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Naresh Singh vs State Council Of Educational Research; & Training (SCERT) & Others

Central Administrative Tribunal · Decided on 8 January 2021 · Citation: (2021) 01 CAT CK 0032

HON’BLE JUDGES
A. K. Bishnoi, Member (A) · R.N. Singh, J
RESULT
Disposed Of
CASE NUMBER
Original Application No. 33 Of 2021
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Judgment

18 paragraphs · 345 words

R.N. Singh, Member (J)

1.

The present Application has been filed by the applicant seeking the following reliefs :-

“8.1 To call for the records of the pay anomaly and allow the OA by directing the respondents to immediately implement the recommendations of

Anomaly Committee dated 05.11.2007 with grant of Revised Pay Scales with arrears to the applicant in the pay scale of Rs.2000-3500 upto

31.12.1995 and in the scale of Rs.6500-10,500/- w.e.f. 01.01.1996 with arrears, grant of pay scale of Rs.8000-13,500/- after five years of service

w.e.f. 01.01.2001 with arrears and thereafter, to grant appropriate pay band and grade pay to the applicant under 6th CPC and Level Matrix under 7th

CPC with arrears.

8.2 Any other relief which this Hon’ble Tribunal may deem fit and appropriate, in the circumstances of the case.â€​

2.

The learned counsel for applicant submits that for redressal of the grievances as raised in the present OA, the applicant has preferred a

representation dated 08.08.2020 (Annexure-A/10), which is still pending consideration of the respondents.

3.

Issue notice. Ms. P.K. Gupta for Ms. Esha Mazumdar, who appears for the respondents on advance service, accepts notice.

4.

At this stage, Shri Nilansh Gaur, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of at this

very stage, with a direction to the respondents to consider the applicant’s aforesaid representation in a time bound manner. We are of the

considered view that if such a request is accepted, no prejudice is likely to be caused to the respondents.

5.

In view of the aforesaid, without going into the merits of the claim of the applicant, the present OA is disposed of with a direction to the respondents

to consider the applicant’s aforesaid representation dated 08.08.2020 (Annexure-A/10) and to dispose of the same by passing a reasoned and

speaking order, as expeditiously as possible and in any case within three months from the date of receipt of a copy of this order.

6.

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