Central Administrative Tribunal - Jaipur
Mrs. Manorama Sharma W/O Ramesh Sharma vs Union Of India Through Director ... on 15 May, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL
JAIPUR BENCH, JAIPUR
ORIGINAL APPLICATION NO. 307/2012
DATE OF ORDER: 15.05.2012
CORAM
HONBLE MR. JUSTICE K.S. RATHORE, JUDICIAL MEMBER
HONBLE MR. ANIL KUMAR, ADMINISTRATIVE MEMBER
Mrs. Manorama Sharma W/o Ramesh Sharma, aged about 59 years, R/o 48-A, Rajendra Nagar, Sirsi Road, Jaipur, presently posted as Staff Nurse (Nursing Staff) in CGHS, Dispensary No. 4, Opp. Ram Mandir, Banipark, Jaipur.
...Applicant
Mr. Tanveer Ahmed, counsel for applicant.
VERSUS
1. Union of India through Director Administration (AKS), CGHS-II Section, Directorate General of Health Services, Nirman Bhawan, New Delhi 110011.
2. Additional Director, Central Government Health Scheme, Kendriya Sadan Parisar, Block-B, Ground Floor, Sector-10, Vidhyadhar Nagar, Jaipur.
...Respondents
ORDER (ORAL)
The applicant has preferred the present Original Application claiming for the following reliefs: -
(I). By an appropriate order or direction, the respondents be directed to review / revise the grade pay of the humble applicant granted to her w.e.f. 21.03.2007 on 2nd M.A.C.P. / on completion of 24 years of service and accordingly be directed to grant the grade pay of Rs. 5400/- instead of 4800/- by way of reviewing / revising the grade pay of the applicant with all consequential benefits and arrears of the difference with interest @ 12% per annum in the interest of justice.
(II). By an appropriate order or direction, the respondents may kindly be restrained in committing any discrimination with the applicant in the matter of grant of the grade pay.
(III). Any other order or direction, which this Honble Tribunal deems just and proper may also be passed in favour of the applicant.
(IV). Cost of the original application may also be awarded in favour of the applicant.
2. Learned counsel appearing for the applicant submits that the matter relating to the relief as claimed by the applicant in this OA has already been sent for clarification by the respondent no. 2, Addl. Director, CGHS, Jaipur, vide letter dated 10.08.2011 (Annex. A/15) to the respondent no. 1, Director Administration, CGHS-II, Directorate General of Health Services, New Delhi, but the same has not been clarified or implemented so far at the level of the respondents. To this effect, the applicant has also sent legal notice for demand of justice dated 17.04.2012 (Annex. A/17) through her counsel to the respondents.
3. Having heard the learned counsel for the applicant and upon careful perusal of the pleadings as well as material available on record, we are of the view that it is for the respondents to consider and decide the case of the applicant and, accordingly, the respondents are directed to consider and decide the case of the applicant in accordance with the provision of law.
4. With these observations and directions, the Original Application stands disposed of with no order as to costs.
(ANIL KUMAR) (JUSTICE K.S. RATHORE) MEMBER (A) MEMBER (J) kumawat