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Sanjeev Kumar servicing as Inspector System (HQ) Central Excise Commissionerate v/s Union of India through Secretary (Revenue), Ministry of Finance & Others
O.A.NO. 924/HR/2011
Decided On, 02 September 2011
At, Central Administrative Tribunal Chandigarh Bench
By, THE HONOURABLE MR. JUSTICE S.D. ANAND
By, MEMBER (J) & THE HONOURABLE MR. JUSTICE KHUSHIRAM
By, MEMBER (A)
For the Appellant : M.K. Bhardwaj, Advocate. For the RespondentS : Deepak Agnihotri, D.R. Sharma, Advocates.
Judgment Text
(ORAL)
BY HONOURABLE MR. JUSTICE S.D. ANAND, MEMBER (J)
1. Learned counsel for the applicant states that the interests of justice would be served, if a direction is issued to the respondents to consider the representation made by the applicant for allocation of zone.
2. Notice.
3. Mr. Deepak Agnihotri, Sr. Standing Counsel for the Union of India, accepts notice on behalf of Respondents No. 1 to 3. He states that he has no objection to the disposal of the O.A. in the requested manner.
4. Mr. D.R. Sharma, Standing counsel for the SSC, accepts notice on behalf of Resp. No. 4. He states that no relief is claimed qua the respondent represented by him.
5. O.A. shall, accordingly, stand disposed of, with a direction to the concerned respondents to dispose of the representation made by the applicant for allocation of zone, within a period of one month from today. In the matter of consideration, the competent authority may take into account the averment
BY HONOURABLE MR. JUSTICE S.D. ANAND, MEMBER (J)
1. Learned counsel for the applicant states that the interests of justice would be served, if a direction is issued to the respondents to consider the representation made by the applicant for allocation of zone.
2. Notice.
3. Mr. Deepak Agnihotri, Sr. Standing Counsel for the Union of India, accepts notice on behalf of Respondents No. 1 to 3. He states that he has no objection to the disposal of the O.A. in the requested manner.
4. Mr. D.R. Sharma, Standing counsel for the SSC, accepts notice on behalf of Resp. No. 4. He states that no relief is claimed qua the respondent represented by him.
5. O.A. shall, accordingly, stand disposed of, with a direction to the concerned respondents to dispose of the representation made by the applicant for allocation of zone, within a period of one month from today. In the matter of consideration, the competent authority may take into account the averment
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s made in the course of the O.A. and the documentation annexed therewith, . 6. Disposed of accordingly.