Central Administrative Tribunal - Madras
M/O Personnel,Public Grievances And ... vs A Jawahar on 3 April, 2019
1 MAs 214 & 215/2019
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
MA/310/00214/2019 & MA/310/00215/2019
in OA/310/01215/2018
Dated Wednesday the 3rd day of April Two Thousand Nineteen
CORAM : HON'BLE MR. R. RAMANUJAM, Member (A)
HON'BLE MR. P. MADHAVAN, Member (J)
1. Union of India
The Director (Estt)
Department of Pension and Pensioners Welfare
M/o Personnel,Public Grievances & Pension
3rd Floor, Loknayak Bhavan
Khan Market, New Delhi.
2. The Pay & Accounts Officer
Dept. of Atomic Energy, Anushakti Bhavan
C.S.M. Marg
Mumbai - 400001.
3. The Station Director
Madras Atomic Power Station
Nuclear Power Corporation of India Limited
(A govt. Of India Enterprise)
Kalpakkam, Kanchipuram District
Tamil Nadu - 603 102. ... Applicants/Respondents
By Advocate M/s V. Vijay Shankar
Vs
1. A. Jawahar
2. K. Loganathan
3. N. Selvaraj
4. S. Mariappan
5. R. Ponnaiah
6. T. Subramanian
7. R. Devadoss
8. M. Annamalai
9. C. Arumugam
10.V. Sundararajan ... Respondents/Applicants
By Advocate Mr. S. T. Varadarajulu
2 MAs 214 & 215/2019
ORAL ORDER
(Pronounced by Hon'ble Mr. R. Ramanujam, Member(A)) Both sides present. The two MAs have been filed to condone the delay in seeking the extension in time to comply with the order of this Tribunal dt. 04.10.2018 in the OA 1315/2018 and for grant of extension of time to comply with the order.
2. Learned counsel for MA respondent/OA applicant has no objection to grant of two months' time.
3. Keeping in view the above, MA 214/2019 for condonation of delay in seeking extension of time is allowed. MA 215/2019 for extension of time to comply with the order of this Tribunal dt. 04.10.2018 is allowed to the extent of two months from today.
4. Both MAs are disposed of.
(P. Madhavan) (R. Ramanujam)
Member(J) Member(A)
03.04.2019
SKSI