Central Administrative Tribunal - Delhi
Honorary Naib Subedar Mahipal Singh vs Union Of India Through Secretary on 22 November, 2013
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.2539/2012 Friday, this the 22nd day of November 2013 Honble Mr. A.K. Bhardwaj, Member (J) Honble Mr. Ashok Kumar, Member (A) Honorary Naib Subedar Mahipal Singh Vill Dheerkhera Post Office Dadri (Punnchsheel Nagar) Dist Meerut (UP) ..Applicant (By Advocate: Mr. Subhash chand Tomar) Versus 1. Union of India through Secretary Ministry of Defence New Delhi-1 2. The Chief of Army Staff Sena Bhawan, New Delhi-1 3. Quarter Master Generals Branch Dy Dte Gen Canteen Services Army Headquarters L Block, Room No.16 Church Road, New Delhi-1 4. The General Officer Commanding Defence Canten Delhi Area Gopinath Bazar Delhi Cant New Delhi-10 5. The Manager Station Canteen, Delhi Area Sector 37, Arun Vihar, NOIDA Dist Goutam Budh Nagar, NOIDA (UP) ..Respondents (By Advocate: Mr. Ashish for Mr. Ankur Chhibber) O R D E R (ORAL)
Mr. A.K. Bhardwaj:
In view of the judgment of the Honble Supreme Court in R.R. Pillai (dead) through LRs v. Commanding Officer HQ S.A.C. (U) & others (Civil Appeal No.3495/2005) decided on 28.4.2009 wherein it has been viewed that URCs are not funded from the Consolidated Fund of India and their profits are not credited to said fund but distributed to the non-public fund and these cannot be treated as an instrumentality of the State, learned counsel for applicant seeks permission to withdraw the present Original Application with permission to approach the appropriate forum for redressal of his grievances.
2. The Original Application is accordingly dismissed as withdrawn with liberty.
( Ashok Kumar ) ( A.K. Bhardwaj ) Member (A) Member (J) November 22, 2013 /sunil/