PREM DASS Vs. UNION TERRITORY

JUDGEMENT

(1.) THE present OA is directed against the impugned orders A -1, A1/1, A -2 and A -2/1, with further prayer to allow the applicants one year extension in service w.e.f. 01.07.2014 till 30.6.2015, keeping in view instructions A -15 to A -19, the judgment passed by this Tribunal A -6 and notification dated 13.01.1992.

(2.) LEARNED counsel for the respondents has produced a copy of letter dated 21.8.2014, wherein he has been advised to ask for further time from this Tribunal as the matter is pending with the Department of Personnel, Chandigarh Administration, Chandigarh, for clarification. Hence he requests that he may be granted further time to file written statement in the matter.

(3.) LEARNED counsel for the respondents submitted that the authorities will consider and decide the case of the applicant in the light of K.L. Sodhi's case (Supra).