Central Administrative Tribunal - Delhi
Smt. Banarasi Devi W/O Late Shri Bhagwan ... vs Govt. Of Nct Of Delhi on 11 December, 2012
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.1540/2012 Tuesday, this the 11th day of December 2012 Honble Shri A. K. Bhardwaj, Member (J) Smt. Banarasi Devi w/o late Shri Bhagwan Singh r/o Vill Mandholi, Teh. Neem Ka Thana Distt. Sikar, Rajasthan ..Applicant (By Advocate: Shri U Srivastava) Versus Govt. of NCT of Delhi 1. The Chief Secretary Govt. of NCT of Delhi, Delhi Secretariat New Delhi 2. The Commissioner of Police Police Head Quarters IP Estate (ITO), New Delhi The Addl. Dy. Comm. of Police Police Control Room, Delhi ..Respondents (By Advocate: Shri N K Singh for Ms. Avnish Ahlawat) O R D E R (ORAL)
Learned counsel appearing for the parties are ad idem that the impugned order No.28058/WF-(II)/PCR dated 25.8.2011 is non-speaking and has been disowned by the respondents themselves by filing the counter reply stating therein that it was inadvertently mentioned in the said order that the applicant is short height. The proxy counsel for the respondents fairly submits that the respondents would re-examine the claim of the applicant for compassionate appointment keeping n view the size of the family, particularly dependent members left behind by the deceased government servant and pass a speaking order within two months. While doing so, the respondents would also keep in view the order No.31868/WF-(P-II)/P.C.R. dated 16.12.2010.
2. OA stands disposed of. It goes without saying that in view of the stand taken by the proxy counsel for the respondents, the impugned order dated 25.8.2011 has become non-est. No costs.
( A.K. Bhardwaj ) Member (J) /sunil/