Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Administrative Tribunal - Ernakulam

Shihab P M vs Defence on 4 October, 2024

          CENTRAL ADMINISTRATIVE TRIBUNAL
                ERNAKULAM BENCH

            Original Application No. 180/00535/2024

               Friday, this the 4th day of October, 2024.

CORAM:

     HON'BLE Mr. JUSTICE SUNIL THOMAS, JUDICIAL MEMBER

      Shihab P.M, aged 32 years,
      S/o. Musafir,
      Fire Engine Driver, NAD, Aluva.
      Palakkattu House, Vadattupara P.O,
      Pandarcity, Kothamangalam,
      Ernakulam - 686 681.                                  - Applicant

[By Advocates: Mr. Sujin S, Mr. Bilwin. B &Mr. N. Bharath]

            Versus

1.    Union of India, represented by the
      Secretary to Government of India,
      Ministry of Defence, New Delhi - 110 001.

2.    The Flag Officer Commanding-in-Chief,
      Headquarters, Southern Naval Command,
      Naval Base, Kochi - 682 004.                    - Respondents

[By Advocate : Mrs. O.M. Shalina, SCGSC]

      The Original Application having been heard on 04.10.2024, the
Tribunal on the same day delivered the following:
                                         2
                                                            O.A No. 180/00535/2024


                             O R D E R (Oral):

-

The applicant is working as Fireman at NAD Aluva. According to the applicant, the next promotion post is Fire Engine Driver. According to the applicant, after the 2024 Recruitment Rules has been brought into force, the promotion avenue of Fireman has been reduced by including MTS along with Fireman.

2. Aggrieved by the above, the applicant has submitted Annexure A-2 representation dated 07.09.2024, which is still pending. The applicant has approached this Tribunal lamenting that the above representation has not been disposed of.

3. After hearing the learned Counsel for the applicant and the learned SCGSC, who took notice for the respondents, I feel that the interest of justice will be satisfied if the 2 nd respondent is directed to take up, consider and dispose of Annexure A-2 representation as expeditiously as possible, at any rate, within a period of three months from the date of receipt of a copy of this order. The right of the applicant to approach this Tribunal, if aggrieved by the order is also reserved. Ordered accordingly. 3

O.A No. 180/00535/2024

4. Accordingly, the O.A is allowed to the above extent. No costs.

(Dated, 4th October, 2024) JUSTICE SUNIL THOMAS JUDICIAL MEMBER ax 4 O.A No. 180/00535/2024 List of Annexures Annexure A-1- True copy of the Ministry of Defence, Naval Headquarters, Station Officer, Leading Fireman, Fire Engine Driver and Fireman (Group 'C' posts) Recruitment Rules, 2024. Annexure A-2- True copy of the representation dated 07.09.2024 submitted by the applicant before the 2nd respondent.

******