Madras High Court
L.Senthilnathan vs The Union Of India on 16 March, 2015
Author: V.Ramasubramanian
Bench: V.Ramasubramanian
In the High Court of Judicature at Madras Dated : 16.3.2015 Coram :
The Honourable Mr.Justice V.RAMASUBRAMANIAN and The Honourable Mr.Justice P.R.SHIVAKUMAR Writ Petition No.7340 of 2015 L.Senthilnathan ...Petitioner Vs
1.The Union of India, rep.by Chief Secretary to Government, Government of Puducherry, Chief Secretariat, Beach Road, Puducherry-1.
2.The Under Secretary to Government, Department of Personnel & Administrative Reforms (DP & AR) (Personnel Wing), Government of Puducherry, Chief Secretariat, Gubert Avenue, Beach Road, Puducherrry-1.
3.The Special Secretary to Government, Department of Personnel & Administrative Reforms (DP & AR) (Personnel Wing), Government of Puducherry, Chief Secretariat, Gubert Avenue, Beach Road, Puducherrry-1.
4.The Registrar, Central Administrative Tribunal, Madras Bench, Madras-104. ...Respondents PETITION under Article 226 of The Constitution of India praying for the issuance of a Writ of Mandamus directing the fourth respondent to dispose of O.A.No.1585 of 2013 on the file of the Central Administrative Tribunal, Madras Bench, Chennai in a speedy manner within the stipulated time.(2)
For Petitioner : Mr.Prakash Adiapadam For Respondents 1 to 3 : Mr.R.Syed Mustafa, SGP (Puducherry) Order of the Court was made by V.Ramasubramanian,J The petitioner has come up with the above writ petition seeking a limited prayer to the Central Administrative Tribunal to dispose of his application within a time frame.
2. Heard Mr.Prakash Adiapadam, learned counsel for the petitioner. Mr.R.Syed Mustafa, learned Special Government Pleader (Puducherry) takes notice for the respondents 1 to 3.
3. The original application is of the year 2013. The Government Pleader (Puducherry) has not so far filed a reply before the Tribunal.
4. Since two years have passed and the matter relates to selection, the writ petition is disposed of with the following directions :
(i) the Government of Puducherry shall file a reply to the original application within a period of two weeks from the date of receipt of a copy of this order; and
(ii) within eight weeks from the date of the Government of Puducherry filing a reply, the Central Administrative Tribunal shall endeavour to dispose of the original application. No costs.
16.3.2015 Internet : Yes RS V.RAMASUBRAMANIAN,J AND P.R.SHIVAKUMAR,J RS To
1.The Chief Secretary to Government, Union of India, Government of Puducherry, Chief Secretariat, Beach Road, Puducherry-1.
2.The Under Secretary to Government, Department of Personnel & Administrative Reforms (DP & AR) (Personnel Wing), Government of Puducherry, Chief Secretariat, Gubert Avenue, Beach Road, Puducherrry-1.
3.The Special Secretary to Government, Department of Personnel & Administrative Reforms (DP & AR) (Personnel Wing), Government of Puducherry, Chief Secretariat, Gubert Avenue, Beach Road, Puducherrry-1.
4.The Registrar, Central Administrative Tribunal, Madras Bench, Madras-104.
WP.No.7340 of 201516.3.2015