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[Cites 1, Cited by 4]

Central Administrative Tribunal - Delhi

Tilak Raj Sharma S/O Hari Ram Sharma vs Union Of India & Ors. Through on 11 August, 2011

      

  

  

 Central Administrative Tribunal,
Principal Bench

OA No.2913/2011
MA No.2107/2011

New Delhi this the 11th day of August, 2011

Honble Mr.Justice V.K. Bali, Chairman
Honble Dr. Ramesh Chandra Panda, Member (A)

1.	Tilak Raj Sharma s/o Hari Ram Sharma,
R/o a-29, Cosy Apartment,
Sector 9, Rohini, New Delhi.

2.	M.K. Mandal s/o M.C. Mandal
R/o Flat No. 10/111, CPWD Colony,
Meerand Nagar, Pune.

3.	Sanjay Gupta s/o R.C. Gupta,
R/o 175, Pocket H-17, Sec.7,
Rohini, New Delhi.

4.	V.K. Punhani Vasudev
Serving as Executive Engineer (Elect.)
CPWD, Nirman Bhawan, New Delhi.

5.	Anil Kumar Puri s/o late Gyan Prakash Puri,
Serving as Executive Engineer (Elect.)
CPWD, Nirman Bhawan, New Delhi.

6.	Rakish Vij s/o I.P. Vij,
R/o Flat No. 15, F.F., Jaipuria Enclave,
Kaushambhi, Ghaziabd (UP).

7.	R.K. Thakur s/o Lachhman Singh,
	R/o 53, Neelgiri Apartment,
Sector 9, Rohini, Delhi  85.

8.	Rameshwar Prasad s/o late Chhangu Lal,
R/o N-289, Sector 8, R.K. Puram, 
New Delhi.

9.	Ravinesh Kumar s/o D.P. Gupta,
R/o Flat No. E-301, Jagaran, CGHS, 
Sec. 22, Dwarka, New Delhi  75.

10.	Gopal Singh Bisht s/o Sh. K.S. Bisht,
R/o Kishore Sadan, Hira Dungri,
NTD, Almora (Uttrakhand),
Local Add  C-412, Sec. 22, NOIDA (UP).

11.	Pramod Kumar Sharma s/o B.P. Sharma
R/o 1/2930, Ram Nagar Extn.,
Near P.O. Loni Road, Shahdara,
Delhi  110 032.
12.	Sawant Ram s/o late Ram Chander,
R/o Type-IV, North West Moti Bagh,
New Delhi  110 021.

13.	Lal Singh s/o Kehari Singh,
R/o Flat No. 1335, Type IV,
Sector 12, RK Puram, New Delhi.

14.	Ramesh Chand s/o Sh. Punnu Das,
R/o C-121, Chander Nagar,
Ghaziabad (UP).

15.	Ved Prakash Gupta s/o late L.R. Gupta,
R/o B-2/421, Yamuna Vihar,
Delhi  110 053.

16.	Sudhir Shanker Johri s/o Hari Shanker,
R/o E/OI, CPWD, Training Institute,
Campus, Kamla Nehru Nagar,
Ghaziabad.

17.	Bhagwan Dass Singh s/o late Girdhari Lal,
R/o 14, Engineers Estate,
21, IP Extension, Delhi  110 092.

18.	P.J. Bhatia s/o late Jhaman Das,
R/o I-19, Lajpat Nagar-I, New Delhi.

19.	P.H. Dadlani s/o late Harchand Rai Dadlani,
R/o C2B-39A, Janakpuri,
New Delhi  110 058.

20.	K.P. Kewal Ramani s/o P.B. Kewal Ramani,
R/o H-M-32, Lajpat Nagar,
New Delhi  110 024.

21.	R.L. Nathani s/o late B.M. Nathani,
R/o III-G-12, Lajpat Nagar,
New Delhi  110 024.

22.	M.B. Bhatia s/o B.P. Bhatia,
R/o PP-31, Maurya Enclave,
Pitam Pura, Delhi  110 034.

23.	M.B. Keswani s/o Bhagwan Dass Keswani,
R/o B-263, Lok Vihar, Pitam Pura,
Delhi  110 034.

24.	Ashok Kumar Kapur s/o late R.L. Kapur,
R/o B-108 (1st Floor), Kalkaji,
New Delhi  110 019.

25.	O.P. Aggarwal s/o late J.L. Aggarwal,
R/o 77, Engineers Estate -21, 
I.P. Extn., Patpar Ganj, Delhi  110 092.

26.	P.B. Tulsiani s/o late B.D. Tulsiani,
R/o M-107, Saket, New Delhi  110 017.

27.	Shakti Chand s/o late Brij Lal Dhiman,
R/o N-16, Hargovind Enclave,
Opp. DLF Farms, Chattarpur,
New Delhi  110 074.

28.	P.P. Keshkar s/o late Sh. Pittu,
R/o 11/15, Shyama Apartmetns,
Flat No. S03, Rajender Nagar,
Sector  3, Shahibabad, Ghaziabad (UP).

29.	N.N.V. Ravi Prasad s/o N. Vithoba Rao,
R/o Plot No. 269, Ulkanagri,
Aurangabad  431005.

30.	Anil Kumar Saini s/o M.L. Saini,
R/o 1114, Sector IV,
RK Puram, New Delhi  110 022.

31.	A.K. Patial s/o Prithi Chand,
R/o H.No. 47-A (GF), Pocket B,
Mayur Vihar, Phase-II, New Delhi.		Applicants

 (By Advocate: Sh. M.K. Bhardwaj)

Versus

Union of India & Ors. through:
1.	The Secretary, Govt. of India,
	Ministry of Urban Affairs & Employment,
	Nirman Bhawan, New Delhi-110001.

2.	The Director General of Works,	
	Central Public Works Department,
	Nirman Bhawan, New Delhi.  		    Respondents

ORDER (ORAL)

Justice V.K. Bali, Chairman:

The applicants in this case have sought a direction to the respondents to extend the benefits of the judgment of this Tribunal in OA No. 299/CH/2007 in the matter of C.M. Malhotra and two others vs. UOI, which is reported to have been upheld by the Honble High Court and the Honble Supreme Court and which is also reported to have been implemented by the respondents vide orders dated 06.04.2010 and 15.04.2011. It is the submission of the learned counsel for the applicants that the applicants in this case are identically placed as the applicants in the aforementioned OA.

2. In view of this submission, we dispose of this Original Application at the admission stage itself, without going into the merits of the case and without prejudice to the rights of the respondents, by directing the respondents to verify from their original records as to whether the applicants are identically placed as those in the aforementioned OA and if so, extend the same benefits as have been extended to the applicants in the aforementioned OA, in accordance with law. The respondents are directed to pass a speaking order in this regard within a period of two months from the date of receipt of a certified copy of this order.

3. With the above directions, the Original Application stands disposed of.

4. Registry is directed to forward a copy of this Original Application along with a copy of this order to Respondent No.2. 

(Dr. Ramesh Chandra Panda)				     (V.K. Bali)
           Member (A)						     Chairman

/naresh/