Central Administrative Tribunal - Delhi
Sushmita Saha vs Comptroller And Auditor General Of ... on 10 October, 2022
1
OA No. 2919/2022
Item No.18
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 2919/2022
This the 10th day of October, 2022
Hon'ble Mr. Justice Ranjit Vasantrao More, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
Smt. Sushmita Saha
Aged about 37 years
W/o Sh. Joyanto Ghosh
R/o F-6/11/70 Sadashive Homes
Sector - 3, Block 11, Rajinder Nagar
Shahibabad, Ghaziabad (UP)-201005.
... Applicant
(By Advocate : Sh. T.D. Yadav)
Versus
1. Comptroller and Auditor General of India
Through CAG
9, Deen Dayal Upadhyay Marg
New Delhi-110002.
2. Director General of Audit
(Railway Commercial), O/o CAG
9, Deen Dayal Upadhyay Marg
New Delhi-110002.
3. Dy. Comptroller & Auditor General (Commercial)
O/o CAG
9, Deen Dayal Upadhyay Marg
New Delhi-110002.
... Respondents
2
OA No. 2919/2022
Item No.18
O R D E R (ORAL)
Justice Ranjit Vasantrao More Having heard Sh. T.D. Yadav, learned counsel for the applicant and having seen the nature of relief the applicant is praying, we are of the opinion that presence of the respondents is not necessary for the purpose of disposal of this OA. Innocuous prayer of the applicant is to direct the respondent No. 3 to dispose of her pending appeal, a copy of which is annexed at Annexure A/7.
2. Since the appeal is pending since March, 2022, we deem it convenient to dispose of this OA at admission stage itself by directing respondent No. 3 to dispose of the applicant's pending appeal dated 23.03.2022, copy of which is annexed at Annexure A/7, as expeditiously as possible and preferably within a period of eight weeks from the date of receipt of a copy of this order. Ordered accordingly.
3. It is made clear that we have not gone into the merits of the case. All the points and contentions of the 3 OA No. 2919/2022 Item No.18 respective parties are kept open. Respondent No. 3 shall decide the said appeal in accordance with law and on its own merit by passing a speaking order.
There shall be no order as to costs.
(Mohd. Jamshed) (Justice Ranjit Vasantrao More)
Member (A) Chairman
/NS/