Central Administrative Tribunal - Kolkata
Dr Shayesta Abedin vs I C M R on 19 September, 2019
1 o.a. 664 of 2019
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CENTRAL ADMINISTRATIVE TRIBUNAL n £*i
KOLKATA BENCH, KOLKATA ■>&
No. O.A. 664 of 2019 Date of order: 19.9.2019
Present Hon'ble Ms. Bidisha Banerjee, Judicial Member
Hon'ble Dr. Nandita Chatterjee, Administrative Member Dr. Shayesta Abedin, MBBS, MD (Cal), Working as Research Officer (Medical) } Son of Dr. Zainal Abedin, Resident of 12, .North IRangeJi _ & Ua*;
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3. ffte^P-rineipal^^^^ Medical College and Eden Hospital, Kolkata - 700 073;
4. The Officer-in-Charge, Human Reproduction Research Centre, Eden Hospital, Kolkata under ICMR, ■ Department of Obstetric Gynaecology, a'"
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Kolkata - 700 073;
& 5. National Institute of vW»"
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2 o.a. 664 of 2019 International Reproductive Research & Health, Mumbai, Service through its Director, Jehangir Merwanji Street, Pare!, Mumbai - 400 012;
6. Scientist 'F' and Officer-in-Charge, National Institute of International Reproductive Research & Health, FU, ICMR, Jehangir Merwanji Street, Parel, M umb ai - 400 012 ; . ^ *vt\i strap's :espondents For the Applican fL* .S.^Oil n.=A.S. Biswas, '%• ojunsel '•% •iSA % j For the .Re|pohdents Ati. fete1 l mm * % W' X * . I :Ci B. II Peribr. Wandita dftHeWaiffiriKBiS C I I: ! I I Tn; ..pplicant Secti^tQ the I3i ilffiive Tribun |ra^ii^^^pRe following ' *I- Admmi 1 I I-ja) An ofS^jdiEectihg the^Ss^ond^ts tojalloj^^^i^ant to function as Rlsearch/bffrcer^M^r^al), HRRC, ICMR, Ed^ vH6spital\KoIkat# beyond 3iftl.201^ an^Eor disturb such functio^or the^^|ih^ht tiMhe issue ::: agi&ted iri. fh^jSinstant^case,- as decided ^by 'the Trib|fnal or till attainment of the '65 years oF'age^of4he^p|Mcant;^whiehevrf is earlier;
(b) An^ordef^directingifh||' r®pdndmlk exten#; all cpmsequential and pecuniary Benefits^to^, the appliceait beyond '_Seprombe^s®bl9 as Research Officer (Medic&l^HRRC^iClVlR, Eden HosEitalfKolkata^itf' the issue agitated in :> the instant case m%^decided ^QStlSonble' Triby^m' or till attainment of 65 r years of age of the applfcan%Ewhicheyenis„earli^7as has been extended to other :
l ■ similarly circumstanced doctors^by the Ministry of Health and Family Welfare, Government of India and the department of Family Welfare, Government of West Bengal;
(c) An order restraining the respondents from superannuated the applicant in September, 2019 till final disposal of the present application;
(d) An order thereby directing the respondents to arrive at a decision ii concerning the claim for continuation of service of applicant beyond September, 2019 till attainment of 65 years of age within a time limit as may be stipulated ii by this Honble Tribunal;
(e) To pass such order or further, order or orders, if required even by \' mounding the reliefs specifically prayed for herein above as will afford complete 'i relief to the applicant."
I i idC <1 _A.
3 o.a. 664 of 2019 Heard both Ld. Counsel, examined pleadings and documents on record.
