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Judgment
8 paragraphs · 254 wordsDevendra Chaudhry, Member (A)
Heard learned counsel for the applicant as well as counsel for the respondents at length. CA and RA have been exchanged.
At the outset, learned counsel for the applicant pointed out that the matter concerns punishment in which an appeal has been filed as per rules. He also stated that vide order dated 09.08.2021, this Tribunal had permitted to withdraw the O.A No. 163 of 2020 so as to enable the applicant to file a better O.A with better particulars. The same has been done now in the form of instant O.A and it contains the appeal application/representation dated 25.07.2014 (Annexure A-9).
Learned counsel for the applicant further states that ends of justice would be served if a direction is given by this Tribunal to the respondents/competent authority to consider and dispose of the pending appeal of the applicant within a stipulated period of time as per CCS(CCA) Rules, 1965. Learned counsel for the respondents has no objection to the same.
In view of the above submissions, respondents /Competent authority is directed to decide the appeal dated 25.07.2014 (Annexure A-9) filed as per Rule-23 of the CCS (CCA) Rules, 1965 by passing a reasoned and speaking order within a period of three months from the date of receipt of certified copy of this order, under intimation to the applicant.
It is made clear that no comments have been made on the merits of the case.
The OA is disposed of accordingly.
No costs.