Central Administrative Tribunal - Chandigarh
Sehdev Paswan vs D/O Census on 14 November, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
M.A. No.60/1100/2019 & Date of decision: 14.11.2019
M.A. No.60/1736/2019 IN
O.A. No.60/976/2017
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CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J).
...
1. Sehdev Paswan S/o Lt. Sh. Lila Ram, aged 57 years, working as Data
Entry Operator Grade 'B', office of Directorate of Census Operations,
U.T. Chandigarh. Group 'B'.
2. Malkiat Kaur, W/o Sh. G.S. Kang, aged 60 years, working as Data
Entry Operator Grade 'B', office of Directorate of Census Operations,
U.T. Chandigarh.
3. Savira Bajaj, D/o Sh. Balraj Bajaj, aged 59 years, working as Data
Entry Operator Grade 'B', office of Directorate of Census Operations,
U.T. Chandigarh.
4. Sudha Jain, W/o Sh. P.K. Jain, aged 58 years working as Data Entry
Operator Grade 'B', office of Directorate of Census Operations, U.T.
Chandigarh.
5. Rajinder Kaur, W/o Sh. Jarnail Singh, Data Entry Operator (Retired),
office of Directorate of Census Operations, U.T. Chandigarh.
6. Smt. Rama Kumari Sharma, W/o Sh. Rajinder Kumar, aged 60 years,
Data Entry Operator (Retired), office of Directorate of Census
Operations, U.T. Chandigarh.
(Group B).
... APPLICANTS
VERSUS
1. Union of India, through Secretary, Ministry of Home Affairs, North
Block, Central Secretariat, New Delhi-110007.
2. Registrar General India cum Census Commissioner, 2-A, Man Singh
Road, New Delhi.
3. Directorate of Census Operations, U.T., Plot No.2B, Sector 19-A,
Madhya Marg, Chandigarh.
... RESPONDENTS
PRESENT: Sh. Rohit Seth, counsel for the applicants.
Sh. Sanjay Goyal, counsel for the respondents.
2
ORDER (Oral)
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SANJEEV KAUSHIK, MEMBER (J):-
1. This application has been taken up today on the oral request made by learned counsel for the parties by preponing the date of hearing from 10.1.2020, as per order passed in identical M.A. No.60/1758/2019 in O.A. No.60/558/2017 (Gurvinder Pal Singh & Ors. vs. U.O.I. etc.) listed for hearing today itself.
2. Sh. Sanjay Goyal, learned counsel for the respondents informs that order dated 02.5.2019 of this Court, execution of which has been sought, is under challenge in judicial review (CWP No.29312/2019). This Case was allowed on the basis of order dated 30.7.2018 in O.A. No.60/558/2017 titled Jaswan Kaur & Ors. Vs. U.O.I. Etc., which is also under challenge in CWP No.31722/2019, in which the Hon'ble High Court while issuing notice, has granted six weeks time to the respondents to comply with the order of this Court subject to final out- come of the Writ Petition. Therefore, he submitted that present petition be disposed of and respondents will comply with the order within the time allowed in this case as well.
3. Learned counsel for the applicants also endorses the same.
4. In the wake of above, present petition is disposed of as the Writ Petition is pending before the Hon'ble High Court coupled with the fact that respondents have to comply with the indicated order within six weeks as ordered by the High Court. However, liberty is granted to the applicants that if respondents do not comply with the order within stipulated time, then they can apprise this Court. M.A. No.60/1736/2019 also stands disposed of accordingly.
(SANJEEV KAUSHIK) MEMBER (J) Date: 14.11.2019.
Place: Chandigarh.
'KR'