Central Administrative Tribunal - Chandigarh
Naveen Sharma Son Of Sh. V.N. Sharma vs Union Of India Through Secretary To ... on 31 March, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
OA No. 060/00605/2015 Date of decision: 31.03.2016
CORAM: HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J)
HONBLE MRS. RAJWANT SANDHU, MEMBER (A)
1. Naveen Sharma son of Sh. V.N. Sharma, working as JTO, BSNL, Sector 20, Panchkula.
2. Rajiv Kumar son of Sh. Tara Chand, working as JTO, BSNL, Main Telephone Exchange Building, Sukhdev Nagar Panipat.
3. Devendra Sharma son of Sh. Y. Sharma, working as JTO, BSNL, Sector 20, Panchkula.
APPLICANTS
BY ADVOCATE: None.
VERSUS
1. Union of India through Secretary to Government of India, Ministry of Communications & Information Technology, Department of Telecommunication, Sanchar Bhawan, Ashoka Road, New Delhi 110001.
2. Bharat Sanchar Nigam Limited, Corporate Office, 3rd Floor, Bharat Sanchar Bhawan, Harish Chandra Lane, Janpath, New Delhi-110001 through its Chairman-Managing Director.
3. General Manager (Pers.), Bharat Sanchar Nigam Limited, Corporate Office, 7th Floor, Bharat Sanchar Bhawan, Harish Chandra Mathura Lane, Janpath, New Delhi-110001.
4. Director (HR), Bharat Sanchar Nigam Limited, Corporate Office, 7th Floor, Bharat Sanchar Bhawan, Harish Chandra Mathura Lane, Janpath, New Delhi-110001.
5. Chief General Manager Telecom, Bharat Sanchar Nigam Limited, Haryana Telecom Circle No.107, Mahatama Gandhi Road, Ambala Cantonment-133001.
6. Chief General Manager Telecom, Bharat Sanchar Nigam Limited, Punjab Telecom Circle, Chandigarh.
RESPONDENTS
BY ADVOCATE: Sh. D.R. Sharma.
ORDER (ORAL)
HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J):-
1. None is present for the applicants today inspite of passover. Same was the position on the last date of hearing also. It appears that the applicants are no longer interested in prosecuting this case.
2. Accordingly, the OA is dismissed in default and for want of prosecution.
(JUSTICE L.N. MITTAL) MEMBER (J) (RAJWANT SANDHU) MEMBER (A) Place: Chandigarh. Dated: 31.03.2016 rishi 2 OA NO. 060/00605/2015 (Naveen Sharma & Ors. Vs. UOI & Ors.)