Punjab-Haryana High Court
Union Of India And Others vs Maheshinder Singh Dhindsa And Others on 1 December, 2017
Bench: Surya Kant, Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Writ Petition No.27444 of 2017(O&M.
Date of Decision: December 01, 2017
Union of India and others ......Petitioners
versus
Maheshinder Singh Dhindsa and others .....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SUDHIR MITTAL.
***
Present: Mr.Satya Pal Jain, Senior Advocate, Additional Solicitor
General of India with Mr.Namit Kumar, Senior Panel Counsel
for the petitioners.
-.-
Surya Kant, J. (Oral)
The instant writ petition is directed by Union of India against an interim order passed by the Central Administrative Tribunal, Chandigarh Bench, whereby the order promoting the private-respondents has been stayed on the premise that 'Catch-Up Rule' laid down by the Hon'ble Supreme Court has not been followed. The stay order has been extended from time to time. The main case is now listed for hearing before the Tribunal on 06.12.2017.
We have heard learned Additional Solicitor General of India at a considerable length and gone through the paper book. It appears expedient to dispose of this writ petition without expressing any views on merits, with a direction to the Tribunal to decide the main case either on the date fixed or at the earliest and before 28.02.2018.
Ordered accordingly.
[SURYA KANT]
JUDGE
December 01, 2017 [SUDHIR MITTAL]
mohinder JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
1 of 1
::: Downloaded on - 23-12-2017 20:19:35 :::