Central Administrative Tribunal - Allahabad
Vijendra Kumar vs Shri S C Negi Idse Director General on 23 September, 2025
(OPEN COURT)
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD
This is the 23th September of 2025.
Civil Misc. Contempt Petition No.115 of 2025 arising out of
O.A. No. 1526 of 2024.
Hon'ble Mr. Justice Rajiv Joshi, Member (J)
Hon'ble Ms. Manju Pandey, Member (A)
1. Vijendra Kumar, aged about 62 years, Son of Ram Pal Singh,
resident of G-164, Gayatri Estate, Partapur Bypass, Rithani,
Meerut. Retired from the post of AE E/M.
2. Sompal Singh, C/o Mukhtyar Singh, resident of Adersh Vihar
Colony, Delhi Road, Saharanpur. Retired as Assistant Engineer
(Civil).
3. Gangaver Singh, Son of Late Prem Singh, resident of 1/240,
Raksha Puram, Meerut. Retired from the post of Executive
Engineer.
4. Kailash Chand, Son of Shri Dori Lal Sagar, resident of C-164,
Ganga Sagar near Main Water Tank, Ganga Nagar, Meerut.
Retired as Assistant Engineer E/M, from the office of HQ, CWE,
Dehradun.
5. Tejendra Pal, Son of P. M. Gupta, House No.25, Sunrise Enclave,
Roorkee Road, Meerut. Retired as Assistant Engineer (E/M).
....Applicants
By Advocate: Shri Manoj Kumar Upadhyay
VERSUS
1. Shri S.C. Negi, IDSE, Director General (Pers), Military
Engineering Services, E-in-C Branch, Integrated HQs of Ministry
of Defence (Army), Kashmir House, DHQ, PO, New Delhi.
2. Shri Ramratan Meena, SE, Central Record Officer (Officers), C/o
CE Delhi Zone, Delhi Cantt. 10.
..Respondents
By Advocate:Shri Raghuvendra Pratap Singh
Page 1 of 4
ORDER
By Hon'ble Ms. Manju Pandey, Member (A):-
Heard Shri Manoj Kumar Upadhyay, learned counsel for the applicant and Shri Raghuvendra Pratap Singh, learned counsel for the respondents.
2. This instant Contempt Petition has been filed under Section 17 of the Administrative Tribunal Act 1985 for non-compliance of the order dated 22.12.2024, passed by this Tribunal in O.A. No.1526 of 2024, whereby following direction were issued:-
"We observe that no fruitful purpose would be served by keeping this Original Application pending and the Competent Authority should take a decision on the request of the applicant quickly. Therefore, the instant Original Application is disposed of at the admission stage itself with a direction to the Competent Authority amongst the respondents to decide the representation, taking into consideration of the judgments/orders as relied upon by the learned counsel for the applicants in accordance with law within a period of three months by passing a reasoned and speaking order with a copy to the applicants"
3. The compliance affidavit on behalf of the respondents has been filed on 03.09.2025, sworn by Col Neelakandan B, presently posted as CWE Meerut and in para 10 of the affidavit, it is stated that the direction as contained in para 10 of order dated 20.12.2024 has already been complied with as the respondents have decided the representation of the applicant vide speaking order dated 28.05.2025. The speaking order is quoted as under
for ready reference:-
Speaking order "3. Whereas, Hon'ble CAT Allahabad vide its order has directed to dispose off the representation by passing an appropriate reasoned and speaking order as expeditiously as possible.
Accordingly your representation was considered and following facts are brought out to your notice:-
3(i) As per Part B Section-I Para (ii) of CCS (Revised) Rules 2008 pay scales of Rs 5000-8000, 5500-9000 Page 2 of 4 and 6500-10500 were merged with associated grade pay of Rs.4200. Afterwards, the pay scale of Rs.6500- 10500 was upgraded to the pay scale of Rs.7450- 11500 with an associated grade pay of Rs.4600/-. Pay fixation for upgradation in respect of the posts in scale of Rs.6500-200-10500 (Pre revised scale) is to be carried by multiplying the existing basic multiple of ten in accordance with clause (A) (i) and (ii) of Rule 7. The grade pay corresponding to the upgraded scale will be payable in addition. In this connection, a copy of Govt of India Ministry of Finance, Department of Expenditure Office Memorandum F.No.3-26/2019-E- III-A dated 09 Oct 2019 is enclosed herewith.
3(ii) Regarding benefit of bunching, the same is to be given, if admissible as per fitment table in respect of pre-revised pay scale of Rs.3050-75-3950-80-4590, Rs.500-150-8000 and Rs. 6500-200-10500 which includes the effect of bunching also, wherever applicable as per illustration 4A. In the instant case, no benefits of bunching is admissible as per fitment table.
4. In view of the above, your pay has been fixed correctly as per 6th CPC rules and regulations issued by competent authority on the subject as brought out in para 3(i) & (ii) above.
5.This Speaking Order is issued in compliance to Hon'ble CAT Allahabad order dated 20.12.2024 in OA No.1526/2024."
4. The objection (rejoinder affidavit) to the compliance affidavit has been filed on 12.09.2025, wherein at para 6 of the affidavit, it is stated that the respondents have not complied the order passed by this Hon'ble Court in its true letter and spirit and as such the respondents wilfully violated the order passed by this Hon'ble Court. Therefore, the order has not been complied with.
5. From the order dated 22.12.2024, passed by this Tribunal in O.A. No.1526 of 2024, it is apparent that the original application is disposed of at admission stage itself with the direction to the competent authority to decide the representation of the applicant within three months.
6. Since, the respondents have decided the representation of the applicant, by passing a speaking order dated 28.05.2025, the order of this Tribunal has been complied with but the judgment decided by the order dated 22.12.2024 has not been taken into consideration.Page 3 of 4
7. Accordingly, the instant contempt petition is consigned to record and notices are discharged. However, the applicant is at liberty to challenge the order 28.05.2025 before the appropriate forum, if so aggrieved.
8. All associates MAs stands disposed of.
(Ms. Manju Pandey) (Justice Rajiv Joshi)
Member (A) Member (J)
vivek/
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