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Tribunals and CommissionsDivision Bench(2020) 09 CAT CK 0051

Deepak Malik & Others vs Union Of India & Others

Central Administrative Tribunal · Decided on 11 September 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · A.K. Bishnoi, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 966 Of 2020, Miscellaneous Application No. 1195 Of 2020
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Judgment

10 paragraphs · 341 words

L. Narasimha Reddy, J

M.A. No.1195/2020

M.A. seeking joining together in a single petition is allowed.

O.A. No.966/2020

1.

The applicants are working as Deputy Directors (STS) in the Employees' State Insurance Corporation (ESIC). The next promotion is to the post of Regional Director Grade 'B'/Joint Director (since re-designated as Senior Deputy Director). It is stated that the respondent-Corporation has delayed the promotions on the ground that the seniority list in the feeder category was not finalized yet, and though it is finalized in the recent past, they are not taking any steps.

2.

We heard Shri Padma Kumar S, learned counsel for applicants, Shri K M Singh, learned counsel for respondent No.1, Ms. Aparna Bhat, learned counsel for respondent No.2 and Shri R V Sinha, learned counsel for respondent No.3, through video conferencing.

3.

The applicants are working in the feeder category of Deputy Directors in ESIC. Ms. Aparna Bhat, learned counsel for respondent No.2 submits that in the recent past, re-organization of the cadre has taken place and on account of the same, quite large number of persons have become eligible to be considered for the post. It is also stated that the seniority list has been finalized and the next step is only to get the vigilance clearance.

4.

This is not a case in which the respondents are reluctant to make any promotion to the post of Regional Director Grade 'B'/Joint Director (since re-designated as Senior Deputy Director). The process is already taken up, after the re-organization of the cadre. The seniority list is prepared and the only step that is remaining is the vigilance clearance. This naturally would take some time.

5.

We, therefore, dispose of the O.A. directing the respondent - ESIC to convene the DPC as early as possible and preferably within four months from the date of receipt of a copy of this order. The respondent - UPSC is granted three months' time to do the needful, after they receive the proposal from the ESIC.

There shall be no order as to costs.