Central Administrative Tribunal - Delhi
Naresh vs Textiles on 17 August, 2022
1
O.A. No. 2152/2022
Item No.7
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 2152/2022
This the 17th day of August, 2022
Hon'ble Mr. R N Singh, Member (J)
Hon'ble Mr. Tarun Shridhar, Member (A)
Naresh,
Aged- 24 Years,
S/o Sh. Subhash Chand,
Ex-Workshop Foreman, from
Development Commissioner of Handlooms,
Udyog Bhawan, New Delhi.
Residence of 608, Ward No. 17,
Krishna Colony, Palwal (Haryana). - 121102
...Applicant
(By Advocate: Ms. Sonika for Mr.Yogesh Sharma)
Versus
1. Union of India through the Secretary,
Ministry of Textiles, Govt. of India,
Udyog Bhwan, New Delhi. - 110011.
2. The Development Commissioner for Handlooms,
Ministry of Textiles, Govt. of India,
Udyog Bhwan, New Delhi. - 110011.
3. The Chief Enforcement Officer,
Development Commissioner of Handlooms's office,
Ministry of Textiles, Govt. of India,
Udyog Bhwan, New Delhi - 110011.|
4. The Development Commissioner for Handlooms,
Indian Institute of Handloom Technology,
Ministry of Textiles, Govt. of India,
Jawaharnagar, Khanapara, Guwahati-781022.
...Respondents
(None)
2
O.A. No. 2152/2022
Item No.7
O R D E R (ORAL)
Hon'ble Mr. R.N. Singh, Member (J):
In the present OA, the applicant has challenged the order dated 25.03.2022 (Annexure A-I), which has been passed by the disciplinary authority under Rule 14(2) of CCS (CCA) Rules, 1965.
2. Ms. Sonika, learned proxy counsel for the applicant submits that the impugned order is illegal and aggrieved by the same, the applicant has preferred a statutory appeal dated 07.05.2022 (Annexure A-2) and in spite of lapse of more than three months, the same has not yet been disposed of by the respondents.
3. Issue notice to the respondents.
4. Learned counsel for the applicant submits that advance service has already been effected upon the nominated counsel for the respondents. However, there is no representative on behalf of such respondents.
5. In the facts circumstances, Ms. Sangita Singh, who is stated to be one of the panel counsels for the respondents and is present in the Court, is called upon to appear in the matter. Accordingly, she appears and accepts notice. 3 O.A. No. 2152/2022 Item No.7
6. In the facts and circumstances and without going into the merits of the case, the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid pending appeal dated 07.05.2022 and dispose of the same by passing an appropriate reasoned and speaking order as expeditiously as possible and preferably within eight weeks of receipt of a copy of this Order.
7. The OA is disposed of in the aforesaid terms. No costs.
( Tarun Shridhar ) ( R N Singh )
Member (A) Member (J)
/anjali/