Tribunals and CommissionsSingle Bench(2020) 08 CAT CK 0084

Ram Prasad Badana vs Union Of India & Others

Central Administrative Tribunal · Decided on 24 August 2020

HON’BLE JUDGES
L. Narasimha Reddy, J
RESULT
Dismissed
CASE NUMBER
Review Application No. 59 Of 2020, Petition For Transfer No. 43 Of 2020

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 125 words
1.

This application is filed with a prayer to review the order dated 24.01.2020 passed in PT No.43/2020.

2.

Heard Dr. Ashwani Bhardwaj, learned counsel for the applicant and Shri K. M. Singh, learned counsel for the respondents.

3.

Cogent reasons were assigned in the order itself as to how the request of the applicants for permitting them to file OA before the Principal Bench, cannot be acceded to.

4.

No fresh reasons are assigned. The mere fact that the first respondent is located at Delhi, does not make any difference. The applicants are working in the State of West Bengal and any adjudication can take place only with the participation of the 2nd respondent i.e., State of West Bengal.

5.

RA is accordingly rejected.