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Central Administrative Tribunal - Delhi

Tara Singh (Rtd. Scd Grade-I) vs The Govt. Of Nct Of Delhi on 2 January, 2014

      

  

  

 CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH

O.A. No. 3500/2012

New Delhi, this the 2nd day of January, 2014

HONBLE MR. V.  AJAY KUMAR, MEMBER (J)
HONBLE MR.  P.K. BASU, MEMBER (A)

Tara Singh (Rtd. SCD Grade-I),
Age 62 years,
S/o Late Shri Ram Singh,
R/o Village-Gopalpur, Gali No.14,
P.O. & P.S. Azadpur,
Distt. Delhi.							.. Applicant

(By Advocate: Shri Amit Kumar)

Versus

1.	The Govt. of NCT of Delhi,
Through the Chief Secretary,
Delhi Secretariat,
I.P. Estate, New Delhi-02.

2.	The Labour Commissioner,
	Govt. of NCT of Delhi,
	Deptt. of Labour, 
	5, Sham Nath Marg,
	Delhi-54.							.. Respondents

(By Advocate : Mrs. Harvinder Oberoi)

ORDER (ORAL)

Mr. V. Ajay Kumar, Member (J) Heard both the sides.

2. The applicant is retired as a Staff Car Driver Grade-I w.e.f. 31.12.2010. It is the grievance of the applicant that in terms of the Office Memorandum dated 15.02.2001, he was entitled for consideration for promotion to the Special Grade in the pay scale of Rs.5000-8000 (pre-revised). Though he was fully qualified and eligible on 21.08.2010, as he completed three years service as Grade-I Driver, however, the respondents have not considered his case and not promoted him to the promotion grade.

3. The respondents filed a detailed counter reply. Though they have not disputed the aforesaid fact, however, submits that as and when the DPC constitutes, it will consider the case of the applicant as per rules.

4. In the circumstances, the O.A. is disposed of directing the respondents to consider the case of the applicant for promotion to the Special Grade Driver with effect from the date of his eligibility, as per rules, within three months from the date of receipt of a certified copy of this order, and in the event the applicant is found fit, since the applicant has already been retired, they will issue appropriate orders with all consequential benefits. However, the applicant is not entitled for any interest on the arrears amount. No order as to costs.

 (P.K. BASU) 		                                   (V.  AJAY KUMAR)                                                         
MEMBER (A)                  		                       MEMBER (J)

/jyoti/