Central Administrative Tribunal - Delhi
Ravinder Singh S/O Shri Chhatar Singh vs Shri Vijay Singh on 22 May, 2009
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.51/2009 & M.A.No.220/2009 O.A.No.2112/2007 Friday, this the 22nd day of May 2009 Honble Shri Shanker Raju, Member (J) Honble Dr. Ramesh Chandra Panda, Member (A) 1. Ravinder Singh s/o Shri Chhatar Singh (T No.2304 Tir) R/o H.No.165 V & Po Pandwala Kalan Najafgarh, New Delhi-43 2. Munipal Singh s/o Shri Singh (T No.2397 Tir) Ordnance Depot Shakur Basti New Delhi ..Applicants (By Advocate: Shri U Srivastava) Versus 1. Shri Vijay Singh Secretary, Ministry of Defence South Block, New Delhi 2. Brig. Krishan Kumar Commandant Ordance Depot Shakur Basti Delhi 3. Shri Risham DOS, Master General of Ordnance Branch AHQ Defence Headquarters New Delhi ..Respondents (By Advocate: Shri Duli Chand and Major R Dalal, Deptt. Reptt.) O R D E R (ORAL)
Shri Shanker Raju:
Heard the learned counsel for the parties.
2. Compliance to our directions whereby applicants have been considered along with similarly situated persons and those who have expired, may constitute an illegality, for which an appropriate remedy is open to the applicants, which they can avail.
2. With this, CP stands closed. Notices are discharged. No costs.
3. MA also stands disposed of.
(Dr. Ramesh Chandra Panda ) ( Shanker Raju ) Member (A) Member (J) /sunil/