RAVENDRA MOHAN DAYAL vs PERSONNEL PUBLIC GRIEVANCES

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MA No. 3107/2026
Diary No (OA ). 6126/2026
Item No. 17 (C-3)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

MA No. 3107/2026
Diary No (OA ). 6126/2026

st
This the 21 Day of October, 2026

Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon’ble Dr. Sumeet Jerath, Member (A)
RAVENDRA MOHAN DAYAL, IFS (RETIRED)
Aged about 70 years,
Indian Citizen,
S/o Late Shri Suraj Mohan Dayal,
Flat No. 15, Nilgiri Apartments,
Alaknanda, New Delhi – 110019.
.…Applicant

(By Advocate : Inperson)

VERSUS

1. UNION OF INDIA
Through the Secretary,
Department of Personnel and Training,
North Block, New Delhi – 110001.
2. STATE OF MAHARASHTRA
Through the Additional Chief Secretary (Forests),
Government of Maharashtra,
Mantralaya, Mumbai – 400032.
3. STATE OF MAHARASHTRA
Through the Chief Secretary,
Government of Maharashtra,
Mantralaya, Mumbai – 400032.
4. UNION OF INDIA
Through the Secretary,
Ministry of Environment, Forests and Climate Change,
Indira Paryavaran Bhawan,
Jor Bagh Road, New Delhi – 110003.


.... RESPONDENTS

[By Advocate :Ms. Upasana Bakshi with Ms. Divya Bakshi]
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MA No. 3107/2026
Diary No (OA ). 6126/2026
Item No. 17 (C-3)
ORDER (ORAL)

Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
MA No. 3107/2026
The present M.A. has been filed by the applicant seeking condonation of
delay in filing the accompanying O.A.
2. The applicant, who appears in person, submits that there is an approximate
delay of 150 days in approaching this Tribunal. He submits that the delay was
neither deliberate nor intentional but occurred on account of the demise of his
nephew.
3. Having considered the reasons stated in the application, we are satisfied that
sufficient cause has been shown for the delay. We also note that notice in the
present M.A. was issued on 08.07.2026. Although the respondents have entered
appearance, no reply has been filed till date. In view of the explanation furnished
and the relatively short period of delay, the M.A. is allowed and the delay in filing
the accompanying O.A. is condoned.
O.A vide Diary No. 6126/2026
4. Briefly stated, the applicant's grievance is that he was denied consideration
for promotion to the post of Head of Forest Force on the due dates on account of
his involvement in a criminal case and the registration of an FIR against him. It is
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MA No. 3107/2026
Diary No (OA ). 6126/2026
Item No. 17 (C-3)
submitted that no departmental disciplinary proceedings were initiated against him
in connection with the said allegations.
5. The learned counsel for the applicant further submits that he faced trial and
was ultimately acquitted by the competent criminal court vide order dated
04.01.2024. Thereafter, he submitted a representation dated 28.02.2025 to
respondent No. 2, seeking consideration of his claim for promotion, along with
gratuity and other pensionary benefits. However, the said representation has not
been decided till date.
6. It is further contended that the applicant's case for promotion ought to have
been considered in accordance with the applicable rules and the procedure
governing sealed-cover cases.
7. Without expressing any opinion on the merits of the applicant's claim, we
consider it appropriate to direct respondent Nos. 2 and 3 to consider and decide the
applicant's pending representation by passing a reasoned and speaking order, in
accordance with the applicable rules and instructions, within a period of two
months from the date of receipt of a copy of this order.
8. The O.A vide Diary No. 6126/2026 is disposed of in the above terms. No
order as to costs.

(Dr. Sumeet Jerath) (Harvinder Kaur Oberoi)
Member (A) Member (J)

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MA No. 3107/2026
Diary No (OA ). 6126/2026
Item No. 17 (C-3)
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