Central Administrative Tribunal - Madras
K S Elango vs D/O Atomic Energy on 27 June, 2024
1 OA No.310/00335/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00335/2020
Dated Thursday the 27th day of June Two Thousand Twenty Four
CORAM :
HON'BLE MR. VARUN SINDHU KUL KAUMUDI, Member (A)
&
HON'BLE MR. M. SWAMINATHAN, Member (J)
K.S.Elango, S/o. (late) S.K. Subramaniam, Door No.66, 3rd Avenue
D.A.E. Township, Kalpakkam, Kancheepuram, PIN - 603 102.
... Applicant
By Advocate M/s. R. Malaichamy
Vs
1. Union of India, Rep. by the Secretary, Department of Atomic Energy
(DAE), Anushakti Bhavan, Chhatrapati Shivaji Maharaj Marg, Mumbai,
PIN-400 001.
2. The Director, General Services Organization (GSO), Department of
Atomic Energy (DAE), Kalpakkam, Kancheepuram District, PIN-603 102.
3. The Chief Administrative Officer, General Services Organization
(GSO), Department of Atomic Energy (DAE), Kalpakkam, Kancheepuram
District, PIN-603 102.
4. The Administrative Officer -III, General Services Organization (GSO),
Department of Atomic Energy (DAE), Kalpakkam, Kancheepuram
District, PIN-603 102.
5. The Administrative Officer -III (Estate), General Services Organization
(GSO), Department of Atomic Energy (DAE), Kalpakkam, Kancheepuram
District, PIN-603 102.
6. The Medical Superintendent & Head, Medical Division, General
Services Organization (GSO), Kalpakkam, Kancheepuram District, PIN-
603 102.
2 OA No.310/00335/2020
7. The Chief Pathologist, Head of Pathology Division, Medical group,
General Services Organization (GSO), Kalpakkam, Kancheepuram
District, PIN 603 102. ... Respondents
By Advocate Mr. M. Kishore Kumar
3 OA No.310/00335/2020
ORAL ORDER
(Pronounced by Hon'ble Mr. Varun Sindhu Kul Kaumudi, Member(A)) In the instant OA, the applicants seek the following relief:
"....(i) To call for the records of the 4 th respondent pertaining to his order made in (1) Ref:GSO/EMS/Memo(51128)/2019/1593 dated 29.11.2019 and the order of 5th respondent made in (2) Ref.No: GSO/3(51128)/Admn./2019/77 dated 13.01.2020 and set aside the same; consequent to,
ii) direct the respondents to drop the second memo on call duty system and to adopt round the clock shift duty system in the office of 6th & 7th respondents; and,
i) To pass such further orders as this Hon'ble Tribunal may deem fit and"
2. When the matter came up for hearing, learned counsel for the respondents has informed that, though the charge memo was challenged in the OA, already the inquiry has been completed and punishment has been awarded, vide order, dated 27.02.2023, and even the period of punishment of "Withholding of one increment for a period of one year without cumulative effect" will be coming to an end by the end of this month, i.e., 30.06.2024. Hence, he submits that nothing survives for adjudication in this matter. The learned counsel for the applicant does not controvert the same.
3. In view of the submission made, nothing survives in this OA for 4 OA No.310/00335/2020 adjudication.
4. The OA is, accordingly, closed as infructuous. No order as to costs.
(M. Swaminathan) (Varun Sindhu Kul Kaumudi)
Member (J) Member (A)
27.06.2024
AS