Central Administrative Tribunal - Delhi
Hoshiyar Singh vs Govt. Of Nct Of Delhi & Ors. Through on 25 May, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, NEW DELHI OA 1830/2012 New Delhi this the 25th day of May, 2012 HONBLE MR. G. GEORGE PARACKEN, MEMBER (J) HONBLE MR. SHAILENDRA PANDEY, MEMBER (A) Hoshiyar Singh, S/o late Shri Ram Singh, R/o RZ-168, Indira Park, Uttam Nagar, New Delhi. Applicant. (By Advocate Shri M.K. Bhardwaj) Versus Govt. of NCT of Delhi & Ors. through: 1. The Lt. Governor, Govt. of NCT of Delhi, Raj Niwas, Civil Lines, New Delhi. 2. The Commissioner of Police, PHQ, MSO Building, IP Estate, New Delhi-02. Respondents. O R D E R (ORAL)
Shri G. George Paracken:
The applicant has joined the Respondent No. 2 in the year 1979 as Sub Inspector. He was promoted to the post of Inspector in the year 1994. When his juniors have been promoted as ACP overlooking his seniority on 06.07.2011, he made an application in August, 2011 under the Right to Information Act, 2005 to know the reasons for not promoting him and also the status of his ACRs. Thereafter, he has made the Annexure A-5 representation dated 16.09.2011 to the second Respondent requesting him to upgrade his ACR and to promote him in the rank of ACP. However, according to the applicant, the second respondent has rejected his representation by the impugned Annexure A-1 order dated 13.01.2012. By the said letter, the applicant was informed that his representation for upgradation of his ACRs for the period from 06.06.2006 to 20.09.2006, 21.09.2006 to 31.03.2007 and 01.04.2007 to 25.02.2008 has been considered by the Commissioner of Police, Delhi but the same was not allowed. Against the said order, the applicant has made the Annexure A-4 appeal dated 30.01.2011 to the Lt. Governor, Govt. of NCT of Delhi.
2. The grievance of the applicant in this case is that the Respondent No.1-Lt. Governor, has not considered his appeal.
3. In view of the above position, we direct the respondents to consider the appeal of the applicant in accordance with the rules and dispose of it by a reasoned and speaking order within a period of two months from the date of receipt of a copy of this order. There shall be no order as to costs.
(Shailendra Pandey) ( G. George Paracken ) Member (A) Member (J) SRD