Central Administrative Tribunal - Jabalpur
Ritu Raj Singh Son Of Late Shri Sahdeva ... vs The Union Of India on 9 May, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH,
JABALPUR
Original Application No.200/01085/2015
Jabalpur, this Monday, the 9th day of May, 2016
Mr. Sanjeev Kaushik, Judicial Member
Mr. G.P.Singhal, Administrative Member
Ritu Raj Singh son of Late Shri Sahdeva Singh, aged about 43 years, working as Deputy Director (Admin.) All India Institute of Medical Sciences, resident of Room No.201, A.I.I.M.S. Guest House District Bhopal (M.P.) - Applicant
(By Advocate Shri Manoj Sharma)
V e r s u s
1. The Union of India, through the Secretary, Ministry of Environment Forest & Climate Change, Indira Paryavaran Bhawan, Jorbagh Road, New Delhi 110003
2. The Secretary (H & FW), Ministry of Health & Family Welfare, Nirman Bhawan New Delhi 110011
3. All India Institute of Medical Sciences, through its Director Saket Nagar District Bhopal (M.P.)
4. Shri Alok Sanjar, Member of Parliament (Lok Sabha) resident of E-8/83, Shiva Kunj, Railway Colony, Near 12 number stop, Bhopal District Bhopal 462039 -Respondents
(By Advocate Shri S.P. Singh for respondents Nos.1 &2 and Shri Rahul Mishra proxy counsel for Shri Sanjay K. Agrawal for respondent No.3)
ORDER(ORAL)
By S.K. Kaushik, JM.-
In this Original Application, the applicant has prayed for quashing of the impugned order of suspension dated 30.11.2015 (Annexure A-1).
2. Upon notices, respondents appeared and have filed reply today. Shri S.P.Singh, learned Senior Standing counsel appearing on behalf of the respondent-Union of India has produced an order dated 28.04.2016 wherein the order of suspension of the applicant has been revoked which is taken on record. Based thereupon he submitted that the Original Application may be disposed of as having become infructuous.
3. Shri Manoj Sharma appearing for the applicant submitted that he has not been paid his suspension allowance during his suspension period.
4. On the other hand, Shri Singh, appearing for the respondents submitted that it was paid because the applicant has not completed formalities as per the Rules. However, he submitted that let the applicant file necessary documentation. Shri Sharma, submitted that he will submit documents within a week.
5. In light of the above scenario, the present Original Application is disposed of as having become infructuous. However, if the applicant filed desired documentation then the respondents will release the amount of suspension allowance within a period of 10 days thereafter.
(G.P.Singhal) (S.K. Kaushik) Administrative Member Judicial Member
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OA 200/01085/2015
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