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Judgment
5 paragraphs · 193 wordsOm Prakash VII, Member (J)
Shri Sunil, learned counsel for the applicant at the outset submits that against the order of the disciplinary authority dated 26.08.2021, the applicant has already preferred an appeal dated 12.10.2021 (Annexure A-10) before Principal Income Tax Director General (Vigilance) (respondent no. 2) which is still pending and the applicant will be satisfied, if a direction is given to the said respondent to decide his appeal within a specified time.
On the other hand, Shri M.P. Mishra, learned counsel for the respondents states that no such direction can be given at this stage.
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. 2 i.e. Principal Income Tax Director General (Vigilance) to decide the appeal of the applicant dated 12.10.2021, annexed at Annexure A-10 of OA, by the 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.
No order as to costs.