Central Administrative Tribunal - Lucknow
Suresh Bahadur Singh vs Civil Aviation on 12 October, 2023
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH
Original Application No. 332/00342/2023
Date of Order: This, the 12th October, 2023
HON'BLE MR. JUSTICE ANIL KUMAR OJHA, MEMBER (J),
HON'BLE MR. PANKAJ KUMAR, MEMBER (A)
1. Suresh Bahadur, aged about 53 years, S/o Sri Dan Bahadur Singh,
R/o- Village- Atrauli, Post - Neemi, Tehsil- Gauriganj, Distt -
Chatrapati Shahu Ji Maharaj Nagar, Amethi/Sultanpur.
2. Ram Naresh Yadav, aged about 55 years, S/o Sri Manni Lal, resident
of Village- Pure Naya, Mauja Semvasi, Post- Pure Vadea Singh, Tehsil-
Tiloi, District- Chatrapati Shahu Ji Maharaj Nagar.
3. Sangam Singh, aged about 54 years, S/o Sri Vanshraj Singh, R/o
Village & Post- Tikari, District - Amethi/Sultanpur.
4. Shiv Karan Singh, aged about 58 years, S/o Sri Surya Bakhah Singh,
R/o - Village- Semvasi, Post- Pure Vede Singh, Tehsil- Tiloi, District-
Amethi/ Sultanpur.
5. Vijay Kumar Maurya, aged about 60 years, S/o Sri Ram Autar, resident
of Village- Tarauna, Post- Pure Vade Singh, Tehsil Tiloi, District-
Amethi/Sultanpur.
6. Anjani Kumar, aged about 57 years, S/o Late Shri Ram Chandar, R/o-
Village- Tarauna, Post- Pure Vade Singh, Tehsil - Tiloi, District-
Amethi/Sultanpur.
7. Sandeep Kumar Giri, aged about 52 years, S/o Late Shri Chandra
Bhuwan Giri, Resident of Village- Pure Siwala, Mauja Tarauna, Port-
Pure Vade Singh, Tehsil- Tiloi, District- Amethi/Sultanpur.
... Applicants.
By Advocate : Shri Praveen Kumar.
VERSUS
1. UNION OF INDIA, through Secretary, Ministry of Civil Aviation, Rajiv
Gandhi Bhawan, Safdarjung Airport, New Delhi-110003.
2. Chairman, Indira Gandhi Rashtriya Uran Akademi, IGRUA Governing
Council, 'B' Block, Rajiv Gandhi Bhawan, Safdarjung Airport, New
Delhi-110003.
3. The Director, Indira Gandhi Rashtriya Uran Akademi, Fursatganj
Airfield, Amethi 229302/Sultanpur.
4. Chief Administrative Officer, Indira Gandhi Rashtriya Uran Akademi,
Fursatganj, Amethi- 229302/Sultanpur.
... Respondents.
By Advocate : Shri Yogesh Chandra Bhatt.
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ORDER (Oral)
Per HON'BLE MR. JUSTICE ANIL KUMAR OJHA, MEMBER (J), Heard, learned counsel for the applicants, learned counsel for the respondents and perused the records.
2. At the outset, learned counsel for the respondents raised the preliminary objection that this OA is barred by limitation. Applicants have prayed for quashing of the order dated 02.07.2012 contained as (Annexure A-10) to the OA.
3. Learned counsel for the applicants opposed the aforesaid submission and contended that applicants are only praying benefits of 3rd MACP, to which respondents are bound to extend.
Further submitted that applicants do not wish to press for Relief No.
(i), which may be treated as deleted. Further submitted that the representations preferred by the applicants, which have been annexed at Annexure A-11 to Annexure A-15, may be directed to be decided by the respondent/ competent authority.
4. In view of the above, Relief No.(i) is deemed as deleted and the respondents/competent authority is directed to consider and decide the representations preferred by the applicants, which are annexed at (Annexure-A-11 and Annexure A-15) page-60 to 84 and 123 to 127 respectively within a period of two months by passing a reasoned and speaking order as per law, under intimation forthwith to the applicants.
5. It is made clear that nothing has been commented upon the merits of the case.
The OA is disposed of accordingly.
Miscellaneous application(s) pending, if any, also stand disposed of. There is no order as to costs.
(PANKAJ KUMAR) (JUSTICE ANIL KUMAR OJHA)
MEMBER (A) MEMBER (J)
Ak/-
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