Central Administrative Tribunal - Delhi
Mcd Translators Associations (Regd.) vs M C D Through Its Commissioner on 13 May, 2009
Central Administrative Tribunal Principal Bench, New Delhi T.A.No.200/2009 Wednesday, this the 13th day of May 2009 Honble Shri Shanker Raju, Member (J) Honble Dr. R.C. Panda, Member (A) 1. MCD Translators Associations (Regd.) through its President Sri Rajendra Pd. Sharma 2. Sri Rajendra Pd. Sharma Son of Sri Chandulal Resident of 3990/211 Tri Nagar, Delhi ..Applicants (By Advocate: Shri Aditya Singh) Versus 1. M C D through its Commissioner Town Hall, Delhi 2. The Lt. Governor of Delhi Raj Niwas, Delhi 3. The Union Public Commissioner through its Chairman, Dholpur House New Delhi ..Respondents (By Advocate: Shri Praveen Swarup) O R D E R (ORAL)
Shri Shanker Raju:
Heard the learned counsel for the parties.
2. Translators in MCD, who seeks promotion as Administrative Officers, are aggrieved by the reduction of their quota from 10% to 5% in consultation with the UPSC. The Urgent Business No.161 Resolution dated 14.1.2008 indicates that by way of amendment in the Recruitment Rules, the percentage of feeder category of Translator has been raised from 5% to 10%. However, the matter has to be placed before the Corporation and also to be notified for its being come into effect for application.
3. In the above view of the matter, we dispose of this TA with a direction to the respondents to give effect to Urgent Business No.161 by publication on approval regarding 10% quota of Translator for promotion to the post of Administrative Officer and thereafter to consider the claim of the applicants for promotion within a period of three months from the date of receipt of a copy of this order. No costs.
( Dr. R.C. Panda ) ( Shanker Raju ) Member (A) Member (J) /sunil/