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CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
OA NO.3245/2017 with
MA NO.3441/2017 New Delhi this the 15thday of September, 2017
HON'BLE MR. V. AJAY KUMAR, MEMBER (J) HON'BLE MS. NITA CHOWDHURY, MEMBER (A)
Chandra Datt (aged about 59 years), S/o Sh. Krishna Nand,
R/o 4/5, Railway Quarter, Lodhi Colony, New Delhi
Working as : Catering, Khalasi, Group 'D', Under Dy. CCM/Catering, Parliament House, New Delhi. …Applicant (By Advocate: Mr. P.S. Khare)
VERSUS
Union of India through:
1. The General Manager, Northern Railway, Baroda House, New Delhi.
2. The Deputy Chief Commercial Manager/Catering,
Parliament House,
New Delhi. …Respondents
:ORDER (Oral):
HON'BLE SHRI V. AJAY KUMAR, MEMBER (J):
Heard the learned counsel for the applicant.
2. MA No.3441/2017 filed by the applicant seeking exemption from filing the English Transcription of Hindi documents and typed copy of hand written/dim documents is allowed for the reasons stated therein.
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3. The applicant, who is working as Catering Khallashi in the respondent organization, filed the OA seeking the following reliefs:-
"(a) Allow the OA declare to the effect that the applicant is entitled to get 02 more promotions in grade Rs.2400 and Rs.2800 under MACP by taking into consideration. 50% period of temporary status service to regularization and 100% service from regularization till 16.6.2017.
(b) Pass any other order which this Hon'ble Tribunal may deem fit & proper."
3. It is submitted that the applicant made a representation annexure A-4 dated 01.07.2017, ventilating his grievances to the respondents. However, no order has been passed by them till date.
4. In the circumstances, the OA is disposed of, without going into the merits of the case, by directing the respondents to consider annexure A-4 representation of the applicant dated 01.07.2017 and pass an appropriate speaking and reasoned order thereon, within 90 days from the date of receipt of copy of this order, in accordance with law. No costs.
(NITA CHOWDHURY) (V. AJAY KUMAR)
MEMBER (A) MEMBER (J)
/jk/
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