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Central Administrative Tribunal - Delhi

Murari Lal vs National Human Rights Commission on 12 September, 2011

      

  

  

 Central Administrative Tribunal
Principal Bench

OA No.1134/2011 
MA No. 832/2011
MA No. 2400/2011

New Delhi this the 12th day of September, 2011

Honble Mr. Justice V.K. Bali, Chairman,
Honble Dr. Veena Chhotray, Member (A)

1.	Murari Lal, S/o Sh. G.Lal,
	R/o 40/1388, DDA Flats,
	Amedkar Nagar, New Delhi

2.	Anil Kumar Joshi S/o Sh. N.B. Joshi,
	R/o 1837, Laxmibai Nagar,  New Delhi

3.	Smt. Jyoti Singh Roy, W/o Sh. P.Roy,
	E/o 134/6 Nirankari Colony, 
	New Delhi-110 009					-Applicants

(By Advocate: Sh. Shrigopal Aggarwal)

-V E R S U S-

1.	National Human Rights Commission,
	Through its Secretary General,
	Faridkot House, Copernicus Marg, New Delhi

2.	Joint Secretary (P&A),
	National Human Rights Commission,
	Faridkot House, Copernicus Marg, New Delhi

3.	The Deputy Secretary to the Government of India, 
	Ministry of Personnel, Public Grievances and Pensions,
	Department of Personnel and Training, New Delhi  

4.	S.S. Gosain, Accountant, 
	National Human Rights Commission,
	Faridkot House, Copernicus Marg, 
	New Delhi						-Respondents
						
(By Advocate: Sh. R.N. Singh)

O R D E R (Oral)

Justice V.K. Bali:

For the reasons mentioned in this miscellaneous application for joining together, the same is allowed.

For the reasons mentioned in this miscellaneous application seeking impleadment of Mr. S.S. Gosain, Accountant as private respondent no.4, the same is allowed.

Since private respondent No.4 has already been absorbed, learned counsel, representing the applicants, seeks permission to withdraw this Original Application with liberty to the applicant to file a fresh one wherein absorption of fourth respondent shall also be challenged.

3. With leave and liberty as asked for, this Original Application is dismissed as withdrawn.

(Dr. Veena Chhotray)						(V.K. Bali)
Member (A)								Chairman


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