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CAT Jabalpur Bench Conducts Its First Hearing Via Video Conferencing
CAT Jabalpur Bench Conducts Its First Hearing Via Video Conferencing
Central Administration Tribunal Jabalpur Bench became the first bench of Central Administration Tribunal to conduct its First Hearing through Video Conferencing. This is the first case that any bench of CAT all across the Indian heard case via video conferencing.
The Central Administrative Tribunal which has been established under Article 323 of constitution of India for the adjudication of disputes concerning the recruitment and conditions of service of persons appointed to public services and posts in connection with the affairs of the Union or other local authorities within the territory of India or under the control of the Indian Government. But Central Administration Tribunal , which adjudicates service matters for central government employees will not work until April 20 due to the COVID 19 outbreak.
In a Notification issued last month CAT has clarified the functioning of Tribunal via video conferencing is not possible because of lack of facilities and poor infrastructure but later by Notification It was decided that hearing of important and urgent matter across all its bench in India .
The first case heard by the CAT Jabalpur bench is related to the termination of the central government employee employed with the SAIL, to obtain an allergic job based on a false caste certificate. In the background, the appellant's case certificate had been cancelled by a high-power scrutiny committee. His contract of employment was terminated on the basis of a fake caste certificate.
Recently a questioned is asked for the CAT by Delhi high court to investigate the efficacy of beginning the hearing by video conferencing of an urgent matter, so that the high court would not be overwhelmed by a deluge of petitions that would otherwise be within the jurisdiction of the CAT. The statement was made after a Delhi government employee approached the high court requesting service matter hearing because of the CAT's inability to work.
