Central Administrative Tribunal - Ernakulam
Rakesh V vs The Director Sree Chitra Tirunal ... on 15 March, 2019
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CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
Original Application No. 180/00084/2019
Friday, this the 15th day of March, 2019
CORAM:
Hon'ble Mr. E.K. Bharat Bhushan, Administrative Member
Hon'ble Mr. Ashish Kalia, Judicial Member
Rakesh.V
Junior Social Worker
Sree Chitra Tirunal Institute for
Medical Sciences and Technology
Thiruvananthapuram-695 011
(S/o.Shri.B.Vijayaraghavan Nair
Aged 31, TC 13/2057, KRA-C-70
Attara Road, Kannammoola
Medical Collage P.O
Thiruvananthapuram -695 011 ..... Applicant
(By Advocate : Mr. B.Raghunathan)
Versus
1. Sree Chitra Tirunal Institute for Medical
Sciences and Technology represented by
Director, Sree Chitra Tirunal Institute for
Medical Sciences and Technology
Thiruvananthapuram -695 011
2. Medical Superintendent
Sree Chitra Tirunal Institute for
Medical Sciences and Technology
Thiruvananthapuram - 695 011
3. Union of India
represented by Secretary
Ministry of Science and Technology
New Delhi - 110 001 ..... Respondents
(By Advocate : Mr. T.R.Ravi for R1-2, Mr.C.P.Ravikumar R3)
This application having been heard on 15.03.2019 the Tribunal on the
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same day delivered the following:
O R D E R (ORAL)
Hon'ble Mr.E.K.Bharat Bhushan, Administrative Member -
When the matter was taken up today, Shri.B.Raghunathan, learned counsel for the applicant has filed a Miscellaneous Application No.180/284/2019 seeking permission for the applicant to apply for the post of Junior Social Worker notified vide Annexure A-12, a copy of which is produced in M.A. In so far as the notification is concerned, this has not been challenged in the Original Application where the prayer was entirely different.
2. In the Original Application, he was seeking regularisation of his services on the ground that he is a physically disabled person. We did not grant an interim order and when the Original Application was taken up on 7.2.2019, we understand that his services have also been terminated by the respondents.
3. Shri.T.R.Ravi, learned Standing Counsel for the respondent organisation submits that his grievance can be made only through a different Original Application as the notification as such is not under challenge. However, he submits that the applicant may be advised to file his application online for consideration.
4. We direct that the applicant is free to make an application if he 3 chooses to do so. As there is no prayer remaining in the Original Application, it is disposed of as infructuous and the applicant is given freedom to file a fresh Original Application containing alternative cause of action. M.A 180/284/2019 is also closed. No costs.
(ASHISH KALIA) (E.K. BHARAT BHUSHAN)
JUDICIAL MEMBER ADMINISTRATIVE MEMBER
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List of Annexures
Annexure A-1 True copy of Standing Disability Assessment Board
Certificate dated 19.8.2016 issued from Government General Hospital, Thiruvananthapuram Annexure A-2 True copy of Degree (MSW) Certificate dated 25.8.2014 (Reg.No.9371 and year 2013) issued by Sree Sankaracharya University of Sanskrit Annexure A-3 True copy of Provisional Certificate Register No.438157 dated 13.6.2013 (Diploma in Computer Application) issued by Centre for Development of Imaging Technology (C-DIT).
Annexure A-4 True copy of certificate No.10258/Acd.B2/2013/SSUS dated 28.10.2013 issued by Sree Sankaracharya University of Sanskrit Annexure A-5 True copy of certificate No.OMS/SCTIMST/Cert./2010 dated 22.6.2010 issued by SCTIMST, Thiruvananthapuram Annexure A-6 True copy of Certificate No.BP4/966/17/VPM dated 15.5.2017 issued by Block Development Officer, Vamanapuram, Thiruvananthapuram Annexure A-7 True copy of placement order No.P&A/H/PF/3838/11/SCTIMST/2018 dated 14.8.2018 Annexure A-8 True copy of the application dated 21.12.2018 Annexure A-9 True copy of the representation dated 21.8.2018 Annexure A-10 True copy of the representation dated 28.6.2018 Annexure A-11 True copy of the representation dated 17.11.2018 Annexure A-12 True copy of notice Advt.
No.P&A.II/11/JSSC/SCTIMST/2019 daed 25.2.2019 issued by 1 respondent st ...