Central Administrative Tribunal - Delhi
Hem Chand Saini vs Govt. Of Nct Of Delhi Through on 8 October, 2010
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.555/2010 in O.A. No.553/2006 Friday, this the 8th day of October 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Hem Chand Saini r/o 88423, Arya Nagar Paharganj, New Delhi ..Applicant (None for applicant) Versus 1. Govt. of NCT of Delhi through Shri Rakesh Mehta Chief Secretary Delhi Secretariat, IG Stadium, IP Estate, New Delhi 2. Shri Tejender Khanna Principal Secretary Land and Building Department GNCT of Delhi, B Block Vikas Bhawan, New Delhi ..Respondents (By Advocate: Shri Sanjay Pathak) O R D E R (ORAL)
Shri Shanker Raju:
Compliance is taken on record, which indicates that an order passed by the respondents on 7.10.2010 has allowed two financial upgradations to the applicant and on his exercising the option the arrears would be disbursed to him within a period of three months from the date of applicant exercises his option.
2. With this, CP stands disposed of. Notices are discharged. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/