Central Administrative Tribunal - Delhi
D R Handa vs M/O Home Affairs on 14 September, 2017
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
OA No.3180/2017
New Delhi this the 14th day of September, 2017
Hon'ble Mr. V. Ajay Kumar, Member (J)
Hon'ble Ms. Nita Chowdhury, Member (A)
Shri D.R. Handa
Aged about 59 years
S/o Late Shri Brij Mohan Handa
R/o 115-A, Pocket-B,
Mayur Vihar, Phase-II,
Delhi-110091
Presently working as:
Senior Scientific Officer, Grade-I & HOD,
Group 'A'
....Applicant
(By Advocate:Shri T.D. Yadav)
Versus
1. The Secretary,
M/o Home Affairs,
Government of India,
North Block,
New Delhi.
2. The Joint Secretary,
Police Modernisation,
Jaisalmer House,
New Delhi.
3. The Director,
CFSL (CBI),
Block No.4, CGO Complex,
Lodhi Road,
New Delhi-110003.
...Respondents
(By Advocate : Shri A.K. Singh)
2
OA No.3180/2017
ORDER (ORAL)
Mr. V. Ajay Kumar, Member (J) :
Heard Shri T.D. Yadav, learned counsel for applicant and Shri A.K. Singh, learned counsel, on receipt of advance notice on behalf of the respondents.
2. The applicant who is presently working as Sr. Scientific Officer Grade-I, has filed the instant OA seeking the following reliefs :-
"(i) to direct the respondents to take prompt action forthwith for forwarding his case to UPSC for conducting the requisite interview and completion of other formalities with regard to grant in situ promotion to the rank of Principal Scientific Officer w.e.f. 04.12.2013 after completion of 04 years of service as Senior Scientific Officer, Grade-I under Modified Flexible Complementing Scheme as per rules.
(ii) To direct the respondents to grant all
the consequential benefits like
seniority, promotion pay and
allowances and other benefits.
(iii) To pass any other order/s as deem fit
and proper in the facts and
circumstances, of the case.
(iv) Award Cost."
3. It is submitted that the applicant made a number of representations including Annexure-A/1 representation dated 28.11.2016, ventilating his grievances. However, respondents have not passed any order thereon till date.3 OA No.3180/2017
4. In the circumstances, the OA is disposed of without going into the merits of the case, with a direction to the respondents to decide the Annexure-A/1 representation of the applicant, by passing a reasoned and speaking order within a period of 90 days from the date of receipt of a certified copy of this order, in accordance with law. No costs.
5. Let a copy of the OA be enclosed to this order.
( Nita Chowdhury ) ( V. Ajay Kumar )
Member (A) Member (J)
'rk'