Central Administrative Tribunal - Delhi
Rajeshwar vs Sh. Naresh Kumar & Ors Comm. Of Police on 12 December, 2024
1
Item No. 10 - (C-II)
C.P. No. 667/2024
in
O.A. No. 2723/2021
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
C.P. No. 667/2024
in
O.A. No. 2723/2021
This the 12th Day of December, 2024
Hon'ble Mr. R. N. Singh, Member (J)
Hon'ble Mr. B. Anand, Member (A)
Const. Rajeshwar
Constable (Exe.) PIS-28860887
Aged around 58 years
S/o Sh. Prithvi Singh,
R/o 35, Ashoka Police Line Chanakya Puri,
New Delhi-110021.
...Petitioner
(By Advocate: Ms. Esha Mazumdar)
Versus
1. Sh. Naresh Kumar
Chief Secretary A-wing,
5th floor Delhi Secretariat,
New Delhi-110003.
2. Sh. Sanjay Arora
Commissioner of Police PHQ
Jai Singh Road, New Delhi - 110001.
3. Sh. B.L. Suresh
Deputy commissioner of Police (Vigilance)
6th Floor, P.S. Barakhamba Road Office Complex
New Delhi-110001.
4. Dr. G Ram Gopal Naik
DCP (Metro)
Police Station Kashmere Gate Metro
Delhi-110006.
...Contemnors/Respondents
(By Advocate : Mr. Dhananjai Rana)
2
Item No. 10 - (C-II)
C.P. No. 667/2024
in
O.A. No. 2723/2021
ORDER (ORAL)
Hon'ble Mr. R. N. Singh, Member (J) The present CP has been filed in view of willful defiance of directions of the Tribunal in order dated 26.02.2024 in the captioned OA. Para 4 of the said order reads as under:-
"4. In view of the aforesaid, without going into the merit, the present OA is disposed off, with liberty to the applicant to agitate his grievances, if any, at an appropriate stage in accordance with law. Also, the applicant shall be at liberty to agitate his grievances for revision/refixation of pension and payment of arrears, if any,by way of a representation within two weeks from today. The respondents are directed that if such representation is preferred by the applicant within the time stipulated above, the competent authority amongst the respondents shall dispose of the same by passing an appropriate reasoned and speaking order as early as possible but not later than six weeks from the date of receipt of a certified copy of this Order."
2. In response to notice, the respondents have filed reply affidavit.
3. By referring to the assertions made in such reply, learned counsel appearing for the respondents, submits that there has been no willful disobedience or delay on the part of the respondents in compliance of directions of the Tribunal. Rather in compliance of directions of this Tribunal, the respondents have considered the matter and passed a speaking order dated 27.09.2024. A copy of which has been placed by him on record and also supplied to the learned counsel for the petitioner.
3Item No. 10 - (C-II) C.P. No. 667/2024 in O.A. No. 2723/2021
4. Learned counsel for the petitioner submits that the respondents have not passed the order in true letter and spirit of the directions and the grievances of the petitioner have yet not been redressed.
5. We have heard the learned counsels for the parties. We have also perused the pleadings available on record.
6. We are satisfied by the compliance made by the respondents and we do not find any contumacious action therein.
7. Accordingly, the CP is closed. Notices issued to the respondents are discharged. However, the petitioner shall be at liberty to agitate his surviving grievances, if any, in accordance with law.
(B. Anand) (R. N. Singh) Member (A) Member (J) / anjali/