Central Administrative Tribunal - Madras
Dr T L Thanulingam vs M/O Commerce on 6 December, 2022
1 OA 310/01046/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/01046/2022
Dated Tuesday the 6th day of December Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
&
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
Dr. T.L. Thanulingam
S/o. Y.T. Thangiah
aged about 58 years
Working as Diy. Chief Controller of Explosives
South Circle, Chennai
Tower-24, Flat No. 403
Sky City Apartments
Opposite to
M Wedding and Convention
Vanagaram - Ambattur Road. ... Applicant
By Advocate M/s. G. Sankaran
Vs
1. Union of India
Rep. By Secretary to Government
Department of Industrial Policy and Promotion
Ministry of Commerce and Industry
Government of India, New Delhi 110 011.
2. Chief Controller of Explosives
Petroleum and Explosives Safety Organisation
Ministry of Commerce and Industry
Government of India
A-Block, 5th Floor, CGO Complex
Seminary Hills, Nagpur, Maharashtra 440 006. ... Respondents
By Advocate Mr. K. Rajendran
2 OA 310/01046/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard learned counsel for the applicant and Mr. K. Rajendran who enters appearance on behalf of the respondents.
2. The relief prayed for in this OA is as follows:
"To direct the respondents to consider applicant's representation dated 19.11.2022 and consider his case for promotion as Joint Chief Controller of Explosives, in the Southern Circle in the existing vacancy and grant such other orders in directions as this Tribunal think fit in the circumstances of the case."
3. When the matter is taken up for hearing, learned counsel for the applicant submits that the representation submitted by the applicant is still pending for consideration. Learned counsel for the applicant submits that the applicant would be satisfied if the respondents are directed to consider the pending representation of the applicant within a time limit to be stipulated by this Tribunal. He further submits that OA 761/2022 which is pending before this Tribunal will become infructuous if the relief sought by the applicant in his representation is granted.
4. In view of the limited relief sought and without going into the merits of the case, the competent authority among respondents is directed to consider the representation of the applicant dt. 19.11.2022 3 OA 310/01046/2022 (Annexure A7) and pass a reasoned and speaking order in accordance with law within a period of six weeks from the date of receipt of a copy of this order.
5. OA is disposed of at the admission stage. No costs.
(Lata Baswaraj Patne) (T. Jacob)
Member (J) 06.12.2022 Member (A)
AS