Central Administrative Tribunal - Ernakulam
K.K.Vijayan vs The Principal Registrar on 3 February, 2016
Author: P.Gopinath
Bench: P.Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Review Application No.180/00007/2016
in Original Applicaton No.180/00300/2014
Wednesday this the 3rd day of February 2016
CORAM:
HON'BLE Mr.JUSTICE N.K.BALAKRISHNAN, JUDICIAL MEMBER
HON'BLE Mrs.P.GOPINATH, ADMINISTRATIVE MEMBER
K.K.Vijayan,
S/o.Krishnankutty Panicker,
Assistant, Central Administrative Tribunal,
Ernakulam Bench, Ernakulam.
Permanent Address at Kalarikkal House,
P.O.Perincherry, Ollur, Trichur District. . . . . . . Review Applicant
(By Advocate Mr.T.C.Govindaswamy)
Versus
1. The Principal Registrar,
Central Administrative Tribunal,
Principal Bench, New Delhi.
2. The Registrar,
Central Administrative Tribunal,
Ernakulam Bench, Kochi - 682 017.
3. The Deputy Registrar,
Central Administrative Tribunal,
Ernakulam Bench, Kochi - 682 017.
4. Union of India
represented by the Secretary to the Government of India,
Ministry of Personnel, Public Grievances and Pensions,
(Department of Personnel & Training),
New Delhi - 110 001.
5. The Secretary to the Government of India,
Ministry of Finance, New Delhi - 110 001. . . . . . Respondents
(By Advocate Mr.N.Anilkumar,Sr.PCGC)
O R D E R (IN CIRCULATION)
HON'BLE Mrs.P.GOPINATH, ADMINISTRATIVE MEMBER The matter has been referred to the Principal Bench for a decision on hearing the O.A and connected O.As. This Bench has not remitted the matter to the Principal Bench for a hearing. The Principal Bench is at liberty to take a decision in the matter as to whether the matter is to be heard in common at the Principal Bench or remitted back to this Bench for a hearing. We may await the final decision of the Principal Bench. Hence, the Review Application as well as M.A.No.180/00113/2016 for stay are dismissed.
(Dated this the 3rd day of February 2016)
P.GOPINATH N.K.BALAKRISHNAN
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
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