Central Administrative Tribunal - Chandigarh
Mahabir Prasad Meena S/O Late Khanga Ram ... vs Union Of India Through Secretary To ... on 8 September, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
MA No.060/01089/2016 IN Date of decision : 08.09.2016
OA No.060/00402/2014
CORAM: HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J)
HONBLE MRS. RAJWANT SANDHU, MEMBER (A)
1. Mahabir Prasad Meena S/o Late Khanga Ram Meena, R/o Q. No. 9, Type IV, Income Tax Colony, Jalandhar.
2. Mahender Singh Meena S/o Kuria Ram Meena, Central Excise Division Derabassi.
3. Babu Lal Meena S/o Sh Jagan Lal Meena, R/o Q. No. 4082/Sector 37-C, Chandigarh.
APPLICANTS
BY ADVOCATE: Sh. Saurav Verma.
VERSUS
1. Union of India through Secretary to Govt. of India, Ministry of Personnel, Public Grievances and Pension, DOPT, North Block, New Delhi.
2. The Chairman, Central Board of Excise and Customs, Ministry of Finance, North Block, New Delhi.
3. Chief Commissioner of Customs and Central Excise Chandigarh-II Chandigarh.
4. Rajesh Rai S/o Sh. Raghuvansh Rai, Superintendent, Central Excise, Office of Commissioner Central Excise, Plot No. 19, C.R. Building, Sector 17, Chandigarh.
5. R.S. Mann, S/o Sh. Bhagwan Singh, Superintendent, Central Excise Range, Malout.
RESPONDENTS
BY ADVOCATE: Sh. S.P. Jain, Additional Solicitor General, alongwith Ms. Nidhi Garg and Sh. Sanjay Goyal, counsel for respondents no.1 to 3.
Sh. Madan Mohan, proxy for Sh. V.K. Sharma, counsel for respondents no.4 & 5.
ORDER (ORAL)
HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J):-
MA No.060/01089/2016 This MA has been filed by original applicants for restoration of the OA, which was dismissed in default and for non-prosecution, vide order dated 28.07.2016. Heard. For reasons mentioned in the MA which is accompanied by affidavit of the counsel, the instant MA is allowed. Order dated 28.07.2016 is recalled and the OA is restored to its original number.
OA No.060/00402/2014
1. We have heard counsel for the parties and perused the case file with their assistance.
2. We need not go into merit of the case, because similar issue as involved in the instant OA has been decided against the applicants by Principal Bench of the Tribunal vide order dated 03.06.2016 in bunch of OAs with lead OA being OA no.4281/2014 titled All India Federation of Customs, Central Excise and Service Tax SC/ST Employees Welfare Organisation & Others (Regd.) Vs. Union of India & Others.
3. In view of the aforesaid, the instant OA is dismissed with no order as to costs.
(JUSTICE L.N. MITTAL) MEMBER (J) (RAJWANT SANDHU) MEMBER (A) Place: Chandigarh. Dated: 08.09.2016. `rishi 1 MA No.060/01089/16 IN O.A No.060/00402/14 (Mahabir Prasad Meena & Ors. VS. UOI & Ors.)