Central Administrative Tribunal - Delhi
Shri K.K. Prasad vs Govt. Of Nct Of Delhi Through It S on 16 February, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, NEW DELHI O.A. No. 537/2012 New Delhi, this the 16th day of February, 2012 HONBLE MRS. MEERA CHHIBBER, MEMBER (J) HONBLE DR. A.K. MISHRA, MEMBER (A) Shri K.K. Prasad S/o Late Shri Shivaprasana Prasad Aged about 46 years, R/o 1347-A/13, G.F. Govindpuri, Near Petrol Pump P.O.- Kalkaji, New Delhi-110019. ..Applicant By Advocate: Ms. Jasmine Ahmed. Versus Govt. of NCT of Delhi through its 1. Chief Secretary, Govt. of NCT of Delhi, Delhi Sachilavaya, I.P. Estate, New Delhi-110002. 2. Joint Director, Directorate of Training & Tech. Education, Muni Maya Ram Marg, Pitampura, New Delhi-110088. 3. Principal Meera Bai Institute of Technology, Govt. of NCT of Delhi, Government of National Capital Territory of Delhi, Maharani Bagh, New Delhi-110 065. Respondents ORDER (ORAL)
Mrs. Meera Chhibber, Member (J) Grievance of the applicant in this case is that though he is eligible but he has not been granted the selection grade though the same has been granted to his juniors pursuant to the order passed by this Tribunal in OA 1587/2009 along with OA 1669/2009 decided on 30.04.2010 (annexed at page 26). Being aggrieved, he had given number of representations but till date no reply has been given to him. In these circumstances, he had no other option but to file the present OA seeking the following relief:
(i) To direct the respondent to grant selection grade/scale to the applicant with arrears w.e.f. 9.8.2001 with interest as per law.
(ii) Direct the respondent to pay the cost of litigation.
2. We have heard counsel for the applicant. Since grievance of the applicant is that his representations have not been decided by the respondents, this OA is disposed of at the admission stage itself, without going into the merits of the case, by directing the respondents to consider the grievance of the applicant and pass a detailed and speaking order in accordance with law within a period of two months from the date of receipt of a copy of this order under intimation to the applicant.
3. With the above direction, OA stands disposed of. No order as to costs.
(Dr. A.K. Mishra) (Mrs. Meera Chhibber)
Member (A) Member (J)
/jyoti/