Bhagwan Thakur vs Union Of India

V. Ajay Kumar, J

Heard Shri Prakhar Bhatnagar, learned counsel for the applicant and Shri Shailendra Tiwary, learned counsel appeared on behalf of respondent No.1 and 5 and Shri S.M. Arif, learned counsel appeared on behalf of respondents No.2 to 4, on receipt of advance notice.

The applicant, a Private Secretary under the 3rd respondent, filed the O.A. aggrieved by Annexure A/1 Order dated 29.08.2018.

It is submitted that the applicant made Annexure A/14 representation dated 14.11.2018 to the respondents against the impugned order. However, the same was not considered and no orders have been passed thereon till date.

In the circumstances, the O.A. is disposed of at the admission stage itself, without going into the merits of the case, by directing the respondents to consider the Annexure A/14 representation of the applicant and to pass appropriate speaking and reasoned orders thereon, in accordance with law, within 60 days from the date of receipt of a certified copy of this order. No order as to costs.

Let a copy of the O.A. be enclosed to this order.