Central Administrative Tribunal - Delhi
Presently Posted As vs Union Of India on 29 August, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH: NEW DELHI OA No.825/2011 NEW DELHI THIS THE 29TH DAY OF AUGUST, 2011 HONBLE MR. M.L. CHAUHAN, MEMBER (J) HONBLE MRS. MANJULIKA GAUTAM, MEMBER (A) Sh. Bachoo Singh S/o Sh. Ram Prasad, R/o G-31, Sriniwas Puri, New Delhi Presently posted as Leading Fireman at P.M. House, New Delhi. Applicant. (By Advocate: Shri D.S. Chaudhary) VERSUS 1. Union of India Through the Director General (Works) Central Public Works Department (CPWD) Nirman Bhawan, New Delhi-110011. 2. The Executive Engineer, PACD-II, Shanker Market, Vidyut Bhawan, New Delhi-110001. 3. The Secretary Ministry of Urban Development, Nirman Bhawan, New Delhi-110011 Respondents (By Advocate: Shri B.L. Wanchoo) ORDER (ORAL) MR. M.L. CHAUHAN, MEMBER (J):
Applicant has filed this OA thereby praying for the following reliefs:
8.1 Respondents be directed to grant the Grade Pay as Rs.2,000/- w.e.f. 01.01.2006 and grade pay of Rs.2,400/- w.e.f. 12.09.2008 to the applicant and to release the arrears thereof. 8.2 Cost of the proceedings may be allowed.
8.3 Any other order(s) as deemed fit and proper to secure the ends of justice may be passed.
2. Needless to say that notice of this application was given to the respondents. Respondents have filed reply. In para 4.4 of the reply affidavit, respondents have stated that at present the applicant is being paid grade pay of Rs.2,000/-. Learned counsel for the applicant, however, contradicts this statement and states that applicant is drawing grade pay of Rs.1900/- at present. It is further stated by the respondents that as per his entitlement, the applicant shall be paid MACP on completion of 20 and 30 years of service as per the grade pay structure mentioned in these paras, for which action is in hand.
3. Thus, in view of the stand taken by the respondents in the reply affidavit, we are of the view that present OA can be disposed of with a direction to the respondents to take follow up action in the light of what has been stated by them, within a period of two months from the date of receipt a copy of this order. OA is accordingly disposed of.
(Manjulika Gautam) (M.L. Chauhan) Member (A) Member (J) /jk/