Central Administrative Tribunal - Delhi
Shri Raja Ram Bhagat vs Union Of India & Ors Through on 27 August, 2008
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH : NEW DELHI
O.A. NO. 861/2008
M.A. No. 727/2008
New Delhi, this the 27th day of August, 2008
HONBLE MR. SHANKER RAJU, MEMBER (J)
HONBLE DR. VEENA CHHOTRAY, MEMBER (A)
1. Shri Raja Ram Bhagat,
S/O Sh. R.N. Bhagat,
Kalpana Apptt. Flat No. 31, Sector 5,
Vaishali, Distt. Ghaziabad (UP).
2. Shri Dharm Pal Singh,
S/o Late Sh. Ram Sarup Singh,
D-16, Harijan Basti, Kondali,
Delhi-110096
3. Shri Kishan Chand,
S/o Sh. Bihari Lal,
Raghubir Colony, Balabgarh,
Faridabad (Haryana).
4. Sh. Vijay Kumar Manjhi,
S/o Sh. Shiv Janam,
A/2/429, J. J. Colony, Balsawa Dairy,
Delhi.
5. Sh. Kali Charan,
S/o Late Sh. Kanchi Singh,
Village Rouni (Rampur) P.O. Bilaspur,
Distt. Gautam Budh Nagar (UP).
6. Sh. Bhanu Pratap,
S/o Late Shri Umed Singh,
Village Karadi Vilaspur,
Distt. Gautam Budh Nagar (UP).
7. Sh. Munu Singh,
S/o Late Sh. Babu Ram,
2/252, Prahlad Garhi Vasundhra,
Ghaziabad (UP).
8. Sh. Kundan Singh,
S/o Sh. B.S. Rawat,
2 E/ 11 B Karma Vaishali,
Ghaziabad (UP).
9. Shri Murari Lal,
S/o Mashi Charan,
393, A Kalyan Puri, 21 Block Delhi.
10. Shri Mukesh,
S/o Shri Dulari Lal,
H.No. 18, Servant Quarter,
Part Street, Talkatora,
New Delhi.
11. Shri Hare Ram Yadav,
S/o Late Shri Ram Prasad Yadav,
C-290/13, Gautam Nagar,
II, Prem Nagar, Nangloi,
12. Matbar Singh,
S/o Chandan Singh,
R/o M-201, Sewa Nagar,
New Delhi-110003.
13. Shri Shiv Prasad,
S/o Sh. Tugaisaunar Prasad,
D-12/151, Gomri Extn., Bhajanpura,
Delhi-110 053.
14. Shri Santosh Kumar,
S/o Late Sh. Sudan Lal,
342, Sanjay Colony,
Tilak Bridge, Delhi-110 002.
Applicants
( Present: None )
VERSUS
Union of India & Ors Through,
1. The Secretary,
Govt. of India,
Ministry of Information & Broadcasting,
Shastri Bhavan, New Delhi.
2. The Director General,
Doordarshan, Doordarshan Bhawan,
Mandi House, Copernicus Marg,
New Delhi.
Respondents
(By Advocate: Ms. Nidhi Bisaria)
O R D E R (Oral)
By Shanker Raju, Member (J):
Since none was present on behalf of the applicant even on the second call, we proceed to dispose off the case under Rule 15 (1) of the CAT (Procedure) Rules, 1987.
2. It appears that in the short affidavit filed by the respondents, it has been stated that DOP&T vide Memorandum dated 9.5.2008 has decided that the pay of casual workers with temporary status on their regularization against Group D posts will be fixed after taking into account the increments already earned by them. Hence the grievance of the applicants stands redressed. However, the respondents shall ensure that the arrears on account of this will be disbursed to the applicants within a reasonable time. The O.A stands disposed off. No costs.
(Veena Chhotray) (Shanker Raju)
Member (A) Member (J)
/pkr/