Central Administrative Tribunal - Bangalore
Kishore vs D/O Revenue on 27 November, 2020
1 OA.No./1361/2018/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
ORIGINAL APPLICATION NO.170/01361/2018
DATED THIS THE 27TH DAY OF NOVEMBER, 2020
CORAM:
HON'BLE SHRI SURESH KUMAR MONGA, MEMBER (J)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
Shri Kishore,
Aged about 43 years,
S/o Ananda Poojary,
Deraje House,
Sajipanadu Post & Village,
Bantwal Taluk,
Dakshina Kannada-574 231. ....Applicant
(By Advocate Shri Mohan Chandra. P)
Vs.
1.Union of India
represented by Directorate of Revenue Intelligence,
Bangalore Zonal Unit, Site No. 8(P)2,
1st Stage, 3rd Block, Opp: BDA Complex,
Bangalore-560 043,
Represented by its Director General.
2.Deputy Director,
DRI Regional Unit,
Mangalore-575 001. ...Respondents
(By Shri N. Amaresh proxy for Shri K. Dilip Kumar for Respondents )
2 OA.No./1361/2018/CAT/BANGALORE
O R D E R (ORAL)
PER: SURESH KUMAR MONGA, MEMBER (J)
By way of present Original application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant is seeking a mandate to respondents to regularize his services.
2. At the very outset, Shri Mohan Chandra, learned counsel representing the applicant, submitted that before filing the present Original Application, the applicant had submitted a representation dated 29.05.2017 (Annexure A-2) before the respondents, claiming regularization of his services. However, no decision has been taken on the said representation uptil today.
3. Learned counsel further submitted that the applicant will be satisfied, if a direction is issued to the respondents to decide his pending representation within a time frame.
4. In view of the afore stated limited prayer made by learned counsel for the applicant, we deem it appropriate to dispose of the Original Application without entering into the merits of the case.
5. Accordingly, the Original Application is disposed of with a direction to respondents to decide the applicant's pending representation dated 29.05.2017 and pass a reasoned and speaking order in accordance with law within two months from the date of receipt of a certified copy of this order. 3 OA.No./1361/2018/CAT/BANGALORE
6. Original Application stands disposed of in the above terms. However, there shall be no order so as to costs.
(RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA)
MEMBER (A) MEMBER (J)
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