Central Administrative Tribunal - Madras
Chitra Muthuvellappan vs M/O Finance on 28 November, 2023
7 10. CENTRAL ADMINISTRATIVE TRIBUNAL 1of5 CHENNAI BENCH OA/310/00462/2015 DATED TUESDAY, THE 28" DAY OF NOVEMBER, TWO THOUSAND AND TWENTY THREE CORAM : HON'BLE SMT. LATA BASWARAJ PATNE, MEMBER (J) HON'BLE SHRI. VARUN SINDHU KUL KAUMUDI, MEMBER (A) Chitra Muthuveleppan, D/o. M. Ramaswamy Pillai; Meenakshi Manoharan, D/o. R. Rajasekaran; . N. Latha, D/o H. Narayanan; ' NU. Geetha, D/o. N. Umapathy; N. Sukanya, D/o, R. Narayanan; R. Sarala, D/o. N.P. Ramanujam; PK. Premavalli, ; D/o. P. Krishnan; AN. Revathi, D/o. A.N. Krishnaswamy; R Vasanthy D/o. K. Bashyam; 5. Narayanaswamy S/o. N. Subramanian; 2of5 11. Geetha Jagadeeswaran, D/o $.8. Sethuraman 12. Geetha Kumary, D/o R. Aiyappa Pillai 13. P. Ramamani, D/o D. Padmanabhan; 14. * G. Kaleeswaran, S/o N. Gopalakrishnan; 15. EK. Natarajan, S/o. E.M. Krishnamurthy; 16. Shyamala Mohan, D/o late K. Ramamoorthy 17. Latha Sundar, D/o. late K. Venkateswaran 18. N. Lakshmi, . D/o G.N. Nageswaran 19. Maheswari Suresh, D/o N.S. Ramalingam 20. R. Balambika, D/o K. Rathnam All are working as Assistant Accounts Officer (adhoc) Office of the Principal Accountant General (A & E), Tamil Nadu, Chennai 600 018 (Advocate: M/s. 8. Sadasharam) Versus .. ++ Applicants 4of5 ORAL ORDER
(Hon'ble Smt. Lata Baswaraj Patne, Member(J) By this Original Application, the applicants are seeking the following reliefs:-
"to direct the Respondents to sanction the grade pay of Rs. 5,400/- to the applicants on par with their juniors in the 2"
~ respondent establishment in the post of Senior Accountants from the date on which the grade of pay of Rs. 5,400/- was sanctioned and granted to the juniors in the post of Senior Accountants following the: orders passed by this Hon'ble Tribunal in O.A.No. 967 of 2009 dated 29.12.2010 and confirmed by the Hon'ble High Court of Judicature at Madras passed in W.P.Nos. 18611 and 18612 of 2011 by order dated 19,03.2014 and pass such further or other orders as this Hon'ble Tribunal may deem fit and proper in the ~ gircumstances of the case anc thus render justice."
2. When the matter is taken up, neither the applicant nor his counsel is found to be present, even though the matter is listed under the caption 'For Dismissal'. However, Mr. V. Vijay Shankar, Ld. Counsel for the respondents, is present.
3. it is seen from the record that, on 27.09.2023, none had appeared for the applicant, Thereafter, when the mater posted to 20.11.2023, on that day also, none appeared for the applicant, and, accordingly, the matter was posted vw} a sofs today, i.€., 28.11.2023, under the dismissal caption. Even though, the matter is listed under the dismissal caption today, neither the applicant nor his counsel is present.
4, It seems, the applicant has lost interest in prosecuting the case, any further. Accordingly, the O.A. is dismissed for default, No costs.