Central Administrative Tribunal - Jabalpur
Aradhana Singh vs M/O Labour And Employment on 18 November, 2025
1 OA No.200/963/2025
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/963/2025
Jabalpur, this Tuesday, the 18th day of November, 2025
HON'BLE MR. JUSTICE AKHIL KUMAR SRIVASTAVA, JUDICIAL MEMBER
HON'BLE MRS. MALLIKA ARYA, ADMINISTRATIVE MEMBER
1. Aradhana Singh, D/o. Shri Harish Chandra Singh, Aged About 37 years,
Presently working as CSSD Assistant, ESIC Medical College and Hospital,
Nanda Nagar, Indore-452011, R/o. 14/54, Type-II, Doctor Colony, Nanda
Nagar, Indore-452011.
2. Narendra Jadhav, S/o. Shri Kishan Rao Jadhav, Aged About 37 years,
Presently working as Nursing Orderly, ESIC Medical College and Hospital,
Nanda Nagar, Indore-452011. R/o. 8/32, Type-II, Doctor Colony, Nanda
Nagar, Indore-452011.
3. Ritesh Kumar Singh, S/o. Shri Kamlesh Kumar Singh, Aged About 38
years, Presently working as CSSD Assistant, ESIC Medical College and
Hospital, Nanda Nagar, Indore-452011, R/o. 12/48, Type-II, Doctor
Colony, Nanda Nagar, Indore-452011.
4. Rajeshwari Verma, D/o. Shri Shaligram Verma, Aged About 40 years,
Presently working as Radiograpgher Technician, ESIC Medical College and
Hospital, Nanda Nagar, Indore-452011, R/o. 6/24, Type-II, Doctor Colony,
Nanda Nagar, Indore-452011.
5. Sadhna Singh, D/o. Shri Harish Chandra Singh, Aged About 41 years,
Presently working as CSSD Assistant, ESIC Medical College and Hospital,
Nanda Nagar, Indore-452011, R/o. 9/33, Type-II, Doctor Colony, Nanda
Nagar, Indore-452011.
6. Ritesh Sharma, S/o. Shri Omprakash ji Sharma, Aged About 38 years,
Presently working as OT Assistant, ESIC Medical College and Hospital,
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Nanda Nagar, Indore-452011, R/o. 4/14, Type-II, Doctor Colony, Nanda
Nagar, Indore-452011.
7. Daddu Singh Dodve, S/o. Shri Bholu Singh Dodve, Aged About 35
years, Presently working as OT Assistant, ESIC Medical College and
Hospital, Nanda Nagar, Indore-452011, R/o. 5/20, Type-II, Doctor Colony,
Nanda Nagar, Indore-452011.
8. Vijay Kumar, S/o. Shri Satya Narayan yadavAged About 44 years,
Presently working as CSSD Technician, ESIC Medical College and
Hospital, Nanda Nagar, Indore-452011, R/o. 5/18, Type-II, Doctor Colony,
Nanda Nagar, Indore-452011.
9. Jitendra Kumar, S/o. Shri Lalkeshwar Pandit, Aged About 41 years,
Presently working as CSSD Technician, ESIC Medical College and
Hospital, Nanda Nagar, Indore-452011, R/o. 6/23, Type-II, Doctor Colony,
Nanda Nagar, Indore-452011.
10. Brahma Kumar Mishra, S/o. Shri Triyugi Narayan, Aged About 37
years, Presently working as OT Assistant, ESIC Medical College and
Hospital, Nanda Nagar, Indore-452011, R/o. 11/44, Type-II, Doctor
Colony, Nanda Nagar, Indore-452011.
11. Ravi Kumar Sharma, S/o. Shri Durga Prasad Sharma, Aged About 36
years, Presently working as OT Assistant, ESIC Medical College and
Hospital, Nanda Nagar, Indore-452011, R/o. 31/8, Type-II, Doctor Colony,
Nanda Nagar, Indore-452011.
-Applicants
(By Advocate - Shri Amardeep Gupta)
Versus
1. Union of India, Employees' State Insurance Corporation, Panchdeep
Bhawan, CIG Marg. New Delhi-110 002. Through its Director General.
2. Medical Commissioner, Head Quarter Office, Employees' State Insurance
Corporation, Panchdeep Bhawan, CIG Marg, New Delhi-110.002.
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3. Medical Superintendent, Employees' State Insurance Corporation,
Medical College and Model Hospital and Occupational Diseases Centre,
Nanda Nagar, Indore-452 011 (M.Ρ.).
