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Judgment
Rajiv Shakdher, J
CM No. 46508/2021
Allowed, subject to just exceptions.
W.P.(C) 14781/2021 and CM Nos.46509-10/2021
Issue notice.
2.1. Mr Shlok Chandra accepts notice on behalf of the respondent.
2.2. Mr Chandra says that he does not wish to file a counter-affidavit in the writ petition, in view of the order that we propose to pass.
Thus, with the consent of counsel for the parties, the writ petition is taken up for hearing and final disposal, at this stage itself.
This writ petition is directed against an interlocutory order dated 10.12.2021, passed by the Central Administrative Tribunal, Principal Bench, New
Delhi [in short “ the Tribunalâ€] in O.A. No.2865/2021.
4.1. A perusal of the impugned order dated 10.12.2021 shows that notice in the original application i.e., O.A. No. 2865/2021 has been issued. The
Tribunal has fixed the matter, on 05.01.2022, to consider the petitioners’ prayer for grant of interim relief.
Mr Joby P. Varghese, who appears on behalf of the petitioners, says that, the respondent’s reliance on the order of the Karnataka High Court
dated 30.07.2021, passed in W.P(C)3343/2020, is misplaced, as the direction issued in that judgment was confined to one single vacancy, which had
arisen in the post of Lab Assistant.
5.1 According to Mr Varghese, the larger issue as to whether promotees should be appointed to the subject post or the appointment should take place
via direct recruitment was raised in W.P.(C) 3018/2000 titled Common Cause H.D Shourie vs Union of India & Ors.
5.2 Mr Varghese says that, while the aforementioned writ petition was pending, the Central Government took a decision vis-Ã -vis hospitals under its
sway that, for the post of Lab Assistant, the mode of appointment would be direct recruitment looking at the special skills that are required in the
concerned area.
5.3. Mr Varghese says that therefore, the respondent is required to amend its Recruitment Rules, in line with the terms of engagement that has been
stipulated by the Central Government.
5.4 In this context, Mr Varghese has placed reliance on Section 17(2) of the Employees State Insurance Act, 1948 [in short “the ESIC Actâ€].
5.5. To our minds, these are aspects, which the Tribunal would have to examine and adjudicate upon, after hearing both sides.
Therefore, the writ petition is disposed of with the request to the Tribunal that, the application for interim relief be taken up on the date already fixed
i.e., 05.01.2022. If for any reason, the matter cannot be heard on the said date, it would be heard and disposed of on a date, which is proximate to the
date mentioned above.
In the meanwhile, in case, a Departmental Promotion Committee (DPC) is convened for the purposes of promotion, that process will stand over
beyond the date fixed before the Tribunal i.e., 05.01.2022. It is made clear, though, that this direction is issued without prejudice to the rights and
contentions of the respondent.
Needless to say, nothing stated hereinabove will impact the merits of the case.
Consequently, pending applications shall also stand closed.