Central Administrative Tribunal - Cuttack
Sarbeswar Das vs Posts on 4 January, 2022
3/2/22, 12:22 PM https://cgat.gov.in/catlive/internal/order_content_view.php?no=3190 CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK Order Sheet Item no.: 10 No of Adjournment:
O.A./653/2021 [ DISCIPIINARY PROCEEDINGS MAJOR ] Order Dated: 04/01/2022 Court No.: 2 SARBESWAR DAS Vs POSTS For Applicant(s) Advocate : Mr. Sailabala Jena For Respondent(s) Advocate : Mr. Partha Sarathi Acharya Notes of The Registry Order of The Tribunal Heard learned counsel for the applicant and Mr. Parthasarathi Acharya, learned counsel who entered appearance on behalf of the respondents.
Learned counsel for the applicant submitted that a charge sheet dated 24.11.2021 was issued by Respondent No. proposing to hold inquiry against him. He further submitted that vide his representation dated 27.12.2021, the applicant has requested for supply of 21 documents to submit his defense brief. Learned counsel for the applicant submitted that the greivance of the applicant will be redressed if direction is issued to Respondent No. 4 to consider his representation for supplying of documents.
In view of the limited prayer and without expressing any opinion on the merits of the case, the OA is disposed of with direction to Respondent No. 4 to consider the representation dated 27.12.2021 (Annexure A/3) of the applicant, in accordance with law, and pass a speaking and reasoned order to be communicated to the applciant within a period of three weeks from the date of receipt of copy of this order.
The applicant is at liberty to proceed in accordance with law if he has any subsisting grievance.
Copy of the order to both sides.
Swarup Kumar Mishra Devendra Chaudhry
Member (J) Member (A)
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