Central Administrative Tribunal - Cuttack
Niranjan Rout vs Census on 11 April, 2025
4/21/25, 9:57 AM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=50097 CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK Order Sheet Item no.: 4 No of Adjournment:
O.A./159/2025 (CUTTACK) [ ALLOTMENT OF DUTY ] Order Dated: 11/04/2025 Court No.: 1 NIRANJAN ROUT Vs CENSUS For Applicant(s) Advocate : C P Sahani For Respondent(s) Advocate : S B Das Notes of The Registry Order of The Tribunal Heard both sides.
Learned counsel for the applicant submitted that applicant has filed this OA challenging the order dated 09.04.2025 assigning the applicant to do the duty of filed work for Sample Registration System (SRS) Half Yearly Surveys and Verbal Autopsy of death (Cause of Death). It is submitted that the applicant is working as Data Processing Assistant and the work for SRS is of employees belonging to Statistical Cadre i.e. Compiler, Sr. Compiler and Statistical Investigator as per the SRS Statistical Report 2020 (para 1.12). It is submitted that in the said report it is not mentioned that the Data Processing Assistant can be functioned as field supervisor. It is submitted that applicant had submitted his representation but no action has been taken. Hence he prays for interim relief.
Learned counsel for the respondents submitted that applicant has been given the work only for 15 days and the work of the Census is important one. He submitted that necessary training has been imparted to the applicant to do the work. He vehemently opposed to grant of interim relief without giving opportunity to the respondents to file objection to IR.
Learned counsel for the applicant submitted that if interim protection is not given the OA will become infructous.
It is settled in law that it is the domain of the employer to decide that which employee has to be posted where. It is the again the domain of the employer to decide what work should be allotted to the employees. The respondents have decided to use the services of the applicant and that too for a short period. The Court/Tribunal cannot decide who should be posted where and what work should be assigned to employees. The applicant has submitted his https://cis.cgat.gov.in/catlive/internal/order_content_view.php?no=50097 1/2 4/21/25, 9:57 AM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=50097 representation and it is for the respondents to decide whether the applicant is eligible/fit to do the work.
Therefore this Tribunal does not find any merit in granting any interim relief to the applicant or entertain this OA.
The OA is accordingly disposed of. The competent authority of the respondent department to consider the points raised by the applicant in his representation and dispose of the same as early as possible.
Copy of the order to both sides.
PRAMOD KUMAR DAS MEMBER (A) C Kumar () https://cis.cgat.gov.in/catlive/internal/order_content_view.php?no=50097 2/2