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Tribunals and CommissionsDivision Bench(2020) 08 CAT CK 0029

Sudesh Kumari Sharma And Others vs Union Of India And Others

Central Administrative Tribunal · Decided on 13 August 2020

HON’BLE JUDGES
Pradeep Kumar, Member (A) · R.N. Singh, Member (J)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1035 Of 2020, Miscellaneous Application No.1284, 1283 Of 2020
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Judgment

12 paragraphs · 364 words

Pradeep Kumar, Member (A)

1.

The applicants herein were recruited in the Department of Telecom under Central Government. Subsequently, under National Telecom Policy, the DoT staff was transferred on deputation followed by absorption in P.S.U. (MTNL).

The present OA is filed seeking certain medical benefits in terms of a decision in OA No. 2515/2017 delivered on 12.09.2019, in respect of similarly placed staff. Following directions were passed:

"8. In view of the facts and circumstances involved in the case, we direct the respondents to treat the representations filed in the OA as such and to consider each case of the applicants separately on the basis of their representations and pass a reasoned and speaking order within a period of 90 days of receipt of a certified copy of this order. In case they find a case made out for any revision of category of entitlement of CGHS facility in service/retirement, the respondents shall pass order accordingly revising their entitlement of CGHS facility.

9.

With the above directions, the OA is disposed off. No order as to costs."

In compliance to this judgement, the Additional Director, CGHS was to pass a speaking order on the representation of the petitioners in that OA. This has since been passed vide orders Dt. 30.1.2020 and 21.3.2020.

The applicants are seeking benefit of the same judgement.

2.

The applicants have also submitted various representations dated 22.06.2020, 24.06.2020 and 24/28.07.2020. These have not been replied to as yet.

The applicants mentioned that they will be satisfied if the instant OA is disposed of at this stage itself, for similar action as was taken in follow up of OA No.2515/2017 (Para 1 supra).

3.

Shri Hanu Bhaskar, learned counsel appears on behalf of respondents on advance information.

4.

The matter has been heard. The OA is disposed of at the admission stage itself, without going into the merits of the same, with a direction to the respondents to pass a reasoned and speaking order on the pending representations of the applicants keeping in view the decision passed in OA No.2515/2017, within a period of eight weeks. There shall be no order as to costs.

5.

Pending MAs also stand disposed of.