Central Administrative Tribunal - Allahabad
/1 Srimati Sri Ram Rati Widow Of Late Ram ... vs Union Of India on 21 July, 2009
OPEN COURT
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH ALLAHABAD
( THIS THE 21st DAY OF JULY, 2009 )
PRESENT :
HONBLE MR. A. K. GAUR, MEMBER-J
HONBLE MR. D.C. LAKHA, MEMBER-A
ORIGINAL APPLICATION NO.287 OF 2005
( U/s, 19 Administrative Tribunal Act.1985 )
Ram Sewak (Now Deceased) Son of Kedar Nath, Chargeman Planing, Small Arms Factory Kanpur, R/o ATS Type 2, Quarter No.26 Near Kailash Nagar, Armapur Estate, Kanpur Dehat.
1/1 Srimati Sri Ram Rati widow of Late Ram Sewak.
. . . . . . . .Applicant
By Advocate : Shri M.P. Sinha
Shri Brijesh Kumar
Versus
1. Union of India, through Ministry of Defence, Production and Supply, New Delhi.
2. Chairman/Director General Ordnance Factory Board 10-A, S.K. Bose Road, Kolkata.
3. General Manager, Small Arms Factory, Kalpi Road, Kanpur.
. . . . . . . . . Respondents
By Advocate : Shri S.C. Mishra
O R D E R
(DELIVERED BY: A. K. GAUR- MEMBER-JUDICIAL)
1. We have heard Shri M.P. Sinha, learned counsel for the applicant and Shri S.C. Mishra, learned counsel for the respondents.
2. Learned counsel for the respondents invited our attention to paragraph 25 of the counter reply that the applicant had submitted a representation to the General Manager, Small Arms Factory on 17.8.2004for grant of 2nd ACP benefit in the pay scale of Rs.5000-8000/-and he has been replied vide order dated 14.9.2004 that he is not entitled to get ACP benefit as per the Government instructions on the subject. In para 23 of the counter reply it is clearly stated that similar and identical matter has been referred to Ordnance Factory Board for clarification and after receipt of clarification from OFB, the applicant will be replied. It is a matter of 2005. Till date no reply has been given by Ordnance Factory Board to the applicant.
3. Having gone through the parties case, we accordingly direct the competent Authority to communicate the decision taken by the Ordnance Factory Board on the reference of similar and identical employee as contained in paragraph 23 of the OA within a period of three months from the date of receipt of certified copy of this order.
4. With the above directions, the OA stands disposed of with no order as to costs. It is further made clear that if the decision taken by the Ordnance Factory Board is against the interest of the applicant, it will be open for him to challenge the same.
Member-A Member-J
/ns/
??
??
??
??
2