Dr.Ajith Haridas vs Union Of India
2024 Latest Caselaw 31136 Ker

Kerala High Court

Dr.Ajith Haridas vs Union Of India on 1 November, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

OP (CAT) No.75/2019                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                      THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
            Friday, the 1st day of November 2024 / 10th Karthika, 1946
                              OP (CAT) NO. 75 OF 2019
      AGAINST ORDER IN OA 44/2015 DATED 19-11-2018 OF CENTRAL ADMINISTRATIVE
                             TRIBUNAL,ERNAKULAM BENCH
   PETITIONER/1ST APPLICANT:

           DR.AJIT HARIDAS   S/O.M.HARIDAS,AGED 56 YEARS CHIEF SCIENTIST,
           NATIONAL INSTITUTE OF INTER DISCIPLINARY SCIENCE AND TECHNOLOGY,
           THIRUVANANTHAPURAM 695 019. RESIDING AT 42, VRINDAVAN COLONY,
           PATTOM, THIRUVANANTHAPURAM 695 004.

   RESPONDENTS/RESPONDENTS:

       1. UNION OF INDIA REPRESENTED BY THE SECRETARY TO GOVERNMENT OF INDIA,
          MINISTRY OF FINANCE, NEW DELHI 110 001.
       2. DIRECTOR GENERAL COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH, RAFI
          MARG, NEW DELHI 110 001.
       3. THE JOINT SECRETARY, COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH,
          RAF MARG, NEW DELHI 110 001.
       4. THE DIRECTOR , NATIONAL INSTITUTE OF INTER DISCIPLINARY SCIENCE AND
          TECHNOLOGY, RAFI MARG, NEW DELHI 110 001.
       5. THE DIRECTOR, NATIONAL INSTITUTE OF INTER DISCIPLINARY SCIENCE AND
          TECHNOLOGY, COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH, RAFI
          MARGE, THIRUVANANTHAPURAM 695 019.


        OP (CAT) praying inter alia that in the circumstances stated in the
   affidavit filed along with the OP (CAT) the High Court be pleased to
   direct the respondents not to recover the amount already paid to the
   petitioner as transport allowance pending disposal of the Original
   Petition(CAT).


        This petition coming on for orders on 01.11.2024 upon perusing the
   petition and the affidavit filed in support of OP (CAT) and upon hearing
   the arguments of ADV.JELSON J.EDAMPADAM for the petitioner and of DEPUTY
   SOLICITOR GENERAL OF INDIA & K.S.PRENJITH KUMAR,CGC for the respondents,
   the court passed the following:
 OP (CAT) No.75/2019                              2/2




                                            ORDER

Heard the learned counsel for the petitioner and the learned Central Government Counsel for the respondents.

Reserved for judgment.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- MURALEE KRISHNA S. JUDGE

01-11-2024 /True Copy/ Assistant Registrar