Central Administrative Tribunal - Madras
M Vaitheki vs D/O Posts on 9 July, 2025
1 OA No.310/638/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00638/2025
Dated Wednesday the 09th day of July Two Thousand Twenty Five
CORAM: HON'BLE MS. VEENA KOTHAVALE, Member (J)
M.Vaitheki,
W/o Late R.Karthikeyan,
No.4/573 Keezha Veedhi,
Kottur, Adhichapuram,
Mannargudi,
Thiruvarur District. ... Applicant
By Advocate M/s. M. Thamizhavel
Vs
1. The Union of India
Rep.by it's Secretary
Department of Post,
Dak Bhavan,
New Delhi-110001.
2. The Post Master General,
Central Region,
Tamilnadu Circle,
Thiruchirapalli-620 001.
3. The Assistant Superintendent of Post,
Thiruvarur Sub Division
Thiruvarur-610 001. ... Respondents
By Advocate Mr. G. Dhamodaran
2 OA No.310/638/2025
ORAL ORDER
(Pronounced by Hon'ble Ms. Veena Kothavale, Member (J)) OA is filed seeking the following relief:-
"1. To direct the 2nd respondent to issue the order of appointment for the post of GDS BPM on compassionate grounds on the representation of the applicant dated 05.07.2024.
2. Pass such other or further orders as this Hon'ble Tribunal may deem fit proper in the circumstances of the case."
2. When the matter was taken up for admission hearing, the leaned counsel for the applicant submitted that the applicant has given representation dated 05.07.2024 to the 2nd respondent seeking appointment for the post of GDS BPM on compassionate grounds due to death of the applicant's husband while in service.
3. The learned counsel for the applicant further submitted that no response has been received by the applicant in this regard and the applicant would be satisfied if appropriate direction is given to the respondents to consider his representation and pass a speaking order within a time limit to be specified by this Tribunal.
4. Mr. G. Dhamodaran takes advance notice on behalf of respondents.
3 OA No.310/638/2025
5. In view of the above submissions, OA is disposed of at the admission stage, without entering into the merits of the case, with the direction to the 2nd respondent to consider the representation dated 05.07.2024 given by the applicant and dispose of the same by passing a speaking order within a period of three weeks from the date of receipt of a copy of this order.
6. Accordingly, OA is disposed of with the direction as above. No order as to costs.
(Veena Kothavale)
Member (J)
LM 09.07.2025