Central Administrative Tribunal - Chandigarh
Smt. Jagdeep Kaur W/O Surinder Singh vs Union Of India Through Secretary on 26 May, 2017
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
OA No.060/00035/2017 & Date of decision: 26.05.2017.
MA No.060/00815/2017 &
MA No.060/00041/2017
CORAM: HONBLE MR. JUSTICE M.S. SULLAR, MEMBER (J)
1. Smt. Jagdeep Kaur w/o Surinder Singh, aged 56 years, working as Data Entry Operator, Grade-B in the Office of Directorate Census Operation (UT), Plot No.2B, Sector 19-A, UT, Chandigarh.
2. Smt. Darshna Kumar W/o Hemwant Kumar, aged 57 years, working as Data Entry Operator, Grade-B in the Office of Directorate Census Operation (UT), Plot No.2B, Sector 19-A, UT, Chandigarh.
3. Smt. Neelam Garg W/o Darshan Kumar Garg, aged 57 years, working as Data Entry Operator, Grade-B in the Office of Directorate Census Operation (UT), Plot No.2B, Sector 19-A, UT, Chandigarh.
4. Sh. Dewan Singh S/o Sh. Partap Singh, aged 56 years, working as Data Entry Operator, Grade-B in the Office of Directorate Census Operation (UT), Plot No.2B, Sector 19-A, UT, Chandigarh.
5. Smt. Asha Rani Sharma, working as Data Entry Operator, Grade-B in the Office of Directorate Census Operation (UT), Plot No.2B, Sector 19-A, UT, Chandigarh.
6. Smt. Manju Malhotra working as Data Entry Operator, Grade-B in the Office of Directorate Census Operation (UT), Plot No.2B, Sector 19-A, UT, Chandigarh.
APPLICANTS
(Present : Mr. S.P. Garg, Advocate).
VERSUS
1. Union of India through Secretary, Ministry of Home Affairs, ORGI, 2/A, Masingh Road, New Delhi-110011.
2. The Registrar General and Census Commissioner, India 2/A, Man Singh Road, New Delhi-110011.
3. Director, Census Operation (UT), Plot No.2B, Sector 19-A, Janganana Bhawan, UT, Chandigarh.
RESPONDENTS
ORDER (ORAL)
HONBLE MR. JUSTICE M.S. SULLAR, MEMBER (J):-
MA No.060/00815/2017 Heard.
Issue notice.
At this stage, Mr. Ram Lal Gupta, Advocate appears, accepts notice on behalf of all the respondents. He did not raise any objection in allowing the prayer of the applicants. As the learned counsel for the respondents has not raised any objection in this regard, so, the hearing of the main Original Application (OA) is hereby preponed and the matter is taken on todays Board of this Bench, as prayed by learned counsel for the parties. OA No.060/00035/2017 Having heard the learned counsel for the parties, having gone through the record, and for the reasons mentioned therein, the Miscellaneous Application is allowed. In the wake of technical defects, the applicants are permitted to withdraw the OA, to enable them to file fresh OAs, on the same cause of action, without prejudice to their rights, in any manner, after removing the defects and with better particulars. Therefore, the instant OA is hereby dismissed as withdrawn, with the aforesaid liberty, as prayed for.
(JUSTICE M.S. SULLAR) MEMBER (J) Dated: 26.05.2017.
`rishi 2 OA No.060/00035/2017 & MA