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Central Administrative Tribunal - Bangalore

G P Navaratna vs M/O Environment And Forests on 11 January, 2019

                                   1 OA.NO.170/00289 to 291/2018
                                                              CAT,Bangalore



              CENTRAL ADMINISTRATIVE TRIBUNAL
                    BANGALORE BENCH

       ORIGINAL APPLICATION NO.170/00289 to 291/2018

          DATED THIS THE 11th DAY OFJANUARY, 2019

          HON'BLE SHRI DR. K.B. SURESH, MEMBER (J)

            HON'BLE SHRI CV.SANKAR MEMBER (A)

1.G.P. Navaratna
Aged 44 years,
Library Information Assistant
Institute of Wood Science and Technology,
18th Cross,Malleswaram,
Bangalore - 560003.

2.Smt. Kusuma Goswami
Aged 43 years,
Library Information Assistant
Institute of Wood Science and Technology,
18th Cross,Malleswaram,
Bangalore - 560003.

3.Smt. Sujatha Mathad
Aged 43 years,
Library Information Assistant
Institute of Wood Science and Technology,
18th Cross,Malleswaram,
Bangalore - 560003.                               .....Applicants

                  (By M/S Paanchajanya Associates)
vs.

1.The Secretary,
Ministry of Environment, Forest & Climate Change,
Government of India,
Paryavaran Bhavan,
C.G.O. Complex, Lodhi Road,
New Delhi-110003

2.The Secretary
Department of Expenditure
                                        2 OA.NO.170/00289 to 291/2018
                                                                  CAT,Bangalore

Ministry of Finance,
North Block,
Lokanayak Bhavan,
New Delhi-110 003.

3.The Director General,
Indian Council of Forestry Research and Education,
P.O. New Forest,
Dehradun-248 006.

               (By Shri VN.Holla... Senior Panel Counsel)

                             ORDER (ORAL)

DR. K.B. SURESH, MEMBER (J):

1. Both counsels submit that in the reply they have made a stipulation that partial claim of the applicant had already been satisfied and relating to the balance matter the representations are pending with the respondents. A submission is made by the applicants that if, an order is made to the respondents to consider the representations within a time frame, he will be satisfied.

2. Shri VN.Holla, learned counsel for the respondents is ready to consider representations annexure A-11 series. Therefore, there will be a mandate to the respondents to consider the representations within next 2 months and pass an appropriate speaking order. Therefore, OA is disposed off, as above. No order as to costs.

         (CV.SANKAR)                         (DR. K.B. SURESH)
         MEMBER (A)                            MEMBER (J)
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                                      3 OA.NO.170/00289 to 291/2018
                                                                CAT,Bangalore



Annexures referred to by the Applicant in OA.No.289 to 291/2018 ANNEXURE - A1 - Copy of order in O.A NO. 528 OF 2011, Dated 5/10/2012.

ANNEXURE - A2 - Copy of F. NO. 63-19/2012 ICFRE, Dated 2/12/2012.

ANNEXURE - A3 - Copy of proposal U.O No .12-1/2012- FE(Vol-V) Dated 30/10/2015.

ANNEXURE - A4 - Copy of concurrence U.O No. 13(4)/E.III.B/2011 Dated 24/05/2016.

ANNEXURE - A5 - Copy of F. No. 1-5/2016-RT Dated: 14/02/2017. ANNEXURE - A6 - Copy of notification F. No. 63-19/2016-ICFRE Dated 1/03/2017.

ANNEXURE - A7 - Copy of notification F. No. 63-19/2016- ICFRE Dated 01/03/2017.

ANNEXURE - A8 - Copy of Technical Service Rules, ANNEXURE - A9 - Copy of representations ANNEXURE - A10 - Copy of Technical Rules, ICFRE 2013. ANNEXURE - A11- Copy of representations Dated 21/03/2017 and 27.7.17 ANNEXURE A12 - Copy of No.36-1/2015- ICFRE Dated 1.3.2018 / 22/02/2018.

Annexures referred to by the respondents in reply ANNEXURE- R1 - Copy of No 36-1/2015-ICFRE Dated 22/02/2018. ANNEXURE- R2 - Copy of No: 10-12/2015/IWST/Estt/1004 Dated 28/06/2018.

ANNEXURE- R3 - Copy of ICFRE letter Dated 23/02/2018.

Annexures referred to by the applicant in rejoinder ANNEXURE- R3 - Copy of F.No.19(1)/IC/86 Dated 24/07/1990. ANNEXURE- R4 - Copy of F. No. 19(1)/IC/86 Dated 24/07/1990. ANNEXURE- R5 - Copy of No. 36-1/2012-ICFRE Dated 10/10/2013. ANNEXURE- R6 - Copy of letter dated 24.1.2014 ANNEXURE- R7 - Copy of letter dated 23.7.2015 Annexures referred to by the respondents in reply to rejoinder ANNEXURE- R1 - Copy of No 12-1/2012-FE (Vol.IV) Dated 10.6/2016.

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