Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Administrative Tribunal - Ernakulam

C S Suresh Kumar vs Defence on 9 April, 2024

                                    1

           CENTRAL ADMINISTRATIVE TRIBUNAL
                 ERNAKULAM BENCH

                      O.A No.180/00216/2024
                Tuesday, this the 9th day of April, 2024.

CORAM:
     HON'BLE Mr. JUSTICE SUNIL THOMAS, JUDICIAL MEMBER
     HON'BLE Mr. K.V. EAPEN, ADMINISTRATIVE MEMBER

1.    C.S Suresh Kumar
      Aged 49 years, S/o. C.S Sankarankutty,
      Fire Engine Driver, NAD, Alwaye
      Residing at Chozhiampillil,
      Neeriyeli Parambu Lane,
      4th mile, Erumathala P.O,
      Alwaye, Ernakulam - 683 112.

2.    P.K Pradeesh
      Aged 44 years, S/o. V.T Kumaran,
      Leading Fire Man, NAD, Alwaye,
      Residing at Periyar Vihar Quarters,
      G 88/8, NAD P.O, Ambalappadi,
      Kalamassery, Ernakulam - 683 563.                       -Applicants

[By Advocate : Mr. Sujin.S & Mr. Bilwin.B]

            Versus

1.    Union of India,
      Represented by the Secretary to Government of India,
      Ministry of Defence, New Delhi- 110 001.

2.    The Flag Officer,
      Commanding in Chief, Headquarters,
      Southern Naval Command,
      Naval Base, Kochi- 682 004.                            -Respondents

[By Advocate : Mr. Rajesh Sukumaran, ACGSC]
                                          2

             The Original Application having been heard on 09.04.2024, the
Tribunal on the same day delivered the following:


                                 O R D E R (Oral):

-

The applicants, who are working as Leading Fire Man, claim themselves eligible to be promoted as Station Officer. They claim that they have the required qualification for the promotion. It is stated that the 1 st applicant has been side lined from being promoted, while persons junior to him were promoted. It is further stated that 2 nd applicant is also entitled for promotion as Station Officer and vacancies for promotion are available. Seeking the reliefs, the applicants claim to have submitted Annexures A4 & A5 representations.

2. After hearing the learned Counsel for the applicant and the learned ACGSC, Mr. Rajesh Sukumaran who took notice, we feel that interest of justice will suffice, if a direction is given to the Competent Authority among the respondents to take up, consider and dispose of Annexures A4 & A5 representations as expeditiously as possible, and before promotions are effected to said post, at any rate, within an outer limit of 2 months from the date of receipt of this order.

3

3. Accordingly, the O.A is disposed of at the admission stage itself. No costs.


                          (Dated, 9th April, 2024)




    K.V. EAPEN                              JUSTICE SUNIL THOMAS
ADMINISTRATIVE MEMBER                          JUDICIAL MEMBER


v
                                     4

                   List of Annexures in O.A No.216/2024
Annexure A1-      True copy of the order No.CS 2700/32 dated 16/09/2022

of appointment issued to the 1st applicant.

Annexure A2- True copy of the order No.CS 2760/8 dated 09/04/2008 promoting the applicant as Fire Engine Driver Grade II. Annexure A3- True copy of the relevant pages of the notification dated 23/02/2024 issued by Ministry of Defence framing the Ministry of Defence, Naval Headquarters, Station Officer, Leading Fire Man, Fire Engine Driver and Fire Man (Group 'C' Posts) Recruitment Rules 2024. Annexure A4- True copy of the representation dated 01/04/2024 st submitted by the 1 applicant.

Annexure A5- True copy of the representation dated 01/04/2024 nd submitted by the 2 applicant.

**************