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Tribunals and CommissionsDivision Bench(2018) 05 CAT CK 0040

Suresh Sharma vs NTRO And Ors

Central Administrative Tribunal · Decided on 21 May 2018

HON’BLE JUDGES
Jasmine Ahmed, J · K.N. Shrivastava Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1345 Of 2018 & Original Application No. 1362 Of 2018

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Judgment

6 paragraphs · 193 words

Dinesh Gupta, J

1.

In a related matter, the applicant has approached the Hon'ble Supreme Court in SLP No.2643-2645/2018. The Hon'ble Supreme  Court had directed the respondents to complete the disciplinary enquiry against the applicant within the prescribed period of time.

2.

Shri Hanu Bhaskar, learned counsel for the respondents today placed on record a copy of an order of Hon'ble Supreme Court dated 14.05.2018 whereby the period for completion of DE proceedings has been extended up to 30.07.2018.

3.

In the present OA, the applicant has impugned the memorandum of charges dated 17.08.2012 in respect of which the DE proceedings have been set in motion by the respondents and as noticed herein above, the DE proceedings are required to be completed by 30.07.2018 as directed by the Hon'ble Supreme Court.

4.

In this view of the matter, we consider it appropriate to dispose of this OA at this stage with liberty to the applicant to revive it in case the respondents failed to complete the DE proceedings by 30.07.2018. Both the learned counsel for the parties are ad idem.

5.

Accordingly, the OA stands disposed of with the liberty as indicated above.