Central Administrative Tribunal - Madras
Dr R Maria Inigo vs Ut Of Pondicherry on 15 November, 2018
1 OA 1471/2018 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH O.A.No.1471/2018 & M.A.No.603/2018 Dated Thursday, the 15th day of November, 2018 PRESENT Hon'ble Mrs.Jasmine Ahmed, Judicial Member & Hon'ble Mr.R.Ramanujam, Administrative Member
1.Dr.R.Maria Inigo
2.Dr.A.Thilaha Dharmarajan
3.Dr.S.Sahul Hameed
4.Dr.S.Senthil Srinivasan
5.Dr.K.Padmanabhan
6.Dr.S.Gayathri ...Applicants By Advocate M/s S.Sundaresan
1.Union of India, The Government of Puducherry, Rep. By Chief Secretary, Beach Road, Goubert Avenue, Puducherry 605 001.
2.The Secretary (Education), Government of Puducherry, Secretariat, Beach Road, Goubert Avenue, Puducherry 605 001.
3.The Directorate of Higher and Technical Education, Rep., by its Director, PIPMATE campus, Tholkappiar main road, Lawspet, Puducherry 605 008. ...Respondents 2 OA 1471/2018 (Order: Pronounced by Hon'ble Mrs.Jasmine Ahmed, Member(J)) MA 603/2018 filed by the 6 applicants praying to join together and file a single OA is allowed.
2. The applicants have filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following relief:
"(i)To issue necessary directions to the Respondents to revise the pay scale of the applicants, as per the recommendations of the 6 th Central Pay Commission which are mandatory and statutory in nature, by implementing the same and thereby give due promotions to the applicants from the date of it, which falls due and further directing the respondents to revise the pay scale in tandem with the post, before the 7th Central Pay Commission recommendations are implemented;
(ii)To direct the respondents to pay all the promotional arrears in a single instalment within a stipulated time period;
(iii)To direct the respondents to compensate the huge financial loss caused to the applicants for non-grant of due promotions in time, payment of interest at 6% per annum on the annual accretion basis within a stipulated period of time
(iv)Pass such further or other orders as this Hon'ble Tribunal may deem fit and proper in the circumstances of the case and thus render justice.
(v)To award the cost of the application."
3. Mr.S.Sundaresan, learned counsel for the applicants present and states that the respondents have not revised the pay scales of the applicants as per the recommendations of the 6 th CPC. He also states that in this regard the applicants have preferred representations dated 12.01.2016 & 09.07.2018 and till date no decision has been taken on the pending representations. Accordingly, learned counsel for the applicants states that the applicants would be happy and satisfied if a direction is 3 OA 1471/2018 given by this Tribunal to decide the representations by passing a detailed, reasoned and speaking order within a stipulated time frame.
4. Accordingly, the respondents are directed to take a conscious decision on the representations of the applicants dated 12.01.2016 & 09.07.2018 by passing a detailed, reasoned and speaking order, within a period of two months from the date of receipt of a certified copy of this order.
5. The OA is disposed of at the admission stage. It is made clear that nothing has been commented on the merits of the case.
(R.RAMANUJAM) (JASMINE AHMED)
MEMBER (A) MEMBER(J)
15.11.2018
M.T.