NARAYANBHAI R PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner original applicant has challenged the judgment of the Central Administrative Tribunal, Ahmedabad ("the Tribunal" for short) dated 11.9.2014 in Execution Application No.29 of 2014.

(2.) Brief facts are as under: -

(3.) Before us, learned counsel Shri Pathak raised only one contention, namely, that the learned Single Member was not competent to decide the execution application. According to him, the subject matter was within the jurisdiction of the Division Bench. In any case when the petitioner objected to the Single Member deciding the application, the same ought to have been placed before the Division Bench.