Central Administrative Tribunal - Delhi
Manoj Kumar vs M/O Finance on 3 June, 2016
Central Administrative Tribunal
Principal Bench, New Delhi.
OA-2050/2016
New Delhi, this the 03rd day of June, 2016.
Hon'ble Mr. Shekhar Agarwal, Member (A)
Manoj Kumar, (Inspector),
Aged about 32 years,
S/o Sh. Suresh Kumar,
R/o RZ-177, E-Block,
New Roshan Pura, Najafgarh,
New Delhi-110043. ... Applicant
(By Advocate : Sh. M.K. Bhardwaj)
Versus
1. Union of India,
Through Secretary (Revenue),
Ministry of Finance, North Block,
New Delhi.
2. Central Board of Excise and Customs (CBEC),
Department of Revenue,
Ministry of Finance,
Govt. of India, 9th floor,
Hudco vishala Building,
Bhikaji Cama Place, New Delhi - 110066.
3. Department of Personnel and Training,
Ministry of Personnel
Public Grievances and Pensions,
Govt. of India, North Block,
New Delhi. ... Respondents
ORDER (ORAL)
The applicant is aggrieved by allocation of Vadodra Zone instead of Delhi Zone. According to him, one similarly placed person Shri Aejaz Ahmad filed OA No. 2527/2014 before this Tribunal. The aforesaid OA was decided on 30.07.2014 and directions were given to the respondents to consider his case and extend to him the benefits already granted to similarly placed persons in OA No. 2 OA-2050/2016 3494/2009. In compliance thereof, the respondents have passed order dated 08.12.2014 by which Shri Aejaz Ahmad was allocated Delhi Zone.
2. The applicant herein also submitted a representation to the respondents on 18.11.2014 followed by reminder on 26.05.2015, but no decision has been taken by them so far. Learned counsel for the applicant argued that the applicant would be satisfied in case directions were given to the respondents to decide his representation within a given time frame in the light of decision taken in cases of similarly placed persons mentioned above.
3. Accordingly, I dispose of this OA without issuing notices to the respondents and without going into the merits of the case with a direction to the respondents to decide the representation dated 18.11.2014 of the applicant within 60 days from the date of receipt of a certified copy of this order. They shall communicate their decision to the applicant by means of a reasoned and speaking order. No costs.
(Shekhar Agarwal) Member (A) /ns/