Central Administrative Tribunal - Delhi
Esic Medical Offiders Association vs Dr. Rajener Kumar Employees State ... on 8 October, 2024
1
Item No.44 (C-4) C.P. No.455/2024
in
O.A. No.4006/2023
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
C.P. No.455/2024
IN
O.A. No.4006/2023
This the 8th day of October, 2024
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon'ble Mr. Sanjeeva Kumar, Member (A)
1. Dr. Md. Mozaffar-Uddin,
Aged about 44 Years,
S/o Late Sh. Syed Ziyauddin,
R/o 225, Street No. 5,
Jagatpur, Delhi- 110084.
2. Dr. Vikas Kumar Choudhary
Aged About 42 Years,
S/o Chandra Dhan Choudhary
R/o Plot No. 95, Pocket-11,
Sector-24, Rohini, Delhi-110085.
... Applicants
(By Advocate:- Mr. S D Kushwaha)
Versus
1. Dr. Rajender Kumar
Director General
Employees State Insurance Corporation
Punchdeep Bhawan CIG Road,
New Delhi-110002.
2. Dr. (Mrs.) Nirmala Iyar
Medical Superintendent
ESI Model Hospital
Basai Dara Pur, New Delhi.
... Contemnors
(By Advocates:- Mr. T Singhdev for R-1 and 2; Mr. Aabhaas
Sukhramani)
2
Item No.44 (C-4) C.P. No.455/2024
in
O.A. No.4006/2023
O R D E R (ORAL)
By Hon'ble Ms. Harvinder Kaur Oberoi, Member (J) The present C.P. has been filed claiming non- compliance of the directions of the Tribunal vide order dated 15.12.2023 bearing O.A. No. 4006/2023.
2. Learned counsel appearing on behalf of the respondents submits that the directions were simple wherein they were supposed to consider the representation and pass a speaking order. He submits that they have considered the representation and a speaking order has been passed on 13.09.2024. A copy of the same has also been supplied to the applicants. He has attempted to file the same in the Registry. However, due to certain objections, the same is not on record. He has handed across the Bar, a copy of the said speaking order.
3. The learned counsel for the applicant submits that although the order has been passed but it has not properly considered the issue as raised by them in the representation. Be that as it may. Since the speaking order has been passed, there is compliance of the directions. The O.A. has not been decided on merits.
3
Item No.44 (C-4) C.P. No.455/2024
in
O.A. No.4006/2023
4. Hence the C.P. is closed. Notices are discharged. However, with liberty to the applicant to challenge the speaking order, if so advised, in accordance with law.
[
(Sanjeeva Kumar) (Harvinder Kaur Oberoi)
Member (A) Member (J)
/dhruv/