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Narender Kumar vs Govt. Of NCTD & Others

Central Administrative Tribunal · Decided on 25 April 2022 · Citation: (2022) 04 CAT CK 0049

HON’BLE JUDGES
A.K. Bishnoi, Member (A) · R.N. Singh, Member (J)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1051 Of 2022
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Judgment

10 paragraphs · 549 words

R N Singh, Member (J)

1.

In the present OA filed under Section 19 of the Administrative Tribunals Act 1985, the applicant has prayed for the following reliefs:-

“8.1 To direct the respondents to re-fixed the pay of applicant w.e.f. 1.1.1996 and after granting one increment w.e.f. the date of annual increment in the revised pay scale of Rs. 3200-85-4900 (After giving the benefit of exercising the option as per recommendation of 5th Pay Commission) under CCS (Revised Pay) Rules, 1997 at par as given to Abhimanyu Kumar in pursuance of Hon’ble Tribunal judgment dated 9.1.2019 in OA No. 93/2019 (Already complied by the department i.e. Delhi Police), judgment dated 25.2.11 in OA No. 1750/2008 (Jagdish Chander) and OA No. 3141/2012 (Udaibir Vs. GNCTD) dated 28.08.2015 and OA No. 1440/2016 (Yashbir Singh, ASI Vs. GNCTD) dated 26.04.2016, O.A. No. 37/2018 dated 4.1.18 (Ravinder Singh Vs. GNCTD) (already complied by the department i.e. Delhi Police) OA No. 2892/2018 (Rajpal Vs. GNCTD)Dt. 2.8.18 already complied by the department i.e. Delhi Police), OA No. 2893/2018 (Isab Khan Vs. GNCTD) dt. 2.8.18. (already complied by the department i.e. Delhi Police), OA No. 3431/18 (Decided on 12.9.18 Umesh Chand Vs. Commissioner of Police) with all consequential benefits including pay & allowances and all arrears.

8.2 To direct the respondents that representation of applicant be decided in the light of latest judgment of Hon’ble Tribunal in case of Abhimanyu Kumar in pursuance of Hon’ble Tribunal judgment dated 9.1.2019 in OA No. 93/2019 (already complied by the department i.e. Delhi Police), judgment dated 25.2.11 in OA No.1750/2008 (Jagdish Chander) and OA No. 3141/2012 (Udaibir Vs. GNCTD) dated 28.08.2015 and OA No. 1440/2016 (Yashbir Singh, ASI Vs. GNCTD) dated 26.04.2016, O.A. No. 37/2018 dated 4.1.18 (Ravinder Singh Vs. GNCTD) (already complied by the department i.e. Delhi Police) OA No. 2892/2018 (Rajpal Vs. GNCTD)Dt. 2.8.18 already complied by the department i.e. Delhi Police), OA No. 2893/2018 (Isab Khan Vs. GNCTD) dt. 2.8.18. (already complied by the department i.e. Delhi Police), OA No. 3431/18 (Decided on 12.9.18 Umesh Chand Vs. Commissioner of Police) in a time bound manner.

Or/and

Any other relief which this Hon’ble court deems fit and proper may also be awarded to the applicant.”

2.

Learned counsel for applicant submits that the reliefs sought by the applicant are covered by a series of judgments of this Tribunal which have attained finality and the respondents are extending the benefits to the similarly placed persons only when some order is passed by this Tribunal. Seeking aforesaid reliefs, the applicant is stated to have preferred a representation dated 02.02.2022, (Annexure A-1), which is lying pending consideration of the respondents.

3.

Issue notice. Mr. Amit Anand, learned counsel, who appears for respondents on advance service, accepts notice.

4.

In the facts and circumstances, with the consent of learned counsels for the parties and without going into the merits of the case, the present O.A. is disposed of with a direction to the respondents to consider the applicants’ aforesaid pending representation dated 02.02.2022, (Annexure A-1) and to dispose of the same by passing an appropriate reasoned and speaking order, as expeditiously as possible, and preferably within eight weeks from the date of receipt of a copy of this order.

5.

The O.A. is disposed of in the aforesaid terms. No costs.