Kerala High Court
C.K. Joshy vs Union Of India, Represented By Its ... on 31 May, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
OP (CAT) NO. 96 OF 2024
AGAINST THE ORDER IN OA NO.108 OF 2021 OF CENTRAL ADMINISTRATIVE
TRIBUNAL,ERNAKULAM BENCH
PETITIONER(S)/APPLICANT:
C.K. JOSHY
AGED 58 YEARS
S/O C.K. BHARATHAN,TELECOM TECHNICIAN,TELECOM EXCHANGE, BSNL,
VENNALA,ERNAKULAM DISTRICT, RESIDING AT CHAKKARAPARAMBIL HOUSE,
PUNATHIL ROAD, VENNALA P.O., ERNAKUALM, PIN - 682028
BY ADVS.
K.ANAND
BENNY ANTONY PAREL
AMEER SALIM
RESPONDENTS/RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
TO THE GOVERNMENT OF INDIA, MINISTRY OF COMMUNICATIONS AND
INFORMATION TECHNOLOGY (DEPARTMENT OF TELECOMMUNICATIONS), NEW
DELHI, PIN - 110001
2 THE CHAIRMAN AND MANAGING DIRECTOR
BHARAT SANCHAR NIGAM LIMITED, NEW DELHI, PIN - 110001
3 THE CHIEF GENERAL MANAGER (TELECOMMUNICATIONS)
BHARAT SANCHAR NIGAM LIMITED, TRIVANDRUM, PIN - 695001
4 PRINCIPAL GENERAL MANAGER (TELECOMMUNICATIONS)
BHARAT SANCHAR NIGAM LIMITED, ERNAKULAM, PIN - 682016
5 THE ASSISTANT GENERAL MANAGER (TELECOMMUNICATIONS)
OFFICE OF THE PRINCIPAL GENERAL MANAGER (TELECOMMUNICATIONS) BHARAT
SANCHAR NIGAM LIMITED, ERNAKULAM, PIN - 682016
OTHER PRESENT:
SRI T C KRISHNA SCGC
THIS OP (CAT) HAVING COME UP FOR HEARING ON 31.05.2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 96 OF 2024
2
JUDGMENT
Amit Rawal, J.
This petition has been filed seeking direction to the Hon'ble Central
Administrative Tribunal, (CAT) Ernakulam Bench to hear and dispose of
Ext.P1 Original application, forthwith, preferably on the next posting date.
2. The OA is of 2021. As per the facts, pleadings were completed in
2022 and thereafter the matter has been listed for final hearing but has
not been heard. Now it is listed for 11.6.2024 and prays for appropriate
direction for expeditious disposal of the matter.
3. We have heard the learned counsel for the parties and appraised
the paper book.
Without expressing any opinion on the merits of the matter and
considering the fact that the matter is pending since 2021, we dispose of
the present petition by requesting the Tribunal to decide the OA on the
date already fixed or within a period of one week thereafter in accordance
with law.
Sd/-
AMIT RAWAL
JUDGE
Sd/-
sab EASWARAN S.
JUDGE
OP (CAT) NO. 96 OF 2024
APPENDIX OF OP (CAT) 96/2024
PETITIONER ANNEXURES
Annexure A4 A TRUE COPY OF THE ORDER NO.Q8801/C.K.JOSHY/34
DATED 26.6.2020 ISSUED FROM THE OFFICE OF THE
6TH RESPONDENT
Annexure A9 A TRUE COPY OF THE ORDER BEARING NO. Q8803/C K
JOSHY/43 DATED 19.2.2021 ISSUED BY THE 4TH
RESPONDENT
Annexure A1 A TRUE COPY OF THE JUDGEMENT IS WP(C).NO.13526
OF 2006 DATED 18.01.2008 RENDERED BY THE
HONORABLE HIGH COURT OF KERALA.
Annexure A2 A TRUE COPY OF THE JUDGMENT IN W.A. 2289 OF
2008 DATED 1.12.2009
Annexure A3 A TRUE COPY OF THE JUDGMENT OF THE APEX COURT
IN C.A. 8018 OF 2010 DATED 7.8.2019 AND
CONNECTED CASE.
Annexure A5 A TRUE COPY OF THE SAID ORDER IN CONTEMPT
PETITION (CIVIL).NO.384 OF 2020 DATED 9.7.2020
Annexure A6(a) A TRUE COPY OF THE PAY SLIP OF THE APPLICANT
FOR THE PAY PERIOD FROM 1.12.2019 TO
31.12.2019
Annexure A6(b) A TRUE COPY OF THE PAY SLIP OF THE APPLICANT
FOR THE PAY PERIOD FROM 1.12.2019 TO
31.12.2019
Annexure A7 A TRUE COPY OF THE REPRESENTATION DATED
6.7.2020 BY THE APPLICANT TO THE 5TH
RESPONDENT AGM (OPERATIONS)
Annexure A8 A TRUE COPY OF THE ORDER OF HONORABLE CAT IN
OA.NO.468 OF 2020 DATED 9.10.2020
Exhibit P1 TRUE COPY OF THE O A NO: 180/108/2021DATED
21.02.2021 BEFORE THE HON'BLE CAT, ERNAKULAM
Exhibit P2 TRUE COPY OF THE CASE PROCEEDINGS DETAILS
DOWNLOADED FROM THE WEBSITE OF CAT
