Central Administrative Tribunal - Delhi
Devender Singh Yadav vs India Trade Promotion Organisation on 1 November, 2011
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH: NEW DELHI TA NO.16/2011 NEW DELHI THIS THE 1ST DAY OF NOVEMBER, 2011 HONBLE MR. M.L.CHAUHAN, MEMBER (J) HONBLE MRS. MANJULIKA GAUTAM, MEMBER (A) Devender Singh Yadav S/o Shri Nawal Singh Yadav R/o Village Kapashera, New Delhi (presently working as U.D.C. India Trade Promotion organization, Pragati Bhawan, Pragati Maidan, New Delhi-110001. Applicant (By Advocate: Shri Kuldip S. Parihar) VERSUS 1. India Trade Promotion Organisation Through their Chairman-cum-Managing Director, Pragati Bhawan, New Delhi-110001. 2. Shri Brij Raj Singh Tyagi, UDC I.T.P.O, Pragati Bhawan, Pragati Maidan, New Delhi-110001. 3. Shri Ram Parshad, UDC I.T.P.O. Pragati Bhawan, Pragati Maidan, New Delhi-110001. Respondents (By Advocate: Ms. Nidhi Bisaria, Respondent No.1, None for Respondent No.2&3) ORDER (ORAL) MR. M.L.CHAUHAN, MEMBER (J):
When attention of the learned counsel for the applicant was drawn to the fact that so long as promotion order whereby respondents no.2 and 3 were promoted from back date is not challenged, the seniority list which has been assigned to private respondents based on such promotion order can not be quashed, learned counsel for the applicant submits that he may be permitted to withdraw this TA with liberty reserve to him to challenge the promotion order whereby respondents no.2 and 3 were granted promotion in the year 1980, on all permissible grounds including the grounds raised in this TA.
2. In view of what has been stated above, the applicant is permitted to withdraw this TA in the aforesaid terms. It is made clear that the period during which the present matter remained pending before Honble High Court/Tribunal will constitute a valid ground to condone the delay. TA shall stand disposed of accordingly.
(Mrs. Manjulika Gautam) (M.L. Chauhan) Member (A) Member (J) /jk/