Central Administrative Tribunal - Delhi
Dr Ashok Kumar Ahluwalia vs Gnctd on 28 February, 2022
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Item-6 O.A. No. 489/2022
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. No.489/2022
M.A. No.507/2022
This the 28th day of February, 2022
Through Video Conferencing
Hon'ble Ms. Manjula Das, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
1. Dr. Ashok Kumar Ahluwalia
Aged 61 years (Group-A)
Son of Sh. Shyam Lal Ahluwalia
Resident of A-212, Govindpuram,
Ghaziabad, Uttar Pradesh-201013
Presently posted at Aryabhatt Institute of
Technology, G.T.Karnal Road,
Delhi-110033.
2. Dr. Vinod Kumar Singoria,
Aged 55 years (Group-A),
Son of Sh. Kanhaiya Lal,
Resident of Flat No.3, Pocket No.2,
Sector-A/10, Narela,
Delhi-110040
Presently posted at Aryabhatt Institute of
Technology, G.T.Karnal Road,
Delhi-110033.
3. Dr. Ram Pal
Aged about 56 years (Group-A),
Son of Late Sh. Debideen,
Resident of A/13, Type-4,
Delhi Government Officers Residential Complex,
Shalimar Bagh, Delhi-110088.
Presently posted at Aryabhatt Institute of
Technology, G.T.Karnal Road,
Delhi-110033.
4. Dr. Mutnuru Srinivasa Rao
Aged 51 years (Group-A),
Son of Late Mutnuru Viswanadham,
Resident of C-200 Millenium Apartments,
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Item-6 O.A. No. 489/2022
Sector-18, Rohini,
Delhi-110089
Presently posted at Aryabhatt Institute of
Technology, G.T.Karnal Road,
Delhi-110033.
...Applicants
(By Advocate: Mr. Somnath Bhattacharya)
Versus
1. Government of NCT of Delhi
Through its Chief Secretary,
Delhi Sachivalaya, Players Building,
I.P.Estate, New Delhi-110002.
2. Prinicpal Secretary /Secretary
Department of Training & Technical Education,
Govt. of NCT of Delhi
Muni Maya Ram Marg,
Pitampura,
Delhi- 110088.
3. Deputy Director,
Department of Training & Technical Education,
Govt. of NCT of Delhi
Muni Maya Ram Marg,
Pitampura,
Delhi- 110088.
4. Chairman/Director,
All India Counsel for Technical Education,
Nelson Mandela Marg, Basant Kunj,
New Delhi-110070.
5. Union of India through Secretary,
Department of Higher Education,
Ministry of Education,
New Delhi.
...Respondents
(By Advocate: Mr. Amit Anand, Mr. Gyanendra Singh
and Mrs. Anupama Bansal)
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Item-6 O.A. No. 489/2022
ORDER (ORAL)
Hon'ble Ms. Manjula Das, Chairman MA No.507/2022 This application has been filed by the applicants seeking joining together in single application.
For the reasons mentioned therein, MA is allowed.
OA No.489/2022
This Original Application has been filed by the applicants under Section 19 of Administrative Tribunals Act, 1985, seeking the following relief(s):
(a) Direct the respondents to grant the next AGP of 10000/- (stage-5) to the Applicant w.e.f.
05.09.2016 with all consequential benefits.
(b) Pass any further or other orders as this Hon'ble Tribunal deem fit and proper in the facts and circumstances of the case.
2. Applicants, four in number, joined as Lecturer on 22.05.1992, 22.05.1996, 28.05.1997 and 16.06.2000 respectively. On 04.08.2017 respondent No.3 published circular requesting the colleges/institution of all Institutes of Technology under Department of Training and Technical 4 Item-6 O.A. No. 489/2022 Education, Govt. of NCT of Delhi to forward the cases of Lecturers who are eligible for Senior scale selection grade in PB-3 and PB-4 (Stage-2, Stage-3, Stage-4 and Stage-5) in duly prescribed proforma. On 28.08.2017 applicants, being eligible, filled the required application for AGP of Rs.10,000/- (Stage-5) but nothing has been heard from the respondents so far even after lapse of around 5 years. Feeling aggrieved, applicants submitted representations but the same are still pending consideration of the respondents. Hence this OA.
3. Heard Sh. Somnath Bhattacharya, learned counsel for applicants and Sh. Amit Anand, Sh. Gyanendra Singh and Ms. Anupama Bansal, learned counsel for respondents.
4. At the outset, learned counsel for applicants has submitted that the applicants will be satisfied if a direction is given to the respondents to dispose of their representations dated 09.12.2020 and 24.11.2021 in a time bound manner.
5. Learned counsel for respondents has no objection to the prayer made by the learned counsel for applicants.
5Item-6 O.A. No. 489/2022
6. In view of the above, the OA is disposed of at the admission stage itself, without expressing any opinion on the merits of the case, with a direction to the respondents to decide their representations dated 09.12.2020 and 24.11.2021 (Annexure A-1 colly.), within a period of three months from the date of receipt of a copy of this order, by passing a reasoned and speaking order, under intimation to the applicant. There shall be no order as to costs.
(Mohd.Jamshed) (Manjula Das)
Member (A) Chairman
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