Central Administrative Tribunal - Chandigarh
Unknown vs Union Of India Through Secretary on 16 August, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
OA No.060/00759/2016 Date of decision : 16.08.2016
CORAM: HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J)
HONBLE MRS. RAJWANT SANDHU, MEMBER (A)
Baj Singh aged 52 years son of Uttam Singh, Carpenter, son of Kehar Singh, resident of Jahanpur, P.S. Mukerian, District Hoshiarpur. (Group-C).
APPLICANT
BY ADVOCATE: Sh. R.K. Handa.
VERSUS
1. Union of India through Secretary, Ministry of Railway, Lodhi Road, Delhi.
2. Northern Railway, Branch Office through Divisional Engineer, North Railway, Amritsar, District Amritsar.
3. Senior Selection Engineer (Works), Northern Railway, Branch Office, North Railway, Amritsar, District Amritsar.
RESPONDENTS
ORDER (ORAL)
HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J):-
After arguing for some time, counsel for the applicant seeks permission to withdraw the instant Original Application with liberty to the applicant to file appeal against the impugned removal order dated 23.03.2016 (Annexure A-1) with further prayer that the appeal to be preferred be decided on merits and be not dismissed on the ground of limitation.
2. The Original Application is accordingly dismissed as withdrawn with liberty to the applicant to file appeal against the impugned removal order dated 23.03.2016 (Annexure A-1). If any such appeal is preferred within three weeks from today, the same shall be decided on merits in accordance with law and shall not be dismissed on the ground of limitation.
(JUSTICE L.N. MITTAL) MEMBER (J) (RAJWANT SANDHU) MEMBER (A) Place: Chandigarh.
Dated: 16.08.2016.
`rishi 1 O.A NO. 060/00759/2016 ( Baj Singh VS. UOI & Ors.)