Ram Siromani vs Union Of India & Ors

Om Prakash VII, Member (J)

Shri Amrendra Kumar Srivastava, learned counsel for the applicant and Shri Ajay Kumar Mishra, learned counsel for the respondents, are present.

At the outset, learned counsel for the applicant submits that several letters have been issued in the name of the applicant by the department during the pendency of this original application and in view of these recent developments, the applicant wishes to prefer a fresh representation. Accordingly, the learned counsel for the applicant further submits, the instant original applicant may be disposed of at this stage itself allowing the applicant to move a fresh representation and thereby directing the respondents to decide the same by way of a reasoned and speaking order.

Learned counsel for the respondents vehemently opposes the prayer of the applicant’s counsel submitting that it has been nine years since the instant original application was filed and moving a fresh representation at this belated stage will not serve any purpose whatsoever.

I have considered the rival contentions of the parties. Without going into the merits of the case, it will be appropriate that this original application is disposed of at this stage itself as the applicant’s counsel himself admits that the applicant wishes to move a fresh representation in view of the latest developments which have taken place in the matter. Accordingly, in view of the limited prayer of the applicant to move a fresh representation, he is allowed to do so within 15 days from the date of this Order. The competent authority amongst the respondents is directed to decide the same by way of a reasoned and speaking order within a period of three months from the date they receive the fresh representation of the applicant. The order passed on the same shall be communicated to the applicant forthwith.

With above directions, Original Application No.1285 of 2013 is disposed of.

There shall be no order as to costs.