A MANIKANDAN v. D/O POST

1 OA 1622/2019 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH O.A.No.1622/2019 Dated Thursday, the 5th day of December, 2019 PRESENT Hon'ble Mr.P.Madhavan, Judicial Member & Honble Mr.T.Jacob, Administrative Member A.Manikandan, S/o. Arumugam, No. 57K, Periyar Nagar, Mandaveli, Kallakurichi 606202. ....Applicant By Advocate M/s. A. Ilaya Perumal Vs 1.The Post Master General, O/o the Post Master General, Chennai 600001. 2.The Senior Post Master General, O/o. The Senior Post Master General, Chennai 600002. 3.The Regional Post Master General, Thiruchirapalli, Thiruchirapalli 620001.

2 OA 1622/2019 4.The Senior Divisional Superintendent of Post, Viruthachalam Division, Viruthachalam 606001. 5.The Assistant Superintendent of Posts (West Sub Division), Kallakurichi, Kallakurichi 606202. 6.The Post Master, Kallakurichi Head Post Office, Kallakurichi 606202. ....Respondents By Advocate Mr. Su. Srinivasan

3 OA 1622/2019 (Order: Pronounced by Honble Mr.P.Madhavan, Member(J)) Heard. The applicant has filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following relief: "To direct the 4th respondent to consider and pass orders on the applicant's representation dated 16.03.2019 for providing appointment for the applicant and to pass such other order/orders as this Hon'ble Tribunal may deem fit and proper and thus to render justice."

2. When the matter came up for hearing, learned counsel for the applicant would submit that the applicant has filed representation dated 16.03.2019 as Annexure A-2 before the competent authority regarding appointment which is still pending and no order is passed till now. He will be satisfied if the representation is considered and orders are passed within a stipulated time limit.

3. Mr.Su.Srinivasan takes notice on behalf of the respondents and submits that the respondents have no objection for disposal of the representation of the applicant on merits.

4. In view of the limited submission and without going into the merits of the case, the OA is disposed of in the following lines:

The competent authority is directed to consider the applicant's representation dated 16.03.2019 as Annexure A-2, in the light of relevant Supreme court judgements considering whether there is any scheme