Central Administrative Tribunal - Madras
Ara Kalaimaran vs Clri on 5 February, 2020
1 OA 173/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
MADRAS BENCH
OA No.310/00173/2020
Dated Wednesday the 5th day of February, 2020 PRESENT Hon'ble Shri. P. Madhavan, Member (J) & Hon'ble Shri. T. Jacob, Member (A) Ara.Kalaimaran, S/o. P.Arangasamy, Senior Technical Officer (3), Central Leather Research Institute, Chennai - 600 020. ...Applicant (By Advocate M/S.K.S.Govinda Prasad) Vs
1. Union of India represented by the Director General, CSIR, Anusandhan Bhawan, 2, Rafi Ahmed Kidwai Marg, New Delhi - 110 001.
2. The Director, CSIR, CLRI, Sardar Patel Road, Adyar, Chennai - 600 020. ...Respondents (By Advocate Mr.M.Kishore Kumar SPC) 2 OA 173/2020 (Order: Pronounced by Hon'ble Mr.P.Madhavan, Member(J)) Heard. The applicant has filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following relief:
"To issue a suitable direction to the first respondent herein namely the Director General, CSIR, Anusandhan Bhawan,2, Rafi Ahmed Kidwai Marg, New Delhi 110001, to consider and pass a detailed and speaking order on the representation dated 02.08.2019 (A-1) to attend interview for promotion submitted by the applicant on merits and in accordance with law within a time-frame that may be fixed by this Hon'ble Tribunal and pass such further or other orders as this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case and thus render justice."
2. The applicant, working as Senior Technical Officer in the respondent department, is aggrieved that even though he became eligible for promotion to the next higher level of Grade III w.e.f 20.08.2013, he was not considered for the said promotion. He made a representation dated 02.08.2019 regarding his grievance to the first respondent which evoked no positive response and hence this OA.
3. When the matter came up for admission, learned counsel for the applicant would submit that applicant will be satisfied if the competent authority is directed to consider his representation dated 02.08.2019 in Annexure A-1 and pass orders, within a stipulated time limit.
4. Mr.M.Kishore Kumar, senior panel counsel, takes notice on behalf of the respondents and submits that the respondents have no objection for disposal of the representation of the applicant on merits.
5. In view of the limited relief sought and without going into the merits of the case, the OA is disposed of in the following lines:
"The competent authority, i.e., the first respondent is directed to consider the representation of the applicant dated 02.08.2019 in Annexure A-1 on the basis of the relevant rules and regulations and pass a reasoned and speaking order, 3 OA 173/2020 within a period of four months from the date of receipt of a copy of this order. "
(T.JACOB) (P.MADHAVAN)
MEMBER (A) MEMBER (J)
05.02.2020
M.T.