Section 47 in The Central Administrative Tribunal Rules Of Practice, 1993
47. Early hearing of cases
.-If early hearing of a case out of turn is required, the party/legal practitioner shall make an application stating the reasons therefor in Form No. III of the Procedure Rules, after serving copy thereof to the other parties. The application shall, if in order, be listed before the Chairman or in his absence the Vice-Chairman nominated by him in the case of the Principal Bench and before the Vice-Chairman and in his absence before the senior-most available Member in the case of other Benches.
