Central Administrative Tribunal - Jodhpur
Jeevan Singh Gehlot S/O Shri Jagdish ... vs Union Of India Through The Secretary ... on 21 April, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL JODHPUR BENCH, JODHPUR Original Application No.290/00238/2016 Jodhpur, this the 21st day of April, 2016 CORAM Honble Ms. Praveen Mahajan, Administrative Member 1. Jeevan Singh Gehlot S/o Shri Jagdish Singh Gehlot, aged about 35 years, R/o Jaloriyon ka Bas, Near Adhar Shila, Inside Nagori Gate, Jodhpur. 2. Mukhtiyar Ahmed S/o Shri Kabir Ahmed, aged about 39 years, R/o H.No.651, Lakhara Bazar, Gido Ki Gali, Jodhpur. 3. Sunny Panwar S/o Shri Ramlal Panwar, aged about 30 years, R/o C-8, Shiv Shakti Colony, 8 Residency Road, Jodhpur. 4. Arjun Guajarati S/o Shri Ratan Lal Guajarati, aged about 27 years, R/o H.No.68, Air Force, Indra Colony, Panchbatti, Ratanada Road, Jodhpur. 5. Devi Sahay S/o Jetharam, aged about 39 years, R/o H.No.9, Prathvi Pura, Rasala Road, Jodhpur. 6. Rinku S/o Shri Ashok Kumar, aged about 31 years, R/o Udai Mandir, Tilak Nagar, Jodhpur. ..Applicants Mr. A.K. Kaushik, counsel for applicants. Versus 1. Union of India through the Secretary Government of India, Ministry of Finance, Central Board of Direct Taxes, North Block, New Delhi. 2. Director General Income Tax (Investigation), New C R Building (Annexe), Statute Circle, B D Road, Jaipur. 3. Joint Director of Income Tax (Investigation), Ayakar Bhawan, Lal Maidan, Paota C Road, Jodhpur. 4. JointCommissioner of Income Tax (Central Range), Ayakar Bhawan, Lal Maidan, Paota C Road, Jodhpur. ........respondents ORDER (Oral)
The applicant, by way of this OA, seeks the following reliefs:-
" (i) That the applicants may be permitted to pursue this joint application on behalf of six applicants under Rule 4 (5) of CAT Procedure Rule,1987.
(ii) The respondents may be directed to make payment to the applicant @ 1/30th of the pay at the minimum of the time scale of pay of the group D staff plus dearness allowances per day rate prescribed rate of non-matriculate category vide order dated 31.12.2015 (Annexure-A/1) and applicants allowed with all consequential benefits including the due arrears thereof w.e.f. 01.07.2008.
(iii) That any other direction, or orders may be passed in favour of the applicants, which may be deemed just and proper under the facts and circumstances of this case in the interest of justice.
(iii) That the costs of this application may be awarded."
2. Heard counsel for the applicants. It is seen that the applicants have approached this Tribunal before not exhausting the appropriate administrative remedy available to them, as per rules.
3. Therefore, at this stage, I think it is just and proper to direct the respondents to treat this OA as a representation filed by the applicants and decide the same by passing a reasoned and speaking order in accordance with law, within one month from the date of receipt of a copy of this order.
4. The OA is thus disposed of as stated above with no order as to costs. A copy of this order be made available to the counsel for the applicants.
[Praveen Mahajan] Administrative Member Rss ??
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