Central Administrative Tribunal - Jabalpur
Ravinder Bharti S/O Shri Basant Bharti vs Union Of India Through The Secretary on 4 July, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH,
JABALPUR
Original Application No.1007 of 2013
Jabalpur, this Monday, the 4th day of July, 2016
Mr. A.K. Patnaik, Judicial Member
Mr. G.P.Singhal, Administrative Member
Ravinder Bharti S/o Shri Basant Bharti,
aged about 26 years, R/o New Bus Stand,
Near Water Tank, Kurai, Distt. Seoni (M.P.) -Applicant
(By Advocate Shri Anirudh Pandey)
V E R S U S
1. Union of India Through the Secretary, Ministry of Defence, South Block, New Delhi, Pin No. 110001
2. Ordinance Factory Board, Through its Director,
General Ayudh Bhawan, 10-A, Shahid Khudiram Bose Road, Kolkata, (WB)
3. Ordinance Factory Khamaria, Through its General Manager,
Jabalpur (MP) -Respondents
(By Advocate Shri Manish Chourasia)
O R D E R (ORAL)
By A.K.Patnaik, JM.-
Heard Shri Anirudh Pandey, learned counsel for the applicant and Shri Manish Chourasia, learned counsel for the respondents.
2. At the outset Mr. Chourasia, learned counsel for the respondents, brought to our notice the prayer portion of the Original Application in which the applicant has prayed to quash the document under Annexure A/7 i.e. the provisional result. We find that 47 persons name have been reflected in that document. However, the applicant has not made all those persons as party respondents and we are at a loss to know as to how behind the back of those 47 persons this Original Application can be entertained. Accordingly, this Original Application is liable to be dismissed for non-joinder of parties. However on the prayer of learned counsel for the applicant he is allowed to withdraw this Original Application with liberty to file a fresh Original Application with proper prayer as well as petition for condonation of delay.
3. Without expressing any opinion on the merit of the Original Application and also without expressing any view on the delay, we allow this Original Application to be withdrawn.
4. Accordingly, this Original Application is disposed of being withdrawn.
(G.P. Singhal) (A.K. Patnaik) Administrative Member Judicial Member kc 2 OA 1007/2013Page 2 of 2