Sheodan Singh vs Transport Department (GNCT Of Delhi)

Pradeep Kumar, Member (A)

Applicant herein was working as a ASI, in Enforcement wing of Transport Deptt of GNCTD. ANFIR was lodged against some employees (Including the applicant herein) and some private persons (total seven persons) under PCA Act on 9.2.2018. Following this, applicant was suspended on 15.2.2018, which was extended from time to time, last being on 31.10.2019 when it was extended for 180 days.

Charges relate to bribery. Criminal case is still pending. Applicant brings out that CBI has filed a closure report. However final order from Trial court is awaited.

He was eventually retired wef 31.10.2019. He was paid three months pay in lieu of notice.

He has preferred a representation dated 14.08.2020, against this retirement. This has not been decided as yet. The applicant also mentions that earlier also several representations were filed but those representations were also not decided.

Feeling aggrieved, the present OA has been preferred. Relief has been sought to quash the order Dt. 15.2.2018 and 31.10.2019. He has also sought IR in the form of reinstatement.

Heard. Issue notice to the respondents. Ms. Esha Mazumdar, learned counsel appears on behalf of respondents on receipt of advance information.

At this stage, learned counsel for the applicant submits that he will be satisfied if certain time bound direction can be issued to the respondents to decide the pending representation. IR was also not pressed.

Matter has been heard at length. In view of the foregoing, the OA is disposed of at the admission stage itself, without going into the merits of the case, with a direction to the respondents to pass a reasoned and speaking order on the pending representation dated 14.08.2020, within a period of six weeks from the date of receipt of certified copy of this order, under advice to the applicant.

No costs.