Central Administrative Tribunal - Delhi
S.I. Kuldeep Singh vs Commissioner Of Delhi Police on 23 January, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No. 302/2015 M.A. No.224/2015 New Delhi, this the 23rd day of January, 2015. HONBLE MR. V. AJAY KUMAR, MEMBER (J) HONBLE MR. P.K. BASU, MEMBER (A) 1. S.I. Kuldeep Singh, Aged about 48 years S/o Late Sh. Jai Singh R/o H-84, Shakarpur Colony, Delhi-92 Belt No. : D-2145 Posted at : 12 Bn. DAP 2. H.C. Dalip Singh, Aged about 44 years S/o Late Sh. Jai Dayal Singh R/o O-8, Police Colony Model Town-II, Delhi Belt No. : 98/L Posted at : DCP P&L 3. H.C. Sansar Pal, Aged about 59 Years S/o Shri Vijay Pal Singh R/o D-5/812, Raj Nagar Loni Boarder, Ghaziabad (UP) Belt No. : 6750 DAP Posted at : 12 Bn. 4. H.C. Chhote Lal, Aged about 59 years S/o late Sh. Budh Singh R/o A-94, IInd Floor , Gali No.5 Old Govind Pura Extn. Delhi-51 Belt No. : 6751 Posted at : 12 Bn. DAP 5. Constable Sushil Kumar, Aged about 51 years S/o Late Sh. Raghuveer Sharan R/o A-70, Uttaranchal Vihar Society, Bhatal, Loni Ghaziabad, UP Belt No. : 13229 Posted at : 12 Bn. DAP 6. Constable Ramesh, Aged about 45 years S/o Sh. Sehdev Singh R/o B-10/244, Brijpuri Delhi-94 Belt No. : 13228 Posted at : 12 Bn. DAP 7. Constable Avnesh, Aged about 45 years S/o Sh. Dharampal Singh, R/o H-49, Block-B , Gali No. 20 Kaushik Enclave, Burari, Delhi Belt No. : 13231 Posted at : 12 Bn. DAP 8. Constable Neeraj Kumar, Aged about 47 years S/o Late Shri. Rajpal Sharma, R/o M-60, Naveen Shahdara Delhi-32 Belt No. : 1678 NE Posted at : North East Distt. 9. Constable Anand Prakash, Aged about 58 years S/o Late Sh. Daya Nand R/o H. No. 105, Gali No.7 Devi Nagar, Karawal Nagar, Delhi-94. Belt No. : 2823 NE Posted at : North East Distt. 10. H.C.Uday Veer, Aged about 52 Years S/o Late Sh. Balbir Singh R/o 3174, Gali No. 80, Apex Road, Sant Nagar, Burari, Delhi-84 Belt No. : 905 Security Posted at : Security ..Applicants (By Advocate: Shri M.K. Bhardwaj) Versus 1. Commissioner of Delhi Police Police Hq, I.P. Estate New Delhi. 2. Deputy Commissioner of Police Provisioning and Logistic Old Police Line, Delhi. 3. Deputy Commissioner of Police 12 Bn., Kingsway Camp, Delhi. 4. Deputy Commissioner of Police North East Distt. Dilshad Garden, Delhi 5. Deputy Commission of Police Security, Delhi. .. Respondents ORDER (ORAL)
By Mr. V. Ajay Kumar, Member (J) Heard the learned counsel for the applicants.
2. M.A. 224/2015, filed under Rule 4(5)(a) of C.A.T. (Procedure) Rules, 1987 for joining together, is allowed.
3. The applicants, who are working as Constable/Head Constables and S.I. in the respondents-Delhi Police, filed the present O.A., seeking the following relief:
(a) Direct the respondents to release annual increments to the applicants for the suspension period and accordingly fix the pay of applicants.
(b) Declare the action of the respondents in not releasing increment to the applicants for suspension period as illegal and issue appropriate directions for refixing the pay of applicants by taking into account increments for suspension period and paying arrears with 9% interest.
(c) Award costs of the proceedings and
(d) Pass any other order/direction which this Honble Tribunal deems fit and proper in favour of the applicant and against the respondents in the facts and circumstances of the case.
4. It is submitted that in the identical circumstances, this Tribunal allowed the O.A. No.3042/2013 filed by the similarly situated persons vide Annexure A-6, judgment dated 07.05.2014, and the respondents have also implemented the same vide Annexure A-1, dated 19.11.2014. However, when the applicants made representations seeking extension of the same benefits to the applicants also, as they are also similarly placed to the applicants in the aforesaid O.A., the respondents have not passed any orders thereon till date.
5. In the circumstances, the O.A. is disposed of at the admission stage, without going into the other merits of the case, by directing the respondents to consider the representations of the applicants vide Annexure A-3 (Colly.) and to pass appropriate speaking and reasoned orders thereon, in the light of the order of this Tribunal in O.A. No.3042/2013 dated 07.05.2014, within 90 days from the date of receipt of a copy of this order. No order as to costs.
(P.K. BASU) (V. AJAY KUMAR) Member (A) Member (J) /Jyoti/