Central Administrative Tribunal - Delhi
Dr Varun Kumar Singh vs Employees State Insurance Corporation on 1 March, 2023
1
OA No. 1676/2019
Item No.48
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
O.A. No. 1676/2019
This the 1st day of March, 2023
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
Dr. Varun Kumar Singh
Group „A‟
S/o Shri Albel Singh
Aged 46 years
R/o B/47, Vijay Park
Najafgarh, New Delhi-43.
...Applicant
(By Advocate : Mr. Atul Kumar)
Versus
1. Employees State Insurance Corporation
Through Director General
Panchdeep Bhawan
CIG Marg
New Delhi-02.
2. Union Ministry of Labour & Employment
Through Secretary,
Labour & Employment
Shram Shakti Bhawan
Rafi Marg
New Delhi-01.
...Respondents
(By Advocate: Mr. Manish Kumar)
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OA No. 1676/2019
Item No.48
O R D E R (ORAL)
Per Justice Ranjit More Heard the learned counsel for the respective parties.
2. The O.A. is filed by the applicant seeking the following relief(s):
"(a) Quash the impugned office order dated 02.04.2018 (Annexure-A1)
(b) Direct the Respondent No.1 to promote the Applicant to CMO (NFSG) in level-13 in the pay matrix (PB-4 + GP-8700/- pre-revised) from 02.04.2018 with all consequential benefits and arrears of pay with an interest of 8% per annum thereof."
3. The learned counsel for the respondents places on record the Office Order No. 12/2022 dated 22.04.2022 passed by the Employees‟ State Insurance Corporation, whereunder several Medical Officers in GDMO Sub-cadre working in level 12 of pay matrix have been promoted to the post of CMO (NFSG) in level 13 of pay matrix (under DACP Scheme, Recruitment Regulations of ESIC etc.). The name of the applicant is at Sl.No.10 and he is promoted w.e.f. 18.07.2018. In pursuance to the said promotion order, the applicant had also joined on the promotion post. 3 OA No. 1676/2019 Item No.48
4. In the light of the above, the applicant‟s grievance regarding promotion stands redressed. The present O.A. is accordingly disposed of.
5. Needless to mention that the applicant is at liberty to make appropriate representation to the competent authority, if any of his grievance consequent to the promotion order passed by the respondents, still subsists.
There shall be no order as to costs.
(Mohd. Jamshed) (Justice Ranjit More)
Member (A) Chairman
/jyoti/