Central Administrative Tribunal - Delhi
Shri Kailash Chand Gurjar vs Union Of India Through on 8 January, 2010
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.637/2009 in O.A.No.421/2008 Friday, this the 8th day of January 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Ramesh Chandra. Panda, Member (A) Shri Kailash Chand Gurjar s/o Shri Chiranji Lal ESM-1 Under Sr. Section Engineer Meerut Cantt. ..Applicant (By Advocate: Ms. Priyanka M Bhardwaj for Shri B S Mainee) Versus Union of India through 1. Shri Vivek Sahai General Manager Northern Railway Headquarters Office Baroda House, New Delhi 2. Shri B D Garg Divisional Railway Manager Northern Railway Delhi Division State Entry Road, New Delhi 3. Shri Anand Sethi Divisional Personnel Officer Northern Railway Delhi Division State Entry Road, New Delhi ..Respondents (By Advocate: Shri P K Yadav) O R D E R (ORAL)
Shri Shanker Raju:
As the compliance order passed by the respondents has been stayed by the High Court of Delhi, CP stands disposed of with liberty to the parties to revive it at an appropriate stage. Notices are discharged. No costs.
( Dr. Ramesh Chandra Panda ) ( Shanker Raju ) Member (A) Member (J) /sunil/