Central Administrative Tribunal - Delhi
Sh.Jai Prakash Rai vs Govt. Of India Through Its Secretary & ... on 11 May, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, NEW DELHI O.A. No. 1589/2012 M.A. No.1321/2012 New Delhi, this the 11th day of May, 2012. HONBLE MRS. MEERA CHHIBBER, MEMBER (J) HONBLE MRS. MANJULIKA GAUTAM, MEMBER (A) 1. Sh.Jai Prakash Rai, S/o Sh. Lallan Prasad Rai, Statistical Officer (Group-B Gazetted & Age 56 years) Directorate of Marketing & Inspection, Govt. of India, M/o Agriculture, NH-IV, N.I.T., Faridabad and R/o Qtr.1013/IV, NH.IV, N.I.T., Faridabad. 2. Mrs. Madhavi Kutty Ravindran, W/o Sh. N.Ravindran, Superintending Officer (Group-B Gazetted), (about 60 years) National Sample Survey Office, (FOD), Govt. of India, M/o Statistics and Programme Implementation, NH-IV, FBD & R/o H.No.719, Sector 22, N.I.T.Faridabad. 3. Sh.Raj Kanwar, S/o Sh. Sobha Ram, Superintending Officer (Group-B Gazetted & Age 58 years) National Sample Survey Office, (FOD), Govt. of India, M/o Statistics and Programme Implementation, NH-IV, N.I.T., Faridabad and R/o 1012/IV, NHIV, NIT, FBD. 4. Sh.Rajoo Ranjan, S/o Sh.Maheshwar Prasad Singh, Superintending Officer (Group-B Gazetted & age 58 years) National Sample Survey Office, (FOD), Govt. of India, M/o Statistics and Programme Implementation, NH-IV, NIT, Faridabad and R/o 990/IV, NHIV, NIT, Faridabad. 5. Sh. Balwan Singh, S/o Sh. Mange Ram, Superintending Officer (Group-B Gazetted and Age 57 years) National Sample Survey Office (FOD), Govt. of India, M/o Statistics and Programme Implementation, NH-IV, NIT, Faridabad and R/o Flat No.106, Prateck Kunj Appartments, Sector-21-C-III, Faridabad. 6. Sh. Vinod Kumar Patney S/o Late Sh. Manhore Lal Patney, Assistant Director (Group A Gazetted and age 57 years) National Sample Survey Office (FOD), N.Delhi, Govt. of India, M/o Statistics and Programme Implementations, R.K.Puram, New Delhi and R/o SU-44, Pitam Pura, Delhi. 7. Sh. Sudhir Kumar Jain, S/o Late Sh. Dhan Parkash Jain, Statistical Officer (Group B and age 57 years), O/o DGS&D, New Delhi and R/o RZH-101, Gali No.2, Raj Nagar-II, Palam, ND-45. 8. Sh.G.P.S. Bhoj S/o Late Sh.Shiv Singh Bhoj, Retired as Joint Director, (Group A and age about 61 years), O/o the Commissioner for Agricultural Costs & Prices, Shastri Bhavan, New Delhi and presently residing at H-5/92, Sector-16, Rohini, New Delhi. 9. Sh. Ashok Kumar Sharma S/o Sh.Krishan Kumar Sharma, Retired as Assistant Director (Group A and Age 60 years) At present residing at Flat No.622, Pocket B, MIG DDA Flats, East of Loni Road, Delhi-110 098. 10. Sh.Deepak Kumar Kool, S/o Sh. Prem Narain Kool, Retired as Superintendent (Sr. Investigator Grade-II) Group B Gazetted and age 60 years), National Sample Survey Office (FOD), Govt. of India, M/o Statistics and Programme & Implementation and presently residing at C-183, Chitanya Vihar, Ph-II, Vrindavan (UP). .. Applicants (By Advocate: Shri V.K.Vasudev) VERSUS 1. Govt. of India through its Secretary & Cadre Controlling Authority of SSS), Department of Statistics and Programme Implementation, M/o Statistics and Programme Implementation, Patel Bhavan, New Delhi. 2. Govt. of India through its Additional Director General, M/o Statistics and Programme Implemetation, National Sample Survey Office (FOD), East Block-6, Levels 6-7, R.K.Puram, New Delhi. .. Respondents. ORDER (ORAL)
Mrs. Meera Chhibber, Member (J) Applicants have sought extension of benefit of Rs.75 as special pay at the time of fixation of pay in the pay scale of Rs.1600-2660 as per the finality taken place after the verdict of the Supreme Court in this matter on 11.05.2010. It is stated by the applicants that they have already made a representation on 04.05.2012, which has not been decided till date. In these circumstances, they had no other option but to file the present OA.
2. We have heard counsel for the applicants. Since it is stated by the counsel for the applicants that as per the finality taken place after the verdict of the Supreme Court in this matter on 11.05.2010 the applicants have given representation dated 4.05.2012, which has not been decided by the respondents, we are of the opinion that at the first instance, grievance of the applicants should be looked into by the respondents, therefore, this OA is disposed of at the admission stage itself, without going into the merits of the case, by directing the respondents to consider the grievance of the applicants and pass a reasoned and speaking order within a period of three months from the date of receipt of a copy of this order under intimation to the applicants.
3. With the above direction, this OA stands disposed of. No order as to costs.
(Mrs.Manjulika Gautam) (Mrs.Meera Chhibber) Member (A) Member (J) /kdr/