Central Administrative Tribunal - Delhi
Smt. Ombeeri W/O Late Shri Jaidev vs Union Of India Through Its Secretary on 8 December, 2011
Central Administrative Tribunal Principal Bench, New Delhi O.A. No.2126/2011 Thursday, this the 8th day of December 2011 Honble Shri M.L. Chauhan, Member (J) Honble Smt. Manjulika Gautam, Member (A) Smt. Ombeeri w/o late Shri Jaidev, Constable Age 50 years Village & PO Mandi District Mujaffar Nagar Uttar Pradesh .. Applicant (By Advocate: Shri Sachin Chauhan) Versus 1. Union of India through its Secretary Ministry of Home Affairs North Block, New Delhi 2. The Commissioner of Police PHQ, IP Estate, New Delhi 3. Joint Commissioner of Police Northern Range PHQ, IP Estate, New Delhi 4. Addl. Dy. Commissioner of Police North West District Police Station Ashok Vihar Delhi ..Respondents (By Advocate: Ms. P K Gupta) O R D E R (ORAL)
Shri M L Chauhan:
Learned counsel for applicant submits that he would be satisfied at this stage if a direction is given to the respondents to decide the representation of the applicant in the light of the decision rendered by the Full Bench of this Tribunal.
2. In view of what has been stated above and without going into the merits of the matter, the present OA is disposed of with a direction to the Commissioner of Police (respondent No.2) to decide the representation of the applicant by passing a reasoned and speaking order within a period of two months from the date of receipt of a copy of this order. In case the applicant is still aggrieved by the decision to be taken by respondent No.2, it shall be open for him to file substantive OA thereby challenging the validity of the order. No costs.
( Smt. Manjulika Gautam ) ( M L Chauhan ) Member (A) Member (J) /sunil/