Central Administrative Tribunal - Lucknow
Jyoti Gupta vs Union Of India on 8 April, 2019
Page 1 of 2
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH
LUCKNOW
Original Application No. 332/00175/2019
This the 8th day of April, 2019
Hon'ble Ms. Jasmine Ahmed, Member - J
Hon'ble Mr. Devendra Chaudhry, Member - A
Jyoti Gupta aged about 26 years, D/o Shri Shiv Baran Gupta, r/o
592-Gha-792, Rajiv Nagar, Telibagh, Lucknow.
............ Applicant
By Advocate: Sri Praveen Kumar
VERSUS
1. Union of India through the Chief Post Master General, UP
Region, Lucknow.
2. The Chief Post Master, GPO, Lucknow.
3. The Deputy Chief Post Master, GPO, Lucknow.
4. Shri T.P Singh, the Disciplinary Authority posted as Dy. Chief
Post Master, GPO, Lucknow.
............ Respondents
By Advocate: Sri Rajesh Katiyar
O R D E R (ORAL)
Delivered by:
Hon'ble Ms. Jasmine Ahmed, Member - J Learned counsel for the applicant states that vide order dated 29.03.2019, recovery in respect of applicant has been stayed by this Tribunal. He further states that against the imposition of penalty order dated 15.03.2019, the applicant preferred an appeal dated 23.03.2019 which is yet to be decided by the respondents and states that a direction be given to the respondents for deciding the appeal.
2. Accordingly, we feel that the respondents shall decide the appeal first within a time bound manner. Respondents are Page 2 of 2 directed to decide the appeal of the applicant dated 23.03.2019 within two months from the date of receipt of certified copy of this order. Till the time respondents decide the pending appeal, the order dated 29.03.2019 shall remain in effect.
3. With the above observations and direction, O.A stands disposed of. There shall be no order as to costs.
(Devendra Chaudhry) (Jasmine Ahmed)
Member (A) Member (J)
RK