Central Administrative Tribunal - Chandigarh
Coram:Hon Ble Mr. Justice S.D.Anand vs Union Of India Ministry Of Sports ... on 19 October, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
ORIGINAL APPLICATION NO. 1207-PB-2012
Chandigarh, this the 19TH day of October , 2012
CORAM:HONBLE MR. JUSTICE S.D.ANAND, MEMBER(J)
HONBLE MR. RANBIR SINGH, MEMBER(A)
Chanan Singh s/o Sh. Bhan Singh, Ex. Driver R/o Plot NO. 56, Gali No. 3, Air Avenue Near Kheri Gujrana District, Patiala.
APPLICANT
BY ADVOCATE: SHRI NIKHIL SHARMA
VERSUS
1. Union of India Ministry of Sports through its Secretary, New Delhi.
2. Sports Authority of India, Jawahar Lal Nehru Stadium, New Delhi, through its Director General.
3. The Director (Pers.) Sports Authority of India, Indira Gandhi Stadium, Administrative Block, IP Estate New Delhi.
4. National Institute of Sports, Patiala through Executive Director Administration.
RESPONDENTS
BY ADVOCATE: SH. SURESH VERMA PROXY FOR MR. DEEPAK AGNIHOTRI FOR RESPONDENT NO. 1.
SH. ARVIND MOUDGIL FOR RESPONDENTS 2-4.
ORDER (Oral)
HONBLE MR. JUSTICE S.D.ANAND, MEMBER(J):-
1. Mr. Nikhil Sharma, learned counsel appearing on behalf of the applicant, states that the interests of justice would be served if the O.A. is disposed of with the grant of a direction to the competent authority to take a view in the context of the Representations which are pending consideration, alongwith the averments made in the course of the O.A. as also the documentation enclosed therewith, within a time-bound frame.
2. Notice.
3. Mr. Suresh Verma, learned counsel appearing on behalf of Mr. Deepak Agnihotri, learned Sr. CGSC , accepts notice on behalf of the respondent no. 1; while Sh. Arvind Moudgil, learned Standing Counsel for (S.A.I), accepts notice on behalf of respondents 2 to 4. . They have no objection to the disposal of the O.A. in the requested manner.
4. On consensual basis, the O.A. shall stand disposed of with a direction to the competent authority to take a decision on the Representations aforementioned and the averments made in the course of the O.A., as also the documentation enclosed therewith, within two months from the date of receipt of a copy of this order.
5. Disposed of accordingly.
(JUSTICE S.D. ANAND) MEMBER(J) (RANBIR SINGH) MEMBER(A) Dated: 19.10. 2012 `SK 1 (OA No. 1207-PB-2012)