Central Administrative Tribunal - Chandigarh
Mahabir Prasad Meena S/O Late Khanga Ram ... vs Union Of India Through Secretary To ... on 28 July, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH CHANDIGARH O.A. No.060/00402/2014 Filed on: 08.05.2014 Decided on: 28.07.2016 Coram: HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J) HONBLE MR. UDAY KUMAR VARMA, MEMBER (A)
1. Mahabir Prasad Meena S/o Late Khanga Ram Meena, R/o Q. No. 9, Type IV, Income Tax Colony, Jalandhar.
2. Mahender Singh Meena S/o Kuria Ram Meena, Central Excise Division Derabassi.
3. Babu Lal Meena S/o Sh Jagan Lal Meena, R/o Q. No. 4082/Sector 37-C, Chandigarh. .Applicants Versus
1. Union of India through Secretary to Govt. of India, Ministry of Personnel, Public Grievances and Pension, DOPT, North Block, New Delhi.
2. The Chairman, Central Board of Excise and Customs, Ministry of Finance, North Block, New Delhi.
3. Chief Commissioner of Customs and Central Excise Chandigarh II Chandigarh.
4. Rajesh Rai S/o Sh. Raghuvansh Rai, Superintendent, Central Excise, Office of Commissioner Central Excise, Plot No. 19, C.R. Building, Sector 17, Chandigarh.
5. R.S. Mann, S/o Sh. Bhagwan Singh, Superintendent, Central Excise Range, Malout. ..Respondents Present: None for the applicants Mr. S.P. Jain, Additional Solicitor General, along with Mr. Sanjay Goyal and Ms. Nidhi Garg, counsel for the respondent No. 1 to 3 Mr. V.K. Sharma, counsel for Respondents No 4 & 5 Order (Oral) BY HONBLE MR. JUSTICE L.N. MITTAL, MEMBER(J)
1. None is appearing for the applicants today. None either appeared for the applicants on the preceding three dates of hearing consecutively.
2. Similar issue as involved in the instant O.A. has been decided against the applicants by Principal Bench of the Tribunal vide order dated 03.06.2016 in bunch of OAs with lead O.A. being O.A. No. 4281/2014 titled All India Federation of Customs, Central Excise and Service Tax SC/ST Employees Welfare Organisation & Others (Regd.) Vs. Union of India & Others.
3. The instant O.A. is dismissed in default and for non-prosecution.
(UDAY KUMAR VARMA) (JUSTICE L.N. MITTAL)
MEMBER (A) MEMBER (J)
PLACE: Chandigarh
Dated: 28.07.2016
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