Central Administrative Tribunal - Delhi
Aseem Kumar Goel vs Govt. Of Nct Of Delhi on 27 February, 2012
Central Administrative Tribunal Principal Bench, New Delhi. OA-4037/2011 New Delhi this the 27th day of February, 2012. Honble Sh. G. George Paracken, Member (J) Honble Dr. A.K. Mishra, Member (A) Aseem Kumar Goel Grade-I (DASS)/Supdt. Through HOS, Sarvodaya Kanya Vidyalaya (Gargi) Green Park Extension, New Delhi. Applicant. (By Advocate: None ) versus 1. Govt. of NCT of Delhi Services-I Department of Services Department, Delhi Secretariat, I.P.Estate, New Delhi. 2. Govt. of NCT of Delhi Directorate of Vigilance, I.P.Estate, New Delhi. 3. Govt. of NCT of Delhi Directorate of Education, Gazetted Officers Cell, Old Secretariat, Delhi. 4. Chief Secretary Govt. of NCT of Delhi Delhi Sachivalya, I.P.Estate, New Delhi. Respondents. (By Advocate: Shri Vijay Pandita) ORDER (Oral)
Sh. G. George Paracken, Member (J) This Original Application has been filed by the applicant against the alleged inaction on the part of the respondents in not recommending his name for promotion to the post of ad hoc DANIPS. According to him, he was eligible for promotion w.e.f. 01.07.2011 and his juniors have already been promoted, vide Office Order No.467 dated 19.10.2011.
2. When the matter was taken up for consideration today, the learned counsel for the Respondents has produced a copy of the Office Order No.48 dated 06.02.2012 promoting the applicant to the ex-cadre post of DANIPS on ad hoc and emergent basis with immediate effect for a period of six months or till further orders or till the posts are filled up on regular basis. He has also produced a copy of applicants letter addressed to the Secretary (Services), Govt. of NCT of Delhi to postpone his promotion for the time being, due to demise of his mother and other family circumstances.
3. In view of the above position, we dispose of this OA noting the aforesaid order of the respondents and the letter of the applicant and directing the respondents to take suitable action in the matter in accordance with the rules under intimation to the Applicant.
4. There shall be no order as to costs.
(Dr.A.K.Mishra) (G.George Paracken) Member (A) Member (J) /kdr/