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Judgment
R.N. Singh, Member (J)
MA No.2004/2020
The present MA has been filed praying therein for disposal of the aforesaid OA in the same terms/directions as has been issued by this Tribunal in
OA No.1720/2019 vide order/judgment dated 30.05.2019 and/or to pass any other order as this Tribunal deems fit and appropriate in the facts and
circumstances of the case. With the consent of the learned counsels for the parties, the OA has been taken up for final hearing/disposal . Accordingly,
the present MA stands disposed of.
OA No.1947/2019
The brief facts leading to the present OA are that the applicant was appointed as Constable (Executive) in Delhi Police on 01.05.1982 and was
promoted to the post of Head Constable (Executive) in the year 1991. The applicant was further promoted to the rank of ASI (Executive) under Rule
19 (ii) of Delhi Police (Promotion & Confirmation) Rules, 1980 on out of turn basis vide order dated 11.02.1998. The applicant was sent for
intermediate School Course Training by the respondents in the year 1999. The applicant was assigned seniority in the rank of ASI (Exe.)
w.e.f.28.04.2000.
Learned counsel for the applicant submits that the applicant is entitled to be accorded seniority in the rank of ASI vis-Ã -vis consequential benefits,
difference of pay, seniority etc. w.e.f. December, 1998 particularly in view of Full Bench judgment of this Tribunal in OA No.2047/2006 titled Abdul
Nazeer Kunju & Ors with batch of OA. He further submits that the said judgment of this Tribunal was affirmed by the Hon‟ble High Court of Delhi
and the respondents have challenged the order of this Tribunal alongwith judgment of the Hon‟ble High Court in Abdul Nazeer Kunju (supra) before
the Hon‟ble Apex Court in SLP No. 11470/2014 etc. He submits that the respondents have given the benefit of judgment of this Tribunal in Abdul
Nazeer Kunju(supra) to the applicant therein in the said OA No.2047/2006 and other OA decided vide the common order/judgment subject to outcome
of the SLP. He also submits that for similar benefits the applicant has made representation, however, the respondents have not considered and
disposed of the applicant‟s aforesaid representation compelling the applicant to approach this Tribunal vide this OA. In the present OA, the applicant
has prayed for the following reliefs:-
“8. (a) Declare and Hold that the action of the respondents is discriminatory, illegal, arbitrary and whimsical in as much as they have kept the
representation of the Applicant pending till the decision of Hon‟ble Supreme Court of India in SLP (C) No.11470/2014 etc and
(b) Direct the respondents to extend the benefits of Judgment passed by this Hon‟ble Tribunal in OA No.2996/2017, OA No.1055/2019, OA
No.1720/2019 and OA No.2047/2006 (Larger Bench Judgment of this Hon‟ble Tribunal in Abdul Nazeer Kunju‟s case) to the Applicant by fixing/re-
fixing the seniority of the Applicant in the rank of ASI (Exe.) w.e.f. December, 1998, and accord all the consequential benefits to the Applicant arising
there from viz promotion, seniority, difference in pay etc. And
(c) Award cost in favour of the Applicant and against the respondents, And/or
(d) Pass any further order, which this Hon‟ble Tribunal may deem fit, just equitable in the facts and circumstances of the caseâ€
In response to the notice of this Tribunal the respondents have filed counter reply. The applicant has filed rejoinder. Shri Sourabh Ahuja, learned
counsel for the applicant submits that once the respondents have implemented the judgment of this Tribunal in Abdul Nazeer Kunju(supra) and have
extended the benefits of that judgment, of course, subject to outcome of the aforesaid SLP, to various similarly placed persons who have made
representation before the respondents and/or have approached this Tribunal, there is no reason or justification not to extend the same benefits to the
applicant.
Per contra, Shri Amit Yadav, learned counsel for respondents submits that the present OA is not maintainable in view of the provisions of Section
20 of the Administrative Tribunals Act, 1985. He invites our attention to Section 20 of the Administrative Tribunals Act, 1985 which reads as under :-
“20. Applications not to be admitted unless other remedies exhausted â€
(1) A Tribunal shall not ordinarily admit an application unless it is satisfied that the applicant had availed of all the remedies available to him under the
relevant service rules as to redressal of grievances.
(2) For the purposes of sub-section (1), a person shall be deemed to have availed of all the remedies available to him under the relevant service rules
as to redressal of grievances, -
(a) if a final order has been made by the Government or other authority or officer or other person competent to pass such order under such rules,
rejecting any appeal preferred or representation made by such person in connection with the grievance; or
(b) where no final order has been made by the Government or other authority or officer or other person competent to pass such order with regard to
the appeal preferred or representation made by such person, if a period of six months from the date on which such appeal was preferred or
representation was made has expired.
(3) For the purposes of sub-sections (1) and (2), any remedy available to an applicant by way of submission of a memorial to the President or to the
Governor of a State or to any other functionary shall not be deemed to be one of the remedies which are available unless the applicant had elected to
submit such memorial.â€
Shri Amit Yadav, learned counsel for the respondents submits that the applicant has preferred representation dated 13.06.2019 and he has filed the
present OA on 19.06.2019 and thus the applicant has not awaited for the six months period as provided under Section 20 of the Administrative
Tribunals Act, 1985.
