Central Administrative Tribunal - Delhi
Ranjit Singh Negi vs Govt. Of Nct Of Delhi Through The Chief ... on 27 August, 2010
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.2808/2010 Friday, this the 27th day of August 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Ranjit Singh Negi s/o Late Shri Inder Singh Negi r/o 8/11 Him Vihar Apartments I P Extension, Patpar Ganj, Delhi-92 ..Applicant (By Advocate: Shri Yogesh Sharma) Versus 1. Govt. of NCT of Delhi through the Chief Secretary New Sectt. New Delhi 2. The Director Directorate of Education Govt. of NCT of Delhi, Old Sectt. Delhi 3. Dy. Director of Education (ACP) Directorate of Education Govt. of NCT of Delhi, Room No.222 Old Sectt., Delhi 4. The Principal Rajkiya Sarvodaya Bal Vidyalaya Patpar Ganj, Delhi-91 ..Respondents O R D E R (ORAL)
Shri Shanker Raju:
Assured Career Progression Scheme is the claim of the applicant by relying upon the decision of Apex Court in where the issue has been settled. A representation preferred by him in this regard is still to be responded to by the respondents.-2-
2. Treating this OA as a supplementary representation on behalf of the applicant, OA stands disposed of at the admission stage with a direction to the respondents to consider the claim of the applicant and pass a reasoned order within a period of two months from the date of receipt of a copy of this order. Let a copy of this order along with OA be sent to the respondents.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/