3. Ld. Counsel for the applicant would submit that the applicant is working as a Research Officer (Medical) in HRRC, ICMR, Eden Hospital, Kolkata. This Tribunal upon adjudicating O.A. 350/01298/2013, had directed on 9.2.2016 that the services of the applicants therein (including the applicant in the present O.A.) be regularized, but respondent authorities are yet to regularize the service of the applicant as a Research I.:
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Office Memfeahdum dated 29.11.2011 •^^5^the% respondent
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Subsequently, vide 31/^0»16|and
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supirahfiuation of omcials^'f ^alt#Mtte'dm^e.rviw (namely, {%^ciAsts > Nontre|^hg and PufcH^tl| |i*c^^#:entral .HeS|g sluice (CHS) and exiended to 65 i jr ,r£^jl$Pr ■ ;ff years v^th imm^aat^effe^t and, that, the'^^^ G^^ilfnen^f West •s Bengal also extfnde^l the ste^annua^dfT ag^ of^tVest Bep^al Health Service (WBH'S),, "g^^West^ Wi^lfP^^^Healti^mi^^dministrative i A~; ' ' '' it'"
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•i1- According to the applicant, wffo will attain the age of 62 years as oh 4 . t 30.9.2019, such orders of enhancement of retirement age squarely applies to him. The applicant, vide his representation dated 13.4.2019, (Annexure A-9 to the O.A.), had prayed for extension of his age of i-
f retirement till 65 years of age; his prayer was forwarded to Director l 41 fi fi- 5 General of ICMR on 17.4.2019.
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i 4 o.a.664 of 2019 Ld. Counsel for the applicant urges that, as the applicant is going to superannuate shortly, a direction may be issued on the respondent authorities to decide on the same in a time bound manner.
4. In their written statement, the respondents have disputed the claim of the applicant by referring to a decision of the executive Council of ICMR dated 12.10.2017, which resolved as follows:-
"On a suggestion from one of the member on increase in retirement age from 62 to 65 years in view of increase in retirement age of CHS Doctors and Medical Faculty, President, Governing Council observed that the extension in service of deserving scientists after their retirement at the arge of 62 years is considered by the Government on case to^easl, bfpslfHbwe^er, administrative powers cannot be exercised by the sp.peia^hSaled^ilktilsts®y^d*the^ge of 62 years."
The respontjmfe have further argued thahpfthe d%ision of the %•k Central Govem^nt to enh'^RSthJ agf ofSltp.eranniiationV^^octors of / v' ^ .jXT% I I I CHS td 65,we&-s does.4@t &tofeialichll| a^lj^to'^tonomo^^n-s&utions \ suchi'aste, Heallgja |mil, toffee rlply).
1AccSrdiifglf', the resdIutioH^at?h^M©^^e./bbmnci^f ICMR is^Mfidiilg on ifi its t^8' W/'/fKKKW x/' i i \ "■ ■ Iz1'
(b) 1|he Officer,^hose contrail woulfi eti^ on^p^l^OlQ and that nc^^©o^|L^)een ^&cen by 4 the apprdppat^auth'ority ;|heVegi^&riz^bn of the 1•r! A •3 HRRC ProjecfrSfaff^Hover tK^4dfeli5|y inS^ing thdCppli^^t.
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(c) The respondents^.wouTd^lso^refer^'td'a declsi€fi of the Coordinate Bench in O.A. No. 200/0038lffifW&¥**.Q. Rao v. Union of India & ■ ors.J wherein the claim of the applicant/consultant therein for automatic ■■■ I enhancement of his retirement age to 65 years was rejected, and, accordingly, the applicant has no right to claim an automatic extension ; of his age of superannuation from 62 to 65 years.
5. Ld. Counsel for the applicant, however, would reiterate his earlier > submission that, as the applicant's representation dated 13.4.2019 ' *;
:-r il' 5 o.a.664 of 2019 (Annexure A-9 to the O.A.) has been pending with the respondent authorities and, as he is going to attain the age of 62 years shortly, the respondent authorities may be directed to dispose of the same in a time bound manner.
6. Ld. Counsel for the respondents does not object to consideration of such representation in accordance with law.
7. Accordingly, without entering into the merits of the matter, and, with the consent of the parties, we would hereby direct the competent .ft. ' respondent authority to^exaifiifielth^cinlenlli'oflthe representation dated % ** * ^1/ 13.4.2019 (Annexii%gfA.-9 to the O.A.), preferably in 3019.2019, and, to convey-sucSJfcision fpdilltS 'S' with law to|h%pplicant % n Tf %, t4: ;l i # - h.
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