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Judgment
O R D E R
Shri S.J. Ishtiaque, counsel for the applicant is present. Shri Chakrapani Vatsyayan, counsel for the respondent No 2 and Shri Amitabh Kumar Sinha, counsel for respondent Nos. 1, 3, 4 and 5.
Heard on admission.
This OA has been filed for granting the notional increment. It appears that the legal issue has been settled by the Hon’ble Supreme Court in The Director (Admn. And HR) KPTCL & Ors vs. C.P. Mundinamani & Ors – (2003) SCC Online SC 401 Civil Appeal No.(s) 2471/2023 decided on 11.04.2023. Upon the basis of aforesaid judgment this Tribunal also decided the OA No. 1087 of 2022 on 15.06.2023. Therefore, in this case the counter reply is not required. The matter may be decided only by passing a direction to the competent authority to decide the claim of notional increments of all five applicants in the light of aforesaid judgment of Hon’ble Supreme Court.
Therefore, this OA is disposed of with the direction to the competent authority amongst the respondents to decide the claim of the all five applicants regarding notional increment in the light of the aforesaid judgment of the Hon’ble Supreme Court. A copy of this order and the order dated 14.06.2023 passed in OA No. 1087 of 2022 will be submitted by the applicant before the competent authority, within 15 working days from today. Thereafter, the competent authority will decide the claim of all five applicants within a period of three months. Accordingly, the OA is disposed of. One copy of this order be provide to both parties as free of cost. All the pending MA’s, if any, will be treated as disposed of. No costs.