Central Administrative Tribunal - Delhi
Shri Shishupal Arya vs Shri Manoj Kumar on 18 December, 2009
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.539/2009 in T.A.No.1349/2009 With C.P.No.540/2009 in T.A.No.1350/2009 Friday, this the 18th day of December 2009 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) CP 539/2009 Ms. Fakeha Iram d/o Shri Rizwan Ali r/o 1063, Street Rajan Farsh Khana, Delhi-6 CP 540/2009 Shri Shishupal Arya s/o Shri Dayaram Singh r/o 201, Gali No.13 Balbir Nagar Extension, Delhi-32 ..Applicants (By Advocate: Shri Ajesh Luthra) Versus 1. Shri Manoj Kumar Secretary Delhi Subordinate Service Selection Board (DSSSB) Karkardooma Institutional Area, Delhi 2. Shri Rakesh Mehta Chief Secretary Govt. of NCT of Delhi Delhi Sachivalya, IP Estate, New Delhi 3. Shri K S Mehra Commissioner, Municipal Corporation of Delhi, Town Hall ..Respondents (By Advocates: Shri Vijay Pandita) O R D E R (ORAL)
Shri Shanker Raju:
In the backdrop of the writ petitions filed before the High Court of Delhi, we dispose of these CPs, which are grounded on same set of facts, with a direction to the respondents to comply with our directions within a period of ten days from the date of receipt of a copy of this order, though may be subject to the outcome of the writ petitions. We will take a serious view of the matter if the directions are not complied with within the stipulated time. No costs.
Let a copy of this order be placed in both files.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/