UMESH CHANDRA PANDEY Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) Heard Sri Sanjiv Singh, Advocate, representing the petitioner and Sri Vivek Singh, Advocate, appearing on behalf of the respondents.

(2.) It is admitted at the bar that no notice need be sent to Respondent No. 5, Central Administrative Tribunal, Allahabad Bench, Allahabad (called 'the CAT) as it is non contesting/ redundant party. Since all the contenting respondents are represented and issue raised in this petition can be adjudicated on undisputed facts discernable from the documents filed along with this petition, we decide this writ petition finally at admission stage as contemplated under Chapter XXII Rule 2, Explanation II, Rules of Court, 1952.

(3.) The salient and relevant factual matrix of the case, required for appreciating and to decide this petition are simple and short.