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Judgment
Justice K. Haripal, Judicial Member
Heard the learned Counsel on both sides.
We will first consider MA/819/2026, application for condoning delay of 713 days in moving the OA. The learned Standing Counsel has sought one more adjournment for filing objection to the application. However, having regard to the fact that the statutory appeal remains pending long and in view of the order we propose to pass, we are inclined to condone the delay and consider the OA.
The applicant has suffered a punishment of reduction of one stage in scale of pay for two years as per the order dated 01.01.2022. It is submitted that the applicant has preferred Annexure A-25 statutory appeal on 03.11.2023 before the Appellate Authority, the Secretary, Ministry of Power, Government of India.
The grievance of the applicant is that, the appeal has not yet been considered and disposed of. In the appeal he has challenged Annexure A-24 order imposing punishment and also aggrieved by the non-consideration of the appeal despite passing of three years. Therefore, he had given the Annexure A-26 grievance application before the Director/Grievance Officer.
Eventhough the learned Standing Counsel has highlighted Annexure A-26 dated 11.06.2026, obviously it deals with earlier order dated 22.05.2023. By that order, the disciplinary proceedings was once remitted to the disciplinary authority and thereafter that the impugned Annexure A-24 was passed. It is certain that Annexure A-25 appeal is shown pending before the Appellate Authority. There is no justification in not disposing of the same even after three years.
Therefore, we dispose of the OA, directing the 1st respondent to consider and dispose the appeal within a period of 60 days from the date of receipt of a copy of the order, in accordance with law.
The OA is disposed of as above. No costs.