Yogesh Kumar vs Central Administrative Tribunal Chd ...
2024 Latest Caselaw 9295 P&H

Punjab-Haryana High Court

Yogesh Kumar vs Central Administrative Tribunal Chd ... on 30 April, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

NISHA

2024: PHHC:058882-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
122 CWP-9711-2024

Date of decision: 30.04.2024

YOGESH KUMAR .-Petitioner
VERSUS

CENTRAL ADMINISTRATIVE TRIBUNAL, CHANDIGARH BENCH
AND OTHERS
...Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Rahul Gautam, Advocate

for the petitioner.

DEEPAK SIBAL, J.(QRAL)

(1) Learned counsel for the petitioner seeks to withdraw the present petition, at this stage, with liberty to the petitioner to make a mention before the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for short

-- the Tribunal) to take up and finally decide the Original Application filed by the petitioner being OA No.1463 of 2018.

(2) Dismissed as withdrawn with liberty as prayed for.

(3) We have no doubt that as and when the aforementioned prayer is made on behalf of the petitioner, the Tribunal shall consider the same in the light of the fact that the petitioner's Original Application was filed before the Tribunal way back in the year 2018 and during the pendency whereof the

petitioner claims to be unemployed.

(DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE April 30, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

2024.05.01 17:33 | attest to the accuracy and authenticity of this order/judgment.