Central Administrative Tribunal - Delhi
Devender Singh (Sc) vs New Delhi Municipal Council on 5 August, 2014
Central Administrative Tribunal
Principal Bench
New Delhi
OA 2504/2014
New Delhi this the 5th day of August, 2014
Honble Shri V. Ajay Kumar, Member (Judicial)
Honble Shri V. N. Gaur, Member (Administrative)
Devender Singh (SC)
Head Assistant in NDMC
Employee Code No. 257007
Aged about 45 Years
s/o Late shri Balbir singh
R/o 264, Maidan Garhi, New Delhi-68 Applicant
(By Advocate: Mr.Anil Singal)
VERSUS
1. New Delhi Municipal Council
Through its Chairman
Palika Kendra, New Delhi.
2. Secretary, NDMC
Palika Kendra , New Delhi
3. Joint/Deputy Director (Estt)
NDMC, Palika Kendra , New Delhi.
Respondents
O R D E R (ORAL)
(By Honble Shri V. Ajay Kumar, Member (J):-
Heard the learned counsel for the applicant.
The applicant, who is working as Head Assistant with the respondent-NDMC, has filed the present OA thereby praying for the following relief(s):-
1.To quash the Promotion Order dated 31.5.2011 and DPC proceedings leading to the passing of Order dated 31.5.2011 and consequent Seniority List of Head Assistant issued vide Circular dated 2.11.2012 based on Promotion Order dated 31.5.5.2011.
To direct the respondents to hold fresh DPC for preparing year-wise panel for the vacancies arising and meant to be filled up in the year 2009 and for subsequently years.
-2-To consider the case of the applicant against the 6 SC vacancies arising and meant to be filled up in the year 2009 and for subsequent years and promote him to the post of Head Assistant w.e.f. the year 2009 with all consequential benefits including seniority /eligibility w.e.f.the year 2009 for next promotion and arrears of pay.
2. When this matter is taken up for hearing, learned counsel for the applicant submits that he would be satisfied, if the OA is disposed of, by directing the respondents to consider the representations of the applicant dated 25.2.2013 and 23.11.2013 within the time frame.
3. In these circumstances, present OA is disposed of, at the admission stage, without going into the other merits of the case, by directing the respondents to consider the said representations dated 25.2.2013 & 23.11.2013 of the applicants, in accordance with law and rules, and to pass a reasoned and speaking order thereon within eight weeks from the date of receipt of a copy of this order. No order as to the costs.
(V.N. Gaur) (V. Ajay Kumar) Member (A) Member (J) /mk/