Central Administrative Tribunal - Delhi
Sunil Yadav vs M/O Defence on 22 August, 2017
Central Administrative Tribunal
Principal Bench, New Delhi.
OA-1082/2016
New Delhi, this the 22nd day of August, 2017
Hon'ble Sh. Shekhar Agarwal, Member (A)
Hon'ble Sh. Raj Vir Sharma, Member (J)
1. Sunil Yadav, Aged-39 years,
S/o Sh. Ammi Lal,
Working as Fire Engine Driver,
In Air Force Station, Gurgaon,
R/o 731/21, Om Nagar, Gurgaon, (HR).
2. Subhash Yadav, Aged-37 years,
S/o S. Matadin yadav,
Working as Fire Engine Driver,
In Air Force Station, Gurgaon,
R/o H.No. 42/6, Ashok Vihar,
Phase-III, Gurgaon (Haryana).
3. Dhanveer Singh, Aged-42 years,
S/o Sh. Samunder Singh,
Working as Fire Engine Driver,
In Air Force Station, Gurgaon,
R/o H.No. 24/6, Ashok Vihar,
Phase - III, Gurgaon (Haryana).
4. Sundeshwar Yadav, aged- 33 years,
S/o late Bhola Yadav,
Working as Fire Engine Driver,
In Air Force Station, Gurgaon,
R/o H.No. 3/5, Rajeev Nagar,
Gurgaon, (Haryana).
5. Gajendra Kumar, Aged - 37 years,
S/o late Uma Shankar Singh,
Working as Fire Engine Driver,
In Air Force Station, Gurgaon,
R/o H.No. 10/5, Rajeev Nagar,
Gurgaon (Haryana). ... Applicants
(By Advocate: Ms. Sonika for Mr. Yogesh Sharma)
Versus
2 OA - 1082/2016
1. Union of India through the Secretary,
Ministry of Defence, Govt. of India,
South Block, New Delhi.
2. The Under Secretary,
Ministry of Defence, Govt. of India,
South Block, New Delhi.
3. The Chief of the Air Staff,
Air Headquarter, Vayu Bhawan,
New Delhi-110106.
4. The Secretary,
Ministry of Finance, Department of Expenditure,
Govt. of India, North Block, New Delhi. ... Respondents
(By Advocate: Mr. Subhash Gosain)
ORDER (ORAL)
Hon'ble Mr. Shekhar Agarwal, Member (A) Proxy counsel for the applicants submits that the relief prayed for by the applicants has already been granted by the respondents vide their order dated 30.05.2017. However, the monetary benefits arising out of the same are yet to be paid. She also submits that the applicants would be satisfied if directions were given to the respondents to release the arrears in a time bound manner and the OA is disposed of accordingly.
2. In view of the submissions made, we dispose of this OA with a direction to the respondents to pay the arrears arising out of their order dated 30.05.2017 to the applicants within a period of six weeks from the date of receipt of certified copy of this order. No costs.
(Raj Vir Sharma) (Shekhar Agarwal) Member (J) Member (A) /ns/ 3 OA - 1082/2016