Central Administrative Tribunal - Delhi
Shri Naval Kishore Sharma vs The Additional Director General on 15 September, 2015
Central Administrative Tribunal Principal Bench, New Delhi OA No.3425 of 2015 This the 15th day of September, 2015 Honble Mr. V. Ajay Kumar, Member (J) Honble Mr. Shekhar Agarwal, Member (A) Shri Naval Kishore Sharma, aged 70, designation: Proof Reader S/o Sh. Ram Jeevan Sharma R/o House No.1092 Gandhi Gali Fatehpuri Delhi-110006. Applicant (By Advocate: Shri N.A. Sebstian) Versus 1. The Additional Director General Publications Division Ministry of Information and Broadcasting, CGO Complex, Soochna Bhawan, New Delhi-110003. 2. The Secretary, Ministry of Information and Broadcasting, A Wing, Shastri Bhawan, New Delhi-110 001. Respondents ORDER (ORAL) SHRI V. AJAY KUMAR, MEMBER (J) :
Heard learned counsel for the applicant.
2. The applicant, who is working as Proof Reader on contract basis under the respondents, has filed the present OA seeking the following relief:-
It is, therefore, most respectfully prayed that this Honble Court may be pleased to direct the Respondents to regularize the services of the Applicant in the services of Respondent No.1 and also to place his in an appropriate pay scale.
3. It is also submitted that the applicant made number of representations ventilating his grievances and one such representation is annexed as Annexure-A dated 9.1.2015. However, the respondents have not passed any orders thereon 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 directing the respondents to consider the representation dated 9.1.2015 of the applicant and to pass appropriate speaking and reasoned orders thereon, in accordance with law, within 90 days from the date of receipt of a copy of this order. No order as to costs.
5. Let a copy of the O.A. is enclosed to this Order.
(SHEKHAR AGARWAL) (V. Ajay Kumar)
MEMBER (A) MEMBER (J)
/ravi/