Rajesh Jangra And Others vs Union Of India And Others on 15 April, 2009

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Punjab-Haryana High Court

Rajesh Jangra And Others vs Union Of India And Others on 15 April, 2009

Bench: Satish Kumar Mittal

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH.

                                        C.W.P. No. 17705 of 2008 ( O&M )
                                        DATE OF DECISION : 15.04.2009

Rajesh Jangra and others

                                                       .... PETITIONERS

                                 Versus

Union of India and others

                                                     ..... RESPONDENTS


CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL


Present:    Mr. Sunil Panwar, Advocate,
            for the petitioners.

            None for the respondents.

                           ***

SATISH KUMAR MITTAL , J. ( Oral ) By notification dated 31.10.2008, the respondent-Bharat Sanchar Nigam Limited has been brought under the jurisdiction of the Central Administrative Tribunal and has been placed at serial number 154 of the Schedule.

Consequently, the instant writ petition is directed to be transferred to the Central Administrative Tribunal. Parties through their counsel are directed to appear before the Central Administrative Tribunal, Chandigarh Bench, on July 08, 2009.

April 15, 2009                            ( SATISH KUMAR MITTAL )
ndj                                                JUDGE

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