Central Administrative Tribunal - Hyderabad
K P Reddy vs M/O Urban Development on 26 September, 2018
& IN THE CENTRAL ADMINISTRATIVE TRISUNALHYRE ABAD BENCH cae . : a ee NG HYDERABAD MA/21/556/2018 & . BS OA/21/851/2018 Dated: 230g. Betweerm: K.P. Reddy, aged about 47 years, S/o. Late Sri Rami Reddy, Assistant Engineer, O/s. The Superintending Engineer, ROO-L Central Public Works Department, Sultan Bazar, Hyderabad 500 095. . ves Applicant AND 1. The Union of indis, Rep, by its Secretary to Government of India, Ministry of Urban Development, | Nirman Bhavan, New Delhi 110 001. 2. The Director General of Works, Ministry af Urban Development, Nirman Shavan, New Delhi 110 001. 3. The Superintending Engineer, HCC-1, Cantral Public Works Department, Sultan Bazar, Hyderabad 500.095. - Respondents Counsel for the epplicant - Mr. T. Koteswara Rac Counsel for the respondents: Mr. Bhim Singh for Mr, Brahma Reddy CORAM: THE HON'BLE MR OUSTICE BR. RANTHA RAQ, TU DECIAL MEMBER THE HON'BLE MRS. NAINIJAYASEELAN, ADMN, MEMBER ORAL ORDER
(Per Hon'be Mr, Justice R. Kantha Rao, Judicial Member) % Heard both the counsel, Pond MA for condonation of delay is allowed, f fled this application, obviously, without availing the y available to him. Therefore, we are inclined to dispaseet the OA by giving appropriate direction te the applicant. | 4, Applicant is directed to file an appeal to the appellate autharity within a period of two weeks from the date of receipt of a copy of this order, >The appellate authority is directed to entertain the appeal notwithstanding any delay in filing the appeal, The appellate authority further directed to dispose of the appeal within a period of eight weeks ~ from the date of receipt of appeal.
5 OA is disposed of accordingly at the stage of admission, No order as to casts.