Central Administrative Tribunal - Delhi
Arvind Kumar vs Employees State Insurance Corporation ... on 21 December, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA No.4522 of 2011 New Delhi this the 21st day of December, 2011 Honble Dr. Dharam Paul Sharma, Member (J) Arvind Kumar S/o Shri Deep Narayan Mandal Joint Director, Employees State Insurance Corporation, Headquarters Office, New Delhi-110002. .... Applicant ( Applicant in person ) VERSUS Employees State Insurance Corporation (ESIC) (Through Director General) Headquarters Office (HO), Panchdeep Bhawan, C.I.G. Road, New Delhi-100002 Respondent no.1 Sh. Md. Ataullah, then Section Officer (Account-III) (Through Director General) New Delhi-2. Respondent no.2 Additional Commissioner/Director (Finance) (Through Director General) ESIC, HO, New Delhi-2. Respondent no.3 Shri R. Natarajan, then Joint Director (Administration) (Through Director General) ESIC, HO, New Delhi-2 Respondent no.4 Commissioner (Personnel and Administration) (Through Director General) ESIC, HO, New Delhi-2. Respondent no.5 Deputy Director (Cash) & Drawing Disbursing Officer, (Through Director General) ESIC, HO, New Delhi-2. Respondent no.6 O R D E R (Oral)
The present Application is directed against the impugned order dated 19.11.2010 rejecting the claim of the applicant for TA/DA. The impugned order itself states that in case the applicant feels further aggrieved, he can represent to the Establishment Branch-I. Admittedly, the applicant has not represented as such.
2. When the applicant is confronted that he has approached this Tribunal without exhausting the remedy available to him, he seeks to withdraw this Application with a view to avail the departmental remedy for redressal of his grievances, in the first instance, whereupon he will take action in accordance with law.
3. The Application is dismissed as withdrawn with liberty as aforesaid.
(Dr. Dharam Paul Sharma) Member (J) /ravi/