Central Administrative Tribunal - Cuttack
Somanath Roy vs Dgms on 21 October, 2021
CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK Order Sheet Item no.: 10 No of Adjournment: 1 O.A./469/2021 [ RELEASE SALARY ] Order Dated: 21/10/2021 Court No.: 1 SOMANATH ROY Vs DGMS For Applicant(s) Advocate : Mr.Shankar Paul, Mr.S.Das For Respondent(s) Advocate : Ms.U.R.Padhi Notes of The Registry Order of The Tribunal Heard learned counsels for both sides through video conferencing.
Learned counsel for the applicant submits that the present grievance of the applicant can be redressed if a direction is given to the respondent authorities to consider and dispose of the representation dated 11.2.2021 vide Annexure A/9. Learned counsel for the respondents on the other hand submits that since the applicant has not joined and performed his duty for the period in question therefore he is not entitled to salary for the said period.
However taking into consideration the limited prayer of the applicant and without expressing any opinion on the merits of the case, we dispose of this OA with a direction to the respondent No.2/ competent authority to consider and dispose of the representation dated 11.2.2021 vide Annexure A/9, if not yet disposed in the meantime, in accordance with law and pass a reasoned and speaking order to be communicated to the applicant within a period of two weeks from the date of receipt of the copy of this order. There will be no order as to costs.
Copy of this order be handed over to learned counsels for both sides.
T. Jacob Swarup Kumar Mishra
Member (A) Member (J)
/NAIN/