Central Administrative Tribunal - Delhi
M A Beg vs Shri C Lalrosanga on 8 July, 2016
CENTRAL ADMINSITRATIVE TRIBUNAL
PRINCIPAL BENCH
NEW DELHI
CP No.340/2015
In
OA No.1677/2013
this the 8th day of July, 2016
Hon'ble Mr. V. Ajay Kumar, Member (J)
Hon'ble Mr. Shekhar Agarwal, Member (A)
M.A.Beg
S/o Late Mirza Afjal Beg
R/o-43, Road-II, Andrews Ganj
New Delhi. .... Petitioner
(By Advocate:Shri A.K.Trivedi)
VERSUS
Shri C.Lalrosanga
The Director General
Directorate General:Doordarshan
Diirdarshan Bhawan
New Delhi .... Respondent.
ORDER (ORAL)
By Hon'ble Mr.V. Ajay Kumar, Member (J) The learned counsel for the petitioner submits that though the respondents have substantially complied with the order of this Tribunal but some part of the half pay leave is still to be paid.
2. In the circumstances and in view of the substantial compliance by the respondents, the CP is closed. Notice issued to the respondent is discharged. However, the petitioner is at liberty to make a representation to the respondents, if he is still having any grievances un-settled and the respondents may consider the same, in accordance with law. No costs.
(SHEKHAR AGARWAL) (V. AJAY KUMAR) Member (A) Member (J) /uma/