Pardeep & Others vs Union Of India & Others

R. N. Singh, Member (J)

MA No. 426/2021

1.The applicants, seven in numbers, have filed the present MA seeking permission to file the aforesaid OA jointly. Learned counsel for applicants

submits that the applicants are similarly placed and identical relief has been sought by them in the accompanying Original Application.

Issue notice. Shri Amit Dogra, learned proxy counsel for Shri Subash Gosain, learned counsel appears for respondents, on advance service, accepts

notice.

For the reasons given therein and keeping in view no objection from the respondents, MA is allowed.

OA No. 342/2021

In the present OA, the grievances of the applicants are that the applicants were appointed on various dates to the post of Junior Technician under

the respondent no. 3 and they have been put in Pay Band-I with Grade Pay of Rs. 1900/-. Their claim is that such pay fixation is not correct inasmuch

as they were required to be put in Pay Band-I with Grade Pay of Rs. 2400/- as the applicants are possessing experience over and above the minimum

qualification of Matriculation.

Learned counsel for applicants submits that for redressal of their grievances, the applicants have sent a Legal Notice dated 20.03.2020 to the

Respondent no. 1 (Annexure A-1), however, the same has not been responded to till date.

Learned counsel for the applicants admits that the applicants have not made any representation for redressal of their grievances as raised in the

present OA to the authorities under the respondents. Learned counsel for the applicants, at this stage, submits that the present OA may be disposed of

with liberty to the applicants to make individual comprehensive representations to the respondents for redressal of their grievances as raised in the

present OA and the respondents may be directed to consider and dispose of such representations in a time bound manner.

We are of the considered view that if such request of the learned counsel for applicants is accepted, no prejudice is likely to be caused to the

respondents.

In view of the aforesaid, without going into the merits of the claim of the applicants, the present OA is disposed of with liberty to the applicants to

make individual comprehensive representations to the concerned authorities within two weeks from today and if such representations are received by

the respondents within the time stipulated therein, they are directed to consider and dispose of the same by passing a reasoned and speaking order as

expeditiously as possible and in any case within ten weeks from the date of receipt of such representations.

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