Central Administrative Tribunal - Delhi
Shri Manoj Gautam vs Govt. Of Nct Of Delhi Through on 21 October, 2008
Central Administrative Tribunal Principal Bench OA No. 2259/2008 New Delhi, this the 21st day of October, 2008 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. Shailendra Pandey, Member (A) Shri Manoj Gautam, S/o Shri Ami Chand, R/o C-46, DDA Colony, West Gorakh Park, New Jafrabad, Delhi- 110 032. Applicant (By Advocate: Shri R.K. Shukla) Versus Govt. of NCT of Delhi through: 1. Chief Secretary, Govt. of NCT of Delhi, New Secretariat, IP Estate, New Delhi. 2. The Secretary (Services), Govt. of NCT of Delhi, New Secretariat, IP Estate, New Delhi. 3. The Secretary, Delhi Subordinate Services Selection Board, FC-18, Institutional Area, Karkardooma Courts, Delhi. 4. The Secretary, Deptt. of Education, Govt. of NCT of Delhi, New Secretariat, IP Estate, New Delhi. Respondents (By Advocate: Shri Vijay Pandita) ORDER (ORAL) Justice V.K. Bali, Chairman:
Issue notice to the respondents. Shri Vijay Pandita, learned counsel accepts notice on behalf of the respondents.
2. This case is squarely covered by the decision of this Tribunal in OA No. 1054/2008 in the matter of Anil Dahiya v. Government of NCT of Delhi & Ors. and other connected matters decided on 15.09.2008.
3. Same directions are to be issued in this case as were issued in the case, referred to above. Ordered accordingly.
(SHAILENDRA PANDEY) ( V.K. BALI ) Member (A) Chairman naresh