Central Administrative Tribunal - Bangalore
Anitha vs M/O Agriculture on 27 September, 2021
1 OA.No.170/00462/2021/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
ORIGINAL APPLICATION NO.170/00462/2021
DATED THIS THE 27th DAY OF SEPTEMBER, 2021
CORAM:
HON'BLE SHRI SURESH KUMAR MONGA, MEMBER (J)
(On video conference from Central Administrative Tribunal, Chandigarh
Bench, Chandigarh)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
(On video conference from Central Administrative Tribunal, Bangalore
Bench, Bangalore)
Smt. Anitha H.R.
Aged about 45 years
D/o Late Nagamma Ramegowda
R/at Ward No.9, Darga Main Road
Chikka Hunsur,
Hunsur Town-571 105
Mysuru District ....Applicant
(By Advocate Shri S.A. Saboor- through video conference)
Vs.
1. The Director of Central Tobacco
Research Institute
(Indian Council of Agriculture Research)
Dr. N.C. Gopal Chari Road,
Bhaskar Nagar- Sriram Nagar Post
Rajamundri-533 105
Andhra Pradesh State
2. The Head of the Central Tobacco
Research Institute Station,
Hunsur Town- 571 105
Mysuru District ...Respondents
2 OA.No.170/00462/2021/CAT/BANGALORE
O R D E R (ORAL)
PER: SURESH KUMAR MONGA, MEMBER (J)
[ The applicant's mother who had been working in the respondents' organization, unfortunately, expired while in service on 11.03.2019. In order to seek appointment on compassionate grounds, the applicant, thereafter, had submitted a representation (Annexure A-1) before the respondents. However, the respondents had failed to take a decision over the said representation and, under the compelling circumstances, she got issued a notice through her counsel on 13.08.2020 (Annexure A-2) which has not even been replied by the respondents.
2. Contention of learned counsel for the applicant is that the applicant has a right to have considered her representation.
3. Learned counsel further submitted that the applicant will be satisfied if the present Original Application is disposed of with a direction to respondents to decide her pending representation (Annexure A-1).
4. Keeping in view the aforestated limited prayer made by learned counsel for the applicant, we deem it appropriate to dispose of the present Original Application at the admission stage itself without entering into the merits of the case.
5. Accordingly, the Original Application is disposed of with a direction to Director, Central Tobacco Research Institute, Rajamundri, Andhra Pradesh 3 OA.No.170/00462/2021/CAT/BANGALORE to decide the applicant's pending representation (Annexure A-1) and pass a reasoned and speaking order in accordance with law. Before taking such a decision, the applicant shall also be afforded an opportunity of personal hearing. The whole exercise shall be undertaken within a period of 01 month from the date of receipt of a certified copy of this order.
6. Ordered accordingly. However, there shall be no orders so as to costs.
(RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA)
MEMBER (A) MEMBER (J)
hy