Manjeet vs Union Of India & Others

R.N. Singh, Member (J)

The present OA, u/s 19 of the Administrative Tribunal Act, 1985, has been filed by the applicant alleging inaction at the end of the respondents in

not responding to the applicant’s statutory appeal, stated to be submitted on 10.02.2020 to the respondent No. 1 and a copy thereof forwarded to

Respondent No. 2.

In the present OA, the grievances of the applicant are that the applicant’s service has been terminated vide order dated 07.07.2014, however, a

copy of the same he could be received by the applicant only through letter dated 13.01.2020. It is further contended that in the OA that the applicant

has preferred the aforesaid statutory appeal, however, even after lapse of more than a year, the said appeal has not been considered and disposed of

by the respondents.

Issue notice. Shri Manmohan Kumar Jha, learned proxy counsel, who appears for respondents on advance service, accepts notice.

This matter was listed earlier on 18.01.2021 for admission when the same was adjourned at the request of the learned counsel appearing for the

applicant, thereafter the matter was listed on 22.01.2021. Again, the matter was adjourned for today in view of the fact that the learned counsel for

the applicant was not audible.

In the facts and circumstances, we have perused the OA on record and have heard the learned counsel for the respondents. We are of the

considered view that the OA may be disposed of at this earlier stage, with directions to the respondents to consider the aforesaid statutory appeal of

the applicant and dispose of the same in a time bound manner.

In view of the aforesaid, without going into the merit of the OA and also into the limitation, if any, the present OA is disposed of with direction to

Respondents No. 1 and 2, to consider the applicant’s aforesaid statutory appeal keeping in view the relevant law and instructions on the subject

and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within 12 weeks of receipt of copy

of this Order.

OA disposed of in aforesaid terms. No order as to costs.