Vijay Varshney vs Union Of India Thru' Secy. & 4 ...
2017 Latest Caselaw 2228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 27293 of 2017
 

 
Petitioner :- Vijay Varshney
 
Respondent :- Union Of India Thru' Secy. & 4 Others
 
Counsel for Petitioner :- Anil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,A.S.G.I.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Anil Kumar Srivastava, learned counsel for the petitioner and learned standing counsel for the state-respondent.

Through this writ petition prayer has been made to issue a writ of mandamus commanding the Central Administrative Tribunal Allahabad Bench at Allahabad to finally dispose off the Original Application No.1518 of 2011 (Vijay Varshney Versus Union of India and others) which is pending since 2011, within stipulated time.

The petitioner happens to be a retired IAS Officer and has attained the age of 70 years and his submission is that he has filed an Original Application before the Tribunal for quashing the charge sheet and disciplinary proceeding but nothing has been done so far. In consequence thereof no retiral benefit has yet been paid to the petitioner.

Having heard learned counsel for the parties, without expressing any opinion on the merit of the matter, the writ petition is disposed of with the liberty to the petitioner to file another application along with certified copy of the order of this Court before the tribunal itself for expeditious disposal of the case. In case, such an application is filed by the petitioner, the learned Members, Central Administrative Tribunal are requested to consider the same, and if possible decide the matter as early as possible.

Order Date :- 11.7.2017

Swati