Central Administrative Tribunal - Delhi
Sh. K. C. Chauhan vs Government Of Nct Of Delhi on 3 November, 2011
Central Administrative Tribunal Principal Bench OA No.3937/2011 MA No.2918/2011 New Delhi, this the 3rd day of November, 2011 Honble Mr. Justice V. K. Bali, Chairman Honble Dr. Ramesh Chandra Panda, Member (A) 1. Sh. K. C. Chauhan aged 61 years, S/o R. K. Chauhan R/o QU-120C, Pitam Pura, New Delhi 110 086. 2. Sh. Bhagat Swaroop aged 61 years, S/o Sh. Bansi Dhar R/o DG-II, 171-A, Vikas Puri, New Delhi. Applicants. (By Advocate : Shri D. R. Gupta) Versus 1. Government of NCT of Delhi through its Chief Secretary Players Building, I.P. Estate, New Delhi. 2. Director of Education Government of NCT of Delhi, Directorate of Education, Old Secretariat, Delhi. Respondents. (By Advocate : Ms. Sumedha Sharma) : O R D E R (ORAL) : Justice V. K. Bali, Chairman :
Issue notice to the respondents. On our asking, Ms. Sumedha Sharma, Advocate, accepts notice on behalf of the respondents. She has taken some time to go through the pleadings made in the OA, after which, it is not in dispute that the matter herein is indeed covered by the decision of this Tribunal in OA No.1166/2009 in the matter of S. C. Gupta & Others versus Government of NCT of Delhi & Others decided on 6.10.2009 which was confirmed by the High Court in WP(C) No.724/2010 on 6.09.2010 as also by the Honble Supreme Court vide order dated 5.01.2011 passed in Special Leave to Appeal (Civil) No.724/2010.
2. For parity of reasons given by us in S. C. Guptas case (supra), this OA is allowed in same terms.
(Dr. Ramesh Chandra Panda) (V. K. Bali) Member (A) Chairman /pj/