Central Administrative Tribunal - Delhi
Jaswant Singh vs Delhi Jal Board on 31 January, 2025
ItemNo.71(Court-5) O.A.No.1951/202
/2023
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.1951/20
/2023
This the 31st day of January
January, 2025
Hon'ble Mr. Manish Garg, Member (J)
Hon'ble Dr. Anand S Khati, Member (A)
Sh. Jaswant Singh, Aged About 61 Yrs,
S/o Late Sh. Mahi Lal, Designation-
Designation Presently
Retired onn 30/06/2021 As D/Man 2nd,
Employee Code (20044584) (Group-
(Group-B) From
The O/o
O/ EE(West)-III, DJB,, Nangloi PPH-III,
Delhi
Delhi-110041, R/o 4/76, Ashok Mohalla,
Nangloi, Nilothi, New Delhi-110041.
Delhi 110041.
...Applicant
(By Advocate: Mr. Varun Mudgil)
Versus
1. DELHI JAL BOARD,Through It's
CEO,Varunalaya, Phase-II,Jhandewalan,
Phase II,Jhandewalan,
Karol Bagh, Delhi-110005.
Delhi
2. Delhi Jal Board,Nangloi Ph-III,
Ph
Near Barat Ghar, Delhi-110041.
...Respondents
(By Advocate: Mr.Hilal
Hilal Haider with Mr. Gagandeep Yadav and
Mr. Rajeev Kumar)
---
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ItemNo.71(Court-5) O.A.No.1951/202
/2023
ORDER (ORAL)
Hon'ble Mr. Manish Garg, Member (J):-
1. In the present Original Application, filed under Section 19of the Administrative Tribunals Tribunal Act, 1985, the applicant has prayed for the following relief(s):
"a.
" a. Direct the Respondents to give one Notional increment to the Applicant by giving annual increment which is sought to be given on 1 July' 2021 to the Applicant for the period of service rendered from 1st July 2020 to 30th June 2021, as he has completed 3365 days of service, for the purpose of pensionary benefits;
b. Direct the Respondents to issue fresh corrigendum PPO to the Applicant as per rules.
c. To award cost of the litigation to the Applicant.
Applicant."
2. In the instant Original O Application pplication, the issue pertains to grant of notional increment. Learned counsel for the respondents seeks yet another two weeks' time to file appropriate response. However, we draw attention to the fact that in an identical situation many matters have already been di situation, disposed of in terms of the decision rendered in O.A. No.2391/2024 dated 13.01.2025 in the matter of Jiwan Singh vs. Union of India and Ors.
3. In view of the same, no further adjournment is called for in the present matter since appropriate orders have alread already been passed in Jiwan Singh (supra). For ready reference, the decision rendered in Jiwan Singh (supra) is reproduced herein below:
"5. In view of the aforesaid facts and circumstances, no useful purpose would be served in keeping the present OA pending. W Without prejudice to rights and contentions of either parties, respondents are Page 2 of 3 ItemNo.71(Court-5) O.A.No.1951/202 /2023 directed to carry out the necessary exercise in terms of the OM dated 14.10.2024 subject to final outcome of IA pending before the Apex Court within a period of two months from tthe date of receipt of a certified copy of this Order.
6. The OA is disposed of in the aforesaid terms. Pending MAs, if any, shall also stand disposed of accordingly.
7. No order as to costs."
4. In view of the same, the present Original Application is disposed of in terms of Jiwan Singh (supra). All pending application, if any, stand disposed of. No costs.
(Dr. Anand S Khati) (Manish Garg)
Member (A) Member (J)
/sb/
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