Central Administrative Tribunal - Delhi
Maya Devi vs Rajesh Bhushan Secretary &Ors Aiims on 2 September, 2022
1
Item No. 46
C.P. No. 204/2022
In
O.A. No. 785/2022
Central Administrative Tribunal
Principal Bench, New Delhi
C.P. No. 204/2022
In
O.A. No. 785/2022
This the 02nd day of September, 2022
Hon'ble Mr. R. N. Singh, Member (J)
Hon'ble Mr. Mohd. Jamshed, Member (A)
1. Maya Devi (Aged about 60 years)
W/o late Jaipal
(Ex-Carpenter of AIIMS) Group 'D'
R/o 220A, Ground Floor,
Pocket M, Sarita Vihar,
New Delhi-110076.
2. Kishan Pal (Aged about 35 years)
S/o late Jaipal
(Ex-Carpenter of AIIMS) Group 'D'
R/o 220A, Ground Floor,
Pocket M, Sarita Vihar,
New Delhi-110076.
...Petitioners
(By Advocate: None)
Versus
1. Sh. Rajesh Bhushan,
Secretary
Ministry of Health,
A-Wing, Nirman Bhawan, New Delhi-11.
2. Sh. Randeep Guleria
Director,
AIIMS,
Ansari Nagar, East,
New Delhi-110029.
2
Item No. 46
C.P. No. 204/2022
In
O.A. No. 785/2022
3. Sh. Rabindra Kumar Aggarwal
Deputy Director Administration AIIMS,
Ansari Nagar, East,
New Delhi-110029.
4. Sh. Deo Nath Sah
Chief Administrative Officer, AIIMS
Ansari Nagar, East,
New Delhi-110029.
5. Sh. Rajender Singh,
Administrative Officer, AIIMS
Recruitment Cell,
Ansari Nagar, East
New Delhi-110029.
...Respondents
(By Advocate: Mr. V.S.R. Krishna and Mr. A.K. Mishra)
O R D E R (ORAL)
Hon'ble Mr. R.N. Singh, Member (J):
The present C.P. has been filed alleging willful defiance of the directions of this Tribunal in the aforesaid O.A. in Order dated 28.03.2022 (Annexure CP1). Para 5 of the order dated 28.03.2022 reads as under:-
"5. In the facts and circumstances, with the consent of the learned counsels for the parties and without going into the merits of the case, the present OA is disposed of with a direction to the respondents No.2 to 4 to consider the applicants' aforesaid pending representation dated 20.11.2021 (Annexure-A/1 Colly) and to dispose of the same by passing an 3 Item No. 46 C.P. No. 204/2022 In O.A. No. 785/2022 appropriate reasoned and speaking order, as expeditiously as possible, and preferably within eight weeks from the date of receipt of a copy of this order."
2. Learned counsel for the respondents submits that in compliance of the directions of this Tribunal the respondents have offered appointment (temporary) to the applicant as Junior Administrative Assistant (LDC) in the Level -1 of Pay matrix of 7th CPC as admissible from time to time under the respondents' department AIIMS, New Delhi vide order dated 23.08.2022. He has placed on record a copy of the same.
3. We have perused the pleadings on record as well as the order placed on record by Mr. VSR Krishna, learned counsel for the respondents.
4. We are satisfied of the compliance made by the respondents in terms of the directions passed by this Tribunal.
5. Accordingly, the C.P. is closed. Notices are discharged.
(Mohd. Jamshed) (R.N. Singh)
Member (A) Member (J)
/dd/