Central Administrative Tribunal - Lucknow
Vijay Bhatnagar vs Union Of India on 8 October, 2020
Page 1 of 2
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH, LUCKNOW
(Hearing through Video Conferencing)
Sl. No. 1
Original Application No. 332/00228/2020
This, the 08th day of October, 2020.
HON'BLE MR. A. MUKHOPADHAYA, MEMBER (A).
Vijay Bhatnagar, aged about 62 years, S/o Satish
Chandra Bhatnagar R/o M-5-62 Pragati Puram Rae Bareli
UP.
...Applicant
By Advocate: Shri Anupam Verma.
Vs.
1. Union of India through Secretary, Ministry of Civil
Aviation, Chairman, IGRUA Governing Council, Rajiv
Gandhi Bhawan, Safdarganj Airport, New Delhi-110
003.
2. Chairman, Indira Gandhi Rashtriya Uran Akademi,
Fursatganj Airfield, Amethi 229302.
3. Chief Vigilance Officer, Indira Gandhi Rashtriya Uran
Akademi, Fursatganj Airfield, Amethi 229302.
4. Shri Krishnendu Gupta, Chief Engineer/Additional
charge Director, Indira Gandhi Rashtriya Uran
Akademi, Fursatganj Airfield, Amethi 229302.
5. Shri S C Saxena, Consultant (Jr. Aircraft Technician)
Indira Gandhi Rashtriya Uran Akademi, Fursatganj
Airfield, Amethi 229302.
6. Shri Narender Kumar, Consultant (Jr. Aircraft
Technician), Indira Gandhi Rashtriya Uran Akademi,
Fursatganj Airfield, Amethi 229302.
Page 2 of 2
7. Shri Niranjan Jena, Consult (AME-II), India Gandhi
Rashtriya Uran Akademi, Fursatganj Airfield, Amethi
229302.
...Respondents
By Advocate: Shri Yogesh Chandra Bhatt.
ORDER (ORAL)
Per Hon'ble Mr. A. Mukhopadhaya, Member (A), Heard both counsel.
2. At the very outset, Shri Anupam Verma, learned counsel for the applicant requested permission of the court to withdraw the Original Application so that he may file the same afresh with an application for condonation of delay.
3. Shri Yogesh Chandra Bhatt, learned counsel for the respondents has no objection to this.
4. Accordingly, permission as sought is granted and Original Application No. 228 of 2020 is dismissed as withdrawn subject to liberty as aforesaid. There shall be no order as to costs.
(A. Mukhopadhaya) Member (A) JNS