Central Administrative Tribunal - Delhi
N.P. S. Nagi vs Union Of India on 12 July, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA No.2430 of 2011 New Delhi this the 12th day of July, 2011 Honble Dr. Dharam Paul Sharma, Member (J) N.P. S. Nagi F-84, 2nd Floor, Gali No.3A, Virender Nagar, New Delhi-58. .... Applicant ( By Advocate Shri Padma Kumar S.) VERSUS 1. Union of India, through Secretary, Ministry of Water Resources, Shram Shakti Bhawan, Rafi Marg, New Delhi-1. 2. Dr. S.C. Dhiman, Chairman, Central Ground Water Board, Ministry of Water Resources 18/11, Jam Nagar House, Man Singh Road, New Delhi-110011. .. Respondents O R D E R (ORAL)
After arguing for some time, the learned counsel for the applicant confined his prayer to two aspects, namely, (1) his leave for undergoing lab tests and operation for implantation of pacemaker may be sanctioned by the respondents; and (2) salary from the month of May, 2011 onwards may be released. He does not press for his Application insofar as his transfer is concerned. The learned counsel for the applicant submits that in view of the applicants medical ailments, he would be making application to the respondents to retain the applicant in Delhi and Faridabad until the treatment process is complete in any capacity as the respondents may find administratively feasible and the respondents be directed to give due consideration to such a request as and when it is made.
2. In view of the aforesaid, the present Application is disposed of at the admission stage without going into the merits of the applicants claim as well as without prejudice to the rights of the respondents in any manner whatsoever by issuing directions to Respondents to consider and take appropriate decision on his medical leave application. The respondents shall also consider release of salary from May, 2011 onwards as per the applicable rules and inform the applicant of their decision on this matter through a reasoned and speaking order. The amount as is found due and admissible to the applicant shall be released forthwith. The respondents shall also consider the request of the applicant, if any, for retention in Delhi and Faridabad temporarily as aforesaid. This exercise shall be completed within four weeks from the date of receipt of a certified copy of this order.
3. The Application is disposed of in the above terms.
(Dr. Dharam Paul Sharma) Member (J) /ravi/