Central Administrative Tribunal - Delhi
Hazari Lal (Sc) vs Union Of India Through The Secretary on 23 December, 2011
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.4632/2011 M.A.No.3483/2011 Friday, this the 23rd day of December 2011 Honble Shri M.L. Chauhan, Member (J) 1. Hazari Lal (SC) s/o late Shri Gori Sahay r/o B-33, Sector 16 A Part II J J Colony, Kakrora New Delhi-78 2. Vijay Kumar (OBC) S/o late Shri Nanka Chand r/o E 265A, Yadav Nagar, Samaypur Delhi-42 ..Applicants (By Advocate: Shri Ravinder Kumar Sharma) Versus 1. Union of India through the Secretary Ministry of Information & Broadcasting Govt. of India, Shastri Bhawan, New Delhi 2. The Director General Directorate General of Doordarsan Doordarsan Kendra, Mandi House New Delhi 3. The Director (Admn.) Directorate General of Doordarsan Doordarsan Kendra, Mandi House New Delhi ..Respondents O R D E R (ORAL)MA 3483/2011
MA seeking joining together in a single petition is allowed.
OA 4632/2011The grievance of the applicants in this case is that in the year 2006 the working days were increased from 10 to 19 days, whereas now in August 2011, the working days have been decreased from 19 to 10 days. It has further been averred that the working days of some of the similarly situated persons, namely, Smt. Prem Kumari and Smt. Nirmal Jeet Kaur have been increased and they have also been getting the enhanced pay in terms of memorandum dated 31.10.2011 (Annexure A-4).
2. I have heard the learned counsel for the applicants and I am of the view that the present OA can be disposed of at the admission stage with a direction to respondents to decide the representation of the applicants dated 14.9.2011 (Annexure A-5 & A-6) by passing a reasoned and speaking order.
3. Accordingly, the OA is disposed of at this stage with a direction to the Director General, Directorate General of Doordarshan, New Delhi (respondent No.2) to dispose of the aforesaid representation of the applicants by passing a reasoned and speaking order specifically dealing with their contentions regarding reduction in working days, vis-`-vis, other persons in whose cases working days have not been decreased. Such a decision shall be taken within four weeks from the date of receipt of a copy of this order, after taking into consideration the aforesaid memorandum dated 31.10.2011.
( M L Chauhan ) Member (J) /sunil/