Central Administrative Tribunal - Chandigarh
Jai Paul Singh Dahiya vs Chief Secretry Of Govt. Haryana on 10 January, 2018
Author: P. Gopinath
Bench: P. Gopinath
1
(OA No.060/00024/2018)
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION N0.060/00024/2018
Chandigarh, this the 10th day of January, 2018
...
CORAM: HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J)
HON'BLE MS. P. GOPINATH, MEMBER (A)
...
Jai Paul Singh Dahiya, IAS (Retd.), aged 69 years, S/o Late Shri
Singh Ram, resident of House No.1132-P, Sector 17, HUDA,
Jagadhri, District Yamunanagar (Haryana) (Group-A).
....APPLICANT
(Present: Mr. R.K. Sharma, Advocate)
VERSUS
1. Union of India through the Secretary to Government of India,
Ministry of Personnel, Public Grievances and Pensions,
Department of Personnel and Training, North Block, New
Delhi-110001.
2. State of Haryana, through Chief Secretary, Government of
Haryana, Civil Secretariat, Haryana, Sector 1, Chandigarh.
3. Secretary to the Government of Haryana, Personnel, Training,
Vigilance, Civil Secretariat, Haryana, Sector 1, Chandigarh.
....RESPONDENTS
ORDER (Oral)
HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J):-
The main contention of learned counsel, at this stage, is that, although the applicant has moved detailed representations dated 31.12.2015 (Annexure A-9), dated 09.12.2016 (Annexure A-
10) and issued legal notice dated 16.08.2017 (Annexure A-14), for redressal of his grievances, and the State Government has already referred the matter, vide memo dated 14.11.2017 (Annexure A-15), 2 (OA No.060/00024/2018) but no decision has yet been taken by the Competent Authority of Central Govt..
Having heard the learned counsel for the applicant, having gone through the record with his valuable assistance, after considering the entire matter and without expressing any opinion on merits, lest it may prejudice the case of either side, the instant main Original Application is disposed of with the direction to The Secretary to Government of India, Ministry of Personnel, (respondent no.1) to decide the indicated representations and legal notice, by passing a speaking / reasoned order and in accordance with law, within a period of two months from the date of receipt of certified copy of this order.
Copy dasti.
(P. GOPINATH) (JUSTICE M.S. SULLAR)
MEMBER (A) MEMBER (J)
Dated: 10.01.2018.
`rishi'