Central Administrative Tribunal - Chandigarh
Rajesh Vashishth S/O Sh. Ram Krishan ... vs Union Of India Through Its Secretary on 24 March, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
OA No. 060/00240/2015 Date of decision- 24.03.2015.
CORAM: HONBLE MR. SANJEEV KAUSHIK, MEMBER (J)
HONBLE MR. UDAY KUMAR VARMA, MEMBER (A)
Rajesh Vashishth S/o Sh. Ram Krishan Sharma, R/o 436/P, Sector 8 II, Urban Estate, Karnal.
APPLICANT
BY ADVOCATE : Sh. Naveen Daryal
VERSUS
1. Union of India through its Secretary, Ministry of Defence & Finance, Block No. 12, C.G.O. Complex, Lodhi Road, New Delhi.
2. Staff Selection Commission, Block No. 12, C.G.O. Complex, Lodhi Road, New Delhi through its Secretary.
3. Staff Selection Commission through its Dy. Director (N.W.R.), Staff Selection Commission, Block No. 3, Ground Floor, Kanderiya Sadan, Sector 9, Chandigarh 167017.
4. PCDA (WC) Bhandi, Sector 9, Chandigarh.
RESPONDENTS
ORDER (ORAL)
HONBLE MR. SANJEEV KAUSHIK, MEMBER (J):-
The present Original Application is directed against the show cause notice dated 11.02.2015 (Annexure A-8). Concededly, in response to that, the applicant has already submitted a reply. Therefore, we are not inclined to entertain the present petition being premature.
2. Faced with this situation, learned counsel for the applicant prayed that the respondents be directed to take a final view on the pending show cause notice, in the light of reply submitted by the applicant.
3. Considering the above, we dispose of the present O.A with a direction to respondents no. 2 & 3 to take a final view on the issue, by passing a speaking order, supported with reasons as per law and rules within a period of 45 days from the date of receipt of a certified copy of this order.
4. Needless to say that we have not expressed any view on the merits of the case.
5. No order as to costs.
(UDAY KUMAR VARMA) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 24.03.2015.
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OA No. 060/00240/2015
(Rajesh Vashishth Vs. UOI & Ors.)