CENTRAL ADMINISTRATIVE TRIBUNAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K N Choudhury, learned Senior counsel assisted by Mr. P Mahanta for the petitioners. Also heard Mr. Sanjay Jain, learned Assistant Solicitor General of India (ASGI), assisted by Mr. CKS Baruah, learned Central Government Counsel (CGC) who submits that he will be representing all the respondents including the respondent No. 4.

(2.) Although the matter is listed in the motion column today, the respondent Nos. 1, 2 and 3, against the writ petition filed on 30/7/2022, have filed their counter affidavit. The petitioners in response to the counter affidavit have also filed their affidavit-in-reply on 24/8/2022.

(3.) Mr. Sanjay Jain, learned ASGI submits that as the pleadings are complete and importantly, in view of the issue involved, the matter may be taken up for final disposal. Mr. K N Choudhury, learned Senior counsel for the petitioners, on the other hand, submits that as the respondent No. 4 has not been served notice, the same may be done so as not to prejudice him. To this submission, the learned ASGI submits that since the respondent No. 4 has already joined as the Chairman of the CAT, Guwahati Bench, he can represent the respondent No. 4 as well. In view of such submission and as the parties have already made their respective submissions to some extent, Court has decided to some extent, Court has decided to proceed with the matter and hear the counsels for the rival parties for final disposal of the case.