Central Administrative Tribunal - Chandigarh
Dr Mukesh Chauhan vs Education Deptt., Ut Chandigarh on 22 March, 2018
Author: P. Gopinath
Bench: P. Gopinath
1
(OA No.060/00569/2017)
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION N0.060/00569/2017
Chandigarh, this the 22nd day of March, 2018
...
CORAM: HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J)
HON'BLE MS. P. GOPINATH, MEMBER (A)
...
Dr. Mukesh Chauhan, aged 44 years, S/o Late Shri Pukhraj
Chauhan, working as Assistant Professor, Department of
Commerce, Post Graduate Government College, Sector 46,
Chandigarh, Group-A.
....APPLICANT
(Present: Mr. R.K. Sharma, Advocate)
VERSUS
1. Union Territory, Chandigarh through its Administrator U.T.
Chandigarh.
2. Director, Higher Education, Union Territory, Chandigarh
Administration, Chandigarh, 3rd Floor, Deluxe Building, Sector
9, UT Chandigarh, PIN 160017.
3. Principal Accountant General (A&E), U.T. Chandigarh, Plot
No.21, Sector 17-E, Chandigarh, PIN 160017.
4. Director, Secondary Education Rajasthan, Bikaner (Rajasthan)
PIN 334001.
5. District Education Officer (Secondary-I), Department of
Education, Jodhpur (Rajasthan), Ajit Colony, Jodhpur,
Rajasthan 342001.
6. Managing Director, Jodhpur Discom, Jodhpur (Rajasthan),
New Power House, Industrial Area, Jodhpur-Rajasthan-
342003.
7. Chief Accounts Officer, Jodhpur Discom, Jodhpur (Rajasthan),
New Power House, Industrial Area, Jodhpur-Rajasthan-
342003.
2
(OA No.060/00569/2017)
8. Union Territory, Pondicherry through its Administrator U.T.
Pondicherry.
9. Director of Higher and Technical Education, Pondicherry
Administration, Pondicherry, Pipmate Complex, Lawspet Road,
Puducherry-605008.
10. Principal PG Govt. College, Sector 46, Chandigarh, Pin Code
160047.
11. Secretary, Department of Finance, Chandigarh Administration,
Chandigarh, 4th Floor, UT Secretariat, Sector 9, Chandigarh,
PIN-160019.
....RESPONDENTS
(Present: Mr. A.L. Nanda, counsel for respondents no.1, 2, 10
& 11.
Ms. Moushmi Mittal, counsel for respondent no.3)
ORDER (Oral)
HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J):-
At the very outset, learned counsel for the applicant intends to withdraw the present Original Application (OA), to enable him to file detailed representation, for redressal of his grievances, on account of changed circumstances, before the Competent Authority, at the first instance.
Therefore, the instant OA is hereby dismissed as withdrawn, with the aforesaid liberty, as prayed for.
Needless to mention, if the applicant files such representation, within a period of one month, then the same would be decided by the Competent Authority, by passing a speaking & reasoned order, and in accordance with law, within a period of two months thereafter.
(P. GOPINATH) (JUSTICE M.S. SULLAR)
MEMBER (A) MEMBER (J)
Dated: 22.03.2018.
`rishi'