Central Administrative Tribunal - Chandigarh
P G I Employee Union Group B C And D ... vs Pgi Chandigarh on 6 February, 2019
Author: P. Gopinath
Bench: P. Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
O.A. No.60/191/2018 Date of decision: 06.02.2019
...
CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J).
HON'BLE MRS. P. GOPINATH, MEMBER (A).
...
1. PGI Employees Union, (Group B, C, and D Employees) (Regd. &
Recognized), through Tarandeep Singh its Sr. Vice President/Upper
Division Clerk, Education Cell, Post Graduate Institute of Medical
Education & Research, Sector-12, Chandigarh.
2. Ashwani Kumar Munjal, S/o Late Sh. S. M. Munjal, aged about 56
years, Technical Assistant (Lab), Department of Biochemistry, Post
Graduate Institute of Medical Education & Research, Sector-12,
Chandigarh.
... APPLICANTS
VERSUS
1. Post Graduate Institute of Medical Education & Research, Sector-12,
Chandigarh through its Director.
2. Union of India, Ministry of Health and Family Welfare, Government of
India, Nirman Bhawan, New Delhi-110011 through its Secretary.
3. Union of India through Secretary, Department of Personnel & Training
(DOPT), Ministry of Personnel, Public Grievances and Pensions, North
Block, New Delhi-110001.
... RESPONDENTS
PRESENT: Applicants in person.
Sh. Arvind Moudgil, counsel for the respondents.
2
ORDER (Oral)
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SANJEEV KAUSHIK, MEMBER (J):-
1. Learned counsel for the parties are in agreement that this petition has been rendered infructuous in view of the affidavit filed by the respondents in CP No.60/85 of 2014 arising out of TA No.12 of 2010 (CWP No.4128 of 1994, where they have decided to implement direction of this Court contained in its order dated 10.07.2013, which has also been upheld by the Hon'ble Supreme Court for implementing back log promotion Scheme qua the employees of the respondent association. Relevant paras of the affidavit read as under:-
"2. That the SLP having Diary No.36796 filed in the Hon'ble Supreme Court by Central Agency Section (CAS) on 28.09.2018 has been dismissed by the Hon'ble Supreme Court on 11.01.2019. A downloaded copy of the order dated 11.01.2019 is annexed with this affidavit as Annexure CP-1.
3. That the SLP has been dismissed by the Hon'ble Supreme Court and hence, deponent taking necessary action for implementation of the judgment/order dated 10.07.2013 passed by this Hon'ble Court in T.A. No.12 of 2010.
4. That since consultation with various Ministries/Departments is required while implementing this Hon'ble Court order dated 10.07.2013 and it will take some time. Hence, the deponent prays this Hon'ble Court to allow two months time to respondent no.2 for compliance of judgment/order dated 10.07.2013 passed in T.A. No.12 of 2010."
2. Accordingly, the O.A. stands disposed of at this stage.
(P. GOPINATH) (SANJEEV KAUSHIK) MEMBER (A) MEMBER (J) Date: 06.02.2019. Place: Chandigarh. `KR'