Central Administrative Tribunal - Madras
A Appadourai vs Ut Of Puducherry on 11 July, 2025
1 OA 310/00676/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00676/2025
Dated Friday, the 11th day of July, Two Thousand and Twenty Five
CORAM :
HON'BLE MR. M. SWAMINATHAN, Member (J)
&
HON'BLE MR. SISIR KUMAR RATHO, Member (A)
A. Appadourai
S/o A. Arumugam
No. 15, Main Road
Beema Rao Nagar
Villianur
Puducherry 605 110. ... Applicant
By Advocate M/s M. Gnanasekar
Vs
1. The Union of India, rep. by
The Secretary to Government
Ministry of Home Affairs
New Delhi - 110 001.
2. The Secretary to Government
Department of Personal and Administrative Reforms (Personnel Wing)
Examination Cell
Chief Secretariat, Puducherry - 605 001.
3. The Secretary to Government
Health and Family Welfare
Chief Secretariat, Puducherry - 605 001.
4. The Director
Directorate of Health and Family Welfare Services
Government of Puducherry
Puducherry - 605 001. ...Respondents
By Advocate Mr. R. Syed Mustafa
2 OA 310/00676/2025
ORAL ORDER
(Pronounced by Hon'ble Mr. M. Swaminathan, Member(J)) In the instant OA, the applicant seeks the following relief:
"i. To set aside the Notification No. A.12012/1/E1/ 2025/DHFWS Date 02.06.2025 in so far it fails to give age-relaxation with reference to the prescribed age limit for the applicant and consequently direct the respondents 2 and 3 to grant age-relaxation in favour of the applicant with reference to the prescribed age limit in the Recruitment Notification No.2-3/ED/OSD/Estt./A3/2024-25 dated 11.03.2025 to enable the application to apply for recruitment to the post of Pharmacist and to consider the case of the petitioner for appointment to the said post and ii. and pass such further and other orders as may be deemed and proper and thus render justice."
2. Brief facts of the case as submitted by the applicant are as follows:
The applicant is an unemployed individual registered with the Pondicherry Pharmacy Council and awaiting appointment. The 4th respondent, by a notification dated 02.06.2025, invited applications from eligible Indian citizens who are Natives/Residents of the Union Territory of Puducherry for a Competitive Examination to be conducted for direct recruitment to the post of Pharmacist (Allopathy) (Group 'C' Non-Gazetted - Non-Ministerial) in the Directorate of Health and Family Welfare Services, Puducherry. The applicant,
3 OA 310/00676/2025 being overaged, was unable to apply pursuant to the recruitment notification dated 02.06.2025. The applicant had submitted his representation seeking age relaxation, but no response till date. Hence, this Original Application is filed seeking the above relief.
3. Heard the applicant and Mr. R. Syed Mustafa who takes notice for the respondents.
4. Learned counsel for the applicant submitted that the applicant has made representation on 05.06.2025 to the respondents and till now the respondents have not passed any order. Therefore, he pleaded for a suitable direction to the respondents to dispose of the representation within a time, which will suffice at present.
5. In view of the limited relief sought and to meet the ends of justice, it would be appropriate to direct the competent authority among the respondents to consider the representation of the applicant dated 05.06.2025 (Annexure A-14) and pass an appropriate speaking and well-reasoned order within a period of two 4 OA 310/00676/2025 weeks from the date of receipt of copy of this order. It is made clear that this Tribunal is not entering into the merits of the issue at this stage.
6. With the above direction the OA is disposed of, at the admission stage.
(Sisir Kumar Ratho) (M. Swaminathan)
Member (A) Member (J)
11.07.2025
AS