Central Administrative Tribunal - Delhi
S R Goyal vs Shri Rakesh Mehta on 20 July, 2010
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.437/2010 in O.A.No.1564/2009 Tuesday, this the 20th day of July 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) S R Goyal Retired DANICS Officer Under Govt. of NCT of Delhi (son of Shri R D Goyal) r/o 56-A, Suraj Nagar Near Azadpur, Delhi-33 ..Applicant (By Advocate: Shri Yogesh Sharma) Versus 1. Shri Rakesh Mehta Chief Secretary, Delhi Govt. of NCT of Delhi Delhi Sachivalaya, I P Estate New Delhi-2 2. Shri Arvind Raj Secretary Govt. of NCT of Delhi, New Secretariat IP Estate, New Delhi 3. Shri B Bhamati Joint Secretary (Union Territory Delhi) Govt. of India, Ministry of Home Affairs North Block, New Delhi 4. Shri D A K Agarwal Deen/Medical Supdt Maulana Azad Medical College Govt. of NCT of Delhi 2-Bahadur Shah Zafar Magar, New Delhi ..Respondents (By Advocates: Shri Vijay Pandita and Shri R N Singh for respective respondents) O R D E R (ORAL)
Shri Shanker Raju:
As our orders stood modified by the High Court of Delhi, which is not disputed, CP is rendered infructuous and is disposed of with liberty to the applicant to assail the grievance in an appropriate proceeding. Notices are discharged. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/