Central Administrative Tribunal - Delhi
Madan Mohan vs East Delhi Municipal Corporation ... on 24 May, 2019
Central Administrative Tribunal
Principal Bench, New Delhi
OA No.1586/2019
New Delhi, this the 24th day of May, 2019
Hon'ble Mr. A.K. Bishnoi, Member (A)
Hon'ble Mr. R.N.Singh, Member (J)
Shri Madan Mohan
S/o Late Shri Sabu Ram
Aged about 60 years
Retd. As Admn. Officer (Group-B)
R/o-66-C, DDA Flats, Shastri Park, Delhi. ... Applicant
(By Advocate: Mr. Padma Kumar S.)
VERSUS
East Municipal Corporation Delhi & Others
1. The Commissioner
East Delhi Municipal Corporation
Udyog Bhawan, Patparganj Industrial Area
New Delhi.
2. The Commissioner
North Delhi Municipal Corporation
17th Floor, Civic Centre
New Delhi.
3. The Director (Personnel)
East Delhi Municipal Corporation
Udyog Bhawan, Patpar Ganj
New Delhi.
(By Advocate: Mr. Rohit Sehrawat for Mr. Rajeev Kumar)
...Respondents
O R D E R (Oral)
Mr. R.N.Singh :
The applicant who retired as Admn. Officer from the services of the respondents has approached this Tribunal seeking following reliefs :-
"8.1 That this Hon'ble Tribunal may graciously be pleased to allow this Original application, directing the respondents to give pay scale of Rs.15600-39100/- + Grade Pay of Rs.6600/- to the post of Asstt Commissioner/Dy. Assessor & Collector for the period of 03.05.2006 to 26.10.2009 as the same was given by this Hon'ble Tribunal in O.A. No.3711/2011 dated 07.10.2016 & O.A. No.1296/2012 dated 26.7.2016.2
8.2 That this Honourable Tribunal may issue direction to the respondents to give all the consequential benefits to the applicant.
8.3 That any other or further relief which this Hon'ble Tribunal may be deem fit and proper under the circumstances of the case may also be granted in favour of the applicant."
2. Learned counsel for applicant submits that for redressal of his grievances, the applicant has preferred representation dated 23.04.2018 (Annexure A-3) followed by another representation dated 14.03.2019 (Annexure A-5). However, the same are still lying pending consideration of the respondents.
3. Issue notice to the respondents. Mr. Rohit Sehrawat appearing as proxy for Mr. Rajeev Kumar, learned counsel for respondents accepts notice on behalf of respondents.
4. Learned counsel for applicant further submits that the applicant shall be satisfied, at this stage, if a time bound direction is issued to respondents to decide the aforesaid pending representations of the applicant. The said prayer is not opposed by learned proxy counsel appearing for the respondents.
5. Having regards to the submissions made by learned counsel for the applicant and without going into the merits of the case, this O.A. is disposed of at the admission stage itself with a direction to the respondents to consider aforesaid representations dated 23.04.2018 and 14.03.2019 of the applicant by passing a reasoned and speaking order within eight weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
(R.N.Singh) (A.K.Bishnoi) Member (J) Member (A) /anjali/