CHOWDAPPA G. M. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri. Prithveesh M. K., learned counsel for the petitioners and Sri. Shanthi Bhushan H, learned Deputy Solicitor General along with Sri. B. Pramod, learned CGC for caveator/respondent Nos.1 and 2.

(2.) The present writ petition is filed challenging the order dtd. 29/9/2022 passed in Original Application No.363/2022, whereunder the Central Administrative Tribunal, Bengaluru (hereinafter referred to as the 'CAT' for short) has not found a prima facie case to grant an interim relief as sought for in the application filed by the petitioners and the present petition is filed seeking for interim relief as is sought for by the petitioners before the Tribunal.

(3.) Having heard the learned counsel for the parties, we deem it expedient that the main matter before the Tribunal be disposed of expeditiously. In that view of the matter, the above writ petition is disposed of with a request to the Tribunal to take up the application for hearing on the next date of hearing and dispose of the same as expeditiously as possible, in any event, not later than six weeks from the date of receipt of a copy of this order. Liberty is reserved to the petitioner to move the Tribunal for advancement of hearing.