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Central Administrative Tribunal - Delhi

Somvir Rana [Tgt (Eng.) vs Govt. Of Nct Of Delhi on 8 May, 2014

      

  

  

 CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH

O.A. No. 1368/2014
M.A. No. 1169/2014

New Delhi, this the 8th day of May, 2014

HONBLE MR. V.  AJAY KUMAR, MEMBER (J)
HONBLE MR. V.N. GAUR, MEMBER (A)

1.	Somvir Rana [TGT (Eng.)], 
	ID No.20071704,
S/o Shri Dayanand Rana,
GBSSS Tikri Kalan, Delhi-41.
R/o Village Nizampur Khurd,
PO Kundal Distt., Sonipat,
Haryana.

2.	Om Prakash Deswal [TGT (Eng.)],
	ID No. 20071437,
	S/o Shri Suraj Bhan,
	S.V. Co-Ed. Sawda, J.J. Colony,
	B-Block, Delhi-81. 
	R/o H.No.1732, Sector-06,
	Bahadurgarh, Distt. Jhajjar,
	Haryana.

3.	Raj Kumar [TGT (Eng.)],
	ID No. 20071867, 
	S/o Shri Didare Singh,
	S.V. Co-Ed. Sawda, J.J. Colony,
	B-Block, Delhi-81. 
	R/o H.No.11/211 A, Radha Colony,
	Barahi Road, Bahadurgarh.

4.	Aketa, ID No. 20071752,
	W/o Shri Narender Kumar,
	S.V. Co-Ed. Sawda, J.J. Colony,
	B-Block, Delhi-81. 
	R/o H.No.456/2, Ramayan Pana,
	Tikri Kalan, Delhi-41.

5.	Ramesh Kumar [TGT (N. Science)],
	ID No. 20036709,
	S/o Shri Daulat Ram,
	GBSSS Tikri Kalan, Delhi-41.
	R/o H.No.706/12, Dayanand Nagar,
	Bahadurgarh, Distt. Jhajjar, 
	Haryana.

6.	Suresh Kaushik [TGT (N. Science)],
	ID No. 19920132,
	S/o Shri Indersen Sharma,
	GBSSS Tikri Kalan, Delhi-41.
	R/o 165/7, Model Town, 
	Bahadurgarh, Jhajjar, Haryana.

7.	Mukesh Kumar [TGT (Maths)],
	ID No. 19990685,
	S/o Shri Nand Ram,
	GBSSS Tikri Kalan, Delhi-41.
	R/o H.No.1769, Sector 06,
	Bahadurgarh, Distt. Jhajjar, Haryana.

8.	Manoj Kumar [TGT (Skt.)],
	ID No. 20025500,
	S/o Shri Bansi Dhar,
	GBSSS Tikri Kalan, Delhi-41.
	R/o H.No.2223/8, Dharmpura 
	Bahadurgarh, Distt. Jhajjar,
	Haryana.

9.	Ramesh Kumar Punia [TGT (Maths)],
	ID No. 20040696,
	S/o Shri Mohinder Singh,
	GBSSS Tikri Kalan, Delhi-41.
	R/o Vill. & PO Khudan,
	Distt. Jhajjar, Haryana.

10.	Munish Kumar [TGT (S.S.)],
	ID No. 20040713,
	S/o Shri Prahlad Singh,
	GBSSS Tikri Kalan, Delhi-41.
	R/o H.No.420, Sector 2,
	Distt. Rohtak, Haryana.

11.	Sunil Kumar [TGT (N. Science)],
	ID No. 20036702,
	S/o Shri Mitter Singh,
	S.V. Co-Ed. H-Block, J.J. Colocy, 
	Sawada, Ghewara, Delhi.
	R/o H.No.1497, Sector 06,
	Bahadurgarh, Distt. Jhajjar, Haryana.

12.	Mrs. Suresh Kakhar [TGT (Sanskrit)],
	ID No. 20060459,
	W/o Shri Bijender Singh Jakhav,
	G.S.K.V. Mundka, Delhi-41.
	R/o H.No.1590-A, Sector 06,
	Bahadurgarh, Distt. Jhajjar, Haryana.

13.	Surender Kumar [TGT (Sanskrit)],
	ID No. 19931730,
	S/o Shri Tek Chand,
	G.B.S.S.S. Pooth Khurd,
	R/o H.No.106, Iswar Colony,
	Bawana, Delhi-39.

14.	Arun Kumar [TGT (Hindi)],
	ID No. 20072705,
	S/o Shri Ram Karan,,
	GBSSS Mundka, Delhi-41.
	R/o Gali No.2, Hanuman Dhani, 
	Bhiwani, Haryana. 					.. Applicants

(By Advocate : Shri S.M. Hooda with Shri Ravinder Kumar Sharma)

Versus

Govt. of NCT of Delhi, through

1.	The Chief Secretary,
	5th Level, Delhi Secretariat,
	I.P. Estate, New Delhi-02.

2.	Secretary of Education,
GNCTD, Old Secretariat, 
Delhi.

3.	Director of Education,
GNCT of Delhi, Old Secretariat, 
Delhi.

4.	Deputy Controller of Accounts,
	(Education), GNCT of Delhi,
	Old Secretariat, Delhi.			  	     .. Respondents

ORDER (ORAL)

Mr. V. Ajay Kumar, Member (J) Heard the learned counsel for the applicants.

2. MA 1169/2014 filed under Rule 4(5)(a) of C.A.T. (Procedure) Rules, 1987, for joining together, is allowed.

3. The applicants, who are working as Trained Graduate Teachers (TGTs) in the Govt. of NCT of Delhi, have filed the present O.A. seeking the following relief:

i) Issue a direction to the respondents to fix the Initial Basic Pay or Entry Pay as per 6th Central Pay Commission Report from the date of promotion or holding the posts on or after 01.01.2006 and also pay the arrears along with the interest thereon.
ii) Cost of litigation be awarded.
iii) Pass such other orders or direction which the Honble Tribunal may deem fit and proper in the interests and circumstances of the case.

4. It is submitted that the applicants have made number of representations to the respondents requesting them in this regard and one such latest representation dated 25.04.2013 is placed at Annexure A-5, but the respondents have not passed any orders on the said representations.

5. In the circumstances, the O.A. is disposed of, at the admission stage itself, without going into the other merits of the case, by directing the Respondents to consider the representations of the applicants and to pass an appropriate reasoned and speaking order thereon, within eight weeks from the date of receipt of a copy of this order. No order as to costs. 

(V.N. GAUR)						 (V.  AJAY KUMAR)
MEMBER (A)						      MEMBER (J)

/Jyoti/