Central Administrative Tribunal - Delhi
Dilip Kumar Prasad vs Govt. Of Nctd on 15 March, 2022
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O.A. No. 3475/2019
Item No. 75
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 3475/2019
This the 15th Day of March, 2022
Hon'ble Mr. A.K. Bishnoi, Member (A)
Hon'ble Mr. R.N. Singh, Member (J)
1. Mr. Dilip Kumar Prasad,
Age about 37 years,
S/o Mr. Ganga Sagar Prasad,
R/o H.No.4A, Vishan Vihar Colony,
Sabhapur Chauhan Patti,
Near Sona Public School,
Delhi-110094.
Post -Technical Assistant
College - Pusa Institute of Technology.
2. Mr. Lalit,
Age about 33 years,
s/o Mr. Mahendra Singh,
R/o 4/19, Jagjeevan Nagar,
Durga Puri Chowk, Loni Road,
Shadra, Delhi-110093.
Post - Lab Assistant
College - Aryabhatt Institute of Technology.
3. Mr. Yogesh Sharma,
Age about 29 years,
S/o Mr. Ram Lal Sharma,
R/o 593/Aadarsh Mohalla,
Yamuna Vihar, Delhi-110053.
Post - Technical Assistant
College - Aryabhatt Institute of Technology.
4. Mr. Manish Kumar,
Age about 36 years,
S/o Mr. Mahavir Singh
R/o B-170, Gali No.9, Bhajanpura,
Delhi-110053.
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O.A. No. 3475/2019
Item No. 75
Post - Technical Assistant
College - Aryabhatt Institute of Technology.
5. Mr. Harish Kumar,
Age about 29 years,
S/o Mr. Madan Lal,
R/o F-5/32, Sultanpuri,
New Delhi-110086.
Post - Lab Assistant
College - Aryabhatt Institute of Technology.
6. Mr. Ikram Hussain,
Age about 26 years,
S/o Mr. Irfan Hussain,
R/o A-54/10, Street No.14,
Sanjay Nagar, Aadarsh Nagar,
Delhi-110033.
Post - Lab Assistant
College - Aryabhatt Institute of Technology.
7. Mr. Pradeep,
Age about 34 years,
S/o Mr. Raj Narayan,
R/o VPO Paksma Distt. Rohtak,
Haryana,
Post- WSA,
College- Pusa Institute of Technology.
8. Mr. Vikas Manjhi,
Age about 23 years,
S/o Mr. Chhathu Manjhi.
R/o D-33/5, Gali No. 1,
Sainik Enclave, Uttam Nagar,
Delhi - 110059.
Post - Technical Assistant
College - Pusa Institute of Technology.
9. Mr. Pankaj Singh,
Age about 24 years,
S/o Mr. Netrapal Singh,
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O.A. No. 3475/2019
Item No. 75
S/o G-41 Shivram Park, Gali No. 10,
Nangloi, New Delhi - 110041.
Post - WSI
College - Pusa Institute of Technology.
10. Mr. Ravi Kant Pant,
Age about 24 years,
S/o Mr. Laxmi Kant Pant,
R/o House No. 33, Gali No. 41,
Block-B, Kaushik Enclave,
Burari, Delhi - 110084.
Post - WSI
College - Pusa Institute of Technology.
11. Mr. Manoj,
Age about 27 years,
S/o Mr. Bhrahm Prakash,
R/o Vikas Nagar, Kalka Road,
Rewari (Hr.).
Post - WSI
College- Pusa Institute of Technology.
...Applicants
(By Advocate: Ms. Sonali Batra for Ms. Rashmi Chopra)
Versus
1. Govt. of NCT of Delhi,
Through Chief Secretary,
Delhi Secretariat, I.P. Estate,
New Delhi - 110002.
2. The Secretary,
Department of Training and Technical Education,
Muni Maya Ram Marg,
Pitam Pura, New Delhi - 11034.
3. The Director,
Department of Traing and Technical Education,
Muni Maya Marg,
Pitam Pura, New Delhi - 110034.
...Respondents
(By Advocate : Shri Amit Anand)
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O.A. No. 3475/2019
Item No. 75
ORDER (ORAL)
Hon'ble Mr. R.N. Singh, Member (J) :-
At the outset, learned counsels for the parties submit that the present OA may be disposed of, in view of the order dated 23.08.2021 in OA 1100/2019 titled Amitosh Kumar Vs. GNCTD & Ors. Para 2 to 4 of the order dated 23.08.2021 reads as under :-
"2. After completion of pleadings, a short affidavit dated 12.07.2021, on behalf of the respondents No.1 to 3 has been filed and Mr. Sameer Sharma, learned counsel for official respondents submits that in view of the notification dated 16.04.2021 (Annexure-A/1), the DSEU is established in August, 2020 by the Govt. of NCT of Delhi. The respondents No.2&3 are no more concerned authorities to look into the matter of promotion of the applicant to the post of Foreman Instructor (Mechanical). He submits that DSEU is an Autonomous Body and they are the authorities to look into the grievances of the applicant as raised in the present OA and as DSEU has not been notified under Section 14 of the Administrative Tribunals Act, 1985, they are not amenable to the jurisdiction of this Tribunal.
3. In view of the aforesaid, Shri M.K. Bhardwaj, learned counsel for the applicant submits that the OA may be disposed of in view of the aforesaid statement made on behalf of the respondents No.1 to 3, with liberty to the applicant to avail the remedies before the appropriate forum, in accordance with law.5 O.A. No. 3475/2019 Item No. 75
4. Accordingly, the OA is disposed of, with liberty to the applicant, in accordance with law."
2. In view of the aforesaid, present OA is also disposed of, with liberty to the applicants to avail the remedies before appropriate forum, in accordance with law.
(R.N. Singh) (A.K. Bishnoi)
Member (J) Member (A)
dd/rk