Central Administrative Tribunal - Delhi
Raj Kumar Anand vs Govt. Of Nctd on 11 September, 2017
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A. No. 3124/2017
New Delhi, this the 11th day of September, 2017
HON'BLE MR. V. AJAY KUMAR, MEMBER (J)
HON'BLE MS. NITA CHOWDHURY, MEMBER (A)
Raj Kumar Anand,
Aged about 48 years, Group 'B'
S/o Late Shri R.L. Anand,
R/o 8/399, Sector-III, Rajinder Nagar,
Sahibabad, District : Ghaziabad (U.P.),
Working as Training Graduate Teacher
(Social Science),
Govt. Boys Senior Secondary School,
Mandoli, Delhi-110093. .. Applicant
(Applicant in person)
Versus
1. Chief Secretary,
Govt. of NCT of Delhi,
New Secretariat, I.P. Estate,
New Delhi-110002.
2. Director,
Directorate of Education,
Govt. of NCT of Delhi,
Old Secretariat, Delhi-110054.
3. Dr. (Mrs.) Neeraj, Principal,
Holding Current Duty Charge of
Deputy Director of Education, Zone-VI,
District : North-East,
Directorate of Education,
GNCTD, C-Block, Dilshad Garden,
Delhi-110093.
4. Head of School/Principal,
Govt. Boys Senior Secondary School,
Mandoli, Delhi-110093. .. Respondents
2
OA 3124/2017
ORDER (ORAL)
By Mr. V. Ajay Kumar, Member (J) Heard the applicant in person.
2. The applicant filed the O.A. seeking the following relief(s):
"(a) This Hon'ble Tribunal is pleased to call for record and pass order in the interest of justice.
(b) To direct the respondents to take action on the applicant's representation dated 05.06.2017 & 21.07.2017 (ANNEXURE-I & ANNEXURE-II) in terms of FR-53-B as per law within 30 days.
(c) To direct respondent to the period of suspension of applicant w.e.f. 09.11.2011 to 29.08.2012 should be treated as spent on duty for all purposes in terms of FR-
53-B.
(d) To direct the respondents to grant full pay and allowances to the applicant of suspension period which he would be entitled without suspension within period of 30 days with compounding interest @10% on date which is due.
(e) Any other order as deemed fit
(f) Cost of O.A. saddled on respondents."
3. It is submitted that the applicant was exonerated from the charges levelled against him vide Annexure-VI dated 18.05.2017, but the respondents have not granted the consequential reliefs to the applicant till date. The representations made by the applicant through E-mails are also unanswered till date.
4. In the circumstances, the O.A. is disposed of at the admission stage, without going into the merits of the case, by permitting the 3 OA 3124/2017 applicant to make an appropriate comprehensive written representation to the concerned authority within one week from the date of receipt of a copy of this order and on receipt of such a representation from the applicant, the respondents shall consider the same and pass appropriate speaking and reasoned orders thereon, in accordance with law, within 30 days therefrom. No order as to costs.
Let a copy of the O.A. be enclosed to this order.
(Nita Chowdhury) (V. Ajay Kumar)
Member (A) Member (J)
/Jyoti /