Section 141 in The Central Administrative Tribunal Rules Of Practice, 1993
141. Register of S.L.Ps./Appeals
.-(a) A register in Form No. 13 shall be maintained in regard to S.L.Ps./Appeals against the orders of the Tribunal to the Supreme Court and necessary entries therein be promptly made by the Judicial Branch.(b)The register shall be placed for scrutiny by the Chairman/Vice-Chairman in the first week of every month.
