Central Administrative Tribunal - Allahabad
A B Prabhu Raj vs Ari on 16 October, 2025
OA No. 1054 of 2025
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Allahabad this, the 16th day of October, 2025
Original Application No. 1054 of 2025
Hon'ble Mr. Mohan Pyare, Member (Administrative)
A. B. Prabhu Raj S/o A. BalRaj, aged about 57years, General Manager-SG,
NTSC Howrah, R/o 226/253, Rani Mandi, Attar-Suiya, District- Prayagraj-
211003.
. . .Applicant
By Advocate : Shri Dharmendra Tiwari
VERSUS
1. Union of India through the Secretary, Ministry of Micro Small and
Medium Enterprises, Udyog Bhawan, New Delhi-110001.
2. Union of India through By the Chairman-cum-Managing Director, The
National Small Industries Corporation Ltd. NSIC Bhawan, Okhla
Industrial Estate, Head Office, New Delhi-110020.
3. Director (P&M), The National Small Industries Corporation Ltd. NSIC
Bhawan, Okhla Industrial Estate, Head Office, New Delhi-110020.
4. Director (Finance), The National Small Industries Corporation Ltd.
NSIC Bhawan, Okhla Industrial Estate, Head Office, New Delhi-
110020.
5. General Manager-SG, CMD-SECRETARIAT, International Co-op And
Human Resources Departments, The National Small Industries
Corporation Ltd. NSIC Bhawan, Okhla Industrial Estate, Head Office,
New Delhi-110020.
. . .Respondents
By Advocate: Shri Sanjay Kumar Om
ORDER
By Hon'ble Mr. Mohan Pyare, Member (Administrative) Shri Dharmendra Tiwari, learned counsel for the applicant and Shri Sanjay Kumar Om, learned counsel for the respondents are present. RAJEEV KUMAR MISHRA Page 1 of 2 OA No. 1054 of 2025
2. Learned counsel for the applicant submitted that his grievance shall be redressed if a direction is given to the respondents to consider and decide the representation of the applicant by passing a reasoned and speaking order within a time bound manner. He further submitted that in this regard several representations (from page No.40 to 45 in the OA) have been given by the applicant through Email. He further submitted that if any inconvenience to receive the representation through Email is felt by respondents, he may be permitted to file a fresh representation.
3. Learned counsel for the respondents has opposed the prayer of the applicant. `
4. However, in view of the limited prayer made by learned counsel for the applicant, no fruitful purpose will be served in keeping this O.A. pending. Accordingly, the OA is disposed of at the admission stage itself with direction to the applicant to submit a fresh representation before the respondents mentioning all his grievances within a period of 15 days from today and thereafter the competent authority amongst the respondents is directed to consider and decide the representation of the applicant by passing a reasoned and speaking order within a period of three months from the date of receipt of fresh representation along with certified copy of this order in accordance with rules/regulations. The order so passed shall be communicated to the applicant without any delay. No order as to costs.
5. It is made clear that this Tribunal has not expressed any opinion on the merits of the case.
6. All MAs pending in this O.A. also stand disposed off.
(Mohan Pyare) Member(Administrative) RKM/ RAJEEV KUMAR MISHRA Page 2 of 2