Delhi High Court
Deep Chand vs Union Of India Through The ... on 13 August, 2020
#14
IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment Delivered On: 13.08.2020
W.P.(C) 5244/2020
DEEP CHAND .....Petitioner
versus
UNION OF INDIA THROUGH THE SECRETARY & ORS.
......Respondents
Advocates who appeared in this case:
For the Petitioner : Mr. M.D. Jangra, Advocate
For the Respondents : None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
JUDGMENT
SIDDHARTH MRIDUL, J. (via Video Conferencing)
CM APPL.18890/2020 (Exemption)
Exemption granted subject to all just exceptions.
The application is disposed of accordingly.
CM APPL.18889/2020 (Exemption)
The present application under Section 151 of the Code of Civil
Procedure, 1908 has been filed on behalf of the applicant/petitioner
seeking exemption from filing duly attested affidavits in support of the
accompanying petition, as well as, application.
For the reasons stated in the application and in view of the
present prevailing situation, the same is allowed. The
applicant/petitioner is allowed to file the duly signed and attested
affidavits within a period of one week from the date of resumption of
regular functioning of the Court.
With the above direction, the present application is disposed of.
W.P.(C) 5244/2020
1. The present petition under Articles 226/227 of the Constitution
of India, instituted on behalf of the petitioner, prays as follows:-
"(a) To quash and set aside impugned order dated
06.07.2020 (Annexure P-1) passed in OA
No.741/2020 & MA No. 1035/2020 by
Central Administrative Tribunal (PB), New
Delhi and impugned relieving order/e-mail
dated 09.04.2020 issued by respondents by
issuing appropriate directions to the
respondents to maintain status quo towards
the services of the petitioner as on date
08.04.2020 in the interest of justice.
(b) Pass such other direction or directions order
or orders as this Hon'ble Court may deem fir
and proper to meet the ends of justice."
2. After lengthy arguments of Mr. M.D. Jangra, learned counsel
appearing on behalf of the petitioner limits the relief in the present
proceedings to a direction to the learned Central Administrative
Tribunal, Principal Bench, New Delhi, to expeditiously adjudicate
O.A. No.100/741/2020, on the ground that he has been compulsorily
retired, contrary to the law.
3. Having heard learned counsel appearing on behalf of the
petitioner and perused the petition, as well as, the relevant material
annexed to the writ petition, the only course of action, that commends
itself to us is to direct the learned Central Administrative Tribunal to
adjudicate the subject O.A. No.100/741/2020, expeditiously and
preferably within a period of four months from the next date of
hearing of the subject OA before the learned Central Administrative
Tribunal i.e. 21.08.2020, without granting any unwarranted
adjournments to the parties.
4. No further directions are called for.
5. With the above directions, the present writ petition is disposed
of.
6. A copy of this order be sent to the learned Central
Administrative Tribunal for necessary information and compliance. A
copy of this order be transmitted through electronic mail to the
counsel for the petitioner and be also uploaded on the website
forthwith.
SIDDHARTH MRIDUL
(JUDGE)
TALWANT SINGH
(JUDGE)
AUGUST 13, 2020
dn/pa
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