National Green Tribunal
Vivek Mahna vs Govt. Of Nct Of Delhi on 24 July, 2023
Item No. 10 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(BY HYBRID MODE)
Original Application No. 195/2023
Vivek Mahna Applicant
Versus
Govt. of NCT of Delhi Respondent
Date of hearing: 24.07.2023
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, CHAIRPERSON
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Respondent: Ms. Jyoti Mendiratta, Adv. with Ms. Namgyal Angmo, SDM Kapashera
ORDER
1. In compliance of order dated 28.04.2023, no report has been filed. SDM, South West has attended the proceedings through Video Conferencing and submitted that she was not aware about the order and the order came to her knowledge just in the morning and further sought a short time to file the report.
2. Today, during the course of hearing, in two matters, the same officer attended the proceedings without any furnishing the reply and further submitted helplessness and ignorance of the order. Being paid from the State exchequer, the officer is supposed to do his/her duties sincerely, fairly whenever asked to, but virtually their conduct shows that she failed to perform her duties sincerely and fairly. 1
3. The officer is directed to comply the orders, submit the report timely and not to waste the time of the Tribunal. The reply/compliance report be filed within three weeks by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF
4. List this matter on 31.10.2023.
Sheo Kumar Singh, CP Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM July 24, 2023 Original Application No. 195/2023 SN 2