Central Administrative Tribunal - Delhi
Sh. S.N. Dixit & Ors vs Union Of India & Ors on 5 August, 2013
Central Administrative Tribunal Principal Bench, New Delhi RA No.130/2013 in O.A. No.971/2012 Monday, this the 5th day of August, 2013 Honble Shri G.George Paracken, Member (J) Honble Shri Shekhar Agarwal, Member (A) Sh. S.N. Dixit & Ors. . Applicants (By Advocate: Shri B.K. Berera) Versus Union of India & Ors. .Respondents (By Advocate: Shri D.K. Mahendru) O R D E R (ORAL)
Honble Shri G. George Paracken This review application has been filed by the respondents in OA No.971/2012 seeking review of the order dated 28.01.2013. The operative part of the said order reads as under:-
3. We have heard the learned counsel of both sides and perused the material placed on record.
4. Learned counsel for the respondents also agreed that there will be no objection in placing the representations of the applicants before the Committee of Secretaries.
5. Accordingly, we allow this O.A. and direct the respondents that the representations of the applicants be placed before the Committee of Secretaries headed by Cabinet Secretary for appropriate decision. This shall be done within a period of two months from the date of receipt of a certified copy of this order. There shall be no order as to costs.
2. Learned counsel for the review applicant has submitted that even though this Tribunal has passed the aforesaid order dated 28.01.2013 on the agreement of the respondents counsel that there will be no objection in placing the representations of the applicants before a Committee of Secretaries but the factual position is that the said Committee of Secretaries was constituted only for the purpose of considering the recommendations of the 6th Pay Commission by the Ministry of Expenditure vide its Office Memorandum dated 15.04.2008 and after its recommendations were accepted it has been wound up by a separate Office Memorandum dated 11.07.2013.
3. In view of the above position, this Review Application is allowed and the Original Application is restored for hearing on merits.
4. List the OA on 29.08.2013. A copy of this order may also be placed in the file of the OA.
(Shekhar Agarwal) (G. George Paracken)
Member (A) Member (J)
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