R. N. Singh, Member (J)
1. In the present OA, the applicant is aggrieved of the order dated 26.07.2019 (Annexure A-1) vide which he was dismissed from service by the
respondents by invoking their power under Article 311 (2)(b). Learned counsel for applicant submits that aggrieved of the aforesaid order, the
applicant has preferred statutory appeal dated 07.09.2020 (Annexure A-2) followed by reminder dated 23.11.2020 (Annexure A-3). However even
after lapse of more than four months, the said statutory appeal is still lying pending consideration by the respondents.
2. Heard. Issue notice. Shri Saksham Ahuja, proxy counsel for Ms Esha Mazumdar, learned counsel, who appears for respondents, on advance
service, accepts notice.
3. Shri Sachin Chauhan, learned counsel for the applicant, submits that applicant shall be satisfied if the present OA is disposed of with direction to the
respondents to consider the aforesaid pending appeal and to dispose of the same by passing a reasoned and speaking order in a time bound manner.
4. We have heard the learned counsel for the parties and we are of the considered view that if such request of the learned counsel for the applicant is
accepted, no prejudice is likely to be caused to the respondents.
5. In view of the aforesaid, without going into the merits of the claim of the applicant, the present OA is disposed of with direction to the respondents
to consider the aforesaid appeal dated 07.09.2020 (Annexure A-2) and to dispose of the same by passing a reasoned and speaking order as
expeditiously as possible and in any case within 8 weeks from the date of receipt of a copy of this order.
6. The OA is disposed of with aforesaid directions. No costs.
