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Tribunals and CommissionsDivision Bench(2021) 02 CAT CK 0094

Rajender (BMID 70857095) vs Commissioner North Delhi Municipal Corporation Civic Centre & Others

Central Administrative Tribunal · Decided on 15 February 2021

HON’BLE JUDGES
A. K. Bishnoi, Member (A) · R.N. Singh, J
RESULT
Disposed Of
CASE NUMBER
Original Application No. 355 Of 2021
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Judgment

11 paragraphs · 349 words

R. N. Singh, Member (J)

1.

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

"(a) To issue the direction to the respondent to dispose of the legal notice dated 18.09.2020 (Annexure A-1).

(b) To issue the direction to the respondent to pay the difference of pay and allowances of the applicant from 01.04.2003 to 10.07.2010 and further direct the respondents to pay the grade pay applicable to the applicant w.e.f. 01.01.2006 along with interest @10% p.a. thereon till realization of the above said benefit.

(c) Award cost of the proceedings and;

(d) Such other order or orders as this Hon'ble Court may deem fit and proper in the facts and circumstances may also be passed in favour of the applicant."

2.

Learned counsel for applicant submits that for redressal of his grievances, the applicant has got issued a legal notice dated 18.09.2020 (Annexure A1). However, the same has not been responded to till date.

3.

At this juncture, learned counsel for applicant submits that the present OA may be disposed of with liberty to the applicant to prefer a comprehensive representation for redressal of his grievances as raised in the present OA positively within 15 days from today and the respondents may be directed to consider the said representation in a time bound manner.

3.

To such request of the applicant, there is no objection from the learned counsel appearing for the respondents.

4.

In view of the aforesaid, without going into the merits of the claim of the applicant, the present OA is disposed of with liberty to the applicant to make a comprehensive representation to the competent authority under the respondents for redressal of his grievances as raised in the present OA positively within 15 days from today and on receipt of such representation the competent authority shall consider and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within twelve weeks from the date of receipt of such representation.

4.

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