Punjab-Haryana High Court
Navtej Singh vs Union Of India And Others on 27 March, 2009
Bench: J.S.Khehar, Uma Nath Singh
C.W.P.No.1303-CAT of 2007 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Date of Decision : 27.03.2009
Navtej Singh .....Petitioner
versus
Union of India and others .....Respondents
CORAM : HON'BLE MR.JUSTICE J.S.KHEHAR.
HON'BLE MR.JUSTICE UMA NATH SINGH.
Present : Mr.D.S.Patwalia, Advocate, for the petitioner.
Ms.Renu Bala Sharma, Central Government Standing Counsel,
for respondent Nos.1 to 4.
-.-
J.S.KHEHAR, J. (Oral)
Learned counsel for the petitioner states that he has been instructed to withdraw the instant writ petition with liberty to re-approach the Central Administrative Tribunal so as to enable him to lead evidence to establish the claim of the petitioner, subject to the condition that respondents have no objection to the instant prayer made on behalf of the petitioner.
Learned counsel for the respondents states that she has no objection to the course of action sought to be adopted at the hands of the petitioner.
In view of the above, in order to afford a fruitful opportunity to the petitioner to re-agitate his claim before the Central Administrative Tribunal after leading proper evidence, we consider it just and appropriate C.W.P.No.1303-CAT of 2007 2 to set-aside the order passed by the Central Administrative Tribunal dated 31.10.2006 (Annexure P-18), and remand the matter to the Central Administrative Tribunal with liberty as sought.
Disposed of accordingly. Parties are directed to appear before the Central Administrative Tribunal through their counsel on 27.4.2009.
(J.S.KHEHAR)
JUDGE
27-03-2009 (UMA NATH SINGH)
Mohinder JUDGE