Central Administrative Tribunal - Madras
J Renuga vs M/O Communications on 7 January, 2021
1 MA 7/2021 & OA 11/2021
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
MA/310/00007/2021 in & OA/310/00011/2021
Dated Thursday the 7th day of January Two Thousand Twenty One
CORAM : HON'BLE SHRI. S. N. TERDAL, Member (J)
HON'BLE SHRI. C. V. SANKAR, Member (A)
(Through Video Conferencing)
1. J.Renuga,
2. V.Janaki,
3. R.Thilagavathi,
4. S.Marimuthu,
5. K.Ramalingam,
6. K.Sankara Narayanan,
7. R.Baskaran,
8. K.Soundararajan,
9. T.N.Ramana. ....Applicants
By Advocate M/s. R. Malaichamy
Vs
1.Union of India,
rep by the Secretary,
Ministry of Communications,
Department of Posts,
Dak Bhavan, Sansad Marg,
New Delhi 110001.
2.The Chief Postmaster General,
Tamil Nadu Circle,
Anna Salai, Chennai 600002.
3.The Postmaster General,
Central Region (TN),
Tiruchirapalli 620001.
4.The Superintendent of Post Offices,
Nagapattinam Division,
Nagapattinam 611001.
5.The Senior Superintendent of Post Offices,
Thanjavur Division,
Thanjavur 613001. ....Respondents
By Advocate Mr. M. Kishore Kumar, SPC
2 MA 7/2021 & OA 11/2021
ORAL ORDER
(Pronounced by Hon'ble Shri. S. N. Terdal, Member(J)) For the reasons stated and in the interest of justice, MA 7/2021 filed by the applicants for joining together and filing a single OA is allowed.
2. The reliefs prayed for in this OA is as follows:
"i. To direct the respondents to treat the period, from the date of initial engagement as RTP Postal Assistant to the date of absorption as regular Postal Assistant, as qualifying serving for all purposes viz, pay fixation, annual increment, leave, TBOP, BCR, etc, including pension consequent to;
ii. Direct the respondents to advance the TBOP and BCR etc, granted to the applicants by extending the benefits of judgments made in OA No. 79 of 2011 and batch cases of the Ernakulam Bench of this Hon'ble Tribunal dated 01.10.2013 and the judgments of this Hon'ble Tribunal made in OA/310/01149/2014, OA/310/01240/2014 dated 27.06.2019 and OA/310/00032/2016 dated 30.08.2019; further to iii. Direct the respondents to revise and refix the pay and allowances of the applicants 1 to 4 from the date of initial engagement as RTP PA and to pay arrears of salary and other monetary benefits to them, and also to iv. Direct the respondents to revise and re-fix the pay and allowances including pension of the applicants 5 to 9 from the date of initial engagement as RTP PA and to pay the arrears of the same to them and v. To pass such further or other orders as this Hon'ble Tribunal may deem fit and proper in the circumstances of the case."
3. Heard Mr. T. Ashok Raj, counsel for the applicants and Mr. M. Kishore Kumar, SPC who accepts notice for the respondents.
4. At the time of hearing, counsel for the applicants submits that this OA may be disposed of with a direction to the respondents to pass a reasoned and speaking order on the pending representations of the applicants within a stipulated time period.
3 MA 7/2021 & OA 11/2021
5. In view of the above and without going into the merits of the case, this OA is disposed of with liberty to the applicants to file fresh comprehensive representations within a period of 15 days from the date of receipt of a copy of this order. On receipt of such representations, the respondents are directed to consider the same and pass a reasoned and speaking order as per law within a period of two months thereafter.
6. OA is disposed of at the admission stage. No costs.
(C.V.Sankar) (S.N.Terdal)
Member(A) Member(J)
07.01.2021
SKSI