Central Administrative Tribunal - Madras
S Sivaraman vs M/O Health And Family Welfare on 10 September, 2024
1 OA No.310/543/2014
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00543/2014
Dated Tuesday the 10th day of September Two Thousand Twenty-Four
CORAM : HON'BLE MR. M. SWAMINATHAN, Member (J)
&
HON'BLE MR. SANGAM NARAIN SRIVASTAVA, Member (A)
1. Mr.S.Sivaraman S/o. Sivasamy.
2. Mrs.C.Kalaivani D/o. Chellan
3. Mrs.B.Nirmala Devi W/o. Murugesan
4. Mrs.M.Saroja W/o. Gajendrar.
5. Mrs.K.Menaka D/o.V.Kandasamy.
6. Mr.K.Loganathan.
7. Mr.Lalitha.
8. Mrs.G.Vanaja W/o.Gunasekaran.
9. Mr.Murugesan S/o.Munusamy ... Applicant
By Advocate M/s. V. Manohar
Vs
1. The UNION OF INDIA
Rep.by Secretary
Ministry of Health and Family Welfare,
Nirman Bhavan, New Delhi.
2. The Director General of Health Service,
Nirman Bhavan, New Delhi.
3. The Secretary,
Department of Expenditure,
Ministry of finance, North Block,
New Delhi.
4. The Director,
Central Leprosy Teaching and Research Institute,
Chengalpattu.- 603001. ... Respondents
By Advocate Mr. K. Rajendran
2 OA No.310/543/2014
ORAL ORDER
(Pronounced by Hon'ble Mr. M. Swaminathan, Member(J)) In the present OA, the applicants sought the following relief:
"to call for the records pertaining to the impugned order F.No.17/E.I/2007 Dt.01-12-2009 set aside the same to direct the respondent to pay the extend the upgrade the pay scale of Rs.4000-6000 in parlance with the similarly placed person in related institutions as per the recommendation of the V th pay commission as it was implemented in the Central Research institute, Kasuli, Rajkumari Amrit Kaur College of Nursing, New Delhi and Safdarjang Hospital Staff and pass such further or other orders as this Hon'ble tribunal deem fit and proper to the circumstances of this case."
2. When the matter is taken up for hearing, the learned counsel for the respondents submitted an OM dated 01.10.2019 which reads as under.
"As per the Ministry of Health and Family Welfare, AHS Division OM No. 28020/50/2018-AHS/FTS 3071561 dated 20.09.2016 the pay fixation of Junior Medical Laboratory Technologist (excluding erstwhile Technical Assistant and Senior Technical Assistant) have been upgraded as per 7th CPC. Accordingly, the pay fixation has been prepared and the individuals will be communicated.
The pay fixation benefits will be released after getting an undertaking from the individual concerned (format enclosed). Hence, the HOD (Lab) may ensure that all the individuals, submit their undertaking to the administration so that the pay fixation benefits can be released without further delay. In case of any discrepancy in the pay fixation, the same will be modified subsequently."3 OA No.310/543/2014
3. When the same was put forth before the learned counsel for applicant, both the parties agreed that the relief sought by the applicants has already been granted in the 7 th CPC. Therefore, nothing survives for adjudication in the present OA.
4. In view of the same, the OA has become infructuous. In the result, the OA is closed as infructuous.
(Sangam Narain Srivastava) (M Swaminathan)
Member (A) Member (J)
LM 10.09.2024