Central Administrative Tribunal - Delhi
Udal Singh vs Govt. Of Nct Delhi on 10 December, 2013
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No. 3076/2013 New Delhi, this the 10th day of December, 2013 HONBLE MR. V. AJAY KUMAR, MEMBER (J) HONBLE MR. V.N. GAUR, MEMBER (A) Udal Singh, TGT (Hindi) GBSSS, Jasola Village, Delhi-25. .. Applicant (By Advocate: Shri Padma Kumar S.) Versus 1. Govt. of NCT Delhi, Through : Chief Secretary, Delhi Secretariat. 2. Director, Directorate of Education, Old Secretariat, New Delhi-110 054. 3. Deputy Director Education (S), Defence Colony, New Delhi. 4. Principal/HOS, GBSSS No.1, Molarband, Delhi-44. .. Respondents (By Advocate : Mrs. Pratima Gupta) ORDER (ORAL)
Mr. V. Ajay Kumar, Member (J) Heard both the sides.
2. The present O.A. is filed questioning the Charge Memorandum dated 01.03.2012 on various grounds.
3. However, when this matter is taken up today, the learned counsel for the applicant submits that the applicant would be satisfied if the O.A. is disposed of with a direction to the respondents to complete the disciplinary proceedings within a specified time frame, for which the learned counsel for the respondents also has no objection.
4. Accordingly, the O.A. is disposed of, without going into the merits of the case, and with a direction to the respondents to complete the disciplinary proceedings against the applicant and to pass appropriate orders thereon, within three months from the date of receipt of a certified copy of this order. No order as to costs.
(V.N. GAUR) (V. AJAY KUMAR) MEMBER (A) MEMBER (J) /Jyoti/