Kerala High Court
The Director, Vikram Sarabhai Space ... vs C.Muthu on 20 January, 2022
Author: Alexander Thomas
Bench: Alexander Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Thursday, the 20th day of January 2022 / 30th Pousha, 1943
IA.NO.1/2021 IN OP (CAT) NO. 94 OF 2020
(AGAINST THE ORDER DATED 11/11/2019 IN OA NO.243/2015 OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH)
---
PETITIONERS/PETITIONERS:
1.THE DIRECTOR, VIKRAM SARABHAI SPACE CENTRE, THUMBA,
ISRO P.O, THIRUVANANTHAPURAM-695 022.
2.THE SECRETARY, DEPARTMENT OF SPACE AND CHAIRMAN,
INDIAN SPACE RESEARCH ORGANISATION,
(INCORRECTLY SHOWN AS THE SECRETARY AND CHAIRMAN,
DEPARTMENT OF SPACE, INDIAN SPACE RESEARCH ORGANISATION IN THE OA),
ANTARIKSH BHAVAN, NEW BEL ROAD, BANGALORE- 560 094.
RESPONDENTS/RESPONDENTS:
1.C.MUTHU, SCIENTIST/ENGINEER-SG(RETD.), VSSC, ISRO P.O,
THIRUVANANTHAPURAM 695 022. RESIDING AT VIGNESH,
TC 55/1740, KAIMANOM P.O., THIRUVANANTHAPURAM- 695 040.
2.P. DIVAKARAN, SCIENTIST/ENGINEER-SF (RETD), VSSC,
ISRO P.O, THIRUVANANTHAPURAM 695 022.
RESIDING AT TC 6/456,POOMARAM,SWAGATH NAGAR,
ARAPPURA MUKKU,VATTIYOORKAVU P.O.,THIRUVANANTHAPURAM 695 013.
3.K.M MATHEW,SCIENTIST/ENGINEER-SF (RETD) VSSC,
ISRO P.O, THIRUVANANTHAPURAM 695 022.
RESIDING AT TC 6/477, SHANGRILLA, VARA-41, SWAGATH NAGAR,
ARAPPURA MUKKU,VATTIYOORKAVU P.O.,THIRUVANANTHAPURAM 695 013.
P.T.O.
4.V.R PRABHAKARA VARIER, SCIENTIST/ENGINEER-SF(RETD.), VSSC,
ISRO P.O, THIRUVANANTHAPURAM 695 022.RESIDING AT T.C 4/50,
SREE VILAS LANE, KOWDIAR P.O., THIRUVANANTHAPURAM 695 023.
5.ONKAR PRASAD SHRIVASTAVA,SCIENTIST/ENGINEER-SG(RETD),VSSC,
ISRO P.O, THIRUVANANTHAPURAM 695 022. RESIDING AT B-317,
SWATHI NAGAR, WEST FORT, FORT P.O, THIRUVANANTHAPURAM 695 023
6.JANE ABRAHAM,LEGAL HEIR OF LATE ABRAHAM I MATHEW,
SCIENTIST/ENGINEER-SF (RETD) VSSC, ISRO P.O.,
THIRUVANANTHAPURAM 695 022 RESIDING AT HOUSE NO. 2,
M.P APPAN ROAD,VAZHUTHACAUD,THIRUVANANTHAPURAM 695 014.
7.T.R RAMANATHAN,SCIENTIST/ENGINEER-SG(RETD),VSSC,ISRO P.O.,
THIRUVANANTHAPURAM 695 022.RESIDING AT "SARTI",
T.C NO. 42/886 (19),SREE NAGAR 1ST CROSS ENCLAVE,
VALLAKADAVU P.O, THIRUVANANTHAPURAM 695 008.
8.DR. K. KRISHNAN, SCIENTIST/ENGINEER-SG (RETD),
VSSC, ISRO P.O, THIRUVANANTHAPURAM 695 022.
RESIDING AT "KEERTHI", A-87, ELANKOM GARDENS,
VELLAYAMBALAM, THIRUVANANTHAPURAM 695 010.
9.ELIZABETH ABRAHAM,LEGAL HEIR OF LATE ABRAHAM VARGHESE,
SCIENTIST/ENGINEER-SF(RETD.), VSSC, ISRO P.O.,
THIRUVANANTHAPURAM 695 022. RESIDING AT T.C 4/220,
KARUVANKONAM, KOWDIAR P.O., THIRUVANANTHAPURAM 695 003.
P.T.O.
10.M.N RADHAKUMARI,SCIENTIST/ENGINEER-SF (RETD.),VSSC,ISRO P.O.,
THIRUVANANTHAPURAM 695 022.RESIDING AT MANJARI,
TEMPLE ROAD, SASTHAMANGALAM, THIRUVANANTHAPURAM 695 010.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to revive and extend
the interim order dated 01-06-2020, until disposal of the above Original
Petition, in the interest of justice.
This Application coming on for orders on 20/01/2022, along with
OP(CAT)NO.100/2020, upon perusing the application and the affidavit filed
in support thereof, and this courts order dated 01-06-2020, in OP (CAT)
94/2020, and upon hearing the arguments of SRI.MANU.S, ASSISTANT SOLICITOR
GENERAL OF INDIA for the petitioners in IA/OP(KAT) and of SRI.VISHNU
S.CHEMPAZHANTHIYIL, Advocate for the respondents 1,2,4 to 10 in
IA/OP(KAT), the court passed the following:
P.T.O.
ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
.................................................................
I.A.No.1 of 2021 in O.P.(CAT) No.100 of 2020,
I.A.No.1 of 2021 in O.P.(CAT) No.94 of 2020,
O.P.(CAT) No.100 of 2020
[Arising out of the order dated 11.11.2019 in O.A.No.123 of 20145
on the file of CAT, EKM Bench]
&
O.P.(CAT) No.94 of 2020
[Arising out of the order dated 11.11.2019 in O.A.No.243 of 2015
on the file of CAT, EKM Bench]
.................................................................
Dated this the 20th day of January, 2022
ORDER
I.A.No.1 of 2021 in O.P.(CAT) No.100 of 2020 & I.A.No.1 of 2021 in O.P.(CAT) No.94 of 2020 Heard both sides.
2. It is pointed out that the interim order dated 08.06.2020 granted by this Court in O.P.(CAT) No.100 of 2020 has expired on 27.08.2021, whereas it is stated that the interim order granted by this Court on 01.06.2020 in O.P.(CAT) No.94 of 2020 has expired on 29.06.2020, etc. It is pointed by the learned Assistant Solicitor General of India that timely steps could not be taken for extension of the above interim orders, etc.
3. Having regard to the facts and circumstances of the case, it is ordered in the interest of justice that the interim orders granted in these two O.Ps will stand revived prospectively from today and OP(CAT) Nos.100 of 2020 & 94 of 2020 2 will stand extended by a further period of three months from today.
With these observations and directions, both the above I.As will stand disposed of.
O.P.(CAT) Nos.100 of 2020 & 94 of 2020 List these O.Ps along with O.P.(CAT) No.97 of 2015 in the petition list on 15.03.2022. Handover to both sides Sd/-
ALEXANDER THOMAS JUDGE Sd/-
VIJU ABRAHAM JUDGE cks 20-01-2022 /True Copy/ Assistant Registrar