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High CourtsDivision Bench(2021) 05 DEL CK 0189

Satish Chandra Verma vs Union Of India Rep By Ministry Of Home Affairs & Ors

Delhi High Court · Decided on 28 May 2021

HON’BLE JUDGES
Manmohan, J · Navin Chawla, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5334, 5350, 5354 Of 2021, Civil Miscellaneous Application No. 16440-16444, 16501-16505, 16513-16517, 17362 Of 2021

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Judgment

18 paragraphs · 338 words

Manmohan, J

1.

The petitions have been heard by way of video conferencing.

2.

In pursuance to the last order, both the parties have filed their written submissions.

3.

In the respondents’ written submissions, it is stated that the Ministry is in the process of sending its enquiry report to the UPSC for its advice

after taking approval from the Disciplinary Authority and thereafter, the said advice shall be sent to the petitioner to file his representation. It is further

stated that after receipt of the representation of the petitioner, the same shall be placed before the Disciplinary Authority, who will take its decision

considering the enquiry report, advice of UPSC and representation of the petitioner.

4.

From the aforesaid, it is apparent that no final decision can be taken by the Disciplinary Authority for atleast three months.

5.

Since both the parties have filed their short written submissions and the matters have already been directed to be listed by the Central

Administrative Tribunal for hearing and disposal in the first week of July, 2021, this Court directs the Tribunal to take up the matters for hearing and

disposal on 06th July, 2021 by virtue of physical or virtual mode as may be convenient to it. Learned counsel for the parties assure and undertake to

this Court that they shall not seek any adjournment before the Tribunal.

6.

The statements made by the learned counsel for the parties are accepted by this Court and the parties are held bound by the same. The Tribunal is

directed to dispose of the petitions filed by the petitioner as expeditiously as possible, but not later than three months from today.

7.

With the aforesaid direction, present writ petitions and pending applications stand disposed of.

8.

The Registry is directed to forward a copy of this order to the Registrar of Central Administrative Tribunal forthwith for necessary information and

action.

9.

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.