Section 42 in The Central Administrative Tribunal Rules Of Practice, 1993
42. Preparation and publication of Daily Cause List
.-(a) The Judicial Branch of the Registry shall prepare and publish on the Notice Board of the Registry before 5.30 p.m. on each working day the Cause List for the next working day. Subject to the directions of the Chairman/Vice-Chairman/Bench listing of cases in the Daily Cause List shall be in the following order:-(i)Cases for "Pronouncement of Orders".(ii)Cases "For being spoken to".(iii)Cases for "Admission".(iv)Cases for "Orders/Directions".(v)Contempt Petitions.(vi)Part-heard cases, latest part-heard having precedence.(vii)Cases posted as per directions of the Court.(viii)Cases from the "Warning List".(b)The title of the Daily Cause List shall consist of the name of the Bench, the day, date and time of the Court sitting, Court Hall number and the quorum indicating the names of the Chairman/Vice-Chairman/Member constituting the Bench with abbreviations in brackets (J) for Judicial and (A) for Administrative.(c)Against the number of each case listed in the Warning List and in the Daily Cause List, the following shall be shown:-(i)Names of legal practitioners appearing on both sides, giving in brackets the rank of the parties whom they represent.(ii)Names of the parties, if unrepresented with their ranks in brackets.(d)Office objections and special directions, if any, shall be briefly indicated in the Daily Cause List below the case number.
