Central Administrative Tribunal - Madras
P Murugaiyan vs Ut Of Pondicherry on 26 August, 2019
1 OA 1138/2019 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH O.A.No.1138/2019 Dated Monday, the 26th day of August, 2019 PRESENT Hon'ble Mr.P.Madhavan, Judicial Member & Hon'ble Mr.T.Jacob, Administrative Member P.Murugaiyan, Inspector of Factories, O/o. The Chief Inspector of Factories & Boilers, Labour Department, Puducherry. ....Applicant By Advocate M/s. D. Jayasingh Vs
1.Secretary to Government (Labour), Chief Secretariat, Government of Puducherry.
2.The Additional Secretary to Government (Labour), Puducherry. ...Respondents By Advocate Ms.S.Devie 2 OA 1138/2019 (Order: Pronounced by Hon'ble Mr.P.Madhavan, Member(J)) The applicant has filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following relief:
"To direct the respondents to consider the representation of the applicant dated 13.06.2018 and 18.06.2019 granting benefits under the Assured Career Progression (ACP) Scheme and Modified Assured Career Progression (MACP) Scheme and pass such other or further orders as this Hon'ble Tribunal may deem fit and proper in the circumstances of the case and render justice."
2. When the matter came up for hearing, learned counsel for the applicant would submit that the applicant has given representation dated 18.06.2019 as Annexure A-12 to the competent authority regarding his grievance which is still pending and no speaking order is passed till now. The applicant will be satisfied if the representation is considered and orders are passed.
3. Ms.S.Devie takes notice on behalf of the respondents and submits that the respondents have no objection for disposal of the representation of the applicant on merits.
4. In view of the limited submission and without going into the substantive merits of the case, the OA is disposed of with the following direction:
"The competent authority is directed to consider the applicant's Annexure A-12 representation dated 18.06.2019 and pass a speaking order as per the 3 OA 1138/2019 relevant guidelines issued by the department, within a period of six months from the date of receipt of a copy of this order."
(T.JACOB) (P.MADHAVAN)
MEMBER (A) MEMBER (J)
M.T. 26.08.2019