Central Administrative Tribunal - Delhi
Head Constable Surender Singh vs The Commissioner Of Police on 7 January, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA No.31 of 2010 New Delhi this the 7th day of January, 2010 Honble Dr. Dharam Paul Sharma, Member (J) Head Constable Surender Singh, S/o Shari Hari Singh, Age 47 years, R/o Village & PO Mehmud Pur, Gohana, Distt. Sonipat, Haryana. .... Applicant ( By Advocate Shri Sachin Chauhan) VERSUS 1. The Commissioner of Police, Police Headquarters, MSO Building, I.P. Estate, New Delhi. 2. The Joint Commissioner of Police, Establishment, Through Police Headquarters, I.P. Estate, M.S.O. Building, I.P. Estate, New Delhi. 3. The Addl. Commissioner of Police, South District, M.S.O. Building, I.P. Estate, New Delhi. .. Respondents O R D E R (ORAL)
This Application has been filed by the applicant seeking substance allowance on the basis of revised pay scale w.e.f. 1.1.2006. The applicant relies in support of his claim on the order of High Court of Delhi in Writ Petition (Civil) No.713/2008 dated 29.1.2008, a copy of which is Annexure A-2, as well as order of this Tribunal in OA No.1826/2009 decided on 14.7.2009, a copy of which is at Annexure A/4. In compliance thereof, the respondents had filed order dated 18.8.2009, a copy of which is at Annexure A-5. Learned counsel for the respondents submits that applicant has made a representation to the respondents on 20.7.2009, a copy of which is at Annexure A-3. However, the applicant has not yet been given the actual relief in the matter. Learned counsel for the applicant further submits that the applicant would be satisfied, if time bound direction is given to the respondents to consider his representation dated 20.7.2009 (Annexure A-3) and decide the same in accordance with law.
2. In the aforesaid premises, it is considered expedient to dispose of this Application at the admission stage itself by issuing direction to the respondents to consider representation dated 20.7.2009 (Annexure A-3) and also treating this Application as a supplementary representation and pass an appropriate reasoned and speaking order on the same within a period of two months from the date of receipt of certified copy of this order. Ordered accordingly.
3. The present OA is disposed of accordingly. No costs.
(Dr. Dharam Paul Sharma) Member (J) /ravi/