Central Administrative Tribunal - Madras
S Pradeep vs M/O Defence on 13 July, 2022
1 OA 310/00526/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00526/2022
Dated Wednesday the 13th day of July Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
&
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
S.Pradeep,
SSRA (SKI),
O/o. BSO GE Wellington,
YMCA Building, Wellington,
Barrak, PO, Nilgiris District. ....Applicant
By Advocate M/s. R.S.Anandan
Vs
1.The Union of India,
rep by the Engineer in Chief,
Military Engineer Services,
Kashmir House, New Delhi 110011.
2.The Chief Engineer,
Southern Command,
Pune 411001. ....Respondents
By Advocate Mr. Su. Srinivasan, SCGSC
2 OA 310/00526/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard learned counsel for the applicant and Mr. Su. Srinivasan, SCGSC who enters appearance on behalf of the respondents.
2. The relief prayed for in this OA is as follows:
"To call for the records relating to the second respondent herein in PO No. 40/2022 132402/2022/MR/01/E1B(S)/A2 dated 31.03.2022 and quash the same in so far as the applicant is concerned and the consequential order passed by the second respondent herein in No. 132402/2022/MR/06/E1B(A)/A2 dated 10.06.2022 in the representation submitted by the applicant dated 04.04.2022 and pass such further or other order as this Hon'ble Tribunal may deem fit and proper in the circumstances of the case and thus render justice."
3. When the matter is taken up for hearing, learned counsel for the applicant submits that the representation of the applicant regarding tenure/turnover postings 2022 is still pending for consideration. Learned counsel for the applicant submits that the applicant would be satisfied if the respondents are directed to consider the pending representation of the applicant within a time limit to be stipulated by this Tribunal.
4. In view of the limited relief sought and without going into the merits of the case, the competent authority among the respondents is directed to consider the latest representation of the applicant dt.
3 OA 310/00526/2022 22.06.2022 (Annexure A9) and pass a reasoned and speaking order in accordance with law within a period of two months from the date of receipt of a copy of this order. Until the disposal of the representation, the respondents are directed to maintain status quo in respect of the applicant.
5. OA is disposed of at the admission stage. No costs.
(Lata Baswaraj Patne) (T. Jacob)
Member (J) 13.07.2022 Member (A)
AS `