UNION OF INDIA Vs. S.K.SHARMA

JUDGEMENT

(1.) NONE appears for the respondents even at the second call. We note that the contesting respondent is respondent No.1. The second respondent is the proforma respondent being the Union Public Service Commission.

(2.) IMPUGNED order passed by the Central Administrative Tribunal on October 07, 2009 would reveal that O.A.No.2206/2008 filed by respondent No.1 has been dealt with and disposed of by a Single Member Bench. Tribunal comprising: Hon'ble Dr.Ramesh Chandra Pandey Member (A).

(3.) SUFFICE would it be for us to record that the Central Administrative Tribunal Rules of Practice 1993 are exhaustive and inter-alia stipulate the classification of cases to be dealt subject wise by the different Benches of the Tribunal.