Central Administrative Tribunal - Jabalpur
Mahboob Khan vs Union Of India on 28 October, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH,
JABALPUR
Original Application No.200/00963/2015
Jabalpur, this Wednesday, the 28th day of October, 2015
MR. G.P.SINGHAL, ADMINISTRATIVE MEMBER
Mahboob Khan, GDS Branch Post Master, S/o Shri Sultan Khan
DOB: 01-07-1964, R/o Village & P.O. Bhadota, Tahsil Kolaras
District Shivpuri, MP 473551 -Applicant
(By Advocate Shri S.K. Nandy)
V e r s u s
1. Union of India, Through its Secretary,
Ministry of Communication & IT, Department of Posts,
Dak Bhawan, Sansad Marg, New Delhi 110001
2. The Post Master General, Indore Region, Indore 452001 M.P.
3. The Superintendent Post Offices, Guna Division,
Guna-473001 M.P.
4. The Post Master Shivpuri HO Shivpuri 473551 -Respondents
(By Advocate Shri S.P. Singh)
ORDER (ORAL)
The applicant has preferred this Original Application for the following reliefs:-
8(i) Summon the entire record from the possession of respondents for its kind perusal;
8(ii) Command and direct the respondent authorities to issue a revise order for granted proper TRCA attached to the post of GDS BPM in revised slab 2745-50-4245 and corresponding pre-revised slab 1280-35-1980 along with arrears of pay with all consequential benefits;
8(iii) Further command the respondents to fort with release the amount of combined duty allowance as earlier rightly granted to the applicant i.e. @Rs.1000/- p.m. w.e.f. 09-10-2009;
8(iv) Any other order/orders, direction/directions may also be passed;
8(v) Award cost of the litigation to the applicant.
2. Learned counsel for the applicant submits that the applicant is holding the post of GDS BPM since 2001 as the post of ED Telegraph Messenger has been abolished. Being aggrieved by the inaction of the respondents in not granting him TRCA in revised rate with effect from 30.10.2001 on the post of GDS Branch Post Master and in not mentioning the aforesaid designation in applicants pay slip and paying him TRCA for the said post, the applicant has preferred representation to respondent No.3, which is still pending with him. Therefore, this Original Application may be disposed of at this stage itself with direction to respondent No.3 to consider and decide his representation dated 01.09.2015 (Annexure A-5), within a time frame.
3. On the other hand, learned counsel for the respondents submits that he has no objection if this Original Application is disposed of in above terms.
4. In view of the above submissions made by the learned counsel for the parties, this Original Application is disposed of, without entering into the merits of the case, with a direction to respondent No.3 to consider and decide his representation dated 01.09.2015 (Annexure A-5) if not already decided, with a reasoned and speaking order, within a period of two months, from the date of communication of this order.
(G.P. Singhal) Administrative Member kc 2 OA 200/00963/2015
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