UNION OF INDIA Vs. S RAVINDER YADAV

JUDGEMENT

(1.) THE Union of India has challenged the orders dated 08.09.2009 and 10.02.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No. 2253/2008 and in MA 2607/2010 in the said OA, respectively.

(2.) BY virtue of the order dated 10.02.2011, the Tribunal held that the disciplinary proceedings had abated on account of the fact that the same had not been complied with, as directed by the Tribunal, within the time given by the Tribunal.

(3.) IMMEDIATELY thereafter, on 04.12.2009, the petitioner had filed an application being MA No. 2477/2009 in which the petitioner sought extension of time. By an order dated 15.12.2009, the Tribunal granted time up to 01.03.2010 to comply with the direction given in the order dated 08.09.2009.