Central Administrative Tribunal - Lucknow
Chandra Pal Yadav vs Union Of India Through The General ... on 18 November, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL,
LUCKNOW BENCH,
LUCKNOW.
Original Application No. 429 of 2011
This the 18th day of November, 2011
Honble Mr. Justice Alok K Singh, Member-J
Honble Mr. S.P. Singh, Member-A
Chandra Pal Yadav, Aged about 52 years, S/o late Sri Ghasite Prasad Yadav, R/o Gram Bibikhera Post Rajajipuram, Lucknow.
.Applicant
By Advocate : Sri Praveen Kumar
Versus.
1. Union of India through the General Manager, N.R., Baroda House, New Delhi.
2. The DRM, N.R., Lucknow.
3. The Sr. Divisional Personnel Officer, Northern Railway, Lucknow.
.Respondents.
By Advocate :Sri S.P. Singh for Sri M.K. Singh
O R D E R (Oral)
By Justice Alok K Singh, Member-J Heard the arguments placed on behalf of both sides and perused the material on record.
2. This O.A. has been filed for the following main relief:
(i) to grant the promotional benefits as have been granted to Sri Pratap Bahadur, Sri Ahmad Ali, Abdul Aziz and Sri Amarjeet etc. while extending the benefits of the judgments rendered by this Honble Tribunal in O.A. no. 510 of 1993 and orders passed in respect of aforesaid employees by separate orders/judgments and put the applicant at par with aforesaid employees.
(ii) to revise./re-fix the pay of the applicant in view of the pay granted to Sri Pratap Bahadur and others and pay arrears of pay after re-fixation alongwith interest @ 12% P.A..
3. No Counter Reply has been called for as yet.
4. Learned counsel for the applicant wants to confine his prayer to the extent that his pending representation dated 7.7.2011 (Annexure-10) may be directed to be disposed of expeditiously. It is further submitted that in para 4 of the Preliminary objection filed on behalf of the respondents they themselves have admitted that junior to the applicant namely S/Sri Pratap Bahadur, Ahmad Ali, Santosh Kumar and others have been granted the benefit by means of order dated 22.10.2010. Earlier the same benefits were granted in favour of Sri Abdul Aziz in whose favour judgment/order was passed by this Tribunal on 25.4.2001, which was upheld by Honble High Court also.
5. In view of the request made by the learned counsel for the applicant, we are not adverting into the other grounds mentioned in the O.A. As far as the request for early disposal of pending representation is concerned, learned counsel for the other side has no objection.
6. In view of the above, this O.A. is finally disposed of with a direction to the respondents to consider and decide the pending representation of the applicant dated 7.7.2011 (Annexure-10) within a period of three months from the date a certified copy of this order alongwith typed and readable typed copy of representation dated 7.7.2011 are furnished to them by passing a reasoned and speaking order. No order as to costs.
(S.P. Singh) (Justice Alok K. Singh)
Member-A Member-J
Girish/-
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