Central Administrative Tribunal - Delhi
Dinesh Chand vs Shri Sanjeev Chopra, Secretary, M/O ... on 22 January, 2026
Item No.38 (Court-3) C.P. No.845/202
/2025
Central Administrative Tribunal
Principal Bench, New Delhi
C.P. No.845/2025 IN O.A. No.
No.2070/2015
nd
This the 22 day of January
January, 2026
Hon'ble Mr. Manish Garg,, Member (J)
Hon'ble Dr. Anand S Khati, Member (A)
Dinesh Chand S/o Shri Ghanshyam Balooni
Village Bagi Chhoti Post Office Mohan Sankari,
Block Dugadda Tehsil Kotdwar, District
District-Paudi
Garhwal, Pin-246144
Pin .
...Petitioner
(By Advocate: Ms. Vagisha Kochar))
Versus
1. Shri Sanjeev Chopra The Secretary, Govt. of
India Department of Food and Public Distribution
Ministry of Consumer Affairs, Food and Public
Distribution Krishi Bhawan, New Delhi
Delhi-110001
...Respondent
(By Advocate: Mr. Jalaj Agarwal)
----
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SURAJ BISHT
2026.01.30 14:54:43+05'30'
Item No.38 (Court-3) C.P. No.845/202
/2025
ORDER (ORAL)
Hon'ble Mr. Manish Garg, Member (J):
(J):-
At the outset, learned counsel for the respondents submits that the respondents have complied with the order of this Tribunal dated 30.05.2025 in O.A. No.2070/2015.. He draws our attention to minutes of the meeting of the Departmental Screening Committee da dated 19.01.2026 which reads as under:
19.01.2026, "9.
9. The Committee was informed that Sh. Dinesh Singh was clear from vigilance angle till the date of his retirement i.e. 31.10.2016.
10. The Committee assessed the suitability of Sh. Dinesh Chand, ExEx-Assistant Director (S&R) for grant of 3rd financial upgradation under the MACP scheme in the pay scale of PB-3 PB 3 Grade Pay of Rs.7600/ Rs.7600/- w.e.f. 30.09.2010 i.e. the date of completion of 30 years of regular service. His 05 years of ACRs/APARs from the years 2004-05 2004 05 to 2008 2008-2009 were assessed by the Departmental Screening Committee (DSC) and the DSC found him 'FIT' for granting the 3rd Financial Upgradation under the MACP scheme in the pay scale of PB-3, PB Grade Pay of Rs.7600/- w.e.f. 30.09.2010 as per Assessment Sheet.
11. The meeting ended with thanks to the chair.
chair."
2. In view of the above, it is expected that the necessary payments, in terms of the order passed by this Tribunal shall be released to the applicant within a period of 45 daya from the date of receipt of a certified copy of this order.
3. Accordingly the present Accordingly, ent Contempt Petition is closed with liberty to the applicant to agitate his grievances, if so required, in accordance with law. Pending MAs, if any, shall also stand disp disposed of. Notices issued, if any, are discharged.
(Dr. Anand S Khati) (Manish Garg)
Member (A) Member (J)
/sb/
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SURAJ BISHT
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