vide letter dated 03.07.2019 (Annexure A-13) by the department. The needful be done expeditiously, but not later than four months, in any case. Ordered accordingly.
7. Needless to mention that the disposal of the O.A. shall not be construed as an expression of any opinion on the merit of the case. No costs.
(SANJEEV KAUSHIK) MEMBER (J) Dated: 09.12.2019 PLACE: CHANDIGARH 'mw'