Central Administrative Tribunal - Delhi
Shri Ram Kripal Meena vs Govt. Of Nctd on 28 February, 2018
1
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
OA NO.866/2018
New Delhi this the 28th day of February, 2018
HON'BLE MR. V. AJAY KUMAR, MEMBER (J)
HON'BLE MS. NITA CHOWDHURY, MEMBER (A)
Shri Ram Kirpal Meena, UDC,
Aged 48, Group -C,
S/o Shri Johari Lal Meena,
R/o B-1/36, Bharat Vihar,
Kakrola, New Delhi.
...Applicant
(By Advocate: Mr. Rajeev Sharma)
VERSUS
1. The Commissioner,
North Delhi Municipal Corporation,
Dr. S.P. Mukherjee Civic Centre
4th Floor, J.L. Marg, New Delhi.
2. Director (Personnel),
North Delhi Municipal Corporation,
Dr. S.P. Mukherjee Civic Centre
13th Floor, J.L. Marg, New Delhi.
...Respondents
:ORDER (Oral):
HON'BLE MR. V. AJAY KUMAR, MEMBER (J):
Heard the learned counsel for the applicant.
2. The applicant is presently working as Upper Division Clerk (UDC) in the respondent organization, filed the OA seeking the following reliefs:-
"(b) to issue direction to the respondents to convene DPC/Review DPC in which case of the applicant may be considered for promotion as UDC with effect from 22.8.2004.2
(c) the Hon'ble Tribunal may pass any other order/direction as deemed fit and proper in the circumstances of the present case and in the interest of justice."
3. It is submitted that the applicant made a representation dated 12.04.2017 (Annexure A/3), ventilating his grievances to the respondents. However, no order has been passed by them till date.
4. In the circumstances, the OA is disposed of, without going into the merits of the case, by directing the respondents to consider the representation of the applicant dated 12.04.2017 (Annexure A/3) and to pass appropriate speaking and reasoned order thereon, within 30 days from the date of receipt of copy of this order, in accordance with law. No costs.
Let a copy of the O.A., be enclosed to this order.
(NITA CHOWDHURY) (V. AJAY KUMAR) MEMBER (A) MEMBER (J) /jk/