Central Administrative Tribunal - Chandigarh
Dr. A.L. Gauba vs U.O.I. Ministry Of Hrd on 19 December, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A No.348/HR/2013 Date of decision: 19.12.2016.
CORAM: HONBLE MR. SANJEEV KAUSHIK, MEMBER (J)
HONBLE MR. UDAY KUMAR VARMA, MEMBER (A)
Dr. A.L. Gauba, R/o 2995, Sector 15 Panchkula (Ex-Officiating Principal, PG, Government College S-11, Chandigarh).
APPLICANT
BY ADVOCATE: None.
VERSUS
1. U.O.I. MINISTRY OF HRD, NEW DELHI.
2. CHANDIGARH ADMINISTRATION THROUGH SECRETARY, HIGHER EDUCATION, UT SECRETARIAT, SECTOR 9, CHANDIGARH.
3. CENTRALIZED PENSION PROCESSING CELL THROUGH AGM STATE BANK OF INDIA, SECTOR 5, PANCHKULA..
RESPONDENTS
BY ADVOCATE: Mr. Aseem Rai, counsel for respondents no. 1 & 2.
None for respondent no. 3.
ORDER (ORAL)
HONBLE MR. SANJEEV KAUSHIK, MEMBER (J):-
1. Today, this case has been called up a second time after giving one pass-over and exhausting the cause list for the day, but none is present on behalf of applicant. The same was the position even on many earlier occasions i.e. 21.03.2015, 02.06.2016, 01.08.2016, 23.09.2016 and 09.11.2016.
2. In view of the above, it seems that applicant has lost interest in pursuing this case, therefore, O.A is dismissed in default for non-prosecution.
(UDAY KUMAR VARMA) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 19.12.2016
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O.A No. 348/HR/2013