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Judgment
Learned counsel for the parties are present and heard.
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following reliefs:–
“(i)This Hon'ble Tribunal may please to direct the respondents to grant the applicant one notional increment for the period from 01-07-2017 to 30.06.2018 for purposes of pensionery benefits and accordingly re-fix his pension and other pensionery benefits and pay the arrears along with admissible interest thereupon.
(ii)Any other relief, which this Hon'ble Tribunal may deem fit and proper in the circumstances of the case may be given in favour of the applicant.
(iii)Award the costs of the original application in favour of the applicant.
Learned counsel for the applicant submits that the applicant retired from the post of Fitter General Mechanic (SK) from the office of respondent No. 4 on 30.06.2018. He submits that the applicant is residing at Prayagraj and, as per Rule 6(2) of the Central Administrative Tribunal (Procedure) Rules, 1987, the applicant is entitled to file the present Original Application before this Tribunal. Learned counsel for the applicant submits that the issue with regard to the grant of notional increment has attained finality after the judgment of the Hon’ble Supreme Court in The Director (Admn. & HR), KPTCL & Ors. v. C.P. Mundinamani & Ors., Civil Appeal No. 2471 of 2023, decided on 11.04.2023. He further submits that the said issue was subsequently considered by the Hon’ble Supreme Court in Union of India & Anr. v. M. Siddaraj, SLP (C) No. 4722 of 2021. He further submits that, taking note of the aforesaid judgments, the DoPT has issued an O.M. dated 14.10.2024, directing the respondents to consider the grievance of those personnel who retired on 30.06.2023 for grant of notional increment. Learned counsel for the applicant submits that, post-retirement, the said benefit has not been given to the applicant. He has moved a representation dated 16.04.2025 before respondent No. 4, which is still pending consideration.
On the other hand, learned counsel for the respondents seeks time to apprise this Court regarding the status of the representation so moved by the applicant.
Considering the limited prayer of the applicant and without entering into the merits of the claim, this Tribunal disposes of the present Original Application with a direction to the respondent/competent authority to consider the applicant’s grievance regarding grant of one notional increment in the light of the judgment of the Hon’ble Supreme Court in The Director (Admn. & HR), KPTCL & Ors. v. C.P. Mundinamani & Ors., Civil Appeal No. 2471 of 2023 (@ SLP (C) No. 6185 of 2020), decided on 11.04.2023, the order dated 19.05.2023 in Union of India & Anr. v. M. Siddaraj, SLP (C) No. 4722 of 2021, and DoPT O.M. dated 14.10.2024, and to decide the applicant’s representation dated 16.04.2025 by a reasoned and speaking order, in accordance with law, within three months from the date of receipt of a certified copy of this order.
Accordingly, the instant Original Application stands disposed of with the above-mentioned directions.
It is made clear that this Tribunal has not entered into the question of delay, laches, or the merits of the applicant’s claim. All issues are left open for consideration by the respondents.
All pending M.A.s, if any, stand disposed of. No order as to costs.