P Balaji vs Union Of India And Others
2022 Latest Caselaw 107 Del

                          $~18
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of decision: 11.01.2022
                          +      W.P.(C) 636/2022 & CM APPL. 1832/2022
                                 P. BALAJI                                  ..... Petitioner
                                                  Through Mr Abhaya K. Behera, Senior
                                                          Advocate, along with Mr MK Gaur,
                                                          Advocate.
                                                  versus
                                 UNION OF INDIA AND ORS.                  ..... Respondents

Through Mr Neeraj, Mr Sahaj Garg, Mr Vedanash Anand, Mr Rudra Paliwal and Mr Sanjay Pal, Advs. for R-1/UOI.

CORAM:

HON'BLE MR JUSTICE RAJIV SHAKDHER HON'BLE MR JUSTICE TALWANT SINGH [Court hearing convened via video-conferencing on account of COVID-19]

RAJIV SHAKDHER, J. (ORAL):-

1. This is a writ petition, which, in effect, articulates the grievance of the petitioner that neither his original application i.e., OA No.1458/2021 nor the miscellaneous application (in short "MA") preferred by him for interim directions is being heard by the Central Administrative Tribunal (in short, "the Tribunal").

2. On being queried, Mr Abhay K. Behera, learned senior counsel, who appears for the petitioner, informs us that OA No.1458/2021, along with the aforementioned M.A., is listed before the Tribunal on 20.01.2022.

3. Given this position, we are not inclined to entertain the writ petition, at this juncture.

3.1. The concerned bench of the Tribunal is requested to take up the

Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:14.01.2022 17:36:52 matter on the given date, and if nothing else, pass an order in the aforementioned interlocutory application, after hearing all concerned. 3.2. The writ petition is disposed of in the aforesaid terms. 3.3. The parties will act on the digitally signed copy of this order.

4. Needless to add, any steps taken hereinafter by the official respondents will be subject to the final outcome in the matter which is pending before the tribunal. It is, however, made clear that the directions issued by us will not have any impact on the merits of the case.

RAJIV SHAKDHER, J

TALWANT SINGH, J JANUARY 11, 2022/rb

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Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:14.01.2022 17:36:52