CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
OA/21/0439/2020
HYDERABAD, this the 5th day of August, 2020
Hon'ble Mr. Ashish Kalia, Judl. Member Hon'ble Mr. B.V. Sudhakar, Admn. Member
1. K. Ramalakshmi, W/o. K. Ravindranath, Aged about 53 years, Occ: Sister I/C, CRPF Composite Hospital,
Chandrayangutta, Hyderabad.
2. Asha S. Wankhade, W/o. S.P. Wankhade, Aged about 55 years, Occ: Sister I/C, CRPF Composite Hospital,
Chandrayangutta, Hyderabad.
…Applicants
(By Advocate: Mr. B. Pavan Kumar) Vs.
1. The Director General, Central Reserve Police Force (Medical Branch), Opp. CGHS Dispensary, Sector-IV, PushpVihar, New Delhi - 110 017.
2. The Inspector General/ Director (Medical), Directorate, CRPF, East Block-7, Level-I, Sector-I, R.L. Puram, New Delhi - 110066.
3. The Inspector General of Police, Southern Sector Hqrs, CRPF, Road No.10-C, New MLA/ MPs Colony, Gayatri Hills, Jubilee Hills, Hyderabad, Telangana - 500033.
4. The Inspector General (Medical), CRPF, Composite Hospital, Chandrayan Gutta, Hyderabad - 500005. ...Respondents
(By Advocate: Mr.V. Vinod Kumar, Sr. CGSC)
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O R D E R (ORAL)
Hon'ble Mr.B.V. Sudhakar, Admn. Member
2. The OA is filed challenging the inaction of the respondents in not considering the applicants for the post of Assistant Matron on promotion, for which they were fully eligible in 2012.
3. Brief facts are that the 1stand 2ndapplicants joined the respondents organisation in November 1987 & August 1986 respectively as Staff Nurses in the pay scale of Rs.1400-2600. Later, in December 2010, they were promoted as Sister I/C in the Pay Band-2 (Rs.9300-34800) with grade pay of Rs.4800. The 2nd respondent in August 2016 intimated that the promotion to the next level of Assistant Matron could not be effected due to lack of vacancies and as the relevant rules were under preparation. However, the applicants claim that on 7.3.2019 the 1strespondent has promoted juniors to the applicants as SM Sister I/C. In view of this development, the applicants represented on 15.6.2020, which is yet to be disposed. Aggrieved over non grant of promotion and non disposal of representations, the OA is filed.
4. The contentions of the applicants that the promotion to the post was not granted for the reason of lack of vacancies and that the relevant recruitment rules are being framed. Further, those who were 6 years junior to the applicants were promoted, which is unfair. Even when a representation was made on 15.6.2020, it was not disposed till this date.
5. Heard both the counsel and perused the pleadings on record.
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6. The claim of the applicants is that they were eligible to be promoted as Asst. Matron way back in 2012. However, they were not promoted citing the reason that there were no vacancies and that the recruitment rules are being framed. This being so, the 1strespondent promoting juniors to the applicants on 7.3.2019 has forced them to represent to the respondents on 15.6.2020, but of no avail.
7. In view of the aforesaid circumstances, the respondents are directed to dispose of the representations made by the applicants on 15.6.2020 in accordance with rules and law by issuing a speaking as well as reasoned order, within a period of 4 weeks from the date of receipt of this order.
With the above direction, the OA is disposed of, with no order as to costs.
(B.V. SUDHAKAR) (ASHISH KALIA)
MEMBER (ADMN.) MEMBER (JUDL.)
al/evr
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