Central Administrative Tribunal - Allahabad
Ashok Kumar Tyagi vs Satyanarayana Reported In 2007(2)Scc ... on 29 September, 2008
(OPEN COURT)
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH
ALLAHABAD
HONBLE MR.A.K. GAUR , MEMBER (J).
HONBLE. MRS. MANJULIKA GAUTAM, MEMBER (A).
Original Application Number. 616 OF 2008.
ALLAHABAD this the 29th day of September, 2008.
Ashok Kumar Tyagi, I.P.S, S/o Late K.S.N. Singh, Presently posted as Superintendent of Police, G.R.P., Allahabad.
Applicant.
VE R S U S
1. Union of India through Secretary, Department of Personnel and Training, Ministry of Personnel, Government of India, New Delhi.
2. State of Uttar Pradesh through Principal Secretary (Home), U.P. Government, Lucknow.
3. Director General of Police, Police Headquarters, Dalibag, Lucknow.
..Respondents
Advocate for the applicant: Sri C. Sharma
Advocate for the Respondents : Sri S. Singh
Sri K.P. Singh
O R D E R
DELIVERED BY: HONBLE MR. A.K. GAUR, J.M. We have heard Sri U.N. Sharma, Senior Advocate, assisted by Sri C. Sharma, learned counsel for the applicant and Sri K.P. Singh, larned counsel for the respondents.
2. Learned Senior Advocate has submitted that charge sheet was issued to the applicant in the month of February, 2008 to which the applicant has already filed his detailed reply but no orders have been passed as yet.
3. Learned counsel for the respondents argued that the O.A is premature and is not maintainable.
4. We have carefully gone through the pleas of the parties.
5. Having heard parties counsel and giving our thoughtful consideration to the decisions of Honble Supreme Court rendered in the case of U.O.I & Ors. Vs. Satyanarayana reported in 2007(2)SCC (L&S) 304 and Special Director Vs. Mohd. Gulam Chause reported in 2004 SCC (3) page 440, we hereby direct the competent authority to pass appropriate reasoned order taking into account the pleas taken in the reply within two months from the date of receipt of certified copy of this order.
6. With the aforesaid directions, the O.A is disposed of finally with no order as to costs.
Be noted that we have not passed any order on merits of the case.
MEMBER- A MEMBER- J.
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