GOUTAM SAREN Vs. UNION OF INDIA

JUDGEMENT

(1.) It is the sordid state of affairs that despite all requests having been made to the officers manning the tribunal to dispose of the matter within a month from the date of the communication of this order, no substantial progress could be seen therefrom.

(2.) The matter was listed time and again but for adjournments. We are given to understand that lastly the matter was posted on 12/5/2022 but the same fate received and the next date is fixed on 7/6/2022.

(3.) We have seen the order dtd. 2/3/2022 annexed with the writ petition wherefrom it appears that the direction was passed upon the appearing counsel to exchange the written notes of arguments. The counsel appearing before us uniformly submits that the written notes of arguments have already been filed and the matter is otherwise ready for final disposal.