- (1.) WE have heard Shri S.S. Maurya, learned Counsel for the Petitioner. Shri Govind Saran appears for the Respondents.
(2.) IN the third O.A. filed before the Tribunal in the matter in which the Petitioner serving as Khalasi was dismissed from service on the ground of absence from duties from 16.2.1999 to 1.6.2002, after serving a chargesheet in departmental enquiry, the Tribunal has dismissed the O.A. summarily with following observations: We have heard Mr. S.S. Maurya, Advocate for the applicant and Mr. P.N. Rai, Advocate for the Respondent Nos. 1 to 3. It is evident from the record that the earlier one O.A. No. 33 of 2008 was also instituted by the applicant, and this O.A. was decided on 21st January, 2008 with a direction to the Respondents for deciding the revision of the applicant with a reasoned and speaking order. Learned Counsel for the applicant enclosed the order passed on the revision of the applicant in pursuance of the direction of this Tribunal (Annexure -A -3). It is evident from the order that revision was disposed of by speaking and reasoned order. As the order was passed by the competent authority in detail and all the grievances of the applicant were met. We will not like to consider the merits of the case. WE don't think it justified to admit this O.A. for hearing and this O.A. is liable to be dismissed summarily. O.A. is dismissed at the preliminary stage. No order as to costs. The Petitioner had challenged the order on several grounds taken in the original application, giving the reasons for his absence and had also challenged the validity of the procedure of the enquiry.
(3.) THE Central Administrative Tribunal has been established under the Administrative Tribunal's Act, 1985 to deal with service matters pertaining to Central Government employees or of any union territory or local or other government under the control of the Government of India, or of a corporation owned or controlled by the Central Government. The Tribunal, as held in L. Chandra Kumar v. Union of India : (1997) 3 SCC 261, provides for adjudicatory mechanism for judicial review of the administrative actions including the disciplinary matters at the first instance.;