Central Administrative Tribunal - Kolkata
Jharna Roy Aliasjharnarani Roy vs Bharat Sanchar Nigam Limited on 9 April, 2024
1 . OA 411/2024
CENTRAL ADMINISTRATIVE TRIBUNAL
KOLKATA BENCH
KOLKATA
0.A. 350/00411/2024
Date : 09.04.2024
Coram: Hon'ble Mr. Anindo Majumdar, Administrative Member
Hon'ble Mr. Rajnish Kumar Rai, Judicial Member
In the matter of :
Smt. Jharna Roy @ Jharnarani Roy, wife of Abani Kumar Roy @ Abani
Roy and daughter of Rampada Mondal, aged about 53 years, by
occupation- Housewife, residing at Village Kalapota, Post Office-
Itinda, Police Station- Bashirhat, District- North 24 Parganas, Pin-
743292.
-- Applicant
Vs.
'1. Union of India, service through the Secretary, Ministry of
Communications, Department of Telecommunications,
Government of India, Sanchar Bhawan, 20, Ashoka Road, New Delhi-
110001.
2. The Chief General Manager, The Bharat Sanchar Nigam Limited
(BSNL), Telecom Factory, Alipore, Kolkata- 700027.
3. The Sub- Divisional Officer, Bharat Sanchar Nigam Limited,
Basirhat BSNL Office, Village & Post Office- Itinda, Police Station-
Basirhat, District- North 24 Parganas, Pin- 743292.
4. The JTO {Itinda Section), Office of the Bharat Sanchar Nigam
Limited, Basirhat BSNL Office, Village & Post Office- Basirhat,
District- North 24 Parganas, Pin- 743292.
5. Sri Abani Roy @. Abani Kumar Roy, son of Late Tarapada Roy,
residing at Village- Purba Jaynagar, Post Office- Joynagar, Police
Station- Baduria, District- North 24 Parganas, Pin- 743292.
6. Smt. Krishna Roy, wife of Sri Abani Roy @ Abani Kumar Roy,
Village- Purba Jaynagar, Post Office- Joynagar, Police Station-
Baduria, District- North 24 Parganas, Pin- 743292.
eedeaesaeenees Respondents
L- Ve
2 OA 411/2024
For the Applicant : Mr, N.'K. Gupta, Counsel
For the Respondents' : None
ORDER(Oral)
Per: Mr. Rajnish Kumar Rai, Judicial Member
1. The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief:
te
a) - Anorder be passed directing the Respondent Authorities concerned being respondent no. 3 & 4 to consider and dispose of the representations dated 29.06.2015 and on 26.07.2022 being Annexure -A-2' herein forthwith and take a positive decision in favour of the applicant:
b) An order be passed directing the Réspondent Authorities concerned to record the name of the applicant as the nominee in the service book of the private respondent no. 5 herein;
c) Any other order/orders as your Lordships would deem fit and proper for the ends of justice."
2. In the instant OA, the applicant is claiming to the legally wedded wife of respondent no. 05, i.e., Abani Roy @ Abani Kumar Roy, who was the employee of (napplek' the office of BSNL at Basirhat. During the service period he has takea/é second wife _ without getting divorce from the applicant. She further alleges that the name of the second wife has illegally been entered into the service record without any verification. Aggrieved by the said action of the respondents, she preferred a representation dated 29.06.2015 and again on 26.07.2022 for entering her name in the service record of respondent no. 05 as nominee/ legally wedded wife. Since her representation is pending before the authorities till date, the applicant has filed the present Original Application.
3. Learned Counsel for the applicant, after arguing for some time, submits that the applicant will be satisfied if appropriate direction be issued upon the ee on, } ' ? 3 ; OA 411/2024 respondent no, 03 to consider her pending representation dated 29.06.2015 and 26.07.2022 (Annexure-A/2), expeditiously.
4. Considering the aforesaid submission, we deem it fit to dispose of this original application, at admission stage, with a direction upon the competent respondent authority, i.e, respondent no. 03 to consider the sending | representation of the applicant, after giving personal hearing to the applicant and respondent no. 05, in not later than 03 (three) months from the date of receipt of a certified copy of this order, and to intimate the decision to the applicant vide a reasoned and speaking order, forthwith.
5. it is made clear that we have not expressed eny opinion on the merit of the claim of the applicant, and all points are kept open for consideration by the respondents.
6. In view of the above, OA stands disposed of. No costs. : , _ (Rajnish Kumar Rai) (Anindo Majumdar) Judicial Member Administrative Member sl