Central Administrative Tribunal - Delhi
All Indian Postal Accounts Employees ... vs Union Of India Through The Secretary on 9 September, 2010
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.1401/2010 Thursday, this the 9th day of September 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Ramesh Chandra Panda, Member (A) 1. All Indian Postal Accounts Employees Association represented by S Santosh Kumar, Deputy General Secretary, r/o 91 DDA Flats, Type IV, New Mahavir Nagar, New Delhi-18 2. E Kanagraj, Senior Accountant In o/o General Manager, Postal Accounts & Finance Tamilnadu Circle, Chennai 8 ..Applicants (By Advocate: Shri B K Berera) Versus 1. Union of India through the Secretary Department of Posts (Postal & Accounts Wing) Ministry of Communication & Information Technology Dak Bhawan, Sansad Marg New Delhi-1 2. The Secretary Department of Personnel & Training Ministry of Public Grievances & Pensions, North Block New Delhi-1 ..Respondents (None for respondents) O R D E R (ORAL)
Shri Shanker Raju:
None appears for the respondents. Accordingly, after hearing learned counsel for applicants, respondents have been proceeded ex parte under Rule 16 of CAT (Procedure) Rules, 1987.
2. Applicants, in this OA, seek stepping up of pay with Senior Accountants. We find that a similar issue was decided by the Bombay Bench of the Central Administrative Tribunal (Camp at Nagpur) in Shri A.N. Pant & others v. Union of India & others (OA-2117/2005) decided on 20.4.2010, which according to learned counsel for applicants, in all fours, covers the issue in this OA.
3. We have also perused the decision of the Apex Court in Commissioner and Secretary to Government of Haryana & others v. Ram Sarup Ganda & others (Civil Appeal No.3250/2006) decided on 2.8.2006 where on the question of pay parity, finding has been recorded by the Apex Court, which also covers the case of the applicants herein.
4. In the light of above, when the above submissions are not rebutted by the respondents, we dispose of this OA with a direction to the respondents to consider the claim of the applicants in the light of our observations above and also in the light of Annexure A-6 of the OA where extension of the judgment and the benefits thereof have been sought by the applicants. This shall be done within a period of two months from the date of receipt of a copy of this order. No costs.
( Dr. Ramesh Chandra Panda ) ( Shanker Raju ) Member (A) Member (J) /sunil/