Central Administrative Tribunal - Delhi
The Applicants In This Case Have Sought A ... vs . Union Of India & Ors., Which Is Reported ... on 29 September, 2011
Central Administrative Tribunal Principal Bench OA No. 3576/2011 MA No. 2609/2011 New Delhi, this the 29th day of September, 2011 Honble Mr. Justice V.K. Bali, Chairman Honble Dr. R.C. Panda, Member (A) 1. N. Rajarathinam s/o Sh. Namasivayam, R/o 20/H, Kala Flats, Kannapar Road, Ashok Nagar, Chennai 600 083. 2. P.Ramaraj S/o S. Perumal Samy, R/o 73/7, CPWD Qtrs., Thirumangalam Anna Nagar, Chennai 600 040. 3. S. Chudalayandi S/o S. Kandaswamy Asari, R/o G.F.1, Sabareesh Apartment, No.2, Sekkizhar Street, Kamarajapuram, Main Road, Kamarajapuram, Chennai 600 073. 4. E. Chandiran, S/o T. Eggappa Reddy, R/o No. 12, Bharathidasan Street, Pattabiram, Chennai 600 072. 5. R. Krishna Moorthy, S/o K. Rangasamy, R/o No. 22/7, CPWD Qtrs., Besant Nagar, Chennai 600 090. 6. T.M. Ganga Sah, S/o Sh. T.M. Munusamy Sah, R/o Plot No. D-3, Sri Ayush Rahema Nagar, Prathyangara Homes Apartments, Rajakilpakkam, Chennai-600 073. & Others. (By Advocate: Mr. M.K. Bhardwaj) Versus 1. Union of India through Secretary, Government of India, Ministry of Urban Affairs & Employment, Nirman Bhawan, New Delhi 110 001. 2. The Director General of Works, Central Public Works Department, Nirman Bhawan, New Delhi. Respondents ORDER (ORAL) Justice V.K. Bali, Chairman:
The applicants in this case have sought a direction to be issued to the respondents to extend the benefits of the judgment of this Tribunal in OA No.299/CH/2007 in the matter of C.M. Malhotra and two others vs. Union of India & Ors., which is reported to have been upheld by the Honble High Court and the Honble Supreme Court, and which is also reported to have been implemented by the respondents vide order dated 06.04.2010 (Annexure A-1). It is the submission of the learned counsel for the applicants that the applicants in this case are identically placed as the applicants in the aforementioned O.A.
2. In view of this submission, we dispose of this Original Application at the admissible stage itself, without going into the merits of the case and without prejudice to the rights of the respondents, by directing the respondents to verify from their original records as to whether the applicants are identically placed as those in the aforementioned OA and if so, extend the same benefits as have been extended to the applicants in the aforementioned OA, in accordance with law. The respondents are directed to pass a speaking order in this regard within a period of two months from the date of receipt of a certified copy of this order.
3. With the above directions, the Original Application stands disposed of.
4. Registry is directed to forward a copy of this Original Application along with a copy of this order to Respondent no.2.
(Dr. R.C. Panda) (V.K. Bali)
Member (A) Chairman
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