Central Administrative Tribunal - Delhi
Shri Shamsher Singh & Others vs Union Of India & Others Through on 3 December, 2010
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.752/2010 in O.A.No.161/2010 Friday, this the 3rd day of December 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Shri Shamsher Singh & others s/o Shri Chotu Ram r/o RZ-66, Maksudabad Colony Nangloi Road, Najafgarh, New Delhi ..Applicant (By Advocate: Shri M K Bhardwaj) Versus Union of India & others through 1. Shri Raghu Menon, Secretary Ministry of Information & Broadcasting Shastri Bhawan, New Delhi-2 2. Shri B S Lalli, CEO Prasar Bharti PTI Building, New Delhi 3. Smt. Aruna Sharma Directorate General Doordarshan Bhawan, New Delhi ..Respondents (By Advocates: Shri D S Mahendru for respondent 1 Shri S M Arif for respondents 2 & 3) O R D E R (ORAL)
Shri Shanker Raju:
Applicant by way of this contempt petition contends that since the earlier CP-313/2010 has been disposed of subject to vacancy, his claim for regularization be considered. He demonstrated the vacancy position as late as in August 2010, yet the respondents maintain in their reply that no vacancy is available.
2. As the vacancy position is not disputed by the respondents in their reply to CP, we dispose of this CP with a direction to the respondents to consider the vacancy position as furnished by the applicant and on availability, consider the claim of the applicant for regularization as per law. This shall be done within a period of two months from the date of receipt of a copy of this order. Notices are discharged. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/