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Judgment
Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
The present M.A. has been filed by the applicant seeking condonation of delay in filing the accompanying O.A.
The applicant, who appears in person, submits that there is an approximate delay of 150 days in approaching this Tribunal. He submits that the delay was neither deliberate nor intentional but occurred on account of the demise of his nephew.
Having considered the reasons stated in the application, we are satisfied that sufficient cause has been shown for the delay. We also note that notice in the present M.A. was issued on 08.07.2026. Although the respondents have entered appearance, no reply has been filed till date. In view of the explanation furnished and the relatively short period of delay, the M.A. is allowed and the delay in filing the accompanying O.A. is condoned.
O.A vide Diary No. 6126/2026
Briefly stated, the applicant's grievance is that he was denied consideration for promotion to the post of Head of Forest Force on the due dates on account of his involvement in a criminal case and the registration of an FIR against him. It is submitted that no departmental disciplinary proceedings were initiated against him in connection with the said allegations.
The learned counsel for the applicant further submits that he faced trial and was ultimately acquitted by the competent criminal court vide order dated 04.01.2024. Thereafter, he submitted a representation dated 28.02.2025 to respondent No. 2, seeking consideration of his claim for promotion, along with gratuity and other pensionary benefits. However, the said representation has not been decided till date.
It is further contended that the applicant's case for promotion ought to have been considered in accordance with the applicable rules and the procedure governing sealed-cover cases.
Without expressing any opinion on the merits of the applicant's claim, we consider it appropriate to direct respondent Nos. 2 and 3 to consider and decide the applicant's pending representation by passing a reasoned and speaking order, in accordance with the applicable rules and instructions, within a period of two months from the date of receipt of a copy of this order.
The O.A vide Diary No. 6126/2026 is disposed of in the above terms. No order as to costs.