Aakansha Chhabilbihari Saxena vs Union Of India
2021 Latest Caselaw 1367 Guj

        C/SCA/18803/2019                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 18803 of 2019

==========================================================
                   AAKANSHA CHHABILBIHARI SAXENA
                              Versus
                          UNION OF INDIA
==========================================================
Appearance:
HCLS COMMITTEE(4998) for the Petitioner(s) No. 1
MR. JAINISH P SHAH(7033) for the Petitioner(s) No. 1
MR NIKUNT K RAVAL(5558) for the Respondent(s) No. 1,2
==========================================================

 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                     Date : 29/01/2021
                       ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

1. By this petition, the petitioner has prayed for appropriate direction to the Central Administrative Tribunal, Ahmedabad (hereinafter referred to as 'the Tribunal') to pass final judgment in Original Application No.730 of 2016 within a period of one month.

2. Mr. Jainish P. Shah, learned advocate for the petitioner submitted that the captioned writ petition has been filed with a limited prayer, seeking direction to the Tribunal to pass the final judgment in Original Application No.730 of 2016 within a stipulated period.

3. It is submitted that the matter was taken up for hearing and after hearing both the parties at length, the Tribunal had reserved the judgment vide order dated 21.2.2018 and despite the matter being reserved for more than a year, the order has not been passed, which has resulted into harassment to the

C/SCA/18803/2019 ORDER

petitioner. It is, therefore, urged that the petition may be disposed of with a direction to the Tribunal to pass final judgment in Original Application No.730 of 2016 at the earliest.

4. Mr. Nikunt Raval, learned Central Government Standing Counsel appearing for the respondents has no objection, if the direction is issued to the Tribunal to decide and pass the final judgment in Original Application No.730 of 2016 at the earliest.

5. In view of the aforesaid consensus having been arrived at between the learned advocates for the respective parties and considering the pendency of the Original Application before the Tribunal, this Court is of the opinion that necessary direction be issued to the Tribunal. Under the circumstances, the Tribunal is requested to decide and pass the final judgment in Original Application No.730 of 2016 pending with it at the earliest and preferably within a period of ten weeks from the date of the receipt of the copy of this order.

6. With the aforesaid direction, the captioned writ petition stands disposed of. No order as to costs.

(SONIA GOKANI, J)

(SANGEETA K. VISHEN,J) BINOY B PILLAI