Central Administrative Tribunal - Chandigarh
Kamal Dhingra vs Council Of Scientific & Industrial ... on 3 August, 2023
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A. No. 60/702/2023
Chandigarh, this the 3rd day of August, 2023
HON'BLE MR. SURESH KUMAR BATRA, MEMBER (J)
HON'BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)
Kamal Dhingra, age 45 years, Principal PS, CSIR-CSIO,
Ministry of Science & Technology, Govt. of India, Sector-30-
C, Chandigarh-160030. (Group-A)
...Applicant
(BY ADVOCATE: Applicant in person)
VERSUS
1. Union of India through the Secretary, The Ministry of Science &
Technology, Council of Scientific & Industrial Research,
Anusandhan Bhawan, 2, Rafi MArg, Delhi-110001.
2. The Director General, CSIR Hqrs, Anusandhan Bhawan, 2, Rafi
Marg, Delhi-110001
3. Dr. Geetha Vani, Head Hrdg, CSIR Complex, Library Avenue,
Pusa, New Delhi-110012
...Respondents
O R D E R(Oral)
Per: SURESH KUMAR BATRA, MEMBER (J):
1. Heard applicant in person to some extent.
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2. By way of instant O.A, the applicant is seeking direction to the respondents to award compensation of Rs. 30 lakhs from respondent No. 3 for violation of Rule 43 of IT Act. The applicant has also prayed for initiation of disciplinary proceedings against respondent No. 3 for committing offence under IT Act and Indian Penal Code.
3. We have gone through material available on record, this Tribunal lacks jurisdiction to issue such type of direction for violation of provisions of the IT Act and Indian Penal Code.
4. O.A is dismissed in limine being not maintainable.
5. However, applicant is at liberty to file fresh O.A. if is aggrieved by action or inaction of the respondents in respect of his service rights.
(RASHMI SAXENA SAHNI) (SURESH KUMAR BATRA)
Member (A) Member (J)
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