Dr Keshav Kumar Sharma vs GNCTD

Court
Central Administrative Tribunal

1

Item No.3 (C-5) O.A. No. 3281/2026

CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

O.A. No.3281/2026
M.A. No.4213/2026

st
This the 31 day of August, 2026

Hon’ble Mr. Sanjeeva Kumar, Member (A)
Hon'ble Mr. Ajay Pratap Singh, Member (J)

Dr. Keshav Kumar Sharma,
S/o Dr. Devendra Kumar Sharma,
Aged about 59½ years,
Presently working as Veterinary Officer/Veterinary
Assistant Surgeon,
Government Veterinary Hospital, Nagli Sakrawati,
New Delhi-110043.
… Applicant

(By Advocate: Mr. M K Bhardwaj)

Versus


1. Government of NCT of Delhi,
Through its Chief Secretary,
Delhi Secretariat, I.P. Estate, New Delhi.

2. The Principal Secretary (Development),
Government of NCT of Delhi,
5/9 Under Hill Road, Delhi.

3. The Principal Secretary (Services),
Government of NCT of Delhi,
Delhi Secretariat, I.P. Estate, New Delhi.

4. The Principal Secretary (Finance),
Government of NCT of Delhi,
Delhi Secretariat, I.P. Estate, New Delhi.

5. The Comptroller of Accounts,
Government of NCT of Delhi,
Delhi Secretariat, I.P. Estate, New Delhi.
… Respondents

(By Advocate: Mr. Shadab Hussain Khan for Mr. H A Khan)
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Item No.3 (C-5) O.A. No. 3281/2026

O R D E R (ORAL)
As Per: Hon’ble Mr. Ajay Pratap Singh, Member (J)
M.A./4216/2026 – Application for exemption.
In view of averments made in the M.A. – application for
exemption is allowed being just an exception.
2. Accordingly, M.A./4216/2026 stands disposed of.
O.A./3281/2026
Heard the parties with consent.
2. Present O.A. has been filed by the applicant under
Section 19 of the Administrative Tribunals Act, 1985,
seeking the following relief(s):-
“ i. To quash and set aside the impugned order dated 77.06.2025
th
(Annexure A-1A) to the extent that the applicant has not given 4
financial upgradation in the pay Scale of Rs. 374000-67000 with
Grade pay of Rs. 10000 and direct the respondents to grant 2no,
3rd & 4th financial upgradation to the applicant on completion of
9 years, 13 years & 20 years of service from the date of initial
appointment i.e. 2nd May 1998 with designation.
ii. To declare the action of respondents in denying the applicant
financial upgradation under DACP scheme as illegal and arbitrary
and direct the respondents to grant the DACP financial
upgradation to the applicant as recommended by the Screening
Committee held on 07 .06.2022.
iii. To direct the respondents to extend the benefit of order passed
by Hon'ble Central Tribunal Allahabad in OA No. 330 /01066 of
2014 dated 27 .04.2026.
iv. Quash the decision taken pursuant to the review of the
recommendations of the Screening Committee dated '07.06 .2022’,
including any consequential administrative orders and audit
objection dated 24.08.2018.
v. Declare that the Applicant is entitle to count his previous regular
Group 'A' service w.e.f. 02.05.1998 to 08.10.2008 rendered under
the Government of India the Sashastra Seema Bal, MHA followed
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Item No.3 (C-5) O.A. No. 3281/2026

