Central Administrative Tribunal - Jabalpur
Sudisht Narayan Jha vs Union Of India Through Its Secretary on 28 October, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/00345 of 2015
Jabalpur, this Wednesday, the 28th day of October, 2015
SHRI G.P.SINGHAL, ADMINISTRATIVE MEMBER
Sudisht Narayan Jha, s/o Shri Satyanarayan Jha,
DOB : 02.01.1967, working as Post Master, R/o 107,
Mishrilal Nagar, Dewas 455001 (M.P.) -Applicant
(By Advocate Shri Vijay Tripathi)
V e r s u s
1. Union of India through its Secretary,
Ministry of Communication & IT, Department of Posts,
Dak Bhawan, Sansad Marg, New Delhi 110001.
2. Chief Post Master General, Madhya Pradesh Circle,
Hoshangabad Road, Bhopal 462012 (M.P.).
3. Director Postal Services, Indore Region, Indore 452001 (MP).
4. Superintendent of Post Offices, Indore Muffsil Division,
Indore 452001 (M.P.) -Respondents
(By Advocate Shri Surendra Pratap Singh)
O R D E R
Heard Shri Vijay Tripathi, learned counsel for the applicant and Shri Surendra Pratap Singh, learned Sr. Central Govt. Standing counsel for the respondents.
2. The applicant has preferred this Original Application for the following reliefs:
8.1 Summon the entire relevant record from the possession of respondents for its kind perusal; 8.2 Set aside the charge-sheet dated 07-08-2014 (Annexure-A/1), order dated 23-03-2015 (Annexure-A/2) with all consequential benefits; 8.3 Any other order/orders, direction/directions may also be passed.
8.4 Award cost of the litigation to the applicant.
3. Learned counsel for the applicant submitted that after filing of this Original Application, the applicant preferred an appeal against the punishment order dated 23.3.2015 (Annexure A-2) on 19.5.2015. Today he filed copy of this appeal which is taken on record. Therefore, this Original Application may be disposed of with direction to the appellate authority of the respondents to consider and decide applicants appeal within a time frame and till his appeal is not decided, the interim relief regarding stay on recovery of the penalty amount from applicants salary, granted in favour of the applicant vide the order dated 28.4.2015 by this Tribunal, may be continued.
4. On the other hand, learned counsel for the respondents submitted that the appeal against the order of disciplinary authority shall be considered and decided by the respondents as per rules within a period of three months.
5. In view of the aforesaid, this Original Application is disposed of with direction to the appellate authority, i.e. respondent No.3 to consider and decide the appeal filed by the applicant, within a period of 60 days from the date of communication of this order and during pendency of appeal, the interim stay granted by the Tribunal vide the order dated 28.4.2015, shall remain valid.
6. Copy of this order, along with paper book be sent to Respondent No. 3 by Speed Post at the cost of the applicant, for which he shall file Postal Requisites within seven days.
7. Free copy of this order be made over to Mr. Surendra Pratap Singh, Ld. Sr. Central Govt. Standing counsel for the Respondents.
(G.P.Singhal) Administrative Member am 1 OA 200/00345/2015
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