Central Administrative Tribunal - Delhi
Shri Satya Narain vs Union Of India Through Secretary on 3 March, 2009
Central Administrative Tribunal Principal Bench, New Delhi. TA 866/2009 New Delhi this the 3rd day of March, 2010 Honble Mr. N.D. Dayal, Member (A) Shri Satya Narain General Secretary Municipal Radiographer Union & (Member of Delhi Radiographers Welfare Association Delhi State) 190, Bara Thakur Dwara Shahdara, Delhi-110032. Applicant (Applicant in person) versus 1. Union of India Through Secretary, Union of India, New Delhi. 2. Ministry of Health & Family Welfare Union of India through Secretary (Health) Union of India, New Delhi. 3. Ministry of Atomic Energy Union of India through Secretary Ministry of Atomic Energy Union of India, New Delhi. 4. Govt. of N.C.T., Delhi Through Chief Secretary Govt. of NCT of Delhi, Delhi Old Secretariat, Delhi. 5. Municipal Corporation of Delhi Through Commissioner M.C.D. Town Hall (Chandni Chowk), Delhi. Respondents. (By Advocate: Shri Praveen Swaroop) ORDER (ORAL)
Upon perusal of the prayers made in this TA, transferred to the Tribunal on 27.02.2009, it is seen that the applicant has made multifarious reliefs, such as, grant of risk allowance, revision of pay structure, equal pay for equal work, increase in stipend. In addition, he has made a prayer for time bound promotion as also for adequate safety measures to be put in place, along with removal of unskilled staff as also for taking cognizance of criminal offences. The applicant, who appears in person, states that most of these issues are still alive for him although more than ten years have passed and he wants to again approach the Honble High Court. The applicant also states that he wants the Writ Petition to be transferred back to the Honble High Court. It is not disputed by him that such intention has been verbally expressed more than once in the past but no effort was taken to make any written application in that regard except seek adjournment. The applicant again seeks adjournment.
2. It is noticeable that the multiple reliefs sought by him contrary to Rule 10 of the CAT (Procedure) Rules, 1987, pertain to policy decisions of Govt. in connection with Pay Commission recommendations and staff related matters as well as criminal offence issues etc. for which in the first instance the prerogative lies with the Govt. and other appropriate fora to deal with the same, keeping in view also the subsequent developments since 1998 when the writ petition was filed such as the advent of the 6th CPC, progress in criminal cases and changes if any in work environment. It is felt that this matter need not be kept pending further and it is therefore disposed of with liberty to the applicant to approach the appropriate forum in respect of the surviving grievances by updating them as per the latest position. No costs.
(N.D.Dayal) Member (A) /kdr/