Narinder Kumar Arora & Anr. vs Union Of India & Anr.

Hon’ble Mr. R.N. Singh, Member (J):

Heard learned counsel for the applicant.

The present Application has been filed under Section 19 of the Administrative Tribunals Act, 1985 by the applicant, to challenge the disciplinary authority’s order dated 18.12.2019 (Annexure A/1). Learned counsel for the applicant submits that aggrieved by the said disciplinary authority’s order, the applicant has preferred statutory appeal dated 11.2.2020 (Annexure A/2). However, the same is still pending consideration of the concerned authority.

Issue notice.

Shri Hilal Haider, learned counsel for the respondents, who appears on advance service, accepts notice.

At this stage, Shri Sharma, learned counsel for the applicant, submits that the applicant will be satisfied if the present OA is disposed of with direction to the respondents to consider the applicant’s aforesaid statutory appeal and to dispose of the same in a time bound manner. To such prayer of the applicant, there is no objection from the learned counsel appearing for the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, we dispose of this OA with direction to the respondents to consider the applicant’s aforesaid statutory appeal dated 11.2.2020 (Annexure A/2) and to dispose of the same by passing a reasoned and speaking order within 10 weeks of receipt of a copy of this Order.

The OA is disposed of in the aforesaid terms. No order as to costs.