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Mahendra Kumar Mishra vs Union Of India And Ors

Central Administrative Tribunal · Decided on 24 May 2023 · Citation: (2023) 05 CAT CK 0066

HON’BLE JUDGES
Om Prakash VII, Member (J) · Mohan Pyare, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 437 Of 2023
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Judgment

5 paragraphs · 211 words

Om Prakash VII, Member (J)

1.

At the outset, Ms. Saumya Mandhyan, learned counsel for the applicant has made a statement at the Bar that for redressal of his grievance, the applicant has already preferred representation dated 06.07.2022 before the Principal Commissioner of Income Tax, Aligarh (respondent no. 4) followed by reminders dated 14.02.2023 and 10.04.2023 and the applicant will be satisfied, if a direction is given to the respondent no. 4 to decide his representation dated 06.07.2022 (Annexure-10 of OA) within a specified time.

2.

On the other hand, Shri Chakrapani Vatsyayan, learned counsel for the respondents states that no such direction can be given at this stage and the matter may be decided on merit.

3.

However, In view of the innocuous prayer made by the learned counsel for the applicant, the OA is disposed off with direction to the respondent no. 4 i.e. Principal Commissioner of Income Tax, Aligarh to decide the representation of the applicant dated 06.07.2022, annexed at Annexure A-10 of OA, by a reasoned and speaking order within a period of three months from the date of receipt of certified copy of this order. A copy of the reasoned and speaking order shall be communicated to the applicant forthwith.

4.

No order as to costs.