Central Administrative Tribunal - Delhi
Dr Ajay Kumar Himanshu vs Department Of Atomic Energy on 4 September, 2025
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O.A. No. 2770/2025
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 2770/2025
Thursday, this the 4th day of September, 2025
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Rajinder Kashyap, Member (A)
Dr. Ajay Kumar Himanshu
Q. NO: 926, Block-IC, Type-IV
CPWD, Salt Lake, Sector-3
Bidhannagar, Kolkata-700064
... Applicant
(By Advocate: Mr. Shyamal Kumar with Ms. Apoorva Pal)
Versus
1. Union of India,
Through Secretary,
Department of Atomic Energy
DAE Secretariat Branch
145/A, South Block,
New Delhi-110011.
2. The Chairman
Atomic Energy Commission
(Department of Atomic Energy)
Anushakti Bhawan, CSM Marg,
Mumbai-400001.
3. Secretary,
TC&TCS Secretariat,
3rd Floor Central Complex,
Trombay,
Mumbai-400085.
4. Director,
Variable Energy Cyclotron Centre,
Department of Atomic Energy
Government of India,
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O.A. No. 2770/2025
Bidhan Nagar, Sector-I, Block-AF
Kolkata-700064.
5. University Grant Commission
Through Secretary
Head Office at
Bahadur Shah Zafar Marg,
New Delhi-110002.
6. Homi Bhabha National Institute
(Deemed-to-be University, DAE)
Through: Dean of HBNI
Homi Bhabha National Institute,
BARC Training School Complex,
Anushaktinagar, Mumbai-400094.
...Respondents
(By Advocate: Mr. Ronak Karanpuria)
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O.A. No. 2770/2025
O R D E R (ORAL)
Per: Justice Ranjit More, Chairman Learned counsel for the applicant, at the outset, makes a statement that he will withdraw the PT bearing Diary No. 6220/2025 by Monday. The statement is accepted as an undertaking to this Tribunal.
2. Learned counsel for the applicant, upon taking instructions from his client who is present in Court, further submits that the applicant would be satisfied if his representation dated 28.04.2025, submitted to Respondent No. 1, is directed to be disposed of expeditiously.
3. Learned counsel for the respondents has no objection to such prayer and submits that an appropriate order may be passed.
4. In view of the above submissions, the Original Application is disposed of with the following direction:
Respondent No. 1 / the competent authority is directed to decide the applicant's representation dated 28.04.2025 (annexed at page no. 111 of the O.A.) as expeditiously as possible, and preferably within a period of six weeks from the date of receipt of a certified copy of this order.4
O.A. No. 2770/2025
5. It is made clear that we have not gone into the merits of the matter. All points and contentions of the parties are kept open. Respondent No. 1/competent authority shall decide the representation of the applicant on its own merits, in accordance with law, by passing a reasoned and speaking order.
6. Original Application stands disposed of accordingly. No order as to costs.
Pending MA(s), if any, shall stand disposed of.
( Rajinder Kashyap) ( Justice Ranjit More )
Member (A) Chairman
gm.