by technical resignation, for the purposes of grant of financial
upgradations / Promotion under the DACP Promotion Scheme.
vi. Direct the respondents to grant the Applicant, as per
recommendations of the Screening Committee dated '07.06 .2022',
as –
nd
2 (Second) DACP upgradation in Grade Pay Rs.7600
Level 112 with effect from '02.05.2007' Chief Veterinary
Officer; Notionally up to 09.10.2008
rd
3 (Third) DACP upgradation in Grade Pay Rs.8700 Level
13 with effect from '02.05.2011'; Chief Veterinary Officer
(NFSG)
th
4 (Fourth) DACP upgradation in Grade Pay Rs.10000
Level 14 with effect from '02.05.2018'; Chief Veterinary
Officer (SAG) or the corresponding revised Pay Levels
under the 7th Central Pay Commission together with all
consequential benefits, and as per the DACP promotion
scheme order dated 03.09.2020.
vii. Direct the respondents to re-fix the Applicant's Pay with
Designations and release all consequential arrears together with
interest at such rate as this Hon'ble Tribunal deems fit.
viii. To allow the OA with cost.
ix. Pass such further or other order(s) as this Hon'ble Tribunal
may deem fit and proper in the interest of justice. ”
3. Learned counsel appearing for the applicant, after
arguing for some time, submits that applicant would be
satisfied if a direction is issued to competent authority
amongst the respondents to consider the pending
representations dated 13.04.2022, 02.11.2023, 27.11.2023,
08.12.2023, 30.12.2023, 24.09.2024, 10.01.2025,
31.01.2025 & 21.04.2025 (Annexure A-7 colly), 07.07.2025,
08.07.2025 & 11.09.2025 (Annexure A-8 colly) and
reminders dated 13.05.2026 and 08.06.2026 (Annexure A-9
colly) in light of judgment passed by Coordinate Bench of
this Tribunal at Allahabad in O.A./1066/2014 in case of Dr.
Luxmi Shankar Tripathi vs. Union of India & Ors. and
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Item No.3 (C-5) O.A. No. 3281/2026

decide the same by passing a reasoned and speaking order
in accordance with law.
4. Mr. Shadab Hussain Khan, proxy counsel to Mr. H A
Khan, learned counsel for the respondents, after arguing for
some time, fairly submits that pending representations
dated 13.04.2022, 02.11.2023, 27.11.2023, 08.12.2023,
30.12.2023, 24.09.2024, 10.01.2025, 31.01.2025 &
21.04.2025 (Annexure A-7 colly), 07.07.2025, 08.07.2025 &
11.09.2025 (Annexure A-8 colly) and reminders dated
13.05.2026 and 08.06.2026 (Annexure A-9 colly) shall be
considered in accordance with law, if not already decided.
5. Heard. We have considered the matter. In view of above
submissions and without expressing any opinion on the
merits of the case, we deem it just and proper that principles
of natural justice would be met and hereby direct competent
authority amongst the respondents to consider and decide
the applicant’s pending representations dated 13.04.2022,
02.11.2023, 27.11.2023, 08.12.2023, 30.12.2023,
24.09.2024, 10.01.2025, 31.01.2025 & 21.04.2025
(Annexure A-7 colly), 07.07.2025, 08.07.2025 & 11.09.2025
(Annexure A-8 colly) and reminders dated 13.05.2026 and
08.06.2026 (Annexure A-9 colly) in light of law laid down by
Coordinate Bench of this Tribunal at Allahabad in
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Item No.3 (C-5) O.A. No. 3281/2026

O.A./1066/2014 in case of Dr. Luxmi Shankar Tripathi vs.
Union of India & Ors. by passing a reasoned and speaking
order within a period of six weeks from the date of receipt of
a certified copy of the order passed today and communicate
the same to the applicant at earliest possible date.
6. Needless to say, we have not expressed any opinion on
the merits of the case and respondents are free to decide the
pending representations dated 13.04.2022, 02.11.2023,
27.11.2023, 08.12.2023, 30.12.2023, 24.09.2024,
10.01.2025, 31.01.2025 & 21.04.2025 (Annexure A-7 colly),
07.07.2025, 08.07.2025 & 11.09.2025 (Annexure A-8 colly)
and reminders dated 13.05.2026 and 08.06.2026 (Annexure
A-9 colly) by passing a reasoned and speaking order in
accordance with law.
7. In view whereof , present O.A. stands disposed of at
admission stage itself in above indicated terms.
8. There shall be no order as to costs.















[

(Ajay Pratap Singh) (Sanjeeva Kumar)
Member (J) Member (A)



/dhruv/
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