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Judgment
(As per Hon’ble Mr. Manish Garg, Judicial Member)
In the instant OA, the applicant is seeking the following relief:
“To grant notional annual increment on completion of one year of service as on 01st July to 30th June of the year following the law laid down by the Hon’ble Supreme Court in RP (C) No.1731/2019 in SLP (C) No.22008/2018 in the case of Ayyamperumal and also Hon’ble Supreme court in Judgment and grant Annual Grade Increment due as on 01.07.2020, by raising the pay from Rs.1,38,500/- to Rs.1,42,500/-, and to declare the inaction of the respondents as unjust, arbitrary and discriminatory and to pass such other order or orders as this Tribunal may deem fit and proper in the circumstances of the case.”
Heard Mr.G.Jaya Prakash Babu, learned counsel for the Applicant and Mrs.B.Gayatri Varma, learned Sr. Central Govt. Standing Counsel appearing on behalf of the Respondents.
Since the matter pertains to grant of notional increment, which is no longer Res integra, which is settled by the Hon’ble Apex Court in its judgment dated 11.04.2023 in CA.No.2471/2023 along with MA.No.2400/2024. To the aforesaid effect, a office memorandum No.19/116/2024-Pers.Pol.(Pay) (Pt), dated 20.05.2025, has already been issued. Rather, it is unfortunate, that the applicant has been compelled to approach this Tribunal, despite there is a representation pending and the said representation ought to be disposed of in terms of OM dated 20.05.2025, as observed, which has been issued in terms of the ratio laid down by the Hon’ble Apex Court.
Mrs.B.Gayatri Varma, learned Senior Central Govt. Standing Counsel, seeks time to file appropriate response.
However, considering that the matter pertains to notional increment, the respondents are directed to pass appropriate reasoned and speaking order, and pass consequential order, if so, in accordance with law within a period of 30 days from the date of receipt of a certified copy of this order. The consequential relief may follow 30 days thereafter. Needless to mention that we have not gone into the merits of the case since the specific prayer is for grant of notional increment. We also make it clear that if the consequential order is passed and the payment is not made within 30 days, the applicant shall also be entitled to interest at the GPF rate.
With the above direction, the OA is disposed of at the admission stage. Pending MAs, if any, also stand disposed of. There shall be no order as to costs.