Central Administrative Tribunal - Ernakulam
Chithra A.C vs Union Of India Represented By The ... on 23 June, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
O.A. NO. 152 OF 2011
Thursday, this the 23rd day of June, 2011
CORAM:
HON'BLE Mr.JUSTICE P.R.RAMAN, JUDICIAL MEMBER
HON'BLE Mr. K.GEORGE JOSEPH, ADMINISTRATIVE MEMBER
Chithra A.C
Residing at Sasthagiri, Kizhakkenela PO
Paripally - 691 574 ... Applicant
(By Advocate Mr. V.Sajith Kumar )
versus
1. Union of India represented by the Secretary
tp the Government, Ministry of Communications
Department of Post, Government of India
New Delhi - 110 001
2. The Chief Postmaster General
Kerala Circle, Trivandrum - 695 001
3. The Senior Superintendent of Post Office,
Kollam Postal Division
Kollam - 691 001 ... Respondents
(By Advocate Mr.S.Jamal, ACGSC )
The application having been heard on 23.06.2011, the Tribunal
on the same day delivered the following:
O R D E R
HON'BLE Mr.JUSTICE P.R.RAMAN, JUDICIAL MEMBER The prayer in the OA is for a direction to 1st respondent to finalise the selection proceedings and issue appointment order accommodating the applicant against vacancies of GDSBPM/MC, Chirakkarathazham with all consequential benefits.
2. The applicant is an aspirant to the said post of GDSBPM/MC, Chirakkarathazham and the grievance raised is against the inordinate delay in finalising the selection process. Respondents in the reply statement has submitted that pursuant to Annexure A-4 complaint filed by the applicant, an enquiry was conducted and after detailed enquiry, review of selection process is made and appointment of one Dhanya earlier selected, was cancelled and decision has been taken to appoint the applicant and pursuant thereto orders appointing the applicant vide memo dated 12.05.2011 has been issued. Since the grievance of the applicant has been redressed there is no lis for adjudication. OA is dismissed. No costs.
Dated, the 23rd June, 2011. K GEORGE JOSEPH JUSTICE P.R.RAMAN ADMINISTRATIVE MEMBER JUDICIAL MEMBER vs