Central Administrative Tribunal - Delhi
Ms. Sangeeta Seth vs Delhi Cooperative Housing Finance ... on 24 August, 2012
Central Administrative Tribunal Principal Bench OA No.2769/2012 MA No.2285/2012 New Delhi, this the 24th day of August, 2012 Honble Dr. Veena Chhotray, Member (A) Honble Dr. Dharam Paul Sharma, Member (J) Ms. Sangeeta Seth, W/o Shri Sandeep Seth, Computer/Accounts Executive Gr.-I, Delhi Co-op. Housing Finance Corporation Ltd., 3/6, Siri Fort Institutional Area, Khel Gaon Marg, New Delhi-110 049. ...applicant. (By Advocate : Shri Susheel Sharma) Versus Delhi Cooperative Housing Finance Corporation Ltd., Through its Managing Director, 3/6 Siri Fort Institutional Area, August Kranti Marg, New Delhi-110 049. ...respondent. ORDER (ORAL) Dr. Veena Chhotray, Member (A) :
The applicant, presently working as a Computer Accounts Executive Grade-I under the Delhi Cooperative Housing Finance Corporation Ltd. is aggrieved at non grant of 2nd and 3rd insitu promotion to her from the due date i.e. 15.05.2005 and thereafter w.e.f. 15.05.2010. The representation of the applicant dated 25.11.2011 (Annex.A-6) has not been decided. An MA No.2285/2012 for condonation of delay has also been filed.
2. As per the averments in the OA, the applicant had joined the Organisation in the year 1994 as a Trainee on consolidated compensation and was put on a regular pay scale (Rs.1640-2900 revised as Rs.5500-9000) at the entry level for a period of five years. This was on contractual basis. On completion of five years contractual appointment in the year 2000, she was granted insitu promotion in the next higher scale i.e Rs.6500-10500. The representation by the applicant dated 25.11.2007 (Annex.A-6) was of no avail.
2. Shri Susheel Sharma, learned counsel for applicant submits that at the present stage, the applicant would be satisfied by issuance of time bound directions to the respondents to consider the case of the applicant for the insitu promotions and pass a reasoned and speaking order within a definite time framed.
3. In view of the above, we find it appropriate to dispose this OA at the admission stage itself, by directing the Managing Director, DCHFC to consider the representations of the applicant, including the instant OA as a supplementary representation and pass a reasoned and speaking order within a period of two months from the date of receipt of a certified copy of this order. In case of any grievances on the part of the applicant still subsisting, he would be at liberty to approach this Tribunal for redressal of the same.
The registry is directed to ensure receipt of copy of our order along with copy of this OA with the respondent at the earliest possible.
( Dr.Dharam Paul Sharma ) ( Dr. Veena Chhotray )
Member (J) Member (A)
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