Central Administrative Tribunal - Allahabad
S M Nomaan vs Small Industries Services Institute on 8 February, 2023
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Dated : This the 08th day of February 2023
Hon'ble Mr. Justice Om Prakash VII, Member (J)
Original Application No. 93 of 2023
S.M. Nomaan, aged about 59 years, Son of Late S.M. Sami,
Resident of NSIC, Transit House, Udhyog Nagar, Naini, Allahabad
. . .Applicant
By Adv : Shri Dharmednra Tiwari
VERSUS
1. Union of India through the Secretary, Ministry of Micro,
Small and Medium Enterprises, New Delhi.
2. The Chairman-Cum-Managing Director, National Small
Industry Corporation Limited, NSIC Bhawan, Okhala
Industries Estate, New Delhi - 110020.
3. The General Manager (SG), CMD, Secretariat, Industrial Co-
operation and Human Resource , NSIC Bhawan, Okhala
Industries Estate, New Delhi - 110020.
4. The General Manager (SG), Zonal General Manager, North-1,
NSIC, C-41, Sector 58, NOIDA (U.P) - 201301
. . .Respondents
By Adv: None
ORDER
At the outset, learned counsel for the applicant made a statement at the Bar that for redressal of his grievance, the applicant has preferred a representation dated 23.01.2023 before the Chairman-Cum-Managing Director, National Small Industry Corporation Limited (respondent no. 2) and the applicant would be satisfied if the said respondent is directed to consider and decide his representation dated 23.01.2023 (Annexure A-4) in the time bound manner.
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2. Keeping in view the limited prayer made by the learned counsel for the applicant, this OA is disposed off with a direction to the Chairman-Cum-Managing Director, National Small Industry Corporation Limited (Respondent no. 2) to decide the representation of the applicant dated 23.01.2023 (Annexure A-4 of OA), by way of a reasoned and speaking order within a period of one month from the date of receipt of certified copy of the order and the order so passed shall be communicated to the applicant forthwith.
3. With the above direction, the OA is disposed off.
4. No order as to costs.
5. It is made clear that no order has been passed on merits of the case.
(Justice Om Prakash VII) Member (J) Anand...
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