Central Administrative Tribunal - Ahmedabad
Shri Ashish Choudhary vs Revenue on 24 April, 2026
:: 1 :: O.A.No.182/2026
CENTRAL ADMINISTRATIVE TRIBUNAL
AHMEDABAD BENCH
O.A. No.182/2026
Dated this the 24th Day of April, 2026
CORAM:
Hon'ble Shri Jayesh V Bhairavia, Member (J)
Hon'ble Dr. Hukum Singh Meena, Member (A)
1. Shri Ashish Choudhary,
Inspector, Central Goo ds and Service Tax,
Presently posted at CGST Bhavnagar Commissionerate,
Permanent Address at :-
21-22, Shiv Nagar, Tonk Road, Sanganer,
Jaipur, Rajasthan - 302029.
Email: [email protected]
.....Applicant
(By Advocate: Mr. Harjot Singh Kassowal)
Versus
1. The Union of India
Notice to be served through
Revenue Secretary, Ministry of Finance
Department of Revenue,
Central Board of Indirect Taxes and Customs, North Block,
New Delhi - 110001 (India)
2. Director (ADMN.)
Notice to be served through
Department of Personnel & Training
Ministry of Personnel and Pensions
Government of India
North Block, New Delhi - 110 001
Phone No. 011-23092338
Email id: diradmin[at]nic[dot]in.
3. The Secretary, Department of Commerce,
Ministry of Commerce & Industry,
Vanijya Bhawan, New Delhi-110011,
Email: csoffice[at]nic[dot]in
2026.04.28
PRATIK VYAS
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:: 2 :: O.A.No.182/2026
4. The Development Commissioner,
Noida Special Economic Zone,
Noida Dadri Road, Phase - II, Noida,
District - Gautam BudhNagar,
U.P - 201305, Email: dcnepz[at]nda[dot]vsnl[dot]net[dot]in.
5. The Chief Commissioner,
Central Goods & Service Tax,
Ahmedabad Zone,
GST Bhavan, Revenue Marg,
Ambawadi, Ahmedabad - 380015.
6. The Commissioner,
Central Excise and CGST,
Bhavnagar Commissionerate,
"Siddhi Sadan", Plot No. 67-76/B-1,
Narayan Upadhyay Marg,
Bhavnagar - 364001,
Email: [email protected]
.......Respondents
O R D E R (ORAL)
Per : Hon'ble Shri Jayesh V Bhairavia, Member (J)
1. The applicant being aggrieved with the Order dated 25.05.2023 (Annexure A/1) issued by the Respondent No. 4 whereby he is prematurely repatriated to his parent cadre, charge memorandum dated 04.03.2024 (Annexure A/2) issued by the respondent no. 6 under Rule 14 of the CCS (CCA) Rules 1965, disagreement note dated 08.10.2024 (Annexure A/3) issued by the respondent no. 6, Order in Original dated 29.11.2024 (Annexure A/4) issued by the respondent no. 6 and order dated 08.07.2025 (Annexure A/5) whereby the appeal of the applicant dated 08.01.2025 is rejected has filed the present OA under Section 19 of the Administrative Tribunal's Act 1985.
2. Learned counsel for the applicant after arguing for some time submits that the applicant after rejection of his appeal vide order dated 08.07.2025 submitted a Revision Application dated 31.07.2025 2026.04.28 PRATIK VYAS 10:24:55+05'30' :: 3 :: O.A.No.182/2026 (Annexure A/12) which is still pending for consideration. Further, he submits that the applicant will be satisfied if appropriate direction is issued upon the respondents for expeditious consideration of his Revision Application dated 31.07.2025 (Annexure A/12).
3. Heard learned counsel for the applicant and perused the material available on record.
4. Considering the request of learned counsel for the applicant, we dispose of this OA at admission stage with direction upon the respondents that if not yet decided the pending Revision Application of the applicant dated 31.07.2025, decide the same expeditiously not later than 60 days from the date of receipt of certified copy of this order. It is made clear that we have not expressed any opinion on the merit of the case.
5. In view of the above, the OA stands disposed of at admission stage.
(Dr. Hukum Singh Meena) (Jayesh V Bhairavia)
Member (A) Member (J)
/pv/
2026.04.28
PRATIK VYAS
10:24:55+05'30'