Sanjay Kumar Singh vs Union Of India & Ors.

By Hon'ble Justice Vijay Lakshmi, Member (J)

Shri N.P. Singh, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents, both are present online through video conferencing.

Heard learned counsel for both the parties on admission and perused the record available in pdf.

At the very outset, learned counsel for the applicant, while drawing our attention to an order dated 14.07.2020 passed by this Tribunal in OA No. 277/2020, has prayed that the applicant will be satisfied at this stage, if a similar order is passed in the instant case too.

Vide the aforesaid order dated 14.07.2020, passed by this Tribunal in OA No. 277/2020, the respondents were directed to decide the representation of the applicant by a reasoned and speaking order in a time bound manner.

In view of above, no useful purpose will be served in keeping this OA pending and it is disposed of finally at the admission stage with direction to the applicant to file a detailed representation, ventilating all his grievances within a period of 15 days from today along with certified copy of this order before the concerned respondent, who is the competent authority.

If the applicant files such representation, the respondent concerned shall decide the same by passing a reasoned and speaking order within a period of two months, from the date of receipt of representation, specifically clarifying the point as to why the applicant will be governed by revised notification and not by the previous notification,

The order so passed, shall be communicated to the applicant by the respondent without any delay.

There will be no order as to costs.

It is made clear, that we have not expressed any view on the merits of the case.

Hon'ble Shri Devendra Chaudhary, Member (Administrative) has consented to this order during Video Conferencing.