Ramakrishna Dutta vs Union Of India And Ors
2017 Latest Caselaw 6764 Del

$~47.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 10504/2017 and CM APPL. 42997-98/2017
      RAMAKRISHNA DUTTA                         ..... Petitioner
                  Through: Mr. Dinesh S. Badiar, Advocate

                          versus

      UNION OF INDIA AND ORS                     ..... Respondents
                    Through: Mr. Akshay Makhija, CGSC with
                    Mr. Aditya Goyal, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE REKHA PALLI

                          ORDER

% 27.11.2017

1. The only relief that the petitioner has prayed for in the present petition is for issuing directions to the Central Administrative Tribunal to finally hear and dispose of three O.As., i.e. O.A. No.252/2016, 532/2016 and 2739/2016.

2. We may note that vide order dated 15.11.2017, the Tribunal has adjourned all the three matters for hearing on 23.01.2018. A perusal of the order-sheets before the Tribunal, filed by the learned counsel for the petitioner reveals that it is not as if counsel for the respondents has been seeking an adjournment. It appears from the said order sheets that due to the heavy board of the Tribunal, the request for early hearing made by the counsel for the petitioner was declined on 23.10.2017. We see no reason to interfere in the impugned order, as the three original applications have been

listed on 23.1.2018 for hearing.

3. The present petition is disposed of alongwith the pending applications.

HIMA KOHLI, J

REKHA PALLI, J NOVEMBER 27, 2017 rkb/ap