Central Administrative Tribunal - Bangalore
Ganga Prasad G L vs M/O Communications on 18 April, 2018
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OA.No.170/00603/2016/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
ORIGINAL APPLICATION NO.170/00603/2016
DATED THIS THE 18TH DAY OF APRIL, 2018
HON'BLE DR.K.B.SURESH, MEMBER (J)
HON'BLE SHRI PRASANNA KUMAR PRADHAN, MEMBER (A)
Sri Ganga Prasad G.L.
S/o G. Laksshminarayana Rao,
Aged 56 years,
Working as Senior Director/Scientist-G,
In Centre for Development of Advanced computing (CDAC)
Bangalore centre, Byappanahalli,
Old Madras Road, Bangalore - 560 097,
Residing at No. 191, 9th Main,
NTI Layout, Vidyaranya pura,
Bangalore - 560 092 ...Applicant
(By Advocate Shri P.M. Nayak)
Vs.
1. Government of India,
By its Secretary,
Department of Information Technology (DeIT),
Ministry of Communication & Information Technology
Nikethan 6, CGO Complex, Lodi Road,
New Delhi - 110 003.
2. The Director General
Centre for Development of Advanced
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OA.No.170/00603/2016/CAT/BANGALORE
Computing (CDAC)
Pune University Campus,
Ganesh Khind,
PUNE - 411 007.
3. The Executive Director
Centre for Development of Advanced Computing (CDAC)
Bangalore centre CDAC Knowledge Park,
No. 1 old Madras Road, Byappanahalli
Bangalore - 560 097 ...Respondents
(By Shri. M. Rajakumar, Senior Central Government Counsel for R-1 &
M/s TMT Law Practice, Counsel for R-2&3)
O R D E R (ORAL)
(HON'BLE DR. K.B. SURESH, MEMBER (J) Heard. The matter seems to be covered by an order of the Hon'ble Apex Court in SLP CC No. 4155/2016 dated 08.07.2016 which we quote below:
"Delay condoned.
Application filed by the Caveator-in-Person/respondent for permission to appear and argue in person is allowed.
Leave granted.
The operation of the impugned judgment shall remain suspended during the pendency of the appeal. However, we make it clear that the officers promoted pursuant to the impugned order shall continue to function in the promoted category during the pendency of the appeal."
2. Therefore we will dispose of this present application also. Consequent upon the disposal of the matter by Hon'ble Apex Court, the respondents may modulate the rights of the applicant and issue him with a speaking order. The applicant may also watch the progress of the case in the Hon'ble Apex Court and as soon as it is made eligible in his favour he may inform the respondents also immediately with a letter and within two months thereafter the respondents will pass an appropriate speaking order in terms of what the Hon'ble Supreme 3 OA.No.170/00603/2016/CAT/BANGALORE Court has finally said.
3. The OA is thus disposed of. No order as to costs.
(PRASANNA KUMAR PRADHAN) (DR.K.B.SURESH)
MEMBER (A) MEMBER (J)
/ksk/
Annexures referred to by the applicant in OA No. 170/00603/2016 Annexure A1 Copy of the letter dated 30.04.2012 issued by the Director, HRD, CDAC Annexure A2 Copy of the judgment in O.A. No. 991/2012 dated 20.02.2014 passed by Central Administrative Tribunal, Bangalore Bench Annexure A3 Copy of the promotion order dated 14.11.2014 issued by the Director, HRD Annexure A4 Copy of the representation dated 05.12.2014 submitted by the applicant.
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