Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Central Administrative Tribunal - Ernakulam

Dr.L.Krishnan vs The Indian Council Of Agricultural ... on 30 October, 2008

      

  

  

 			CENTRAL ADMINISTRATIVE TRIBUNAL 
				ERNAKULAM BENCH 

				      O.A.No.110/08 

			Thursday this the 30th day of October 2008 


C O R A M :
HON'BLE Mr.GEORGE PARACKEN, JUDICIAL MEMBER 
HON'BLE Dr.K.S.SUGATHAN, ADMINISTRATIVE MEMBER 

Dr.L.Krishnan, 
S/o.C.K.Lakshmana Iyer, 
Principal Scientist, 
Central Marine Fisheries Research Institute, 
(CMFRI), Kochi. 
Residing at 'Loha', No.33/562, 
Kid Gardens, South Kalamasseri, 
Ernakulam District.			 ...Applicant 

(By Advocate Mr.T.C.Govindaswamy) 

		Versus 

1. 	The Indian Council of Agricultural Research 
	through its Secretary, Krishi Bhavan, New Delhi. 

2. 	The Director, 
	Central Marine Fisheries Research Institute, 
	(CMFRI) Kochi - 682 018. 

3. 	The Senior Administrative Officer, 
	Central Marine Fisheries Research Institute, 
	(CMFRI) Kochi - 682 018. 		...Respondents 
		
(By Advocate Mr.T.P.Sajan) 

This application having been heard on 30th October 2008 the 
Tribunal on the same day delivered the following:

		O R D E R 

HON'BLE Mr.GEORGE PARACKEN, JUDICIAL MEMBER Heard counsel for the parties. They have submitted that this case is covered by the earlier decision of this Tribunal in O.A.686/07 - Dr.P.Rajamma Vs. Indian Council of Agricultural Research dated 14.10.2008 which in turn was covered by yet earlier orders of this Tribunal dated 13.9.2007 in O.A.279/05 - Dr.T.John Zachariah Vs. ICAR & Ors., order dated 8.8.2007 in O.A.280/05 - Dr.B.Sasi Kumar Vs. ICAR & Ors., and order dated 3.10.2008 in O.A.684/07 - Dr.E.Vivekanandan Vs. ICAR & Ors.

2. Accordingly, this O.A is disposed of with the direction to the respondents to implement the order of this Tribunal in O.A.279/05 and O.A.280/05 (supra) in this case also subject to the judgment in S.L.P.No.1179/08 pending before the Hon'ble Supreme Court. There shall be no order as to costs.


	(Dated this the 30th day of October 2008) 

K.S.SUGATHAN 			GEORGE PARACKEN 
ADMINISTRATIVE MEMBER 		JUDICIAL MEMBER 

asp