Central Administrative Tribunal - Delhi
Kripa Shanker Singh S/O Sri Sheo Sakal ... vs Sri G.K. Pillai on 18 March, 2011
Central Administrative Tribunal
Principal Bench
CP 337/2010
in
OA 3430/2009
New Delhi, this the 18th day of March, 2011
Honble Mr. Justice V. K. Bali, Chairman
Honble Mr. L.K. Joshi, Vice Chairman(A)
1. Kripa Shanker Singh s/o Sri Sheo Sakal Singh,
presently working as
Additional Superintendent of Police
C.B. CID Head Quarter, Lucknow.
R/o 3/71, Vinay Khand,
Gomti Nagar, Lucknow.
2. Shrikant Singh s/o Sri Sukhraj Singh
Presently working as
Superintendent of Police,
Crime, Lucknow, R/o 529/A/408,
Khurram Nagar, Lucknow. Applicants
(By Advocate: None)
Versus
1. Sri G.K. Pillai, Secretary (Home)
Ministry of Home Affairs, Government of India,
North Block, New Delhi.
2. Sri Shantnu Kansal, Secretary, Govt. of India,
Ministry of Personnel, Public Grievances &
Pensions, (Deptt. Of Pesonnel & Training),
North Block, New Delhi.
3. Sri D.K. Kotia, Joint Secretary (Home)
Ministry of Home Affairs, Government of India,
North Block, New Delhi.
4. Smt. Inderjit Kaur, Director (Police)
Ministry of Home Affairs, Government of India,
North Block, New Delhi.
5. Sh. Atul Gupta, IAS, Chief Secretary,
Govt. of U.P. Civil Secretariat, Lucknow.
6. Sh. Kunwar Fateh Bahadur, IAS
Principal Secretary, Home,
Civil Secretariat, Lucknow.
7. Sh. Karamvir Singh, IPS
Director General of Police,
UP, Lucknow. Respondents
(By Advocate: Mr.R.N. Singh for R-2, Mr. U.N. Mishra for R-5&6.
Mr. B. Banerjee for R-7)
ORDER (ORAL)
Justice V.K. Bali, Chairman:
No one has chosen to appear in this case on last two successive dates i.e. 21.01.2011 and 25.02.2011. Position is no different today. It is 11.30 a.m. Dismissed in default.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/