Shiv Narayan Sharma vs Union Of India & Others

R.N. Singh, Member (J)

The present OA has been filed by the applicant praying therein for the following reliefs:-

“i) direct the respondents to consider the claim of the applicant for promotion to the level of Chief Ticket Inspector (CTI) w.e.f. January,

2017 instead of 09.03.2018 in terms of provisional panel dated 31.08.2016 and award all consequential benefits like salary seniority etc.

w.e.f. the date of promotion to which, the applicant is entitled.

ii) May also pass such further order(s), direction (s) as be deemed just and proper to meet the ends of justice.â€​

Mr. S.K. Gupta, learned counsel for the applicant submits that during the pendency of OA, the respondents have passed an order dated 11.01.2021

whereby the respondents have promoted the applicant w.e.f. 01.01.2017 to the post of Chief Ticket Inspector on notional basis and the only grievance

of the applicant remains that the respondents are required to revise and re-fix his pay and other consequential benefits, if any to be paid to the

applicant.

Shri Shailendra Tiwary, learned counsel for the respondents submits that the respondents have also revised and re-fixed the pay of the applicant.

However, learned counsel for the applicant submits that the said re-fixation is not correct in accordance with the relevant rules. Therefore, the

applicant may be accorded opportunity to make representation against such revision/re-fixation of the pay and the present OA can be disposed of with

direction to the respondents to consider such representation of the applicant and to pass a reasoned and speaking order thereon in a time bound

manner.

In view of the aforesaid, the present OA is disposed of with liberty to the applicant to prefer a representation against his surviving grievances to the

competent authority under the respondents within two weeks from today and if such representation is received by the respondents within the time

stipulated therein, they are directed to consider the same in accordance with the relevant rules and instructions on the subject and to dispose of the

same by passing a reasoned and speaking order as expeditiously as possible and in any case within six weeks from the date of receipt of such

representation.

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