Central Administrative Tribunal - Delhi
Shivangi Nigam vs M/O Science And Technology on 4 March, 2024
1
Item No. 40 (C-III) O.A. No. 2419/2016
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 2419/2016
This the 04th day of March, 2024
Hon'ble Mr. Tarun Shridhar, Member (A)
Hon'ble Mrs. Pratima K. Gupta, Member (J)
Ms. Shivangi Nigam, Quick Hire Scientist,
(Aged about 26 years),
D/o Sh. Sushil Kumar,
R/o Flat No. 301,
Shridham Appt., 128/450,
H-2 Block,
Kidwai Nagar,
Kanpur (UP) - 208011.
...Applicant
(By Advocate: Mr. M. K. Bhardwaj)
Versus
Union of India & Anr. through:
1. Ministry of Science & Technology,
through its Secretary Ministry of Science & Technology,
Technology Bhawan,
New Mehrauli Road,
New Delhi - 16.
2. Council of Scientific & Industrial Research,
Through its Director General,
Anusandhan Bhawan, 2,
Rafi Marg, New Delhi - 1.
...Respondents
(By Advocates: Mr. Praveen Swarup)
2
Item No. 40 (C-III) O.A. No. 2419/2016
ORDER (ORAL)
By Hon'ble Mr. Tarun Shridhar, Member (A):
The OA is of the year, 2016 and the applicant has sought the following reliefs:
"i) To quash and set aside office order No. 3 (4) /2016-
(Trainee)/(R&A) dated 14.03.2016.
ii) To direct the respondent to consider the applicant for her absorption as Scientist in CSIR on the basis of her performance as Trainee Scientist in PGRPE Program.
iii) To declare the action of respondents in not considering the applicant for absorption on the basis of her performance as Trainee Scientist and her for appointment as a open candidate as illegal and arbitrary and issue appropriate directions for considering the applicant for absorption as Scientist in PB-3 with grade pay of Rs. 6600 with all consequential benefits.
iv) To allow the OA with cost.
v) Any other orders may also be passed as this Hon'ble Tribunal may deem fit and proper in the existing facts and circumstances of the case."
2. With the passage of time, the prayer of the applicant has been rendered redundant and we are of the considered view that, at this stage, no interference in the subject of the OA is warranted.
3. The OA is accordingly disposed of. No costs.
(Pratima K. Gupta) (Tarun Shridhar)
Member (J) Member (A)
/as/