Punjab-Haryana High Court
Comptroller And Auditor General Of ... vs Central Administrative Tribunal And ... on 19 February, 2013
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.3616 of 2013 (O&M)
Date of Decision : February 19, 2013
Comptroller and Auditor General of India and others
.....Petitioners
versus
Central Administrative Tribunal and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE R.P.NAGRATH.
Present : Mr.Barjesh Mittal, Advocate, for the petitioners.
-.-
1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
---
Surya Kant, J. (Oral)
This writ petition impugns the interim orders dated 4.2.2013 and 11.2.2013 (Annexure P-3 & P-6, respectively) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh, directing the petitioners to interview respondent No.2 on provisional basis, however, not to declare his result till further orders.
The Original Application wherein the question of eligibility of the respondent-applicant is to be determined, is still pending before the Tribunal In our considered view, no serious prejudice has been caused to the petitioners by the impugned interim orders in directing to interview the applicant-respondent CWP No.3616 of 2013(O&M) [2] No.2 provisionally and to keep his result in a sealed cover as the said order is not an impediment against declaration of the result of other eligible candidates.
With this observation, the writ petition stands dismissed.
$ (SURYA KANT) JUDGE $ February 19, 2013 (R.P.NAGRATH) Mohinder JUDGE