Central Administrative Tribunal - Madras
Department Of Atomic Anergy vs G K Pandey on 13 December, 2023
1 of 2 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH M.A.No.310/000652/2023 in O.A. 310/00065 of 2023 DATED WEDNESDAY, THE 13" DECEMBER, TWO THOUSAND AND TWENTY THREE CORAM : HON'BLE SMT. LATA BASWARAJ PATNE, MEMBER (J) HON'BLE SHRI VARUN SINDHU KUL KAUMUDI, MEMBER(A) l. Union of India, Rep. by its Secretary, Department of Atomic Energy, Anushakti Bhavan, C.S.M. Marg. Mumbai-400001, Maharashtra; 2. The Director, Bhabha Atomic Research Centre (BARC), Department of Atomic Energy (DAE), Government of India, Trombay, Mumbai-400 085.0 Applicants/Respondents (Advocate: Mr. K. Rajendran) Vs. G.K.Pandey, S/o, Ram Ashare Pandey, No.5 Shenbagam, DAE Township, Anupuram,- 603127. . ..Respondent/Applicant . (Advocate: Mr. L. Chandrakumar) ASsv sé 20f2 ORAL ORDER
(Hon'ble Smt. Lata Baswaraj Patne, Member(J} By this Miscellaneous Application, the original respondents are seeking the following relief:-
"to grant further extension of time for a period of six months to complete the process of this Hon'ble Tribunal order in O.A. No. 65 of 2023 dated 31.01.2023 beyond the time granted in in order _ dated 25" September 2023 in MA 457 of 2023 in OA 65 of 2023."
2. Learned counsel for the original applicant submits that this is the 3™ round of application whereby the original respondents are moving for extension of time to comply with the order of the Tribunal.
3. Though, on earlier occasions, time was extended, by further four months and three months, respectively, in the interest of justice, the MA applicants are granted further three months from 16.11.2023, i.e., from the date of filing of this MA, to implement the order of this Tribunal, dated 31.03.2023, subject to the payment of costs of Rs.5000/- to be paid to the Service Bar Association. 4, We hope and trust that our order, dated 31.01.2023, passed in O.A. 65 of 2023, will be implemented in its true letter and spirit. M.A. is, accordingly, allowed with costs of Rs. 5000/- to be paid to the Service Bar Association.