Central Administrative Tribunal - Ernakulam
Gracy Varghese vs The Director on 28 June, 2017
Author: P.Gopinath
Bench: P.Gopinath
Central Administrative Tribunal
Ernakulam Bench
OA/180/00503/2017
Wednesday, this the 28th day of June, 2017
CORAM
HON'BLE MR.U.SARATHCHANDRAN, JUDICIAL MEMBER
HON'BLE Mrs. P.GOPINATH, ADMINISTRATIVE MEMBER
Gracy Varghese, aged 64 years
W/o Varghese
Retired Jr. Scientific Officer (Lab)
Ambalamvila, Bethel House
Udayagiri, Janatha Road
Chempazhanthy P.O.-695 587
Thiruvananthapuram District . . . Applicant
(By Advocate: Ms.Pushpavathi K)
Versus
The Director
Sreechithra Tirunal Institute of Medical Sciences
& Technology (SCTIMST)
Thiruvananthapuram-695 011
Kerala. . . . Respondents
This OA having been heard on 28 th June, 2017, the Tribunal delivered
the following order on the same day:
O R D E R (oral)
By U.Sarathchandran, Judicial Member Heard Ms.Pushpavathi, advocate for the applicant.
2. Though the applicant is aggrieved by the anomaly in her pay fixation, vis-a-vis her junior, her present grievance is that Annexure A5 representation submitted to the respondents has not been considered and disposed of so far. The applicant also seeks a direction to the respondent to give her a personal hearing while considering Annexure A5 representation by the respondents.
3. In the above circumstance, we are of the view that this OA can be disposed of at the admission stage itself by giving a direction to the respondent to consider and dispose of Annexure A5 representation after according an opportunity of being heard to the applicant. We do so. We further direct that a reasoned decision shall be taken on Annexure A5 representation and that the same shall be communicated to the applicant soon thereafter. The above exercise shall be completed within 45 days from the date of receipt of a copy of this order.
4. OA is disposed of as above. No order as to cost s.
(P. Gopinath) (U.Sarathchandran) Administrative Member Judicial Member aa.