Rajasthan High Court - Jodhpur
(Union Of India & Ors vs . Ashok Kumar Sharma & Ors) on 3 April, 2015
Bench: Gopal Krishan Vyas, Vineet Kothari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. CIVIL WRIT PETITION NO. 3183/2014
(Union of India & ors Vs. Ashok Kumar Sharma & Ors)
Date of Order :: 03.04.2015
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE DR. JUSTICE VINEET KOTHARI
Mr. Kamal Dave, for the UOI.
Mr. J.K. Kaushik, for the respondents.
====
Heard learned counsel for the parties and perused the para 8 of the order passed by the Central Administrative Tribunal, Jodhpur in OA No. 430/2012 dated 28.10.2013.
In our opinion, no error has been committed by the Central Administrative Tribunal, Jodhpur Bench in issuing direction to the respondents to decide representation of the respondent-applicant while taking into consideration the order passed by the CAT- Ernakulam Bench in RA NO. 16/12 in OA No. 561/2011 dated 10.04.2012 and order dated 27.02.2012 in OA No. 561/2011 as well as the judgment dated 19.07.2013 of the Division Bench of the Allahabad High Court passed in Writ-A No. 18244 of 2013.
Therefore, this writ petition is hereby dismissed.
(Dr. VINEET KOTHARI), J. (GOPAL KRISHAN VYAS), J. bjsh