Central Administrative Tribunal - Chandigarh
Vinod Karar vs Council Of Scientific & Industrial ... on 26 July, 2022
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
Hearing by Video Conferencing
O.A. No.060/656/2022
Chandigarh, this the 26th day of July, 2022
HON'BLE SH. RAKESH KUMAR GUPTA, MEMBER (A)
(On video conference from Central Administrative Tribunal,
Bangalore Bench, Bangalore)
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Vinod Karar S/o Shri Sant Ram Karar, Aged 51 years,
Resident of House No. A-8, CSIO Campus, Sector 30 C,
Chandigarh 160030, working as Chief Scientist, Imaging,
Avionics & Display Systems, CSIR-Central Scientific
Instruments Organization & Hon. Professor, AcSIR-CSIO
(Academy of Scientific & Innovative Research, An
Institution of National Importance), Chandigarh. Pin-
160030.
...Applicant
(BY ADVOCATE: Sh. Rohit Seth)
VERSUS
1. Council of Scientific and Industrial Research through its
Vice President, Hon'ble Minister of Science &
Technology, Govt. of India, Anusandhar Bhawan, Plot
No. 2, Rafit Marg, New Delhi-110001.
2. Director General, CSIR cum Secretary, Department of
Scientific and Industrial Research, Govt. of India,
Council of Scientific and Industrial Research,
Anusandhar Bhawan, Plot No. 2, Rafit Marg, New Delhi-
110001.
3. Prof. S. Anantha Ramakrishna, Director, CSIR-Central
Scientific Instruments Organization, Sector 30-C,
Chandigarh-160030.
...Respondents
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O R D E R(Oral)
Per: RAKESH KUMAR GUPTA, MEMBER (A):
1. The present Original Application has been filed by the applicant under Section 19 of Administrative Tribunals Act, 1985, making therein a prayer for issuance of a direction to quash transfer order dated 21.07.2022 (Annexure A-1) vide which applicant has been transferred as Scientist-in-Charge (SIC) of the CSIO Chennai Centre with a further direction to the respondents to allow him to continue at his present place of posting where he is handling a number of research projects which are at crucial stage .
2. At the very outset, learned counsel for the applicant submitted that before filing the present Original Application, the applicant has preferred a representation on 24.07.2022 (Annexure A-19) addressed to respondent No. 1 through respondent No. 2. However, the respondents have failed to take any decision over the said representation uptil now.
3. Learned counsel further stated that the applicant will be satisfied if the present Original Application is disposed of with a direction to the Appellate Authority to decide the applicant's pending representation dated 24.07.2022 and pass a reasoned and speaking order over the same within a time frame.
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4. Keeping in view the aforestated limited prayer made by learned counsel for the applicant, I deem it appropriate to dispose of the present Original Application, at the admission stage itself, without entering into the merits of the case.
5. Accordingly, the Original Application is disposed of with a direction to Vice President, Council for Scientific and Industrial Research (Respondent No. 1 herein) to decide the applicant's pending representation dated 24.07.2022 and pass a reasoned and speaking order over the same in accordance with law. Before taking such a decision, the applicant shall also be afforded an opportunity of hearing. The whole exercise shall be undertaken within a period of six weeks from the date of receipt of a certified copy of this order.
6. It is further directed that till the representation of the applicant is decided, status quo shall be maintained and the applicant shall not be disturbed from his present place of posting.
7. Ordered accordingly. However, there shall be no orders so as to costs.
(RAKESH KUMAR GUPTA) Member (A) ND*