Central Administrative Tribunal - Delhi
Sh. V.K. Mittal vs Union Of India Through on 2 June, 2009
Central Administrative Tribunal Principal Bench OA No. 1777/2008 New Delhi, this the 2nd day of June, 2009 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K. Joshi, Vice Chairman (A) Sh. V.K. Mittal R/o 574, Kanoongo Apartments, 71, IP Extension, Delhi. Applicant (By Advocate: Sh. D.S. Mahendru for Ms. Gauri Oak) Versus 1. Union of India through The Director General of Works, CPWD, Nirman Vihar, New Delhi. Respondent. (By Advocate: Shri R.N. Singh) ORDER (ORAL) Justice V.K. Bali, Chairman:
While issuing notice in this Original Application on 20.08.2008, we passed the following order:-
It is stated on behalf of the applicant that at least the enquiry has to be expedited in this case. Issue short notice to the respondents returnable on 2.9.2008.
2. Mr. R.N. Singh, counsel defending the respondents, on instructions, states that enquiry initiated against the applicant shall be completed within six months.
3. In view of the statement made by counsel for the respondents, this Original Application is disposed of directing the respondents to complete the enquiry within six months from the date of receipt of certified copy of this order, which will be given to the counsel for the respondents today under the signatures of Court Officer.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/