Central Administrative Tribunal - Delhi
Shri S.K. Sharma Aged About 46 Years ... vs The Union Of India (Through Secretary) on 18 August, 2009
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA No.2175 of 2009 New Delhi this the 18th day of August, 2009 Honble Shri N.D. Dayal, Member (A) Honble Dr. Dharam Paul Sharma, Member (J) Shri S.K. Sharma aged about 46 years Tno.3038 S/o Shri OP Sharma working as VM (AFV) In GpC Defence Civilian in 510, Army Base Workshop Meerut Cantt under DGEME (Civ) MGOS Branch, A.H.Q., Ministry of Defence, R/o H.No.265, Pragati Nagar, Meerut (U.P.). .... Applicant ( By Advocate Shri V.P.S. Tyagi) VERSUS 1. The Union of India (Through Secretary) Ministry of Defence, South Block, New Delhi-11. 2. The Director General of EME (Civ.) MGOs Branch, AHQ, DHQ, PO, New Delhi. 3. The Commandant, 510, Army Base Workshop, Meerut Cantt. (U.P.) 4. Lt. Col. P.D. Singh, P.No.SL-3860 Y Armed Forces Medical Store Deptt. (AFMSD) Lucknow Cantt. (U.P.). .. Respondents O R D E R (ORAL)
Honble Shri N.D. Dayal, Member (A) Learned counsel for the applicant submits that applicant is assailing the orders issued at Annexure A-1, A-2 and A-3. He submits that applicant has taken interview with the Commandant but he has not received favourable response. He, therefore, submits that the averments in this OA need to be considered appropriately in order that his grievances against the warning, reduction in his pay as well as alleged absence are viewed in the proper prospective w.r.t. the relief claimed by him.
2. Without going into the merits of the matter, we dispose of this OA at the admission stage by asking the respondents to inform the applicant by a speaking order of their decision in respect of the relief sought in this OA within a period of three months. The applicant will be at liberty to seek remedy in law if further aggrieved.
3. OA is disposed of accordingly.
(Dr. Dharam Paul Sharma) (N.D. Dayal)
Member (J) Member (A)
/ravi/