Central Administrative Tribunal - Mumbai
N W Dongarwar &Amp 3 Ors. vs M/O Labour on 21 January, 2019
® 53 ba cod OA No. 660/2016 CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, MUMBAL, ORIGINAL APPLICATION No.660/2016 Date of Decision: 21.01.2019. CORAM: R. VITAYKUMAR, MEMBER (A) R.N. SINGH, MEMBER (J) , Navneet M. Dongarwar, Age 43 years, working as Data Processing Assistant, RO, Bandra. Rat 04/, New Rachna Park, Manorama Nagar, Dhokali Naka, Kolshet Road, Thane (W) -- 400 607. MamidiEshwaraiah Shiva Shankar Age 43 years, Working as Data Processing Assistant, Kandiwali. R/at Flat No.C-204, Plot No.222, Bhavishya Nidhi Enclave, Charkop Market, Kandivali CW), Mumbai 67. . M. Sathishkumar Age 45 years, Working as Data Processing Assistant, Nasik. R/at Quarter No.C-8, Income Tax Quarter, Near Citu Bhavan, Khutwad Nagar, Nasik 422 008. K.D. Malleshwara Rao Age 42 years, Working as Data Processing Assistant, Aurangabad. R/at H.No.64, §.T, Colony, N-2, CIDCO, Aurangabad 431 003. . .. Applicants . (By Advocate Shri Vicky Nagrant} VERSUS. The Union of India, Through the Secretary, Ministry of Labour, Bhavishya Nidhi Bhavan, 14, Bhikaij: Cama Place, New Delhi 110 006. The Central Board of Trustees Through its Ex-offico Secretary/ Wins. \ 2. OA No.660/2016 Plot No.2, Town Centre Commercial Area, CIDCO, New Aurangabad, . Aurangabad 431 029, . Respondents (By Advocate Shri RR. Shetty) ORDER (Oral)
Per: RN. Singh, Member (2) Heard the learned counsel for. the Applicants.
2, MA No.746/2016 for Joint Petition fet tA allowed for the reasons stated there in the MA.
3. At the outset, the learned counsel for the applicants submits that the OA can be disposed of in view of the fact that during the pendency of the OA, the respondents through the Department of Expenditure have issued a. Circular/oOM - No.8-23/2017-E.ITIA dated 28.09.2018 and the learned counsel for the applicants is of considered view that the claim of the applicants can be considered by the respondents keeping in view the provisions cf the aforesaid OM. [In this background, the learned counsel for the applicants submits that the applicants shall be at liberty to make a representation to the respondents for redressal of their grievances keeping in view the provisions of @ © OA No.660/2016 to the aforesaid OM.
4, In tthe aforesaid -- facts and circumstances, the OA is disposed of with liberty to the applicants to ventilate their grievances before the respondents by preferring an appropriate representation within four weeks from the date of receipt of a copy of this order. It is further made clear that in case such representation is received by the respondents within the stipulated time, the competent authority of the respondents is directed to consider and dispose of the same by passing a reasoned and speaking order, within twelve weeks of receipt of such representation. We further make it clear that this disposal does not contain our opinion on the merits of the claim of the applicant.
5. In the aforesaid terms, the OA is disposed of without any order as to costs.
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