Central Administrative Tribunal - Allahabad
S M Nomaan vs Nsic on 20 August, 2025
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Dated : This the 20th day of August 2025
Original Application No. 628 of 2024
Hon'ble Mr. Justice Om Prakash VII, Member (J)
S.M.NOMAAN Ex Dy. General Manager (F&A), NSIC,
LTD. aged about 61 years, S/o Late S.M. Sami R/o-270,
CHAK ZERO ROAD, PRAYAGRAJ.
...Applicant
By Adv : Shri Dharmendra Tiwari
VERSUS
1. The Chairman cum Managing Director National Small
Industries Corporation BHAWAN OKHLA, NEW DELHI.
limited. NSIC
2. Sr. GENERAL MANAGER (HR), NSIC LTD., NSIC
BHAWAN OKHLA, NEW DELHI.
...Respondents
By Adv: Shri Chakrapani Vatsyayan
: Shri S. K. Om
ORDER
Shri Dharmendra Tiwari, learned counsel for the applicant and Shri Chakrapani Vatsyayan along with Shri S. K. Om, learned counsel for the respondents are present and heard.
2. During the course of argument, learned counsel for the applicant states that since circular dated 08.11.2023 issued by the ASHISH 1 KUMAR National Small Industries Corporation Limited, Government of India, has not been challenged in this matter and until and unless the provision contained in clause 3.8 (c) of that circular is quashed, applicant's relief could not be allowed. Thus, argued that instant O.A. be dismissed as withdrawn at this stage itself with liberty to the applicant to file fresh O.A. with better particulars and challenging the aforesaid provision.
3. Learned counsel for the respondents opposed the fact submitted by learned counsel for the applicant.
4. I have considered the rival submissions and gone through entire records.
5. Considering the entire facts and circumstances of the case and the prayer made by learned counsel for the applicant, OA is dismissed as withdrawn with liberty to file afresh O.A..
6. All associated MAs also stand disposed of.
(Justice OM Prakash VII)
Member (J)
Ashish
ASHISH 2
KUMAR