HARBHAJAN SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Challenge in this writ petition is to the order passed by the Central Administrative Tribunal dated 16.07.2015.

(2.) In this case, the Original Application filed by the petitioner herein was allowed primarily only on the ground that along with the charge sheet, list of witnesses was not furnished to the petitioner. Subsequently, the respondent filed a review petition seeking review of the order passed by the Tribunal on the ground that in fact list of witnesses was furnished to the petitioner. The said review petition was allowed. Thereafter, the OA was taken up for fresh hearing and the same was dismissed on 16.7.2015. The relevant paras of the order reads as under :

(3.) Learned counsel for the petitioner submits that the petitioner had not authorized his counsel before the Tribunal to make a statement, as noticed above.