Central Administrative Tribunal - Delhi
Sugan Pal Singh vs Delhi Police on 20 January, 2022
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Item No. 8 OA No. 140/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 140/2022
This the 20th day of January, 2022
(Through Video Conferencing)
Hon'ble Mr. A.K. Bishnoi, Member (A)
Hon'ble Mr. R.N. Singh, Member (J)
Ct./Dvr-Sugan Pal Singh
PIS No. 28083093
Belt No. 7967/PCR
Posting:-DPA Wazirabad, Aged 37 Years
S/o Sh. Satya Pal Singh
R/o H.No. 1449/6D, St. No.10
Durgapuri Shahdara, Delhi-110093
Group „C‟ ... Applicant
(By Advocate : Mr. Vikas Bhardwaj)
Versus
Commissioner of Police, Delhi & Ors.
1. The Commissioner of Police,
Police Headquarters,
Jai Singh Road, New Delhi
2. The Dy. Commissioner of Police
Establishment, (Now DCP/HQ-IV)
Police Headquarters,
IP Estate, New Delhi. ... Respondents
(By Advocate : Mr. Amit Anand)
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Item No. 8 OA No. 140/2022
O R D E R (ORAL)
Hon'ble Mr. R.N. Singh, Member (J) :
Learned counsel for the applicant has submitted that the applicant has preferred a representation dated 06.06.2021 (Annexure A-2), which has further been endorsed by disciplinary authority vide communication dated 30.07.2021 which is lying pending consideration of the respondents even till date.
2. In the facts and circumstances, the applicant has filed the present OA under Section 19 of the Administrative Tribunals Act, 1985. The applicant is aggrieved by non- disposal of his pending representation. In the present OA, the applicant has prayed for the following reliefs :-
"(i) That the respondents be directed to decide the representation of the applicant made to the respondents by a speaking order after considering all the submissions and pleas of the applicant in a time bound manner that too after calling the applicant in personal hearing.
(ii) To allow the O.A.
(iii) To pass such other and further orders which their lordships of this Tribunal deem fit and proper in the existing facts and circumstances of the case."
3. Issue notice to the respondent.
4. Learned counsel for the applicant submits that he has served an advance copy of the present OA upon the learned standing counsel for the respondents. However, there is no representation on behalf of the respondents. In the facts and 3 Item No. 8 OA No. 140/2022 circumstances, Mr. Amit Anand, who is present in Court and is a panel counsel for Govt. of NCTD is called upon to appear in the Court. Accordingly, he appears in the matter.
5. Mr. Vikas Bhardwaj, learned counsel for the applicant undertakes to supply one copy of the present OA with annexures thereof to the learned counsel for the respondents during the course of the day.
6. In the facts and circumstances, with the consent of the learned counsels for the parties, without going into the merits, the present OA is disposed of with direction to the respondents to consider the applicant‟s aforesaid pending representation and to dispose of the same by passing a speaking and reasoned order as expeditiously as possible and preferably within eight weeks from receipt of a copy of this order.
7. The OA is disposed of in the aforesaid terms. There shall be no order as to costs.
(R.N. Singh) (A.K. Bishnoi)
Member (J) Member (A)
/ns/sb/