Central Administrative Tribunal - Chandigarh
H.S. Gill S/O Late Hari Singh Aged About ... vs Union Of India Through The Director ... on 15 October, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH ORIGINAL APPLICATION NO.337/CH/2012 Chandigarh, this the 15TH day of OCTOBER, 2012 CORAM: HON'BLE MRS. PROMILLA ISSAR, MEMBER (A). H.S. Gill S/o Late Hari Singh aged about 60 years, working as Security Officer, Central Scientific Instruments Organization (CSIO), Sector 30-C, Chandigarh-160030. Applicant Versus 1. Union of India through the Director General, C.S.I.R. Anusandhan Bhawan, 2, Rafi Marg, New Delhi-110001. 2. Director, Central Scientific Instruments Organization, Sector 30-C, Chandigarh-160030. 3. Sh. A.K. Sharma, S/o not known, the then Scientist-in-Charge, Jaipur Centre and Reporting Officer of the applicant (01.4.2007 to 31.4.2008) and at present posted at Central Scientific Instruments Organization, Sector 30-C, Chandigarh-160030. Respondents Present: Applicant in person. Ms. Jyoti Choudhary, counsel for the respondents. O R D E R (Oral)
BY HON'BLE MRS. PROMILLA ISSAR, MEMBER (A)
1. Heard the applicant in person and the learned counsel for the respondents.
2. It is stated by the learned counsel for the respondents that as mentioned in para 1 of their reply, this O.A. is premature, since the appeal of the applicant in the matter of adverse remarks in the ACR for the year 2007-08 is still pending at the level of the Director General.
3. The applicant states that this appeal had been submitted by him on 08.2.2011 but when no action was taken on the same for a considerable period of time, he filed the present O.A. on 02.4.2012.
4. The learned counsel for the respondents states no action was taken on the applicants appeal because of the pendency of this O.A.
5. Both the parties agreed that this O.A. can be disposed of by giving time-bound directions to Respondent No.1 to decide the appeal dated 08.2.2011 of the applicant. The applicant stated that he does not wish to have personal hearing in the matter.
6. Consequently, in view of the above, this O.A. is disposed of with directions to Respondent No.1 to take a decision on the appeal dated 08.2.2011 of the applicant, within a period of two months from the date of receipt of a copy of this order and pass a detailed and reasoned speaking order thereon, which may be communicated to the applicant.
7. This O.A. stands disposed of with directions as above. No costs.
(PROMILLA ISSAR) MEMBER (A) Place: Chandigarh. Dated: 15.10.2012. KR* 8 2 O.A.337/CH/2012