Central Administrative Tribunal - Allahabad
Dileep Kumar vs Union Of India Through Secretary on 6 February, 2009
(OPEN COURT) CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH ALLAHABAD HONBLE MR.A.K. GAUR , MEMBER (J). Original Application Number. 76 OF 2009. ALLAHABAD this the 06th day of February, 2009. Dileep Kumar, aged about 35 years, S/o of Sri Munni Lal, Resident of 2.I.I, Bazar, New Cantt., Allahabad. Applicant. VE R S U S 1. Union of India through Secretary, Government of India, Deptt. Of Personnel and Training and Public Grievances, New Delhi. 2. Comptroller and Auditor General of India, 10, Bahadur Shah Zafar Marg, New Delhi- 110002. 3. Accountant General (C&R), Audit, Uttar Predesh, Allahabad. 4. Senior Deputy Accountant General, O/o A.G. (C&R), Audit, Uttar Pradesh, Allahabad. 5. Senior Audit Officer (Admn.) & (G.D) O/o A.G (C&R) Audit, Uttar Pradesh, Allahabad. ..Respondents Advocate for the applicant: Sri Bhagirath Tiwari Advocate for the Respondents : Sri Satish Chaturvedi O R D E R
Learned counsel for the respondents has raised preliminary objection that the claim of the applicant is time barred and this O.A cannot be entertained .
2. Having heard learned counsel for both sides I am of the view that preliminary objection raised by the learned counsel for the respondents is not sustainable hence rejected.
3. Learned counsel for the applicant at the very out set has submitted that for redressal of his grievance, the applicant has already preferred representations dated 11.03.2008 and 05.11.2008 (Annexure A-1 of OA) before Accountant General (C&R), Audit, Uttar Predesh, Allahabad (respondent No. 3), and submitted that the grievance of the applicant might be redressed in case a direction is given to the competent authority i.e. Accountant General (C&R), Audit, Uttar Predesh, Allahabad (respondent No.3) to consider and decide the same by a reasoned and speaking order within specified period.
4. Learned counsel for the respondents has no objection if such direction is given.
5. Accordingly, I direct the Accountant General (C&R), Audit, Uttar Predesh, Allahabad (respondent No.3) to consider and decide the representations of the applicant dated 11.03.2008 and 05.11.2008/Annexure A-1 of O.A (referred to above) by a reasoned and speaking order taking in to account the points raised therein, within a period of three months from the date of receipt of this order. While deciding the representations of the applicant, the competent authority shall treat the O.A as part of representation.
6. With the aforesaid directions, the O.A is disposed of finally with no order as to costs.
Be noted that I have not passed any order on merits of the case.
MEMBER- J.
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