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Tribunals and CommissionsDivision Bench(2018) 08 CAT CK 0094

Ashok Kumar Singh vs Union Of India And Ors

Central Administrative Tribunal · Decided on 16 August 2018

HON’BLE JUDGES
L. Narasimha Reddy, J · Pradeep Kumar, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 3071 Of 2018
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Judgment

5 paragraphs · 238 words

L. Narasimha Reddy, J

1.

This OA is filed with a prayer to direct the respondents to place the applicant from PB-2 with Grade Pay of Rs.4800 to PB-3 with Grade Pay of Rs.5400 w.e.f. 01.01.2006, and certain consequential reliefs.

2.

Heard the applicant, who appeared in person and Shri Subhash Gosain, learned counsel for the respondents.

3.

On perusal of the file, we find that on an earlier occasion, the applicant filed OA No.836/2015 for the same relief, and the said OA along-with other OAs, were dismissed on 03.06.2016. The applicant also filed W.P. (C) No.3522/2018 before the Hon'ble High Court of Delhi challenging the order dated 03.06.2016 passed in the aforesaid OA. During the course of hearing of that writ petition, the applicant argued that the necessity to challenge the order in the OA arose on account of the cadre review of ITS Officers, as published on 22.02.2017 and 14.08.2017. The Honb'le High Court disposed of the writ petition on 11.04.2018, leaving it open to the applicant to challenge the cadre review.

4.

However, this OA is filed for the same relief, which was claimed in OA No.836/2015, and no prayer is made as regards to the cadre review. When the same is pointed out, and the applicant was asked, as to how the OA is maintainable, he sought permission of the Tribunal to withdraw the OA. Permission is accorded. The OA is dismissed as withdrawn.