Central Administrative Tribunal - Jabalpur
Sanjay Kumar Kashyap And Another vs Electronics Test And Development ... on 7 January, 2022
1 OA No.203/39/2022
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
CIRCUIT SITTING : BILASPUR
Original Application No.203/39/2022
Bilaspur, this Friday, the 07th day of January, 2022
HON'BLE MR. RAMESH SINGH THAKUR, JUDICIAL MEMBER
1. Sanjay Kumar Kashyap, S/o Shri Ganesh ram Kashyap, aged about 47 years,
R/o Behind Lafagarh Gas Godown, Shubham Vihar, Bilaspur, District - Bilaspur
(C.G.) 495001.
2. Poonam Chandra Verma, S/o Shri Premlal Verma, aged about 42 years, R/o
LIG-135, Tathiband, Raipur, District Raipur (C.G.) 490042 -Applicant
(By Advocate - Shri Akash Pandey)
Versus
1. Union of India through its Secretary, Ministry of Electronics and Information
Technology, Electronics Niketan, 6, CGO Complex, Lodhi Road, New Delhi -
110003.
2. Director General, National Informatics Centre, Ministry of Electronics and
Information Technology, A-Block, CGO Complex, Lodhi Road, New Delhi -
110003.
3. State Informatics Officer, National Informatics Centre, Ministry of Electronics
and Information Technology, Ad-2/14, Admin Block, Mahanadi Bhawan
Mantralaya, Naya Raipur, Raipur (C.G.)
-Respondents
(By Advocate - Shri Siddharth Rathod)
ORDER
This Original Application has been filed by the applicants seeking direction to the respondents to grant promotion/upgradation of the Page 1 of 3 2 OA No.203/39/2022 post/grade pay along with pay scale from the date of acquiring the eligibility.
2. From the pleadings the case of the applicants is that both the applicants were appointed as Scientific/Technical Assistant with the respondent department. Thereafter, the applicants were promoted on the post of Scientific Officer. Meanwhile, the 6th Pay Commission was formulated and the recommendations of the 6th Pay Commission were accepted by the Ministry of Finance and other departments also. The applicants submit that the similarly placed persons have been granted the ante-dated promotion vide order dated 22.04.2015 (Annexure A-9) in compliance of the directions passed by Principal Bench of this Tribunal in Original Application No.1809/2013 dated 21.12.2014. The applicants have also made their representation (Annexure A-8 collectively) for redressal of their grievances raised in this Original Application. However, the same have not been decided by the respondents till date.
3. At this stage, learned counsel for the applicants submits that the applicants will be satisfied if the competent authority of the respondent department is directed to consider and decide the applicants' representation (Annexure A-8 collectively) in a time-bound manner. Page 2 of 3 3 OA No.203/39/2022
4. Learned counsel for the respondents has no objection if this Original Application is disposed of in above terms.
5. This Tribunal has considered the matter and is of the view that ends of justice will be met if the respondent department is directed to decide the applicants' representation (Annexure A-8 collectively) in a time frame. Accordingly, the competent authority of the respondent department is directed to consider and decide the applicants' representation (Annexure A- 8 collectively), within a period of eight weeks' from the date of receipt of a copy of this order. Needless to say that the competent authority shall pass the reasoned and speaking order and the contentions raised in the representation shall be dealt with. For this purpose, the applicants shall make available the copy of this order along with the Original Application to the competent authority.
6. With these observations, this Original Application is disposed of at the admission stage itself. It is made clear that this Tribunal has not expressed any opinion on the merits of the case.
(Ramesh Singh Thakur) Judicial Member am/-
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