Central Administrative Tribunal - Delhi
Prabhu Dass Khemani vs M/O Personnel,Public Grievances And ... on 8 November, 2023
1
Item No.82/ C-5 OA No. 1699/2021
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A. No. 1699/2021
This is the 08th Day of November, 2023
Hon'ble Dr. Chhabilendra Roul, Member (A)
Prabhu Dass Khemani (Aged 65+years), Group 'C'
S/o Late Mangha Ram Khemani,
R/o B-1/051, Sector 57, Sushant Lok-III,
Gurugram, Haryana-122002
[Presently Retd. as: DTP Operator from Govt. of India
Press, Mayapuri, Ring Road, New Delhi 110064.]
...Applicant
(By Advocate : Mr. Pramod Kr. Tiwari)
Versus
1. Union of India Through
The Secretary,
DOP&T, New Delhi 110001
2. Director,
Directorate of Printing,
"B" Nirman Bhavan,
New Delhi - 110001
...Respondents
(By Advocate: Mr. B.L. Wanchoo)
2
Item No.82/ C-5 OA No. 1699/2021
ORDER (ORAL)
Learned counsel for the applicant submits that the present Original Application has been filed by the applicant seeking one notional increment with effect from 01.07.2016. The applicant retired from service of the respondents on 30.06.2015. He cited the Hon'ble Apex Court judgment dated 11.04.2023 in Civil Appeal No. 2471/2023, The Director (Admn. And HR) KPTCL & Ors. Vs. C.P. Mundinamani & Ors. Vide the said judgment, the Hon'ble Apex Court has allowed one notional increment if it was due on the first date of the next month after retirement of a government employee.
2. A series of such OAs have been filed in this Tribunal wherein this Tribunal has directed the respective Department/Ministry to seek appropriate instructions from the Competent Authority amongst the respondents regarding implementation of the aforementioned judgment passed by the Hon'ble Apex Court. In this case also I intend to pass similar order.
3. With the consent of learned counsels for the parties and without going into the merits of the case, the OA is disposed of 3 Item No.82/ C-5 OA No. 1699/2021 with direction to the respondents to seek appropriate advice from the DOPT regarding the aforementioned judgment dated 11.04.2023 passed by the Hon'ble Apex Court and pass a reasoned and speaking order. This exercise shall be completed within a period of three months from the date of receipt of a certified copy of this order.
4. The OA is disposed of in the above manner. No order as to costs.
(Dr. Chhabilendra Roul) Member (A) /daya/