Central Administrative Tribunal - Delhi
Sh. Kamal Kishore vs Govt. Of Nct Of Delhi & Ors. Through on 27 January, 2011
Central Administrative Tribunal Principal Bench OA No.367/2011 New Delhi this the 27th day of January, 2011 Honble Mr. Justice S.D. Anand, Member (J) Honble Dr. Veena Chhotray, Member (A)
1. Sh. Kamal Kishore, S/o Sh. Yad Ram, R/o WZ-1002, Gali No.16, Sadh Nagar, Palam, New Delhi
2. Ms. Sarita Devi, W/o Sh. Kamal Kishore, R/o WZ-1002, Gali No.16, Sadh Nagar, Palam New Delhi
3. Sh. Bhim Singh, S/o Sh. Daulat Ram, R/o 11/106, Najafgarh Road, Bahadurgarh, Delhi
4. Sh. Raj Kumar S/o Sh. Sunder Lal Yadav, R/o B-2/58, 2nd Floor, Sector-16, Rohini, Delhi-110089 -Applicants (By Advocate: Shri M.K. Bhardwaj)
-V E R S U S-
Govt. of NCT of Delhi & Ors. through:
1. The Chief Secretary, Govt. of NCT of Delhi, New Secretariat, IP Estate, New Delhi
2. The Commissioner, Municipal Corporation Delhi, Town Hall, Chandni Chowk, New Delhi
3. The Director, Education Department, Municipal Corporation of Delhi, Nigam Bhawan, Kashmere Gate, Delhi
4. The Director, Directorate of Education, Old Secretariat, Delhi -Respondents O R D E R (Oral) Justice S.D. Anand:
The learned counsel, appearing on behalf of the applicants, states that the interests of justice would be served in case the respondents No.2 and 4 are directed to consider the grievances of the applicants herein on the basis of the averment made in the course of the OA itself.
2. We would accordingly dispose of this OA in limine with a direction to the respondents No.2 and 4 to treat this OA as a representation and take a decision either way, in the context of the grievances indicated by the applicants herein, within one month from the date a copy of this order, alongwith a copy of the OA, is delivered in the office of the respondents aforementioned.
3. Disposed of accordingly.
(Dr. Veena Chhotray) (S.D. Anand) Member (A) Member (J) /lg/