Central Administrative Tribunal - Madras
B Renuka vs Ut Of Pondicherry on 8 April, 2019
1 OA 507/2019
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00507/2019
Dated Monday the 8th day of April Two Thousand Nineteen
CORAM : HON'BLE MR. R. RAMANUJAM, Member (A)
HON'BLE MR. P. MADHAVAN, Member (J)
B. Renuka
No. 25, Mariamman Koil Street
Pitchaveeranpet
Uzhavarkarai
Pondicherry - 605 010. ... Applicant
By Advocate M/s.R. Saravanan
Vs
1. The Jawaharlal Institute of
Post Graduate Medical Education & Research
Rep. by its Director
Dhanvantri Nagar, Puducherry - 605 006.
2. The Deputy Director (Administration)
The Jawaharlal Institute of Post Graduate Medical
Education & Research
Dhanvantri Nagar, Puducherry 605 006. ... Respondents
By Advocate Mr. M.T. Arunan
2 OA 507/2019
ORAL ORDER
(Pronounced by Hon'ble Mr. R. Ramanujam, Member(A)) Heard. The applicant has filed this OA seeking the following relief :
"a. Direct the respondents to consider the objections of the applicant dated 29.10.2015 to the tentative seniority list dated 27.10.2015 published by the 2 nd respondent bearing No. Estt. 24(27)/2003 and publish the final seniority list in accordance with law for the post of CSSD attendants b. Pass an order of interim injunction restraining the respondents or their authorities from in any manner filling up the post of CSSD Assistant pending disposal of the main Original Application;
c. award costs of the Original Application d. Pass such further or other orders and thus render justice."
2. The grievance of the applicant is that in response to Annexure A16 circular dt. 27.10.2015 directing the applicant to verify the seniority list for the post of Attendant (CSSD) available at ADMN - I (Promotion) SECTION/JIPMER and represent in case of any dispute over her seniority, she filed Annexure A17 objection dt. 28.10.2015. It is alleged that certain persons placed above the applicant had conceded the applicant's seniority over them and filed representations along with. However, the applicant's objections had not been considered till date and she continued to be shown junior to her alleged juniors. Accordingly, the applicant would be satisfied if the competent authority is directed to consider her representation dt. 28.10.2015 in accordance with law and pass a reasoned and speaking order, it is submitted.
3. Mr. M. T. Arunan takes notice for the respondents.
4. Keeping in view the limited relief urged and without going into the 3 OA 507/2019 substantive merits of the case, the respondents are directed to consider Annexure A17 objection made by the applicant to the tentative seniority list dt. 27.10.2015 and pass a reasoned and speaking order within a period of three months from the date of receipt of a copy of this order.
5. OA is disposed of at the admission stage.
(P. Madhavan) (R. Ramanujam)
Member(J) Member(A)
08.04.2019
SKSI