Vishnu Babu Mule vs Union Of India Through The General ...
2021 Latest Caselaw 13160 Bom

                                                                                     2. wp 2888.19
                      Urmila Ingale

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA
         Digitally
         signed by
         URMILA
         PRAMOD
                                             CIVIL APPELLATE JURISDICTION
PRAMOD   INGALE
INGALE   Date:
         2021.09.17
         17:38:19
         +0530




                                            WRIT PETITION NO. 2888 OF 2019


                                 Vishnu Babu Mule                          .... Petitioner
                                      Vs.
                                 Union of India and anr.                   ..... Respondents



                                 Ms.Tanaya Patankar a/w Mr.Vishal Kanade i/b Mr.Sanjay
                                 Gawde, for the petitioner
                                 Mr. Neel Helekar i/b Mr.Aniruddha A.Garge, for the
                                 respondents.


                                                 C0RAM : DIPANKAR DATTA, CJ &
                                                         M.S. KARNIK, J.

DATE : SEPTEMBER 15, 2021

P.C. :

1. The Central Administrative Tribunal, Mumbai Bench,

Mumbai by the impugned judgment and order dated March

1, 2019 has spurned the challenge of the petitioner, a

retired employee, to the charge-sheet dated December 4,

2009. We are informed that although an Enquiry Officer has

been appointed to enquire into the charges framed against

the petitioner, the enquiry has not progressed till date.

2. wp 2888.19

2. Having regard to the lapse of time since issuance of

the charge-sheet, coupled with the facts that the petitioner

has retired on October 30, 2011 but has not been paid even

the provisional pension, there cannot be any doubt that this

writ petition requires expeditious hearing and disposal.

3. Since Mr. Helekar, learned counsel appearing for the

respondents prays for two weeks' time to file reply affidavit,

we grant such prayer. Rejoinder affidavit thereto, if any,

may be filed by a week thereafter. This writ petition shall be

listed on October 20, 2021 for further consideration.

4. Pendency of this writ petition shall not preclude the

respondents to compute the provisional pension payable to

the petitioner and release the arrears in accordance with

law as early as possible.

(M.S. KARNIK, J.)                        (CHIEF JUSTICE)