Central Administrative Tribunal - Delhi
Sh. N.K. Verma vs Union Of India Through on 17 December, 2009
Central Administrative Tribunal Principal Bench OA No.3630/2009 New Delhi, this the 17th day of December, 2009 Honble Mr. Justice V. K. Bali, Chairman Honble Dr. R.C. Panda, Member (A) Sh. N.K. Verma R/o 8130, Sector C-VIII, Vasant Kunj, New Delhi 110 070. Applicant (By Advocate: Mr. M.K. Bhardwaj) Versus Union of India through 1. Dr. S.K. Brahmachari Director General, Council of Scientific and Industrial Research, Anushandan Bhawan, 2, Rafi Marg, New Delhi 110 001. 2. Jt. Secretary (Admn.), Council of Scientific and Industrial Research, Anushandan Bhawan, 2, Rafi Marg, New Delhi 110 001. Respondents ORDER (ORAL) Justice V.K. Bali, Chairman:
During the course of arguments, Mr. Bhardwaj, counsel representing the applicant, confines the relief in present Original Application to only decide applicants representation dated 05.10.2009 (Annexure A-7). Considering the totality of facts and circumstances of this case, we dispose of this Original Application directing the Director General, CSIR, first respondent herein, to deal with the representation of the applicant dated 05.10.2009 (Annexure A-7) and pass orders thereon as expeditiously as possible and preferably within a period of three weeks from the date of receipt of certified copy of this of this order.
(Dr. R.C. Panda) (V.K. Bali)
Member (A) Chairman
/naresh/