Central Administrative Tribunal - Jabalpur
Lakhan Lal Nagle vs M/O Defence on 2 July, 2019
1 OA 200/00537/2019
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/00537/2019
Jabalpur, this Tuesday, the 02nd day of July, 2019
HON'BLE MR. NAVIN TANDON, ADMINISTRATIVE MEMBER
HON'BLE MR. RAMESH SINGH THAKUR, JUDICIAL MEMBER
1. Lakhan lal Nagle, S/o Shri Giyalal, Date of Birth -
15.05.1955, Occp - Retired Leading Fireman, R/o Village and
Post, Tehsil Amla, District Betul - (M.P) 460553.
2. Heerachand Jain, S/o Shri Nathulal Jain, Date of Birth -
29.02.1956, Occp- Retired Leading Fireman, R/o Village and
Post, Tehsil Amla, District Betul - (M.P) 460553.
3. Bharat Singh, S/o Shri Dhokal Singh, Date of Birth -
04.02.1957, Occp-Retired Leading Fireman, R/o Village and
Post - Tehsil Amla, District Betul - (M.P) 460553.
4. Ramesh Kumar Hersule, S/o Shri Lokan Hersule, D.O.B.-
26.05.1957, Occp - Retired Leading Fireman, Tehsil Amla
District Betul (M.P.) - 460553.
5. Kaluram, S/o Shri Barkya Masodkar, D.O.B - 21.03.1954,
Occp - Retired Leading Fireman, R/o Village and Post - Tehsil
Amla District Betul (M.P.) - 460552.
6. Kamal Kumar, S/o Shri Goverdhan Rajpali, Occp - Station
Officer, R/o Village and Post-, Tehsil Amla, District Betul -
(M.P) 460553.
7. Dhanjee Yadav, S/o Shri Dharichan Yadav, D.O.B -
12.02.1961, Occp - Leading Fireman, Tehsil Amla District
Betula (M.P.) 460553. -Applicant
(By Advocate - Shri S.K. Nandy)
Versus
1. Union of India through its Secretary, Ministry of Defence,
South Block, New Delhi 110001.
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2 OA 200/00537/2019
2. Air Officer Personal (Airman & Civilian) Air HQ, New Delhi
- 110004.
3. Air Officer Commanding, Air Force Central Account Office,
Subroto Park, New Delhi - 110010.
4. SAASO, HQ MC, IAF Nagpur - 440007.
5. Air Officer Commanding, 28ED Air Force Station, Amla,
District Betul (M.P) 460553 -Respondents
(By Advocate - Shri D.S. Baghel)
O R D E R (O R A L)
By Navin Tandon, AM.
The applicants are seeking grant of benefit of ACP/MACP in terms of respondents' communication dated 17.05.2016 (Annexure A-1) and 28.08.2017 (Annexure A-2).
2. Learned counsel for the applicants submits that the applicants Nos.1 to 5 have already superannuated while applicants Nos.6 & 7 are still working.
3. Learned counsel for the applicants further submits that a similarly placed employee has already been granted the benefit of financial upgradation in terms of order dated 11.04.2018 (Annexure A-3) issued by the respondent department. He further submits that all the applicants have filed their individual representation to the respondent department (collectively Page 2 of 3 3 OA 200/00537/2019 Annexure A-4) for redressal of their grievances raised in this Original Application, which has not been decided so far.
4. At this stage, learned counsel for the applicants submits that the applicants would be satisfied if the respondents are directed to decide their representations (Annexure A-4 collectively) in a time-bound manner.
5. Learned Additional Central Government Standing counsel, appearing on advance notice for the respondents, has no objection if this Original Application is disposed of in above terms.
6. Accordingly, without going into the merits of the case, we dispose of this Original Application at the admission stage itself with a direction to the competent authority of the respondents to consider and decide the individual representation of the applicants (Annexure A-4 collectively) by a reasoned and speaking order, within a period of eight weeks from the date of receipt of a certified copy of this order. The decision so taken shall also be communicated to the applicants.
(Ramesh Singh Thakur) (Navin Tandon)
Judicial Member Administrative Member
am/-
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