Kapil Gurjar vs Ministry Of Railway & Anr.
2022 Latest Caselaw 220 Del

Citation : 2022 Latest Caselaw 220 Del
Judgement Date : 21 January, 2022

Delhi High Court

Kapil Gurjar vs Ministry Of Railway & Anr. on 21 January, 2022

                          $~26
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                          Date of decision: 21.01.2022
                          +      W.P.(C) 1345/2022
                                 KAPIL GURJAR                               ..... Petitioner
                                                 Through Mr Ravi Kumar, Adv.
                                                 versus
                                 MINISTRY OF RAILWAY & ANR.                 ..... Respondents

Through Mr Jagjit Singh, Sr. Standing Counsel with Mr Preet Singh and Mr Vipin Chaudhary, Advs. for Railways. 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):-

CM APPL. 3896/2022

1. Allowed, subject to just exceptions. W.P.(C) 1345/2022

2. The one and only grievance articulated in the instant writ petition is that the full bench as directed by the Tribunal via order dated 16.09.2021, passed in OA No.42/2020, has not been constituted.

3. Mr Ravi Kumar, learned counsel for the petitioner, says that the delay in constituting the full bench is causing detriment to the interest of the petitioner.

4. Issue notice.

4.1. Mr Jagjit Singh accepts notice on behalf of the respondents.

5. Mr Singh says that, in view of prayer made in the writ petition, it may be taken up for disposal, at this stage.

6. Having regard to the assertions made in the writ petition and the

Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:24.01.2022 14:19:49 prayer made therein, we request the Chairperson of the Central Administrative Tribunal [in short "the Tribunal"] to address the concern articulated by the petitioner, which is, that because the full bench has not been constituted, his interests are impacted.

7. The order passed by us today will be placed before the Chairperson of the Tribunal, for appropriate directions. 7.1. Mr Ravi will have the liberty to mention the matter before the Chairperson.

8. The writ petition is disposed of, in the aforesaid terms.

RAJIV SHAKDHER, J

TALWANT SINGH, J JANUARY 21, 2022 rb Click here to check corrigendum, if any

Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:24.01.2022 14:19:49