Narotam vs GNCTD & Others

R. N. Singh, Member (J)

In the present Original Application filed by the applicant under Section 19 of Administrative Tribunals Act, 1985, the grievance of the applicant is that against the order of penalty of dismissal from service passed by the disciplinary authority, the applicant has preferred a statutory appeal dated 05.12.2020. However, even after a lapse of more than three months, the said appeal is lying pending for consideration of the competent authority.

Issue notice. Sh. Saksham Ahuja, learned proxy counsel, who appears on advance service on behalf of Ms. Esha Mazumdar, learned counsel for the respondents, accepts notice.

Sh. H. K. Gangwani, 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 appeal dated 05.12.2020 (Annexure A-1) and to dispose of the same in a time bound manner.

In view of the aforesaid, we are of the considered view that if such request of the applicant is acceded to, no prejudice is likely to be caused to the respondents.

In view of the above facts and circumstances of the present case, without going into the merit of claim of the applicant, the present OA is disposed of with direction to the respondents to consider the applicant's pending appeal dated 05.12.2020 (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 six weeks from the date of receipt of this Order.

The present OA is accordingly, disposed of in the aforesaid terms. No costs.