Central Administrative Tribunal - Madras
M/O Health And Family Welfare vs R Dhakshinamoorthy on 16 March, 2020
1 MAs 26/2020 & 198/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
MA/310/00026/2020 in OA/310/00427/2017 & MA/310/00198/2020
in CP/310/00017/2020 in OA/310/00427/2017
Dated Monday the 16th day of March Two Thousand Twenty
CORAM : HON'BLE MR. P. MADHAVAN, Member (J)
HON'BLE MR. T. JACOB, Member (A)
MA 26/2020 :-
1.The Director General,
Head Quarters Office,
Employees State Insurance Corporation (ESIC),
Panchadeep Bhavan, Kotla Road,
New Delhi 110002.
2.Medical Superintendent,
ESIC Hospital,
K.K.Nagar,
Chennai 600078. ....Applicants/Respondents 2 & 3
By Advocate Mr. K.M.Venugopal
Vs
1.Mr. R. Dhakshinamoorthy,
S/o. Mr. P.K.Radhakrishnan,
Plaster Technician,
ESIC Hospital, K.K.Nagar,
Chennai 600078.
2.Mr. P. Murugan,
S/o Mr. R. Periyasami,
Plaster Technician,
ESIC Hospital, K.K.Nagar,
Chennai 600078.
3.Mr. A. Samidurai,
S/o. Mr. R. Ayyasamy,
Plaster Assistant,
2 MAs 26/2020 & 198/2020
ESIC Hospital, K.K.Nagar,
Chennai 600078.
4.Mr. S. Sankar,
S/o. Mr. M. Subramani,
Plaster Assistant,
ESIC Hospital, K.K.Nagar,
Chennai 600078.
5.Mr. G. Rajavel,
Son of Mr N. Govindaraj,
Plaster Assistant,
ESIC Hospital,
Tirunelveli 627003.
6.Mr. D. Sekar,
Son of Mr. M. Devaraj,
Plaster Assistant, K. K. Nagar,
Chennai 600078. ....Respondents/Applicants
By Advocate M/s. K.Balasubramanian
7.Union of India,
rep by its Secretary,
Ministry of Health, Nirman Bhavan,
New Delhi.
8.Union of India,
rep by its Secretary,
Ministry of Labour and Employment,
Shram Shakti Bhavan,
New Delhi 110001. ....Respondents/Respondents 1 & 4
By Advocate Mr. R. S. Krishnaswamy
MA 198/2020 :-
R.Dhakshinamoorthy ....Applicant/Applicant No. 1 in OA
By Advocate M/s. K. Balasubramanian
Vs
3 MAs 26/2020 & 198/2020
1.Union of India rep by its Secretary,
Ministry of Health,
Nirman Bhavan, New Delhi 110011.
2.The Director General,
Head Quarters Office,
Employees State Insurance Corporation (ESIC),
Panchdeep Bhawan, Kotla Road, New Delhi 110002.
3.Medical Superintendent,
ESIC Hospital, K.K.Nagar,
Chennai 600078.
....Respondents No. 1 to 3 in OA
4.Union of India, rep by its Secretary,
Ministry of Labour and Employment,
Shram Shakti Bhavan,
New Delhi 110011. ....Respondents
By Advocates Mr. K.M.Venugopal (R2, R3)
4 MAs 26/2020 & 198/2020
ORAL ORDER
(Pronounced by Hon'ble Mr. P. Madhavan, Member(J)) MA 26/2020 has been filed by the 2nd and 3rd respondents in OA 427/2017 for directing the registry to issue a certified copy of the order dt. 04.02.2019 to the 8th respondent herein viz., Union of India, represented by its Secretary, Ministry of Labour and Employment.
2. It is submitted that an MA 702/2018 was filed for amending the causetitle and impleading the 8th respondent herein in place of the 7th respondent herein. On perusal, it is seen that the MA 702/2018 was allowed and the amended OA was filed thereafter. The OA was disposed of by an order dt. 04.02.2019. However, due to typographical error, the name and address of the 1 st respondent in the cause title was typed without incorporating the amendment.
3. We have perused the materials. Considering the fact that it was a typographical error, the name of the 1st respondent in the cause title of the order dt. 04.02.2019 in OA 427/2017 may be read as "Union of India, represented by its Secretary, Ministry of Labour and Employment, Shram Sakthi Bhavan, New Delhi 110001." instead of "Union of India, rep by its Secretary, Ministry of Health, Nirman Bhawan, New Delhi."
4. Accordingly, MA 26/2020 is allowed. Registry may issue necessary corrigendum.
5. MA 198/2020 is filed to permit the counsel for the applicant in CP 17/2020 to carry out the amendments in the causetitle to include "the Union of 5 MAs 26/2020 & 198/2020 India, rep. by its Secretary, Ministry of Labour and Employment, Shram Shakti Bhawan, New Delhi 110011" instead of the 1st respondent ie., "Union of India, represented by its Secretary, Ministry of Health, Nirman Bhawan, New Delhi 110011".
6. Considering the submissions and the facts of the case, the counsel for the applicant in CP 17/2020 is permitted to carry out necessary amendments in the cause title and file an amended copy.
7. Accordingly, MA 198/2020 is allowed.
8. Post the CP to 29.04.2020.
(T.Jacob) (P. Madhavan)
Member(A) Member(J)
16.03.2020
SKSI