Central Administrative Tribunal - Delhi
Malla Sreekanth vs Govt. Of Nctd on 15 December, 2016
Central Administrative Tribunal
Principal Bench
OA No.4108/2016
New Delhi, this the 15th day of December, 2016
Hon'ble Mr. Justice Permod Kohli, Chairman
Hon'ble Mr. Shekhar Agarwal, Member (A)
1. Shri Malla Sreekanth
Programmer, Gp-A,
S/o Shri Parameshwara Rao
Aged 38 years,
R/o B-1, Transit Hostel,
1A Battery Lane,
Rajpur Road,
Delhi.
2. Shri Ashok Kumar
Programmer, Gp-A,
S/o Shri Shiv Dayal Singh,
Aged 42 years,
R/o 26/103 IV,
3524 Gali No.10,
Vishwas Nagar,
Shahdara,
Delhi-32.
3. Shri Manoj Kumar
Programmer, Gp-A,
S/o Shri Bal Kishan
Aged 45 years,
R/o B-334, Begum Pur Gram Sabha,
Opposite Sector-22,
Rohini, Delhi-41. .... Applicants.
(By Advocate : Shri S. K. Anand)
Vs.
Govt. of NCT of Delhi
Through Chief Secretary
Delhi Secretariat,
IP Estate,
New Delhi. .... Respondent.
: O R D E R (ORAL) :
Justice Permod Kohli, Chairman :
MA No.3696/2016.
Through the medium of this MA, applicants have prayed for filing a joint OA.
2. In view of the averments made in the MA, applicants are permitted to file joint OA. MA stands disposed of accordingly. OA No.4108/2016
3. Heard.
4. Issue notice. Shri Gyanendra Singh, learned standing counsel appears and accepts notice on behalf of the respondents.
5. The prayer made by the applicants in this OA is for a direction to the respondent to dispose of their representations dated 12.02.2016 (Annexure A-1).
6. The applicants were initially appointed as Assistant Programmers in May, 2005. It is stated that the Government of India, Ministry of Home Affairs approved the revision of basic pay scale for Assistant Programmer/Data Processing Supervisors working in Govt. of National Capital Territory of Delhi w.e.f. 01.01.1996 vide their letter dated 16.12.1999, but the revised pay scales have not been implemented by the respondents. Some of the aggrieved Assistant Programmers filed OA No.1887/2000 titled M. M. Chandra and Others vs. The Principal Secretary (Planning) Govt. of NCT of Delhi and others before Principal Bench of this Tribunal. The said OA was allowed vide order dated 15.03.2001. The order passed in the OA was challenged before Hon'ble Delhi High Court in W.P. (C) No.5976/2001. The said writ petition was dismissed vide order dated 30.11.2011.
7. The grievance of the applicants as projected in the OA and representation moved on their behalf is that they have been granted promotion w.e.f. 12.02.2015 whereas they are claiming the benefits w.e.f. 01.01.2009. The representation of the applicants mentioned above is still pending with the respondents.
8. In the above circumstances, without going into the merits of the controversy and in view of the prayer made by the applicants, this OA is disposed of at the admission stage itself with the direction to the respondent to examine and consider the representation of the applicants and dispose of the same by passing a reasoned and speaking order within a period of two months from the date of receipt of copy of this order. Needless to say that in the event, applicants are still aggrieved, they have liberty to avail remedial measures in accordance with law.
(Shekhar Agarwal) (Justice Permod Kohli) Member (A) Chairman /pj/