Central Administrative Tribunal - Chandigarh
Nisha Mani Handa vs Pg Institute Of Medical Education And ... on 2 April, 2019
Author: P. Gopinath
Bench: P. Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION N0.060/00318/2019
Chandigarh, this the 02nd day of April, 2019
...
CORAM:HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HON'BLE MS. P. GOPINATH, MEMBER (A)
...
1. Nisha Mani Handa, Aged 51 years, D/o Sh. Dalip Singh,
working as Senior Programmer, Group Á' Computer Section,
PGIMER, Sector 12, Chandigarh - 160012.
2. Parvesh Bhutani, Aged 50 years S/o Sh. H.C. Bhutani,
working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
3. Santosh Kumar Thapa, aged 52 years, S/o Sh. Sudagar Mal,
working as Computer Programmer, Dental Department,
PGIMER, Sector 12, Chandigarh.
4. Jatinder Kumar, aged 45 years S/o Sh. Kartar Chand,
working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
5. Punit Verma, aged 45 years, S/o Late Sh. Gopi Chand,
working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
6. Chandan Preet Kaur, aged 38 years, W/o S. Gurpreet Singh,
working as Computer Programmer Computer Section,
PGIMER, Sector 12, Chandigarh.
7. Gagandeep Sharma, aged 43 years, S/o Sh. Rameshwar Datt,
working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
8. Jatinder Handa, aged 47 years S/o Sh. Hans Raj, working as
Computer Programmer, Computer Section, PGIMER, Sector
12, Chandigarh.
9. Lal Bahadur Chandel, aged 43 years, S/o Sh. Dhan Raj
Singh, working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
10. Sanjay Saini, aged 43 years, S/o Sh. Raj Krishan Saini,
working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
11. Perneet Kumar Sharma, aged 38 years, S/o Sh. J.N. Sharma,
working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
12. Manbir Singh, aged 34 years, S/o Sh. Mahender Singh,
working as Computer Programmer, Computer Section,
PGIMER, Sector 12, Chandigarh.
13. Om Parkash, aged 34 years, S/o Sh. Ran Saran, working as
Computer Programmer, Computer Section, PGIMER, Sector
12, Chandigarh.
Applicants No. 2 to 13 are Group-B and Pin Code of Sectio 12
Chandigarh is 160012
....Applicants
-2- O.A. NO. 060/00318/2019
(Present: Mr. R.K. Sharma, Advocate)
Versus
1. Union of India through Secretary to Government of India,
Ministry of Health and Family Welfare, Nirman Bhawan, New Delhi
- 110001.
2. Post Graduate Institute of Medical Education and Research,
Sector 12, Chandigarh through Director - 160012.
..... Respondents
ORDER (Oral)
SANJEEV KAUSHIK, MEMBER (J)
1. Heard.
2. MA No. 060/00589/2019 is allowed and the applicants are allowed to join together to file this single O.A.
3. The solitary prayer in the present O.A. is for issuance of a direction to the respondents to implement the recommendations of the Coordination Committee for bringing uniformity in the Recruitment Rules in various non-faculty posts with respect to their nomenclature, qualifications, pay scales and year of service etc. in AIIMS, New Delhi, PGIMER Chandigarh and JIPMER Punducherry for the cadre of Computer Section, in a time bound manner.
4. Learned counsel submitted that while accepting the recommendations of the Co-ordination Committee with regard to cadre review for cadre restructuring, the same have been approved by the Competent Authority, vide order dated 04.08.2018 (Annexure A-5) and dated 12.09.2018 (Annexure A-6), but the respondents have not implemented it yet. Against the inaction of the respondents, the applicants are before this Court. Learned
-3- O.A. NO. 060/00318/2019 counsel submitted that the respondents be directed to take a decision on the issue either way.
5. Considering the limited prayer made by the learned counsel for the applicants, we dispose of the O.A., in limine, by directing the Respondent No.2 to take a decision on the recommendations of the Coordination Committee, as approved by the Competent Authority vide Annexures A-5 and A-6, by passing a reasoned and speaking order, within a period of two months from the date of receipt of a copy of this order. The order so passed be duly communicated to the applicants.
6. Needless to mention, the disposal of the O.A. shall not be construed as an expression of any opinion on the merit of the case. No costs.
(P. GOPINATH) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 02.04.2019
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