RAKESH KUMAR GUPTA Vs. CIC

JUDGEMENT

(1.) The submission of the petitioner is that though his appeals are pending before the CIC for a long time, they have not been heard while others which were filed later have been heard and disposed of. The respondent is directed to look into this grievance of the petitioner and to take up the hearing of the pending cases of the petitioner in accordance with their seniority.

(2.) The petition stands disposed of in the aforesaid terms.

(3.) A copy of this order be communicated to the respondent. Later on Mr. Kushagra Mishra, who appears for the CIC in W.P. (C.) No. 1384/2012 has been apprised of the order passed in the present matter.