Central Administrative Tribunal - Delhi
C.C.R.H. Scientists Welfare ... vs Union Of India on 15 December, 2011
Central Administrative Tribunal Principal Bench OA No.2800/2011 New Delhi, this the 15th day of December, 2011 Honble Mr. Justice V. K. Bali, Chairman Honble Dr. Ramesh Chandra Panda, Member (A) 1. C.C.R.H. Scientists Welfare Association B-1/337, Janak Puri, New Delhi 110 058. Through its Secretary Dr. M. D. Arya 2. Dr. M. D. Arya S/o Sh. Hori Singh R/o House No.455, Sector-14, Vasundhara, Ghaziabad (UP)-201012 Presently working as Asstt. Director (Homeo) Central Research Institute, Noida. . Applicants. (By Advocate : Shri L. S. Choudhary) Versus 1. Union of India Through the Secretary Ministry of Health and Family Welfare Department of AYUSH 1 Red Cross Road, Red Cross Building, New Delhi 110 001. 2. Central Council for Research in Homeopathy Through its Director General 61-65, Institutional Area, D-Block, Janak Puri, New Delhi 110 058. . Respondents. (By advocate : Shri Shakeel Ahmed) : O R D E R (ORAL) : Justice V. K. Bali, Chairman:
C.C.R.H. Scientists Welfare Association and another have filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking a direction to be issued to Respondent No.2 to promote all eligible Doctors in accordance with rules extended to them by Respondent No.1.
2. Pursuant to notice issued by this Tribunal, Respondent No.2 has entered appearance and filed its reply, wherein, it is inter alia pleaded that while granting promotion under in situ promotion Scheme 2008 to AROs, their Confidential Reports/performance report shall be reviewed by the Assessment Board from 1996 as provided in the Scheme and that in pursuance of Department of AYUSH OM No.R-13016/46/99-HD dated 30.04.2010 and in partial modification of Councils office order dated 27.07.2009 and subsequent corrigendum dated 28.07.2009, the Council has issued in situ promotion in respect of 37 medical/non-medical Doctors w.e.f. 23.03.2001, vide office order dated 13.10.2011, and for the remaining cases, the Council has constituted a Departmental Assessment Board (DAB) and a date for holding the meeting of DAB is yet to be fixed and necessary orders will be issued on the basis of recommendations of the DAB.
3. Having heard the learned counsel for the parties, we are of the view that once the claim of the applicant is not in dispute and only that some time may be taken to grant them the required relief, it will be appropriate to issue time bound directions. Learned Counsel for Respondent No.2, on instructions from Shri Sunil Narula, Assistant, states that the needful shall be done and appropriate orders in accordance with rules will be passed within a period of three months from today.
4. In view of the statement made by the learned counsel for Respondents No.2 on instructions, we direct Respondent No.2 to do the needful within a period of three months from today. OA stands disposed of accordingly.
(Dr. Ramesh Chandra Panda) (V.K. Bali)
Member (A) Chairman
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