Central Administrative Tribunal - Delhi
Amarendra Nath Misra vs Union Of India Through on 7 December, 2011
Central Administrative Tribunal Principal Bench OA No. 1586/2010 New Delhi, this the 5th day of December, 2011 Honble Mr. Justice V.K. Bali, Chairman Honble Dr. Veena Chhotray, Member (A) 1. Amarendra Nath Misra s/o late Sh. Uday Nath Misra, 304, Harihar Palace, Sastri Nagar, Unit-V, Bhubaneswar 751 001. 2. Bhuvanedra Nigam s/o Sh. Bhupendra Nigam, 67, Siddharath Enclave, Ashram Chowk, New Delhi-14. 3. Mrs. S.K. Nigam w/o Sh. Bhuvanendra Nigam, 67, Siddharath Enclave, Ashram Chowk, New Delhi-14. 4. Raj Narain s/o late Sh. Thakur Das, D-8, Sector-30, NOIDA-201 301. 5. Amulya Kumar Mohanty W/o Sh. Jagabandhu Mohanty, 11-A, Baramunda HIG Housing Board Colony, Bhubaneswar. 6. Dinesh Behari Lal s/o late Sh. J.B. Lal, 358, Sector 28, NOIDA 201 302. 7. K.R. Gupta s/o late Sh. C.R. Gupta, A-68, Meera Bagh, New Delhi 110 087. 8. Sukumar Mukhopadhyay, S/o late Sh. B.N. Mukhopadhyay, C-601, Anandlok Housing Society, Mahur Vihar-I, Delhi 91. 9. Madan Mohan Bhatnagar S/o Sh. J.P. Bhatnagar, B-50-B, Gangotri Enclave, Alaknanda, New Delhi-19. 10. Mrs. Asha Mehra w/o Sh. J.M.Mehra, Flat No. 5131, Sector B/7, Vasant Kunj, New Delhi 110 070. Applicants (By Advocate: Mr. A.K. Behera) Versus Union of India through: 1. The Secretary, Ministry of Finance, Deptt. Of Expenditure, North Block, New Delhi 110 001. 2. The Secretary, Ministry of Finance, Department of Revenue, North Block, New Delhi 110 001. 3. The Secretary, Department of Pension & Pensioners Welfare, 3rd Floor, Lok Nayak Bhawan, Khan Market, New Delhi 110 003. 4. Cabinet Secretary, Govt. of India, Cabinet Secretariat, Rashtrapati Bhawan, New Delhi 110 004. Respondents (By Advocate: Mr. S.M. Arif and Mr. Satish Kumar) ORDER (ORAL) Justice V.K. Bali, Chairman:
Counsel for the parties are ad idem that present Original Application is covered in favour of the applicants by the Full Bench decision of this Tribunal in the matter of Central Government SAG (S-29) Pensioners Association & Ors. Vs. Union of India & Ors. (OA No. 655/2010 & other connected OAs decided on 01.11.2011).
2. For parity of reasons given in the Full Bench Judgment of this Tribunal in the matter of Central Government SAG (S-29) Pensioners Association & Ors. Vs. Union of India & Ors.(supra), present Original Application is allowed in the same terms, and the directions would be in terms of the prayer contained in Para no.8(iii) & (iv) of present Original Application, with all consequential benefits.
(Dr. Veena Chhotray) (V.K. Bali)
Member (A) Chairman
/naresh/