Central Administrative Tribunal - Delhi
Pradi Padda Chakma vs M/O Women And Child Development on 28 April, 2016
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.1158/2016
M.A.No.1158/2016
Thursday, this the 28th day of April 2016
Hon'ble Mr. Justice M.S. Sullar, Member (J)
Hon'ble Mr. K.N. Shrivastava, Member (A)
Pradi Padda Chakma
s/o (late) Mr. Ananda Kumar Chakma
aged 44 years
Ex-Junior Investigator
Central Adoption Resource Authority (CARA)
Ministry of Women & Child Development, Govt. of India
West Block-VIII, Wing-II, 2nd Floor
R K Puram, New Delhi-66
Residing at c/o Nafe Singh Tokas
House No.249-G, Rama Market
Munirka Village, New Delhi-PIN-110067
..Applicant
(Mr. Sudhir Kumar C S, Advocate)
Versus
1. The Secretary
Ministry of Women & Child Development
Govt. of India
Shastri Bhavan, New Delhi- PIN 110001, Delhi
2. The Chairperson & the Appellate Authority
CARA Management Committee
Central Adoption Resource Authority (CARA)
Ministry of Women & Child Development, Govt. of India
West Block-8, 2nd Floor, 2nd Wing
R K Puram, New Delhi-PIN-110066, Delhi
3. The Secretary & the Disciplinary Authority
Central Adoption Resource Authority (CARA)
Ministry of Women & Child Development, Govt. of India
West Block-8, 2nd Floor, 2nd Wing
R K Puram, New Delhi-PIN-110066, Delhi
4. The Administrative Officer/Vigilance Officer
Central Adoption Resource Authority (CARA)
Ministry of Women & Child Development, Govt. of India
West Block-8, 2nd Floor, 2nd Wing
R K Puram, New Delhi-PIN-110066, Delhi
..Respondents
2
O.A.No.1158/2016
O R D E R (ORAL)
Justice M.S. Sullar:
The main grievance of the applicant in the instant Original Application (O.A.) is that although he has already filed statutory appeal on 18.07.2013 (Annexure A-11) but the same has not yet been decided by the Appellate Authority.
2. After hearing the learned counsel for applicant and going through the record with his help, the main O.A. is disposed of with direction to respondent No.2 (Appellate Authority) to decide the aforesaid appeal (Annexure A-11) filed by the applicant in accordance with law, within a period of two months from the date of receipt of a certified copy of the Order. No costs.
( K.N. Shrivastava ) ( Justice M.S. Sullar ) Member (A) Member (J) April 28, 2016 /sunil/