Central Administrative Tribunal - Chandigarh
Ravinder Sharma vs Pg Institute Of Medical Education And ... on 11 April, 2018
Author: P. Gopinath
Bench: P. Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
...
ORIGINAL APPLICATION N0.060/00549/2018
Chandigarh, this the 11th day of April, 2019
...
CORAM:HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HON'BLE MS. P. GOPINATH, MEMBER (A)
...
Ravinder Sharma s/o Late Sh. Laxman Dass Sharma, age 54
years, presently working as Private Secretary (Group B-post) Deptt.
of Padiatric Surgery, PGIMER, Chandigarh Sector 12, Chandigarh,
resident of H. No. 455, Sector 32-A, Chandigarh.
....Applicant
(Present: Mr. Rajesh Tushar, Advocate for Mr. H.S. Saini,
Advocate)
Versus
1. Post Graduate Institute of Medical Education and Research,
Sector 12, Chandigarh through its Director.
2. Deputy Director (Administration), PGIMER, Sector 12,
Chandigarh.
3. Bhupinder Singh Hira, presently working as Principal Private
Secretary, Dean Research, PGIMER, Chandigarh, Sector 12,
Chandigarh.
4. Harinder Kaur, presently working as Principal Private
Secretary, Deptt. Of Psychiatry, PGIMER, Chandigarh Sector
12, Chandigarh.
5. Parven Kumar, presently working as Principal Private
Secretary, Deptt. Of Advance Padiatrics Centre (APC),
PGIMER Chandigarh Sector 12, Chandigarh.
6. Narinder Nijhara presently working as Principal Private
Secretary in the office of Deputy Director Administration,
PGIMER, Chandigarh, Sector 12, Chandigarh.
7. Ashok Kumar, presently working as Private Secretary in the
office of Superintending Hospital Engineer, PGIMER,
Chandigarh, Sector 12, Chandigarh.
8. M.L. Malik, presently working as Private Secretary, in the
office of Medical Superintendent, PGIMER, Chandigarh,
Sector 12, Chandigarh.
..... Respondents
-2- O.A. NO. 060/00549/2018
(Present: Mr. R.P. Lubana, Advocate, for Mr. D.R. Sharma,
Advocate, for Respondents No. 1, 2 & 7
Mr. V.K. Sharma, Advocate, for Resp. No. 6
Mr. R.K. Sharma, Advocate, for Resp. No. 8)
ORDER (Oral)
SANJEEV KAUSHIK, MEMBER (J)
1. Learned counsel appearing for the applicant submitted that the applicant has since expired pending the O.A, therefore, he may be allowed to withdraw the O.A., with liberty to file it afresh after brining on record the legal heirs of the deceased employee.
2. Ordered accordingly.
(P. GOPINATH) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 11.04.2019
'mw'