Central Administrative Tribunal - Jabalpur
Shiv Poojan Dubey vs Union Of India on 31 March, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No. 200/00387/2016
Jabalpur, this Thursday, the 31st day of March, 2016
SHRI G.P.SINGHAL, ADMINISTRATIVE MEMBER
Shiv Poojan Dubey, S/o late Umashankar Dubey, aged about 23 years,
R/o H.No.41, Gali No.2, Motiya Talab, Ahirpura, Jahangirabad,
Bhopal, Pin-462008 -Applicant
(By Advocate Shri Kishore Roy)
V e r s u s
1. Union of India, through Secretary,
Commander Works Engineer, Jabalpur, Pin-901124, APO 56
2. Chief Engineer, Jabalpur Zone, ridge Road,
Jabalpur-482001, APO 56
3. Garrison Engineer, Saugor, M.P.-470001 -Respondents
(By Advocate Shri S.P.Singh)
O R D E R (ORAL)
Applicant has preferred this Original Application for issuing direction to the respondents to consider his case for grant of compassionate appointment.
2. Learned counsel for the applicant submitted that the applicant had filed his application for compassionate appointment on 25.10.2010. The respondents have thereafter forwarded his application vide the communication dated 08.11.2012 (Annexure A-4) and action is being taken on it as will be evident from the communication dated 26.05.2014 (Annexure A-5). However, nothing has been done by the respondents after that. Learned counsel for the applicants further submits that this Original Application may be disposed of at this stage itself with liberty granted to the applicant to file representation afresh to the respondents and on such representation, the respondents may be directed to consider and decide it, within a time frame.
3. On the other hand, learned counsel for the respondents appearing on advance copy of the OA submits that he has no objection if this Original Application is disposed of in above terms.
4. In view of the above submissions made by the learned counsel for the parties, this Original Application is disposed of, without entering into the merits of the case, with liberty to the applicant to file fresh representation supported by all the relevant documents to the respondent No.2 within a period of 15 days. On such representation being filed, the respondent No.2 shall consider and decide it, within a period of 90 days from the date of its submission.
(G.P.Singhal) Administrative Member rn 1 OA 200/00387/2016
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