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Judgment
R.N. Singh, Member (J)
The applicant has filed the present OA to challenge the impugned RTI information dated 21.09.2017 (Annexure-A/1), whereby the claim of the
applicant regarding refixing of his seniority in the rank of Head Constable (Exe.) has not been finally decided. From the order dated 20.10.2020
(Annexure A-7), it is evident that the claim of the applicant for antedating his promotion is still pending consideration and it has been communicated to
the applicant that in identical matter, an SLP is pending before the Hon’ble Supreme Court and, therefore, it has been decided by the respondents
to keep the applicant’s representation pending till the decision of the Hon’ble Supreme in the SLP.
The learned counsel for applicant submits that the issue involved in the present OA has already been decided by a Full Bench of this Tribunal vide
Order/Judgment dated 24.03.2011 in OA No.2047/2006 titled Abdul Nazeer Kunju Vs. UOI & Ors .(Annexure-A/3) and the said judgment of this
Tribunal was upheld by the Hon’ble High Court of Delhi vide Order/Judgment dated 06.05.2013 in WP(C) No.2414/2012 (Annexure-A/4). He
further adds that though the judgment of this Tribunal and that of the Hon’ble High Court of Delhi in Abdul Nazeer Kunju (supra) was
challenged by the respondents before the Hon’ble Supreme Court in SLP No.11470/2014, however, the benefit of the judgment in Abdul Nazeer
Kunju (supra) has been extended by the respondents to all the applicants therein the said OA as well as in the batch of OAs, decided by a common
Order/Judgment in Abdul Nazeer Kunju’s case. Shri Sourabh Ahuja, learned counsel for applicant further submits that thereafter various
persons have preferred representations before the respondents to extend the benefit of judgment of Abdul Nazeer Kunju (supra) and the respondents
have extended the said benefit, of course, provisionally and subject to the outcome of the SLP. In such facts and circumstances, the learned counsel
for the applicant argues that the applicant has been discriminated by the respondents, by passing the impugned order dated 21.09.2017.
Issue notice. Ms. Esha Mazumdar, learned counsel, who appears for the respondents on advance service, accepts notice. She submits that such
communication has been issued particularly, in view of the fact that the aforesaid SLP is likely to be listed before the Hon’ble Supreme Court
shortly and, therefore, in place of looking into the claim of the applicant on merits, it has been decided by the respondents to keep his representations
pending till the disposal of the said SLP.
We have heard the learned counsel for the parties.
In the facts and circumstances, we are of the view that the respondents are required to re-visit their decision dated 21.09.2017.
In view of the aforesaid facts and circumstances, without going into the merits of the claim of the applicant and leaving all the legal pleas open to
both the parties, the present OA is disposed of, with a direction to the respondents to consider the applicant’s pending representation and if the
applicant is similarly placed as the applicants in Abdul Nazeer Kunju (supra), the respondents shall consider and dispose of the representation of the
applicant, as has been done in the case of Abdul Nazeer Kunju (supra), by passing a reasoned and speaking order, as expeditiously as possible, and in
any case within six weeks from the date of receipt of a copy of this order.
The OA is disposed of in the aforesaid terms. No costs.