Ranjana Kale vs Union Of India And Ors.
2020 Latest Caselaw 2080 Del

#4
       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Judgment Delivered On: 01.07.2020

W.P.(C)   3283/2020,         CM       APPL.11514/2020          &        CM
APPL.1515/2020


RANJANA KALE                                         ..... Petitioner


                                 versus

UNION OF INDIA AND ORS.                              ..... Respondents


Advocates who appeared in this case:
For the Petitioner          : Mr. Vaibhav Gaggar and Ms. Sumedha Dang,
                              Advocates

For the Respondents       : Mr. Abhay Prakash Sahay, CGSC, Mr. Mannu
                            Singh and Ms. Indira Goswami, for R-1 to 3
                            Mr. Naresh Kaushik, Advocate for R-4

CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH

                                JUDGMENT

SIDDHARTH MRIDUL, J. (Via Video Conferencing)

1. The present writ petition under Articles 226 and 227 of the

Constitution of India, has been instituted on behalf of Ms. Ranjana

Kale, the petitioner, being aggrieved by the inaction of the Central

Administrative Tribunal, Principal Bench, New Delhi, in not

responding or listing an urgent application, filed by the petitioner on

19.05.2020 qua the adjudication of the original application bearing

O.A. No.582/2020, titled as 'Ranjana Kale vs. Department of

Economic Affairs', (hereinafter referred to as the 'subject O.A.'),

instituted on her behalf, wherein she has prayed as follows:-

"(a) Direct the respondents herein to forward the matter pertaining to the empanelment of the appellant herein, to the Appointments Committee of the Cabinet for empanelment of the officer as recommended by the duly convene Departmental Promotion Committee on 13.09.2019; and/or

(b) Pass any such order/(s) this Hon'ble Court deems fit in the facts and circumstances of the given case."

2. Learned Single Judge of this Court vide order dated 29.05.2020,

observed as follows:-

" Hearing has been conducted through Video Conferencing.

Petitioner belongs to 1983 Batch of Indian Economic Service and is presently in the Senior Administrative Grade. DPC was held in September, 2019 which recommended for promotions to the Higher Administrative Grade. Aggrieved by the fact that the recommendations of the DPC were not forwarded to the respondent No.2, for further consideration by the ACC, Petitioner filed an O.A. No. 582 of 2020 before the Central Administrative Tribunal.

Petitioner is retiring on 31.05.2020 and, therefore, filed an Application on 19.05.2020 seeking

urgent relief before the Tribunal. Aggrieved by the non-listing of the Application, Petitioner has filed the present petition seeking the following relief :-

"(a) Issue appropriate writ

(s)/direction(s)/order(s) to Respondent No. 2 and 3, to declare the result of empanelment as recommended by Respondent No. 4 and /or;

Petitions concerning orders of Central Administrative Tribunal can only be entertained by a Division Bench of this Court and not by a Single Bench.

At this stage, learned counsel for the Petitioner requests that the matter be placed before a Division Bench as there is urgency in the matter. List before the appropriate Bench on 1st June, 2020, subject to orders of Hon'ble the Chief Justice."

3. In terms of the directions issued by Hon'ble the Chief Justice,

the instant writ petition first came up for hearing before this Bench on

01.06.2020, when we were pleased to direct as follows:-

"........

Mr. Abhay Prakash Sahay, learned CGSC appearing on behalf of the respondent No.1 to 3 states that he will obtain instructions qua the declaration of the result of empanelment by the competent authority after considering the recommendations already made on behalf of the UPSC and place the same on affidavit, within a period of one week from today.

Directed accordingly."

4. Further, when the writ petition was taken up for hearing on

09.06.2020, this Bench directed as under:-

"........

Mr. Abhay Prakash Sahay, learned CGSC appearing on behalf of the official respondent Nos.1 to 3, prays for more time to file an affidavit, in compliance to the direction issued by this Court vide the above extracted order dated 01.06.2020.

After hearing counsel appearing on behalf of the parties, as a last opportunity, respondent Nos.1 to 3 are granted two weeks' time to file the counter affidavit, in terms of the directions issued by this Court vide the said order dated 01.06.2020, with an advance copy to the learned counsel appearing on behalf of the petitioner, who may file rejoinder thereto, if any, before the next date of hearing."

5. We are dismayed to observe that, despite the directions issued

by this Court vide the earlier orders dated 01.06.2020 and 09.06.2020,

the Union of India has not yet filed an affidavit, in compliance with

the directions issued by this Court, vide the said order dated

01.06.2020.

6. Mr. Abhay Prakash Sahay, the learned Central Government

Standing Counsel appearing on behalf of the respondent Nos.1 to

3/Union of India today submits that, since the original jurisdiction qua

the subject matter of the present writ petition vests in the Central

Administrative Tribunal, this Court may issue a direction to the latter

to hear and dispose of the subject O.A., expeditiously.

7. In this behalf, we would be failing in our duty, if we did not

observe that, the official respondents are yet to respond to the original

application, filed on behalf of the petitioner herein, by way of an

affidavit in reply, in the subject O.A., despite passage of over a period

of four months, for reasons best known to them. The conduct of the

official respondents, barring the UPSC, is tantamount to employing

dilatory tactics.

8. However, we cannot but observe that, the present petition was

limited to the direction to declare the result of empanelment, as

recommended by the Union Public Service Commission/respondent

No.4, in the Departmental Promotion Committee (DPC), held on

13.09.2019, for the post of the Principal Advisor (Higher

Administrative Grade +) and it is an admitted position that the UPSC

has forwarded its recommendations qua the said DPC to the

department of Economic Affairs, Ministry of Finance, immediately

subsequent upon the conduct of the said DPC itself.

9. Having heard learned counsel appearing on behalf of the parties

and perused the relevant record and in view of the facts and

circumstances of the case, as well as, the bona fide urgency expressed

by the petitioner, the only course that commends itself, is to direct the

Central Administrative Tribunal, Principal Bench, New Delhi to take

up the subject O.A., as well as, the urgent application for hearing

thereof, filed on behalf of the petitioner herein, in the first instance on

the 13.07.2020.

10. We further direct the Union of India to file the reply in the

subject O.A.--which Mr. Abhay Prakash Sahay, learned CGSC, states

is ready--within a period of three working days from today, with an

advance electronic copy to the learned counsel appearing on behalf of

the petitioner.

11. The petitioner before us--who is the original applicant in the

subject O.A.--is also permitted to file a further affidavit before the

Central Administrative Tribunal, within a period of one week from

today, with advance copies to the learned counsel appearing on behalf

of the Union of India, as well as, Union Public Service Commission.

12. It is hoped and expected that, the Central Administrative

Tribunal, Principal Bench, New Delhi shall proceed to determine and

adjudicate the issues raised in the subject O.A., instituted on behalf of

the petitioner, in accordance with law expeditiously, commencing on

the 13.07.2020 itself and preferably within the period of three months

from that day, without granting any unwarranted adjournments to the

parties.

13. No further directions are called for.

14. With the above directions, the present writ petition as well as

the pending applications are disposed of accordingly. The pending

applications also stand disposed of.

15. A copy of this order be transmitted electronically to the Central

Administrative Tribunal through its Registrar, for necessary

information and compliance. A copy of this order be sent by

electronic mail to counsel for the parties. A copy of this order be also

uploaded on the website of this Court.

SIDDHARTH MRIDUL (JUDGE)

TALWANT SINGH (JUDGE)

JULY 01, 2020 dn/as