Central Administrative Tribunal - Delhi
Vikas Tanwar vs Medical Council Of India, M/O Health And ... on 13 September, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
OA No. 2304/2019
MA No. 2962/2019
This the 13th day of September, 2019
Hon'ble Mr. S.N. Terdal, Member (J)
Hon'ble Mr. A.K. Bishnoi, Member (A)
Vikas Tanwar (about 38 years)
LDC(Group C)
S/o Shri Ranvir Singh
R/o House No. 1949 (G.F), Aaravali Vihar
Sector-49, Faridabad-121001 ...Applicant
(By Advocate: Sh. Ajai Kr. Srivastava)
VERSUS
Union of India
Through Secretary
Medical Council of India
Pocket-14, Sector-8
Dwarka, New Delhi. ... Respondent
(By Advocate : Sh. T. Singhdev with Ms. Arunima Pal, Ms.
Sumangla and Ms. Puja Sarkar)
ORDER (Oral)
Hon'ble Mr. S.N. Terdal:
Heard.
2. This OA has been filed seeking the relief for setting aside the findings in the Inquiry Report. The applicant, in the 2 OA-2304/19 meantime, has also filed representation against the said Inquiry Report dated 07.06.2019. As the applicant has not exhausted the statutory remedies, this OA is premature.
3. Accordingly, this OA is dismissed as premature. Pending MA also stands disposed of. No costs.
(A.K. Bishnoi) (S.N.Terdal)
Member (A) Member (J)
/ns/