Central Administrative Tribunal - Jaipur
Oa No. 774/2012 (V.K.Kaushal vs . Uoi And Ors.) on 26 November, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR BENCH, JAIPUR
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ORDER SHEET ORDERS OF THE TRIBUNAL 26.11.2012 OA No. 774/2012 (V.K.Kaushal vs. UOI and ors.) Ms. Kavita Bhati, counsel for the applicant Heard the learned counsel for the applicant It appears that representation dated 2.4.2012 (Ann.A/4) filed by the applicant for redressal of his grievance is still pending consideration before the respondents. As such, in our considered view, the ends of justice will be met, if the respondents consider and decide representation of the applicant within a stipulated period. Accordingly, the respondents are directed to decide the representation of the applicant dated 2.4.2012 as per the policy of the Government by passing a reasoned and speaking order within a period of one month from the date of receipt of a copy of this order. Till the representation of the applicant is not decided, the applicant may not be relieved, if he has not been relieved so far. The OA stands disposed of in the above terms at admission stage.
(ANIL KUMAR) (JUSTICE K.S.RATHORE) Admv. Member Judl. Member