Central Administrative Tribunal - Delhi
Pradeep Kumar vs Cpwd on 2 May, 2016
1
Central Administrative Tribunal
Principal Bench
OA No.1234/2016
MA No.1243/2016
New Delhi, this the 2nd day of May, 2016
Hon'ble Mr. Justice Permod Kohli, Chairman
Hon'ble Mr. Shekhar Agarwal, Member (A)
1. Pradeep Kumar, EE (Civil)
Aged about 50 years,
S/o Shri Mohan Lal Arora,
R/o B-198, Indra Nahar, Delhi.
2. Gopal Lal Goyal, EE (Civil)
S/o Sh. R. S. Goyal,
Aged about 51 years,
R/o Qtr. No.D-1, Type-IV,
CPWD Colony, Sector-6D, Gandhi Nagar,
Gujrat.
3. P. Jacob Varughese, EE (Civil)
S/o Shri P. C. Varughese,
Aged about 52 years,
R/o C1-402, Mahalaxm Vihar,
Vishranthwadi, Pune-411015.
4. Mrs. Mariamma Saji Daniel, EE (Civil)
W/o Sh. P. K. Isaac,
Aged about 55 years,
R/o B-305, Sunhill View, Himalaya Society,
Ghatkopar (W),
Mumbai 400084.
5. M. Sathiyan, EE (Civil)
S/o Shri t. Chathukutty,
Aged about 50 years,
R/o No.1, Serene Meadows, Vettikonam,
Manikanteshwaranm,
PO Trivandrum 695013.
6. Surinder Kumar, EE (Civil)
S/o Shri Bhagwan Dass Batra,
R/o H. No.431, Sector-21,
Gurgaon 122016.
7. Satya Narain Jaiswal, EE (Civil)
S/o R. P. Jaiswal,
Aged about 50 years,
R/o 16/402, Lodhi Colony,
New Delhi 110 003.
8. Supinder Singh, EE (Civil)
S/o Shri Labh Singh,
Aged about 50 years,
2
R/o H. No.614, Sector-17,
Gurgaon, Haryana-122016.
9. Mahesh Chand Singhal, EE (Civil)
S/o Shri Bhagwan Dass,
Aged about 55 years,
R/o Q. No.510, Sector-3,
R. K. Puram, New Dehli.
10. Shyam Sunder Pathak, EE (Civil)
S/o Late Braj Bhushan Pathak,
Aged about 52 years,
R/o M-8, Fortune Glory,
E-8 Extension,
Bawadia Kala, Bhopal, MP 462039.
11. Ajai Agarwal, EE (Civil)
S/o Late Krishna Narayan
Aged about 48 years,
R/o 300-C, Jhokan Bagh,
Jhansi, UP.
12. R. K. Gupta, EE (Civil)
Aged about 51 years,
S/o Sh. Mahavir Prasad,
R/o Type-II, Qtr. No.3, CPWD,
Krishna Nagar, Nadiya,
West Bengal.
13. Rajender Kumar
Aged about 49 years,
S/o Shri Nathu Singh
R/o 35-A (Old) 52 A, Street No.6,
West Vinod Nagar, Delhi 110 092.
14. Suresh Chand
Aged about 51 years,
S/o Shri Khushi Ram,
R/o 12-C, Parvatiya Vihar,
Vasundhara Enclave,
Delhi 110 096.
15. Rajesh Kumar
Aged about 48 years,
S/o Late Asha Ram,
R/o Flat No.4, CPWD Inquiry Office,
Sarojini Nagar, Delhi 110 023.
16. Brahma Pal Singh
Aged about 48 years,
S/o Late Sumer Singh,
R/o H. No.350, Asha Pushpa Vihar,
Kaushambi, Ghaziabad, UP 201010.
17. K. R. Hihor
Aged about 49 years,
S/o Late Ratna Bhai Hihor,
3
R/o D-503, Signor Residency,
Motera-Koteshwar Road,
Ahmedabad 380005,
Gujarat.
18. Manohar Lal Tabiyad
Aged about 48 years,
S/o Shri Jiwaji tabiyad,
R/o 164/1A, Jayantika Appts.
Flat No.1, Lake Gardens,
Kolkata 700045. .... Applicants.
(By Advocates : Shri M. K. Bhardwaj and Mrs. Priyanka Bhardwaj)
Versus
1. The Secretary
Govt. of India
Ministry of Urban Affairs & Employment
Nirman Bhawan,
New Delhi 110 001.
2. Director General of Works,
Central Public Works Department,
Nirman Bhawan,
New Delhi. ... Respondents.
(By Advocates : Shri Hanu Bhaskar)
: O R D E R (ORAL) :
Justice Permod Kohli, Chairman :
MA No.1243/2016.
Through means of this MA, the applicants have sought to file joint OA. In view of the reasons recorded in the application, applicants are permitted to file joint OA.
2. With the above order, MA stands disposed of. OA No.1234/2016.
3. The applicants are working as Assistant Engineers with the respondents. They are claiming pay scale of Rs.7500-12000 (pre- revised). It is contended on behalf of the applicants that even persons junior to them have been granted the benefit of the aforesaid pay scale. 4 The applicants further submit that their case is covered by the judgment of this Tribunal passed in OA No.818/2000 titled as F. C. Jain and Ors. vs. Union of India & Ors. decided on 27.09.2000 and other connected matters. The applicants have also made representation dated 15.02.2016 (Annexure A-4).
4. Keeping in view the facts of the case and submissions made, this Application is disposed of at the admission stage with the direction to the respondents to consider the representation of the applicants in light of the judgment referred to hereinabove and consequential order dated 26.08.2011 within a period of three months from the date of receipt of copy of this order. Needless to say that in the event, the claim of the applicants is to be rejected, the same shall be by passing a reasoned and speaking order.
(Shekhar Agarwal) (Permod Kohli) Member (A) Chairman /pj/