DELHI TRANSPORT CORPORATION Vs. RAMESH CHAND

JUDGEMENT

(1.) AS per the net tracking report the registered docket containing the notice and the writ petition which was issued pursuant to the order dated January 21, 2013 has been received by the respondent.

(2.) NONE appears for the respondent in spite of the matter being passed over once and called out for a second time.

(3.) WE had summoned the record of the Tribunal and the same would reveal that O.A.No.1159/2011 was listed for admission on March 25, 2011 before a Bench comprising Hon'ble Mr.M.L.Chauhan and Hon'ble Mr.Shailendra Pandey. The two learned Member Bench of the Central Administrative Tribunal, as recorded in the order dated March 25, 2011, heard arguments without even issuing notice to the respondent i.e. the writ petitioner before us. Thereafter, on April 06, 2011 the order was pronounced.