Central Administrative Tribunal - Jabalpur
Kamlesh Prajapati vs M/O Defence on 7 May, 2019
1 O.A. No. 200/00361/2019
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/00361/2019
Jabalpur, this Tuesday, the 07th day of May, 2019
HON'BLE SHRI NAVIN TANDON, ADMINISTRATIVE MEMBER
HON'BLE SHRI RAMESH SINGH THAKUR, JUDICIAL MEMBER
1. Kamlesh Prajapati, S/o Shri Kailash Prajapati,
Aged about 39, Fireman, O/o AIR Officer Commandant,
28 ED AIR Force Station, Amla, District Betul (M.P.)
2. Ramji Prasad S/o Shri Nandaji Prasad,
Aged about 38, Fireman, O/o AIR Officer Commandant,
28 ED AIR Force Station, Amla, District Betul (M.P.)
3. Shailendra Singh, S/o Shri Roop Singh,
Aged about 38, Fireman, O/o AIR Officer Commandant,
28 ED AIR Force Station, Amla, District Betul (M.P.)
4. Rajesh Sahu, S/o Shri R.P.Sahu, Aged about 38,
Fireman, O/o AIR Officer Commandant,
28 ED AIR Force Station, Amla, District Betul (M.P.)
5. Basudev, S/o Shri Chandiar, Aged about 41,
Fireman, O/o AIR Officer Commandant,
28 ED AIR Force Station, Amla, District Betul (M.P.)
6. Gautam, S/o Shri Amboo Rajukar, Aged about 56,
Fireman, O/o AIR Officer Commandant, 28 ED AIR Force
Station, Amla, District Betul (M.P.) -Applicants
(By Advocate -Shri S.K.Nandy)
Versus
1. Union of India, through its Secretary, Ministry of Defence,
South Block, New Delhi 110001
2. AIR Officer Personnel (Airman and Civilian) AIR Head
Quarter, New Delhi 110004
3. AIR Officer Commanding, Air Force Central Accounts
Office, Sabroto Park, New Delhi 110010
4. SAASO Head Quarter-MC, IAF Nagpur-440007
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2 O.A. No. 200/00361/2019
5. AIR Officer Commanding, 28 ED Air Force Station,
Amla, District Betul (M.P.)-460001 - Respondents
(By Advocate -Shri S.P.Singh)
O R D E R (ORAL)
By Navin Tandon, AM:-
The applicants have filed Misc. Application 200/500/2019 praying that all the applicants have a common interest and are also seeking common relief. Hence they may be permitted to join together.
2. In view of the averments made in the said M.A., the Misc. Application is allowed. Applicants are allowed to prosecute their case jointly.
3. The applicants were initially appointed on the post of Fireman in the year 2003.
4. They submit that as per notification 29.08.2008 (Annexure A-2) the benefits of 6th Pay Commission Recommendations were extended to the employees w.e.f. 01.01.2006.
5. They further submit that the fixation of pay of the fresh entrants, who joined on or after 01.01.2006 is more than the applicants.
6. Ministry of Finance have issued Office Memorandum dated 28.09.2018 (Annexure A/3) wherein relief have been Page 2 of 3 3 O.A. No. 200/00361/2019 granted to those employees who joined prior to 01.01.2006 but getting less pay.
7. They further submits that they have made representation dated 20.11.2018 (Annexure A-4) which is still pending.
8. At this stage, the learned counsel for the applicant submits that he would be satisfied if the representation dated 20.11.2018 (Annexure A-4) may be decided in the light of Office Memorandum dated 28.09.2018 (Annexure A-3) by the respondents in a time bound manner.
9. Learned counsel for the respondents has no objection to it.
10. Accordingly, without going into the merits of the case, at the admission stage itself, we dispose off this Original Application with a direction to the competent authority of the respondents to consider and decide the representation dated 20.11.2018 (Annexure A-4) in the light of Office Memorandum dated 28.09.2018 (Annexure A-3) of the applicant within a period of 60 days from the date of receipt of a certified copy of this order. The same may be communicated to the applicants.
(Ramesh Singh Thakur) (Navin Tandon)
Judicial Member Administrative Member
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