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Dharamvir Singh vs Commissioner Of Police & Others

Central Administrative Tribunal · Decided on 9 October 2020 · Citation: (2020) 10 CAT CK 0024

HON’BLE JUDGES
Ajesh Luthra, Amit Yadav
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1523 Of 2020
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Judgment

10 paragraphs · 355 words

R.N. Singh, Member (J)

1.

The present Application has been filed by the applicant against the impugned orders dated 26.08.2015 and 23.05.2018 (Annexures A/1 and A/2 respective, vide which the applicant's pay is stated to have been re-fixed and reduced unilaterally and recovery has been affected.

2.

Shri Luthra, learned counsel for the applicant, submits that the issue raised in the present OA is similar to that in OA No.824/2018 and the same is already adjudicated by this Tribunal vide its order/judgment dated 4.9.2019 (Annexure A/5).

3.

The learned counsel for the applicant further adds that for redressal of the grievances, the applicant has preferred a representation dated 25.9.2019 (Annexure A/6), however, the same is still pending consideration by the respondents.

4.

Issue notice.

5.

Shri Amit Yadav, learned counsel appearing for Ms. Esha Mazumdar, learned senior standing counsel for the respondents, accepts notice.

6.

Shri Ajesh Luthra, learned counsel for the applicant, submits that the applicant shall be satisfied, if the present OA is disposed of at this very stage with direction to the respondents to consider the applicant's aforesaid representation dated 25.9.2019 (Annexure A/6) in the light of the order/judgment dated 4.9.2019 (Annexure A/5) and to dispose of the same by passing a reasoned and speaking order in a time bound manner.

7.

We have considered the submissions made by learned counsel for the parties. We are of the considered view that if such a request made on behalf of the applicant is acceded to, no prejudice is likely to be caused to the respondents.

8.

In view of the aforesaid, without going into the merit of the claim of applicant, the present OA is disposed of with a direction to the respondents to consider the applicant's pending representation dated 25.9.2019 (Annexure A/6) keeping in view the order/judgment dated 4.9.2019 (Annexure A/5) and to dispose of the same by passing an appropriate reasoned and speaking order as expeditiously as possible and in any case within 10 weeks from the date of receipt of a copy of this order.

9.

The OA is disposed of in the aforesaid terms. No order as to costs.