Bombay High Court
Prakash Tukaram Vaichal vs The Union Of India And Ors on 21 December, 2020
Author: N.R.Borkar
Bench: K.K.Tated, N.R.Borkar
(4)WPST-94384-20.doc
rkmore
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
CIVIL APPELLATE JURISDICTION
Rajshree
Rajshree More
More Date:
2020.12.23
13:33:48
+0530
WRIT PETITION (S) NO.94384 OF 2020
ALONGWITH
WRIT PETITION (S) NO.97018 OF 2020
Prakash Vaichal ] ..Petitioner
v.
Union of India & Ors. ] ..Respondents.
Mr.Pradeep Deshmukh a/w Yashodeep Deshmukh, Vaidehi
Deshmukh, and Sonali Pawar i/b Vinod Sangvikar, for Petitioner.
Mr.R.R. Shetty, for Respondent No.1.
Mr.Vinod Joshi and Lata Patne for Respondent No.2/UPSC.
Mr.A.A. Alaspurkar, AGP for State.
CORAM : K.K.TATED &
N.R.BORKAR, JJ.
DATE : 21st DECEMBER, 2020.
P.C.
1] Heard learned counsel for parties.
2] Learned counsel for Petitioner filed affidavit dated 17 th
December, 2020 stating that at the request of Petitioner, Central
Administrative Tribunal has constituted special bench for hearing 1/3 (4)WPST-94384-20.doc applications preferred by the Petitioner. To that effect, he has made a statement in para No.4 of the said Affidavit, which reads thus :
"4) Now that request is being considered for constitution of special Bench in the Hon'ble CAT for time-bound hearing of my pending applications, in view of same, I seek liberty to withdraw the two writ petitions before this Hon'ble Court and pursue my three aforementioned pending Original Applications before the Special Bench of the Hon'ble Central Administrative Tribunal (CAT), Mumbai Bench."
3] Learned counsel for Petitioner further submits that the applications filed by him before the Central Administrative Tribunal i.e. O.A. NO.768/2016, O.A. No.390/2019 and O.A. (Diary) No.1152/20 be expedited as petitioner is going to retire shortly. 4] Considering the submission made by learned counsel for the Petitioner and para No.4 of the Affidavit dated 17th December, 2020 , following order is passed :
a] Central Administrative Tribunal is requested to decide Petitioner's O.A. NO.768/2016, O.A. No.390/2019 and O.A. (Diary) No.1152/20, as early as possible, but in any case, within four months from the date of receipt of this order.
b] Advocate for Petitioner is directed to provide copies of O.A. (Diary) No.1152/20, to the Advocates for Respondents in the present matter within one week from today and file Affidavit of service 2/3 (4)WPST-94384-20.doc to that effect before this Court, failing which, the present order to the extent of expeditious disposal of matters shall stand revoked.
c] Liberty is granted to the parties, if they so desire, to file Affidavit-in-reply and rejoinder, if any, in O.A. (Diary)No.1152/2020.
d] Both Petitions stand disposed of as withdrawn.
e] No order as to costs.
f] All the contentions of both the parties are kept open.
[N.R.BORKAR, J] [K.K.TATED, J]
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