Sanjeev Raizada vs Union Of India & Ors.

Per Hon'ble Mrs. Jasmine Ahmed, Member (J)

Heard.

It is the contention of the learned counsel for the applicant that the respondents are assigning him the duties which are lower to his rank and according to the applicant, it is derogatory for him to work under his juniors that is why he has filed the present OA seeking direction from this Tribunal for the respondents to assign him proper duty.

During course of arguments when a query put to learned counsel for the applicant whether the applicant has pressed his grievance before the respondent or not, the reply came in negative. Hence, we feel that the applicant has not exhausted local remedies available to him and directly approached this Tribunal. We accordingly direct the applicant to prefer representation to the respondents ventilating his grievance.

Accordingly, the applicant is directed to file a representation to the respondents on his grievance, within two weeks from today and thereafter, the respondents, after receiving it, are directed to take a decision on the representation of the applicant by passing a detailed reasoned speaking order within six weeks from the date of receipt of the same.

With the above directions, OA is disposed off at the admission stage itself. It is made clear that nothing has been commented on merits of the case while disposing off the present case.