Central Administrative Tribunal - Delhi
Union Of India & Others vs Raghubir Singh & Others on 19 November, 2010
Central Administrative Tribunal Principal Bench, New Delhi R.A.No.51/2010 O.A.No.1755/2009 M.A.No.1871/2010 Friday, this the 19th day of November 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Union of India & others ..Applicants (By Advocate: Shri S P Singh) Versus Raghubir Singh & others ..Respondents (By Advocate: Ms. Meenu Mainee) O R D E R (ORAL)
Shanker Raju:
RA 51/2010This RA has been filed by respondents in the OA requesting that their reply to the OA may now be taken on record. We find from the order sheet that despite last opportunity the reply was not filed and having failed to do so, on assumption of forfeiture of right to file reply, OA was heard and was disposed of under Rules 15 & 16 of CAT (Procedure) Rules, 1987.
2. This review has agitated certain issues, including the fact that the respondents in OA have not been heard. We have now carefully considered the contentions in RA as well as in OA. Accordingly, RA is allowed and OA is restored to its original position.
OA 1755/2009After restoring the OA, we have heard the parties learned counsel. Accordingly, OA is reserved for orders.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/