Punjab-Haryana High Court
Union Of India & Ors vs Central Administrative Tribunal Etc on 8 September, 2015
101+358
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP-16397-2011 (O&M)
Date of decision: 08.09.2015
Union of India and others
.....Petitioners
Versus
Central Administrative Tribunal, Chandigarh and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE M. JEYAPAUL
HON'BLE MR. JUSTICE DARSHAN SINGH
Present: Mr. Puneet Gupta, Advocate,
Senior Panel Counsel for petitioner.
Mr. R. Katikeya, Advocate for respondent No.2.
Mr. Nitin Rathee, Advocate for
Mr. Anil Tathee, Advocate for respondents No.3.
M. JEYAPAUL J. (Oral)
CM-11485-CWP-2015 The application is allowed and the respondent No.2 is permitted to place on record the finalized seniority list of Deputy Directors (Annexure A-1) and the communication dated 27.08.2015 sent by the Government of India, Ministry of Home Affairs, Directorate of Forensic Science Services (Annexure A-2). CWP-16397-2011 We have heard the submissions made on either side. SUNIL YADAV 2015.09.09 10:40 I attest to the accuracy and authenticity of this document
CWP-16397-2011 (O&M) -2- On a careful perusal of Annexure A-2 annexed with CM- 11485-CWP-2015, we find that the writ petitioner in compliance with the order passed by the Tribunal have constituted DPC and promoted respondent No.2 to the post of Deputy Director, CFSL against the Vacancy Year of 2001 -02.
In view of the above development in the matter, we find that nothing survives in this writ petition.
The writ petition is dismissed as infructuous.
( M. JEYAPAUL )
JUDGE
08.09.2015 ( DARSHAN SINGH )
sunil yadav JUDGE
SUNIL YADAV
2015.09.09 10:40
I attest to the accuracy and
authenticity of this document