Central Administrative Tribunal - Delhi
Dr Ajay Kumar Himanshu vs Atomic Energy Education Society on 5 August, 2025
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Item No.01 (C-1) O.A. No.735/2025
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. No.735/2025
M.A. No.2673/2025
This the 05th day of August, 2025
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Rajinder Kashyap, Member (A)
Dr Ajay Kumar Himanshu
Q.N0:926, Block-IC, Type-IV
CPWD, Salt Lake, Sector-3
Bidhannagar, Kolkata-700064.
...Applicant
(By Advocate: Mr. Shyamal Kumar)
Versus
1. Union of India,
Through Secretary,
Department of Atomic Energy
DAE Secretariat Branch
145/ A, South Block,
New Delhi-110011.
2. The Chairman
Atomic Energy Commission
(Department of Atomic Energy)
Anushakti Bhawan, CSM Marg,
Mumbai - 400-001.
3. The Controller, BARC,
TC&TCS Secretariat, 3rd Floor
Central Complex, Trombay
Mumbai-400085.
4. Director,
Variable Energy Cyclotron Centre,
Department of Atomic Energy
Government of India,
Bidhan Nagar, Sector- I, Block- AF
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Item No.01 (C-1) O.A. No.735/2025
Kolkata- 700064.
5. Chief Administrative Officer
Variable Energy Cyclotron Centre,
Department of Atomic Energy ·.
Gqvernment of India,
Bidhan Nagar, Sector- I, Block - AF
Kolkata- 700064.
...Respondents
(By Advocate: Mr. Ronak Karanpuria with Mr. Harkesh
Parasher)
ORDER (ORAL)
Per: Justice Ranjit More, Chairman:
By filing the present Original Application (OA), the applicant challenges the validity of the communication issued by the Bhabha Atomic Research Centre (BARC), namely the Office Memorandum dated 20.10.2006 issued by the Technical Coordination and Technical Services Committee (TC & TSC), Department of Atomic Energy (DAE), regarding the DAE Promotion System for Scientific and Technical Personnel in relation to promotions from the post of Scientific Officer/C to Scientific Officer/G.
3. Having heard the learned counsel for the respective parties, we deem it appropriate to dispose of the present OA by passing the following order:-
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Item No.01 (C-1) O.A. No.735/2025 i. Respondent no.1 and 2/competent authority are directed to consider and decide the applicant's appeal dated 25.10.2024, a copy of which is annexed as Annexure A/5, as expeditiously as possible and preferably within a period of four weeks from the date of receipt of a copy of this Order.
ii. It is made clear that nothing contained in this Order shall be construed as an expression of opinion on the merits of the case. All rights and contentions of the parties are kept open.
iii. Respondent nos. 1 and 2/competent authority shall decide the aforesaid appeal of the applicant independently, on its own merits, and in accordance with law, by passing a reasoned and speaking order.
4. In view of the aforesaid order, M.A. No.2673/2025, filed for early hearing, does not survive and is accordingly disposed of.
There shall be no order as to costs.
(Rajinder Kashyap) (Justice Ranjit More) Member (A) Chairman /yy/