We have heard the submissions made by the learned counsels for the parties.
It is not in dispute that in view of provisions under Section 20 (2((b), the person who preferred representations is expected to await for the decision
of the competent authority for a period of six months. However, at the same time we can not ignore the fact that once a judgment has been passed by
the competent court of law and the government had accepted the same and implemented not only to the parties to such petition but also to other
similarly persons, there is no justification to compel other similarly placed person/individual to approach Tribunal for identical reliefs. In the present
case it is not disputed that the respondents have extended the benefit of judgment to the applicant(s) in Abdul Nazeer Kunju(supra) and to the
applicants in other OAs decided alongwith the case of Abdul Nazeer Kunju(supra).
Learned counsel for the applicant submits that the benefits of the judgment of Abdul Nazeer Kunju(supra) has been extended to the applicant in all
the OAs decided by the Full Bench of this Tribunal by a common order /judgment alongwith the case of Abdul Nazeer Kunju(supra). The OA has
been filed in the year 2019 and there has been no restrain order of this Tribunal against the respondents to consider the applicant‟s representations
even during the pendency of the OA. Besides the learned counsel for the applicant also refers to order/judgment dated 30.05.2019 passed by this
Tribunal in OA No.1720/2019 ( Annexure MA-2) wherein with the consent of learned counsels for the parties the OA was disposed of at the
admission stage itself :-
“6. Learned counsel appearing for the respondents submits that, in fact, vide impugned order dated 14.05.2019 Annexure A-1 (colly), the
respondents have not refused to extend the benefit, rather they have informed the applicant that his representation has been kept pending till the
decision of the Hon‟ble Supreme Court of India in the SLP filed by the department against the order/judgment dated 24.03.2011 of this Tribunal
affirmed by the Hon‟ble High Court of Delhi vide order/judgment dated 06.05.2013, referred to above.
In rejoinder, learned counsel for the applicant submits that following the aforesaid judgment of the Hon‟ble High Court, this Tribunal has allowed
the OA No.2996/2017 with batch of OAs vide order/judgment dated 06.02.2019 Annexure A-10 (colly). The operative portion of the said
order/judgment read as under :-
“12. In view of the aforesaid detailed judgements of the Larger Bench of this Tribunal and of the Hon‟ble High Court of Delhi, and also in view of
the compliance of the said decisions by the respondents, though subject to the result of the SLP, we are of the considered view that the present O.As.
are also liable to be allowed, for parity of reasons. Accordingly, all the O.As. are allowed and the impugned orders are set aside, and consequently, the
respondents are directed to extend the benefit of the Larger Bench Judgment in Abdul Nazeer Kunju‟s case to the applicants, with all 16 OA
2996/2017 with 15 connected OAs consequential benefits, if they are identically placed, however, subject to the result of the SLP pending before the
Hon‟ble Apex Court. This exercise shall be completed within three months from the date of receipt of a certified copy of this order. No order as to
costs.
Let a copy of this order be placed in all the files.â€
Ordinarily, we would have granted time to the respondents to file reply, however, keeping in view the fact that in the impugned order it is not
disputed by the respondents that the applicant is similarly placed and the respondents have not disposed of the applicant‟s representation for extension
of benefit of Full Bench judgment of this Tribunal in Abdul Nazeer Kunju (supra), affirmed by the Hon‟ble High Court of Delhi, for the only 5 reason
that a SLP has been filed against the said order of Hon‟ble High Court is pending before the Hon‟ble Supreme Court of India, we are of the opinion
that in view of the subsequent order/judgment dated 06.02.2019 of this Tribunal referred to above, the OA can be disposed of with a direction to the
respondents that they shall consider the representation of the applicant dated 22.04.2019 and if he is found similarly placed as the applicants in OA
No.2047/2006 - Abdul Nazeer Kunju (supra), the respondents shall pass orders granting similar benefits as given to the applicants in the said case,
within eight weeks from the date of receipt of a certified copy of this order. Ordered accordingly. No costs.
We are also of the considered view that the representations for seeking extension of benefits of judgment to the respondents is not statutory
representation and therefore, that merely for the reasons that the applicant has not awaited for six months after making the representation, the OA
cannot be declared to be not maintainable.
In view of the facts and circumstances and particularly to maintain parity we are of the considered view that the present OA can also be disposed
of with directions to the respondents as contained in the order/judgment dated 30.05.2019 in OA No.1720/2019 (Annexure MA-2) (supra) .
Accordingly, the present OA is disposed of with direction to the respondents that the respondents shall consider the aforesaid representation of the
applicant and if he is found similarly placed as the applicant in OA No.2047/2006 titled Abdul Nazeer Kunju(supra), the respondents shall pass order
granting similar benefits as given to the applicant in the case of Abdul Nazeer Kunju(supra) within eight weeks from the date of receipt of a copy of
this order. It is made clear that said benefits are of course subject to the outcome of the aforesaid SLP. No costs.