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Judgment
9 paragraphs · 289 wordsR. N. Singh, Member (J)
The present OA has been filed by the applicant, who retired as SSE (Elect.) on 30.04.2018 on being aggrieved of the action of the respondents inasmuch as that while in service, he was proceeded departmentally and an inquiry report dated 18.04.2019 (Annexure A-3) was submitted by the Inquiry Officer. In response to said inquiry report, the applicant submitted his reply dated 24.04.2019 (Annexure A-1).
Shri U. Srivastava, learned counsel for the applicant further submits that in spite of various representations and reminders (Annexure A-4 collectively), the respondents have not passed final order in the said departmental proceedings.
Issue notice.
Shri Shailendra Tiwari, learned counsel, who appears for respondents on advance service, accepts notice.
At this stage, Shri U. Srivastava, 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 reply (Annexure A-1) and to dispose of the same in a time bound manner.
We are of the considered view that in the facts and circumstances, if such request of the learned counsel for the applicant is accepted, no prejudice is likely to be caused to the respondents.
In view of the aforesaid, without going into the merits of the claim of the applicant, the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid reply (Annexure A-1) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks from the date of receipt of a copy of this order.
OA is disposed of in the aforesaid terms. No costs.