Central Administrative Tribunal - Delhi
Dharmpal vs Govt. Of Nct Delhi & Ors. Through on 3 July, 2008
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA 1334/2008 New Delhi, this the 3rd day of July, 2008 Honble Shri Justice V.K. Bali, Chairman Honble Shri L.K. Joshi, Vice-Chairman (A) Dharmpal PGT Institute Govt., SVB, Bijwasan, Bharthal, New Delhi 45. Applicant (By Advocate Shri M.K. Bhardwaj) V E R S U S Govt. of NCT Delhi & Ors. through 1. The Secretary, Education Govt. of NCT, New Delhi New Secretariat, IP Estate New Delhi. 2. The Director of Education Directorate of Education South-West (B) Najafgarh, New Delhi. Respondents O R D E R (ORAL)
Justice V.K. Bali, On the basis of conviction of the applicant in a criminal case, the applicant has been imposed penalty of reduction of pay to lower stage in the time scale of pay for a period of five years vide Annexure A/1 order. Against the order aforesaid, the applicant is stated to have filed an appeal (Annexure A/3). This Tribunal is given to understand that no order on appeal aforesaid has been passed till date.
2. Without going into the merits of the case, at this stage, we direct the Director of Education, (second respondent herein) to deal with appeal of the applicant and pass orders thereon in accordance with law as expeditiously as possible and preferably within a period of two months from the date of receipt of a certified copy of this order.
3. OA stands disposed of accordingly. No costs.
(L.K. Joshi) (V.K. Bali) Vice-Chairman (A) Chairman /vikas/