Central Administrative Tribunal - Allahabad
Narb Deshwer Singh Solanki vs Gst on 28 March, 2023
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Dated : This the 28th day of March 2023
Original Application No. 214 of 2023
Hon'ble Mr. Justice Om Prakash VII, Member (J)
Hon'ble Dr. Sanjiv Kumar, Member (A)
Narb Deshwer Singh Solanki, aged about 64 years, son of Late Shri Rama
Nand Singh, resident of House No. 1A, Rustampur (opposite Telephone
Colony), P.O - Shivpuri New Colony, Gorakhpur - 273016 (Ex
Superintendent, CGST & Central Excise, Gorakhpur in the office of the
Assistant Commissioner, CGST & Central Excise, Division-Gorakhpur)
(Retired).
. . .Applicant
By Adv : Shri Anil Kumar Singh
Shri Suresh Kumar Maurya
VERSUS
1. Union of India through the Secretary, Ministry of Finance,
Department of Revenue, New Delhi - 110001.
2. Commissioner, Customs (Preventive), Kendriy Bhawan, Aliganj,
Lucknow.
3. Commissioner (Disciplinary Authority), Central GST and Central
Excise, Commissionerate, Varanasi (U.P.) .
4. Joint Commissioner, Central GST and Central Excise,
Commissionerate, Varanasi, U.P.
. . . Respondents
By Adv: Shri Chakrapani Vatsyayan
ORDER
Delivered By:- Hon'ble Mr. Justice Om Prakash VII, Member (J) Shri Anil Kumar Singh, learned counsel appearing for the applicant states that despite the inquiry report dated 27.04.2018 submitted by the Inquiry Officer, the Disciplinary Authority i.e. respondent no. 3 has not passed the final order. He submits that the applicant will be satisfied, if a direction is given to the respondent no. 3 / or the competent authority amongst the respondents to pass appropriate order on the inquiry report within a specified time.
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2. On the other hand, Shri Chakrapani Vatsyayan, learned counsel for the respondents states that no such direction can be given at this stage.
3. However, In view of the innocuous prayer made by the learned counsel for the applicant, the OA is disposed off with direction to the respondent no. 3 /or the competent authority amongst the respondents to pass appropriate order on the inquiry report dated 27.04.2018 within a period of one month from the date of receipt of certified copy of this order. A copy of the order so passed on the inquiry report shall be communicated to the applicant forthwith.
4. No order as to costs.
(Dr. Sanjiv Kumar) (Justice Om Prakash VII)
Member (A) Member (J)
Anand...
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