Central Administrative Tribunal - Madras
Dr T L Thanulingam vs Sri Anurag Jain, Secretary To ... on 12 December, 2024
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
C.P.No.310/00015 of 2023
in
O.A. No.310/00195 of 2023
DATED THURSDAY, THE 12th DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR
CORAM :
HON'BLE MS. VEENA KOTHAVALE, MEMBER (J)
HON'BLE MR. SISIR KUMAR RATHO, MEMBER(A)
Dr. T.L. Thanulingam,
S/o. Y.T. Thangiah,
aged about 58 years,
Working as Dy. Chief Controller of Explosives
South Circle, Chennai
Tower-24. Flat. No. 403,
Sky City Apartment,
Opposite to
M Wedding and Convention,
Vanagaram - Ambattur Road
..........Applicant
(Advocate: M/s. N. Krishnakumar)
Vs.
1. Sri Anurag Jain,
Secretary to Government,
Department of Industrial Policy and Promotion
Ministry of Commerce and Industry
Government of India,
New Delhi- 110011;
2. Sri. P. Kumar,
Chief Controller of Explosives,
Petroleum and Explosives Safety Organization,
Ministry of Commerce and Industry,
Government of India
A- Block, 5th Floor, CGO Complex,
Seminary Hills, Nagpur, Maharashtra 440 006.
......Respondents
(Advocate: Mr. Su. Srinivasan, Sr. CGSC)
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ORAL ORDER
(Hon'ble Ms. Veena Kothavale, Member(J) When the matter is taken up, Mr. N. Krishnakumar, Counsel for the petitioner is absent. However, Counsel representing Mr. Su. Srinivasan, Sr. CGSC, Ld. Counsel for the Contemnor Respondents has furnished an order dated 15.05.2023 whereby the applicant has been promoted to the post of Joint Chief Controller of Explosives/Junior Administrative Grade (Non-Functional) in the scale of pay in Pay Matrix Level-13 with effect from the date of assumption of charge of post of Jt. Chief Controller of Explosives on as and where basis. Copy of the order produced shall be kept on record.
2. In view of the above, nothing survives in the C.P. and the C.P. is accordingly closed. Notices issued, if any, shall be discharged.
(Sisir Kumar Ratho) (Veena Kothavale)
Member(A) Member(J)
12.12.2024
asvs