Central Administrative Tribunal - Delhi
Smt. Suman Lata Bhatia vs Union Of India on 1 June, 2012
Central Administrative Tribunal Principal Bench OA No.1971/2012 New Delhi, this the 1st day of June, 2012 Honble Mr. Justice S. C. Sharma, Acting Chairman Honble Dr. Ramesh Chandra Panda, Member (A) Smt. Suman Lata Bhatia W/o Late Vinod Kumar Bhatia Aged about 58 years, Presently working as Assistant Director (OL) H.Q. Western Air Command, R/o B-29, East Uttam Nagar, New Delhi 110 09. .Applicant (By Advocate: Sh. Nilansh Gaur) VERSUS 1. Union of India Through its Secretary Ministry of Defence, South Block, New Delhi 110 001. 2. Principal Director Personnel Department Air Headquarters, Vayu Bhawan, New Delhi 110 001. ..Respondents : O R D E R (ORAL) : Justice S. C. Sharma, Acting Chairman :
The instant OA has been instituted for the following reliefs:-
(i) to direct the respondents to dispose of the pending representation of the applicant for grant of second ACP with arrears w.e.f. 004 and third stage MACP with arrears w.e.f. 2010 within a period of one month and to direct the grant of arrears thereof; and
(ii) to pass any other order or direction, as this Honble Tribunal may deem fit and proper in the facts and circumstances of the case.
2. We have heard Shri Nilansh Gaur, Advocate for applicant and perused the entire facts of the case. The only relief claimed by the applicant in the OA is for giving a direction to the respondents to dispose of the pending representation of the applicant for grant of 2nd ACP with arrears w.e.f. 2004 and 3rd stage MACP with arrears w.e.f. 2010 within a period of one month and to grant arrears thereof. When the only relief in the OA is for direction to the respondents to dispose of the representation of the applicant for grant of ACP then we can dispose of this OA at the admission stage. The OA is disposed of finally at the admission stage. Respondent No.2, Principal Director, Personnel Department is directed to decide the pending representation of the applicant dated 12.03.2012 (Annexure A-1) by passing a reasoned and speaking order within a period of six weeks from the date of communication of the order. In case the representation is decided in favour of the applicant then the point of payment of arrear may also be decided along with that.
(Dr. Ramesh Chandra Panda) (S. C. Sharma) Member (A) Acting Chairman /pj/