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Tribunals and CommissionsDivision Bench(2020) 09 CAT CK 0070

Ram Prasad Goel vs Union Of India & Others

Central Administrative Tribunal · Decided on 9 September 2020

HON’BLE JUDGES
R.N. Singh, Member (J) · Aradhana Johri, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1233 Of 2020
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Judgment

7 paragraphs · 225 words

R.N. Singh, Member (J)

1.

The present Original Application has been filed by the applicant who is stated to have retired from the services of the respondents against the inaction of the respondents on his representations dated 30.05.2019 (Annexure A/3) and 01.07.2020 (Annexure A/4) vide which the applicant has claimed for notional increment for which he is said to be entitled w.e.f. 01.07.2012.

2.

Learned counsel for the applicant submits that the applicant has been entitled for such benefits in view of the judgment of the Hon'ble Apex Court dated 23.02.2018 in SLP (Civil) No. 22008/2018 and titled Union of India& Ors. Vs. P. Ayyamperumal.

3.

Issue notice.Mr. Y. P. Singh, learned counsel for the respondents who appears on advance service, accepts notice.

4.

In view of the facts and circumstances, the O.A is disposed of at this very stage with direction to the competent authority of the respondents to consider the applicant's aforesaid representations and to dispose of the same by passing a speaking and reasoned order thereon, as expeditiously as possible and in any case, within 12 weeks of receipt of a copy of this order.

5.

It is made clear that while passing this order, we have not expressed any opinion on the merits of the claim of the applicant.

6.

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