Central Administrative Tribunal - Delhi
Abrar Husain (Mes No.367470) vs Union Of India Through Secretary on 3 February, 2010
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.375/2010 Wednesday, this the 3rd day of February 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Abrar Husain (MES No.367470) s/o late Shri Abdul Hakim aged about 56 years r/o House No.49/3, IInd Rajindra Line Near Water Tank No.2 Hanuman Mandir Road, Patiala Cantt (Punjab) ..Applicant (By Advocate: Shri T D Yadav) Versus 1. Union of India through Secretary Ministry of Defence South Block, New Delhi 2. Engineer-in-Chief Branch (EIC-3), Kashmir House DHQ PO, Rajaji Marg, New Delhi 3. The Chief Engineer Headquarter Western Command Chandimandir, Chandigarh 4. The Commander Works Engineer Patiala Cantt (Punjab) ..Respondents O R D E R (ORAL)
Shri Shanker Raju:
Pay fixation and extension of benefit of the decision is the claim of the applicant. Representation preferred is yet to be disposed of by the respondents.
2. We direct disposal of this OA with a direction to the respondents to treat the present OA as a supplementary representation on his behalf and consider the claim by passing a speaking order within a period of two months from the date of receipt of a copy of this order. Let a copy of this order along with OA be sent to the respondents.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/