Ajay Kumar vs Union Of India

R.N. Singh, Member (J)

Heard learned counsel for the applicant.

The present Original Application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 against the inaction at the end of the respondents on his representation dated 2.7.2020 (Annexure A/8).

Learned counsel for the applicant submits that applicant has been repatriated from CRIS to Northern Railway w.e.f. 11.5.2020 (forenoon) for further posting vide Order/letter dated 4.6.2020 (Annexure A/1). However, in spite of his aforesaid representation, the applicant is not being posted or paid his salary and he is being made to run from one office to another of the respondents.

Issue notice.

Shri K.K. Sharma, learned standing counsel appearing on behalf of the respondents, accepts notice.

Mr. Saini, learned counsel for the applicant, submits that the applicant shall be satisfied, if the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid representation and dispose of the same in a time bound manner. To such request of learned counsel for the applicant, there is no objection from the learned counsel for the respondents.

In view of the aforesaid and without going into the claim of the applicant, the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid representation dated 2.7.2020 (Annexure A/8) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within four weeks of receipt of a copy of this Order.

The present OA is disposed of in the aforesaid terms. However, there shall be no order as to cost.