4. Regional Director, Employees' State Insurance Corporation, Nanda
Nagar, Indore-452 011 (M.P.).
5. Dean, Employees' State Insurance Corporation, Medical College and
Model Hospital and Occupational Diseases Centre, Nanda Nagar, Indore-
452 011 (M.P.).
- Respondents
(By Advocate - Shri Gaurav Sharma)
(Date of reserving order : 09.10.2025)
ORDER
By Akhil Kumar Srivastava, Member (J).
The applicants are challenging the orders dated 22.03.2025 and 12.07.2025 (Annexure A-1 collectively), whereby they have been directed to vacate the Government accommodation allotted to them.
2. The applicants have stated in their Original Application that they are working in various posts under the respondent No.3. The applicants were allotted the staff quarter in Doctor Colony, Nanda Nagar and they are residing in the quarters from the last five to fifteen years. The Central Government framed a rule for allotment of Government residences known as Central Government General Pool Residential Page 3 of 7 ANUPAM2025.11.20 10:56:26 MISHRA +05'30' 4 OA No.200/963/2025 Accommodation Rules, 2017 and the applicants were allotted residential accommodation as per their entitlement. The applicants have received letters dated 22.03.2025 and 12.07.2025 (Annexure A-1 collectively) to vacate the staff quarters allotted to them in Doctor Colony, Nanda Nagar, Indore due to the reasons that those quarters are declared unsafe. The applicants submit that a new building for Type-III quarter has been constructed for the employees of higher Grade Pay and the applicant can easily be adjusted in these new quarters. The applicants, after receiving the letter dated 12.07.2025, have applied for the new accommodations in proper format. They have also made representations dated 05.08.2025 and 08.09.2025 (Annexure A-6 collectively) to allot them quarters in new premises. However, their grievances are still pending consideration with the respondents.
3. Reply has been filed on behalf of respondents Nos.2 to 5 stating that the letter has been issued to the applicants, after receiving report from the Regional Office on 16.08.2022 to vacate the quarters as the quarters are declared unsafe by SVNIT Surat vide report dated Page 4 of 7 ANUPAM2025.11.20 10:56:26 MISHRA +05'30' 5 OA No.200/963/2025 02.09.2008. It has been denied by the respondents that the newly constructed quarters are not yet handed over by CPWD to them. During the course of argument, learned counsel for the respondents submitted that the respondents are willing to accommodate the applicants in the residential quarters, which is near about 7 kilometres from the place of posting of the applicants. However, the applicants are not keen to occupy those quarters.
4. Learned counsel for the applicants submitted that the applicants are para medical staff having 24*7 duties. Therefore, if they reside outside the hospital, it would be very difficult for them to reach the hospital in time in an emergent condition. Along with MA No.200/1470/2025, learned counsel for the applicants has filed the pictures of the newly constructed quarter for Group-C employees. He averred that these quarters are ready to be handed over to the employees and, therefore, the applicants may also be allotted the accommodations, as per their entitlement in the newly constructed quarters. Page 5 of 7 ANUPAM2025.11.20 10:56:26 MISHRA +05'30' 6 OA No.200/963/2025
5. We have heard the learned counsel for the parties and perused the pleadings and the documents available on record.
6. It is evident from the record that the residential accommodations where the applicants are living presently are not safe and, therefore, the applicants have been directed to vacate those quarters immediately. It has not been categorically denied by the respondents regarding the constructions of new type-II and type-III quarters in the premises of ESIC's Medical College. It is only the matter of possession to be handed over by the CPWD to the respondents. We take note of the fact that the applicants being para medical staff are required to remain present immediately as and when called for and, therefore, it would be in the interest of the Hospital if the applicants are accommodated in a nearby place. In these facts and circumstances, we direct the respondents to consider the applicants for allotment to newly constructed quarters as per their entitlement as and when the quarters are handed over to ESIC and pass necessary orders in this regard within a period of 60 days from the date of receiving the possession Page 6 of 7 ANUPAM2025.11.20 10:56:26 MISHRA +05'30' 7 OA No.200/963/2025 from the CPWD. However, till such time the exercise of allotment to newly constructed quarters take place, the applicants shall vacate the staff quarters forthwith, as has been communicated to them vide the impugned orders.
7. With these observations, this Original Application stands disposed of. No order as to costs.
(Mallika Arya) (Akhil Kumar Srivastava)
Administrative Member Judicial Member
am/-
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