AI Structured Summary
Not yet generated for this judgment
Judgment
R.N. Singh, Member (J)
Heard learned counsel for the applicant.
In the present Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has challenged the order dated 25.7.2019 (Annexure A/1) vide which the applicant has been suspended by the competent authority.
It is an admitted case of the applicant that the applicant has not availed the administrative remedy by filing an appropriate appeal/representation before the competent authority against the impugned order dated 25.7.2019.
In view of the aforesaid, learned counsel for the applicant seeks permission to withdraw the OA with liberty to the applicant to avail administrative remedy by way of filing appeal/representation against the aforesaid impugned order within two weeks from today.
In the aforesaid facts and circumstances, it is ordered that if the applicant prefers an appeal/representation against the impugned suspension order within the time stipulated hereinabove, the competent authority shall consider the same and dispose it of by passing a reasoned and speaking order as expeditiously as possible and in any case within four weeks of receipt of such appeal/representation from the applicant.
The present OA is disposed of in above terms. There shall be no order as to costs.