Central Administrative Tribunal - Delhi
Aziz Ul Haque S/O Zamin Ul Haque vs Dr. S Ayyappan on 30 November, 2010
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.682/2010 in O.A.No.1120/2000 Tuesday, this the 30th day of November 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) 1. Aziz Ul Haque s/o Zamin Ul Haque r/o Type II/375, Krishi Kunj IARI, Pusa, New Delhi 2. Surender Ram s/o Baleswar Ram r/o I-73, Chiriya Colony IARI, Pusa, New Delhi 3. Late Mahesh Mehto through legal heirs Ram Sakhi Devi Sanjeev Kumar Anju Kumari All r/o I-18, Krishi Kunj, IARI, Pusa, New Delhi 4. Ram Rattan Poddar s/o Narsimha Poddar A-1075, Agar Nagar Prem Nagar III Kirari Suleman Nagar Delhi-86 5. Hare Krishna Ram s/o Lal Dhari r/o I-55, Chiriya Colony IARI, Pusa, New Delhi 6. Bindeshwar Poddar s/o Agam Lal Poddar r/o I-805, Krishi Kunj IARI, Pusa, New Delhi 7. Shiv Narayain s/o Sudama Rai r/o I-185, Chiriya Colony IARI, Pusa, New Delhi ..Applicants (By Advocate: Shri Chittranjan Hatti) Versus 1. Dr. S Ayyappan Director General/Secretary ICAR, Krishi Bhawan, New Delhi-1 2. Dr. Hari Shanker Gupta Director IARI, Pusa, New Delhi-12 ..Respondents (By Advocate: Shri B S Mor) O R D E R (ORAL)
Shri Shanker Raju:
Applicants have been accorded the promotion. However, the only grievance left is consequence benefits, which have not been accorded to them. We find in the order passed by us that there has been no reference of consequential benefits, which construes a fresh cause of action, for which we accord liberty to the applicants to take up the appropriate proceedings in accordance with law.
2. With this, CP stands disposed with liberty aforesaid. Notices are discharged. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /lalit/