Central Administrative Tribunal - Delhi
Ranvir Singh Bhardwaj vs Department Of Personnel And Training on 8 November, 2023
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Item 23 (C-5) O.A. No. 292/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A. No. 292/2022
This the 8th day of November, 2023
Hon'ble Dr. Chhabilendra Roul, Member (A)
Ranvir Singh Bhardwaj (Aged 64+ years),
Group „C‟
S/o. Late Mehar Singh Bhardwaj,
R/o. 44-D, Delhi Niwas CGHS Ltd, Ayodhya Enclave
Plot No. 30/2, Sector-13 Rohini Delhi - 110 085,
[Presently Retd, as : DTP Operator from
Govt. of India Press, Mayapuri,
Ring Road, New Delhi 110 064] ...Applicant
(By Advocate : Mr. Pramod Kumar Tiwari)
VERSUS
1. Union of India, through
The Secretary, DoP&T,
New Delhi-110 001.
2. Director,
Directorate of Printing,
"B" Nirman Bhavan,
New Delhi-110 001. ...Respondents
(By Advocate : Mr. S. K. Tripathy for Mr. Gyanendra
Singh)
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Item 23 (C-5) O.A. No. 292/2022
ORDER (ORAL)
Present OA has been field by the applicant against the communication dated 03.02.2021 vide which the DoP&T has considered various representations received from various departments seeking grant of one notional increment after the retirement of employees. Meanwhile, there is a latest Apex Court judgment dated 11.04.2023 in Civil Appeal No. 2471/2023, The Director (Admn. And HR) KPTCL & Ors. Vs. C.P. Mundinamani & Ors, vide which the Hon'ble Apex Court has allowed one notional increment if it was due on the first date of the next month after retirement of a government employee.
2. A series of such OAs have been filed in this Tribunal wherein this Tribunal has directed the respective Department/Ministry to seek appropriate instructions from the Competent Authority amongst the respondents regarding implementation of the aforementioned judgment passed by the Hon'ble Apex Court. In this case also I intend to pass similar order.
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Item 23 (C-5) O.A. No. 292/2022
3. With the consent of learned counsels for the parties and without going into the merits of the case, the OA is disposed of at this stage itself with a direction to the respondents to seek appropriate advice from the DOPT regarding the aforementioned judgment dated 11.04.2023 passed by the Hon'ble Apex Court and pass a reasoned and speaking order. This exercise shall be completed within a period of three months from the date of receipt of a certified copy of this order.
4. The OA is disposed of in the above manner. No order as to costs.
(Dr. Chhabiledra Roul) Member (A) /Mbt/