- Bookmark
- Share
- CaseIQ
ANIL KUMAR v. GOVT. OF NCTD
Central Administrative Tribunal Principal Bench, New Delhi
O.A. No.2443/2016 Monday, this the 25thday of July 2016
Hon'ble Mr. P.K. Basu, Member (A) Hon'ble Mr. Raj Vir Sharma, Member (J)
Mr. Anil Kumar, aged 53 years s/o late Mr. R N Verma working as Superintendent (Group B) Department of Women and Child Development Govt. of NCT of Delhi
K G Marg, New Delhi
..Applicant
(Nemo)
Versus
Govt. of NCT of Delhi
Through
1. The Chief Secretary New Secretariat, Players Building IP Estate, New Delhi
2. The Director Directorate of Women and Child Development Govt. of NCT of Delhi
K G Marg, New Delhi
..Respondents
O R D E R (ORAL)
Mr. P.K. Basu:
The applicant's name was considered for promotion in the last Departmental Promotion Committee (DPC) held but it was kept under sealed cover due to his being under suspension. In his representation dated 18.06.2015 (Annexure A-1), the applicant has stated his suspension has been revoked and he has joined on 19.05.2015 and no charge sheet has
1
2
been issued to him so far, and requested for granting regular promotion after opening the sealed cover.
2. The Original Application is disposed of at this stage without going into the merits of the matter with direction to the respondents to consider the applicant's aforementioned representation dated 18.06.2015 in the light of the facts and judgment of Hon'ble Supreme Court in Union of India etc. etc. v. K.V. Jankiraman etc. etc., (1991) 4 SCC 109 and O.M. No.22011/4/91-Estt. (A) dated 14.09.1992 issued by the Department of Personnel & Training on the subject.
(Raj Vir Sharma ) ( P.K. Basu ) Member (J) Member (A)
July 25, 2016
/sunil/
Alert