Central Administrative Tribunal - Madras
Ponnammal vs Bsnl on 21 October, 2021
1 OA 809/2021
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00809/2021
st
Dated Thursday the 21 day of October Two Thousand Twenty One
CORAM : HON'BLE SHRI. SWARUP KUMAR MISHRA, Member (J)
HON'BLE SHRI. T. JACOB, Member (A)
(Through Video Conferencing)
Smt. Ponnammal, W/o. Late Murugan,
Mother of Late Annamalai,
Vadakkupattu Village,
Mahamaithirumani PO,
Thiruvannamalai District & Ors. ....Applicant
By Advocate Mr. N. K. Srinivasan
Vs
1.The Chief General Manager,
Tamil Nadu Telecom Circle, BSNL,
7th Floor, BSNL ADMN Building,
No. 16, Greams Road, Chennai 600006.
2.The Principal Controller of Communication Accounts,
Department of Telecom, 7th Floor,
RK Nagar Telephone Exchange Building,
238, R.K.Mutt Road, Chennai 600028.
3.The General Manager,
O/o. General Manager, BSNL,
Nellikuppam Road, Cuddallore 607001.
4.Mr. Mathiazhaki, W/o. Late Annamalai, TT, BSNL,
193, Pillaiyar Koil Street,
Vadakkupattu, Vandavasi 604501. ....Respondents
By Advocate Mr. M. Kishore Kumar, SPC (R1-R3)
2 OA 809/2021
ORAL ORDER
(Pronounced by Hon'ble Shri. Swarup Kumar Mishra, Member(J)) The reliefs prayed for in this OA are as follows:
"i. To direct the respondents to grant and pay the due share of the applciant from the terminal benefits of the deceased employee (Late) Sri. Annamalai, TT, BSNL, Gingee, within a period of time as stipulated by this Hon'ble Tribunal;
ii. To award costs and pass such further and other orders as may be deemed fit and proper and thus render justice."
2. Heard learned counsel for the applicant and Mr. M. Kishore Kumar, SPC, learned counsel for official respondents no. R1 to R3.
3. Learned counsel for the applicant submits that the present grievance of the applicant can be redressed after an opportunity is given to file a representation before the competent authority who may be directed to dispose of the same within a stipulated time period.
4. Accordingly, without going into the merits of the case, this OA is disposed of with liberty to the applicant to file a representation within a period of one month from the date of receipt of a copy of this order. On receipt of such representation, the competent authority/respondent no. 1 shall consider the same and pass a reasoned and speaking order as per law which shall be communicated to the applicant within a period of three months thereafter. The applicant is at 3 OA 809/2021 liberty to file documents, circulars, rules and regulations in her favour for the perusal of the competent authority for disposal of the representation.
5. OA is disposed of at the admission stage. No costs.
6. Copy of this order be supplied to learned counsel on both sides.
(T.Jacob) (Swarup Kumar Mishra)
Member(A) Member(J)
21.10.2021
SKSI