Central Administrative Tribunal - Madras
Dr L Suguna vs Csir - Indian Institute Of Chemical ... on 21 February, 2024
OA No.310/171/2024 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH OA/310/00171/2024 Dated Wednesday the 21* day of February Two Thousand Twenty Four CORAM : HON'BLE MR. MANISH GARG, Member (J) & HON'BLE MR. VARUN SINDHU KUL KAUMUDI, Member (A) Mrs. Dr.L.Suguna W/o, Dr... lyappan No.2/1227, 3rd Cross Street, Raja Rajeswari Nagar, Madipakkam, Chennai-91. ... Applicants By Advocate Mr. T Easwaradhas Mr. P Joseph Vs 1. The Secretary, Ministry Of Science and Technology Technology Bhavan, New Mehrauli Road, New Delhi-110 016. 2. The Director General, CSIR Council of Scientific & Industrial Research Anusandhan Bhawan, 2 Rafi Ahmed Kidwai Marg, New Delhi-110001. 3. The Chairperson, National Commission for Women, No.4, Deen Dayal Upadhyaya Marg, New Delhi-110002. 4, The Director CSIR- Central Leather Research Institute Adyar, Chennai-600 020. 2 OA No.310/171/2024 5. Dr.K.J.Sreeram, Director, CSIR- Central Leather Research Institute Adyar, Chennai-600 020. 6. Dr.P.Saravanan, Chief Scientist, CSIR-Central Leather Research Institute, Adyar, Chennai-600 020. 7. Shri. DVS. Sastry Ex.COA CLRI Controller of Administration CSIR- National Geophysical Research Institute, Uppal Road, Hyderabad-500007. 8. Dr.(Mrs.) Suman kumari Mishra, Director, CGCRI & Ad-hoc Disciplinary Authority, Central Leather Research Institute Council of Scientific & Industrial Research Adyar, Chennai-20 ... Respondents By Advocate Mr. M. Kishore Kumar, SPC (R2, R4) 3 OA No.3 10/171/2024 ORAL ORDER
(Pronounced by Hon'ble Mr. Manish Garg, Member(J)) By this Original Application, the applicant is seeking the following relief:
"1. To declare that the preliminary investigation report dated 15/10/2022 by Internal Complaints Committee for the complaint of Dr.L.Suguna against Dr.P.Saravanan, Chief Scientist, CSIR, Central Leather Research Institute Adyar, Chennai-20, the 6th respondent herein as null and void on the ground that the ICC not followed any of the provisions stipulated in the Sexual Harassment of Woman at Work place (Prevention, Prohibition and Redressal) Act 2013 and rules made thereunder.
2. To declare that the preliminary investigation report dated 15/10/2022 by Internal Complaints Committee for the complaint of Dr.L.Suguna against Dr.K.J.Sreeram, Director, CSIR-Central Leather Research Institute, Adyar, Chennai-20, the 5th respondent herein as null and void on the ground that the ICC not followed any of the provisions stipulated in the Sexual Harassment of Woman at Work place (Prevention, Prohibition and Redressal) Act 2013 and rules made thereunder.
3. To declare that the preliminary investigation report dated 15/10/2022 by Internal Complaints Committee for the complaint of Dr.L.Suguna against Dr.D.V.S. Sastry, Ex.COA CLRI, Controller of Administration, CSIR-National Geophysical Research Institute, Uppal Road, Hyderabad-500007, the 7th respondent herein as nuli and void on the ground that the ICC not followed any of the provisions stipulated in the Sexual Harassment of Woman at Work place (Prevention, Prohibition and Redressal) Act 2013 and rules made thereunder.
4, To call for records relating to show cause notice dated 21/12/2023 No. VIG/LS/CLRI/2023-El issued by the 8th respondent and quash the same.
5. To pass such further or other orders as this Honourable Tribunal may deem fit and proper in the circumstances of the case"
2. Heard Mr. T Easwaradhas P Joseph, learned counsel for the applicant. Mr. M. Kishore Kumar, SPC, takes notice on behalf of the respondents no. 2 and no. 4.
S) 4 OA No.310/171/2024
3. The learned counsel for the applicant prays for interim relief. During the course of arguments, it is highlighted by the learned counsel for the applicant that an appeal qua status report is pending consideration before the Competent Authority. No decision has been taken. Show Cause Notice, dated 21.12.2023, has already been issued which is impugned in the OA.
4. We deem it appropriate, at this stage, to observe that no orders can be passed in the present OA. We direct the Competent Authority among the respondents to take a call on the appeal preferred by the applicant within 45 days, from the date of receipt of a copy of the order. Needless to say, we are also making it clear that we have not entered into the merits of the case.
5. The impugned Show Cause Notice, dated 21.12.2023, shall be kept in abeyance. We make it clear that impugning of the aforesaid Show Cause Notice does not give any individual right to the applicant. Taking note of the submissions, we are not inclined to grant any stay on the Show Cause Notice.
6. OA is disposed of. All pending MAs are also disposed of. No order as to costs.
(Varun Sindhu Kul Kaumudi) (Manish Garg) Member (A) Member (J) 21.02.2024 LM