Central Administrative Tribunal - Chandigarh
Barkha Ram vs Archaeological Survey Of India on 28 May, 2018
Author: P. Gopinath
Bench: P. Gopinath
1
(OA 060/00636/2018)
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
OA No.060/00636/2018
Chandigarh, this the 28th day of May, 2018
...
CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HON'BLE MRS. P. GOPINATH, MEMBER (A)
...
Barkha Ram, age about 45 years, son of Sh. Hirda Ram (Group-D),
working as Multi Task Worker (M.W.) Cultural Hub Interpration
Centre, Adi Badri, Distt. Yamuna Nagar, resident of Village
Kathgarh, Tehsil Bilaspur, Distt. Yamuna Nagar, Haryana
.... APPLICANT
(Present: Mr. Harender Singh proxy counsel to Mr. Manjeet
Singh, Advocate).
VERSUS
1. Union of India, through its Secretary, Govt. of India,
Department of Archaeological Survey of India, Janpath, New
Delhi, Ministry of Culture.
2. The Director General, Archaeological Survey of India,
Government of India, Janpath, New Delhi-II.
3. Superintending Archaeologist, Archaeological Survey of India,
Chandigarh Circle Chandigarh, Bays No.51-52, Sector 31-A,
Chandigarh.
4. The Conversation Assistant, Archaeological Survey of India,
Sheikh Chilli Tomb, Thanesar, Distt. Kurukshetra, Haryana.
.... RESPONDENTS
2
(OA 060/00636/2018)
ORDER (Oral)
SANJEEV KAUSHIK, MEMBER (J)
1. On commencement of hearing, learned counsel appearing on behalf of the applicant made a statement at the Bar that applicant will be satisfied if direction is issued to the respondents to decide his pending claim submitted in shape of representations (Annexures A-6 and A-7), followed by legal notice dated 07.11.2017 by passing a reasoned and speaking order.
2. Considering short prayer of the applicant, we dispose of this O.A. in limine with a direction to competent authority amongst the respondents to decide the aforesaid legal notice of the applicant by passing a reasoned and speaking order within a period of two months from the date of receipt of a certified copy of this order. Order so passed by duly communicated to the applicant.
3. Disposal of the O.A. in the above terms shall not be construed as an opinion on the merit of this case.
(P. GOPINATH) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 28.05.2018
'KR'