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Central Administrative Tribunal - Delhi

Aarti Jain vs Govt. Of Nctd on 27 October, 2017

                               1                        RA No.156/2017 in
                                                        OA No.3646/2015

               CENTRAL ADMINISTRATIVE TRIBUNAL
                  PRINCIPAL BENCH: NEW DELHI

                          R.A. No. 156/2017 in
                           O.A. No.3646/2015

                   This the 27th day of October, 2017

     Hon'ble Mr. V. Ajay Kumar, Member (J)
     Hon'ble Ms. Nita Chowdhury, Member (A)


1.   Aarti Jain
     Assistant Professor (Electronics & Communication
     Engineering)
     [Erstwhile Lecturer (Electronics & Communication
     Engineering)
     W/o Sh. Sandeep Kumar
     R/o C-166, Divya Jyoti Apartments,
     Sector-19, Rohini,
     Delhi-110085.
     Aged around 36 years

2.   Manisha Bharti
     Assistant Professor (Electronics & Communication
     Engineering)
     [Erstwhile Lecturer (Electronics & Communication
     Engineering)
     W/o Mr. Vikas Bharti,
     R/o A-18, LIC Colony,
     Jeewan Niketan, Paschim Vihar,
     Delhi-110087.
     Aged around 35 years

3.   Sanjeev Kumar
     Assistant Professor (Electronics & Communication
     Engineering)
     [Erstwhile Lecturer (Electronics & Communication
     Engineering)
     W/o Sh. Khajan Singh,
     R/o Block B1/105, Type IV,
     1st floor, Delhi Administration Officer Flats,
     Haiderpur, Shalimar Bagh, Delhi.
     Aged around 37 years.

4.   Garima Srivastava
     Assistant Professor (Electronics & Communication
     Engineering)
     [Erstwhile Lecturer (Electronics & Communication
     Engineering)
     W/o Sh. Sankalp Shrivastava
     R/o B 231, 2nd floor, Priyadarshini Vihar,
     East Delhi.
     Aged around 41 years
                                  2                     RA No.156/2017 in
                                                       OA No.3646/2015

5.   Amita Jain
     Assistant Professor (Compute Science and
     Engineering),
     [Erstwhile Lecturer (Computer Science and
     Engineering)
     W/o Dr. Devendra Kumar Tayal
     R/o 4647/15, Jai Mata Market,
     Trinagar, Delhi-110035.
     Aged around 38 years

     All the applicants are presently posted at:

     Ambedkar Institute of Advanced
     Communication Technologies and Research,
     Geeta Colony, Delhi-31.
                                                        ... Applicants
(By Advocate: Mr. Sourabh Ahuja)

                                     Versus

1.   GNCT of Delhi,
     Through its Chief Secretary,
     Delhi Sachivalaya, Players Building,
     I.P.Estate, New Delhi-2.

2.   Principal Secretary/Secretary,
     Department of Training & Technical Education,
     GNCT of Delhi,
     Muni Maya Ram Marg,
     Pitampura,
     Delhi-88.

3.   Principal,
     Ambedkar Institute of Advanced
     Communication Technologies and Research,
     GNCT of Delhi,
     Geeta Colony, Delhi-31.

4.   Head of Department/Principal (PPL),
     Ambedkar Institute of Advanced
     Communication Technologies and Research,
     GNCT of Delhi,
     Geeta Colony, Delhi-31.
                                                        ... Respondents
(By Advocate: None).


                              ORDER (ORAL)

By Hon'ble Mr. V. Ajay Kumar, Member (J) Heard learned counsel for the applicant. Even after service of notice, there is no appearance on behalf of the respondents. 3 RA No.156/2017 in OA No.3646/2015

2. The instant RA is filed seeking to recall the order dated 29.03.2017 in MA No. 3349/2015 in OA No.3646/2015 whereunder this Tribunal has dismissed the MA seeking condonation of delay of 693 days in filing the OA and consequently dismissed the OA also. The learned counsel submits that the relief claimed in the main OA is pertaining to the fixation of pay and hence in view of the decision of the Hon'ble Apex Court in M.R.Gupta vs. Union of India 1995 (5) SCALE 29 and the decisions on similar lines, the delay ought to have been condoned. It is further pleaded that this Tribunal while dismissing the MA failed to consider the fact that respondents passed another order on 07.07.2015 reiterating their stand which extends the cause of action.

3. In the circumstances and in view of the decision in M.R.Gupta (supra), the RA is allowed and the order dated 29.03.2017 is recalled. Resultantly, MA No.3349/2015 is allowed subject to payment of cost of Rs.5000/- by each applicant to Delhi Legal Service Authority within three weeks from the date of receipt of the order.

OA No.3646/2015

5. On payment of the costs, list the OA on 18.12.2017.

( Nita Chowdhury )                             ( V. Ajay Kumar )
    Member (A)                                      Member (J)

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