Central Administrative Tribunal - Delhi
Smt. Shashi Bala Singhal ... vs Govt. Of N.C.T. Of Delhi on 8 April, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA NO.1122/2010 NEW DELHI, THIS THE 8th DAY OF APRIL, 2010 HONBLE MRS. MEERA CHHIBBER, MEMBER (J) HONBLE DR. RAMESH CHANDRA PANDA, MEMBER (A) Smt. Shashi Bala Singhal (D.O.B.:20.08.1952) W/o Shri Bhagat Ram Singhal R/o E-258, Shastri Nagar, Delhi 110052 (Employed as P.G.T. (Eco.) in Govt. Co-Ed. Sr. Sec. School, B-3, Paschim Vihar, New Delhi. Applicant. By Advocate: Shri D.R. Gupta. Versus 1. Govt. of N.C.T. of Delhi through Chief Secretary, Govt. of N.C.T. of Delhi I.P. Estate, Players Bldg., New Delhi-01. 2. Director of Education, Govt. of N.C.T. of Delhi Old Secretariat, Delhi-54. 3. Dy. Director of Education (District West-B) Office of the Dy. Director of Education G-Block, Vikas Puri, New Delhi-110018. 4. Principal Govt. Co-Ed. Sr. Secondary School B-3, Paschim Vihar, New Delhi. Respondents. O R D E R (ORAL)
By Honble Mrs. Meera Chhibber, Member (J) Applicant has sought benefit of the Tribunals order dated 21.08.2009 passed in OA No.281/2009 and stated that as she is similarly situated as Smt. Vandana Prasad, therefore, she also sought .2.
direction to the respondents to fix her pay as PGT (Eco.) from the date of her promotion on 31.8.2007 and pay arrears of pay arising thereof within a period of one month with interest @ 12% p.a. till the date of actual payment
2. We have heard counsel for the applicant. Since the applicant has stated that she is similarly situated as Smt. Vandana Prasad and sought benefit of the said judgment, it would have to be seen by the respondents whether applicant is similarly situated or not and whether the said judgment would apply in her case or not. Therefore, we would like the respondents to apply their mind to see the facts and as such this O.A. is disposed of at the admission stage itself, without going into the merits of the case by directing the respondents to treat this OA as a supplementary representation and decide the same by passing a reasoned and speaking order within a period of two months from the date of receipt of a copy of this order under intimation to the applicant. Till such time applicants representation is decided, respondents shall maintain status quo with regard to the applicant.
3. With the above direction, this O.A. stands disposed of. No orders as to costs.
(DR. RAMESH CHANDRA PANDA) (MRS. MEERA CHHIBBER)
Member (A) Member (J)
/jyoti/