DARSHAN SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) PETITIONER at the time of retirement was an employee of the Government of NCT of Delhi. Subsequent to his retirement he was issued a chargesheet and his terminal benefits were stopped. As per Sections 14 and 19 of the Administrative Tribunals Act, 1985, any disputes of the employees of the Govt. of NCT of Delhi with the Govt. of NCT of Delhi have to be decided by the Central Administrative Tribunal (CAT).

(2.) PETITIONER approached the CAT, argued his case and thereafter withdrew the same unconditionally. The following order was passed by the CAT in O.A. No.1787/2013 on 28.5.2013:-

(3.) THE present petition is additionally barred on the principles equivalent to Order 23 Rule 1 CPC as the O.A. in CAT was not withdrawn with liberty to file a petition in this Court. Even if principles under Order 23 Rule 1 CPC would not apply and that petitioner would have an entitlement to file a fresh case in spite of order of CAT dated 28.5.2013, then in any case it cannot be before this Court but only before the CAT.