Central Administrative Tribunal - Allahabad
Lal Mohar Singh vs National Technical Research ... on 12 July, 2021
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL,
ALLAHABAD BENCH, ALLAHABAD
Allahabad, this the 12th day of July, 2021
Original Application No. 330/00421/2021
(U/S 19, Administrative Tribunals Act, 1985)
Present:
Hon'ble Mrs. Justice Vijay Lakshmi, Member- (Judicial)
Hon'ble Mr. Tarun Shridhar, Member-(Administrative)
Lal Mohar Singh, aged about 56 years, S/o Late Parash Nath
Singh, R/o 46/A, Shakuntala Kunj, Mundera, Near Ponghat Pul,
P.O. - Dhoomangaj, District - Allahabad - 211011.
Ex-Head Security Assistant of NTRO.
...........Applicant
By Advocate: Shri Jitendra Nayak
Versus
1. Union of India, through Ministry of Home Affairs, North Block
Cabinet Secretariat, Raisina Hill, New Delhi.
2. The National Security Advisor, In the Prime Minister' Office,
Government of India, South Block, Raisina Hill, New Delhi -
110011.
3. Dy. Director (Security), NTRO, Block - III, Old JNU Campus,
New Delhi - 110067.
4. Chairman, NTRO, Hqrs building, Aya Nagar, New Delhi -
110047.
------------Respondents
By Advocate: Shri Chakrapani Vatsayayan.
ORDER
Delivered by Hon'ble Mrs. Justice Vijay Lakshmi, Member-J:
We have joined this Division Bench online through video conferencing.2
2. Shri Jitendra Nayak, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents, both are present in Court.
3. Heard on admission and perused the record.
4. At the very outset, learned counsel for the applicant submitted that the applicant will be satisfied at this stage, if the respondent concerned, who is the competent authority, is directed to decide his pending appeal dated 17.11.2020, copy whereof has been annexed as Annexure 7,by a reasoned and speaking order, with in a stipulated period.
5. Learned counsel for the respondents has no objection against this limited prayer.
6. In view of the limited prayer made by learned counsel for the applicant and considering the fact that the departmental appeal is pending since 17.11.2020 for consideration before the respondents, this Tribunal is of the view that no useful purpose will be served in keeping this matter pending.
7. Accordingly, the OA is disposed of finally at admission stage with direction to the respondent No. 2/competent authority amongst the respondents, to decide the pending 3 appeal dated 17.11.2020, by passing a reasoned and speaking order in accordance with law within a period of two months from the date of receipt of certified copy of this order. The order so passed, shall be communicated to the applicant without any delay. It is made clear that we have not expressed any opinion on the merits of the case. No order as to costs.
8. Hon'ble Shri Tarun Shridhar, Member (Administrative) has consented to this order during video conferencing.
(Tarun Shridhar) (Justice Vijay Lakshmi) Member(Administrative) Member(Judicial) /Shashi/