Central Administrative Tribunal - Delhi
Shri Dhuruv Bhagat vs Govt. Of Nct Of Delhi on 1 December, 2008
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.650/2008 Monday, this the 1st day of December 2008 Honble Shri Shanker Raju, Member (J) Shri Dhuruv Bhagat Aged 43 years S/o Shri Sardar Singh R/o Village & Post Office Bankner, Narela, Delhi-40 ..Applicant (By Advocate: Shri S.K. Gupta) Versus 1. Govt. of NCT of Delhi through Chief Secretary Delhi Secretariat Player Building I.P. Estate, New Delhi 2. Principal Secretary (Home) Govt. of NCT of Delhi Player Building I.P. Estate, New Delhi 3. Chief Fire Officer Fire Headquarters Connaught Place New Delhi-1 ..Respondents (By Advocate: Shri Vijay Pandita) O R D E R (ORAL)
Heard the learned counsel for applicant, Shri S.K. Gupta and learned counsel for respondents, Shri Vijay Pandita, who vehemently opposed the contentions.
2. Through this OA, applicant seeks release of increments with arrears, as he was placed under suspension for the period of two months and eleven days on account of disciplinary proceedings. The increments have been withheld for the year 2000 and from 2002, increments had been added to his emoluments. However, it is stated that there has been a discrepancy even if the suspension period is assumed to be decided as not spent on duty in the matter of calculation in grant of increments, which would have raised the salary of the applicant to the basic of Rs.5800 in the year 2008.
3. In the above view of the matter, without prejudice to the rights of the parties, respondents to decide the suspension period as per the outcome of the disciplinary proceedings initiated afresh. This discrepancy without any legal fiction now be considered by the respondents and remove it by a speaking order to be passed within a period of three months from the date of receipt of a copy of this order.
4. With this, OA stands disposed of. No costs.
( Shanker Raju ) Member (J) /sunil/