DEVTA PARSAD Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Petitioner-Devta Parsad, stated to be aged 54 years has filed the present writ petition inter alia with a prayer to set aside order dtd. 19/1/2021 (Annexure P-14) passed in O.A. No.060/00803/2019, by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh.

(2.) The petitioner herein, as an applicant in O.A. No.060/00803/2019 had inter alia sought relief from the Tribunal to quash/set aside order/letter dtd. 24/7/2019 (Annexure P-10) in the present writ petition, whereby the petitioner had been directed to hand over the possession of the house to the department within 7 days. This OA was filed on 29/7/2019. On 31/7/2019, as noticed in para 2 of the impugned order of the Tribunal dtd. 19/1/2021, the petitioner was granted interim relief and as such continued staying in the said house.

(3.) At this stage, it is relevant to further record that Tribunal had vacated interim stay on 5/1/2021 and vide final order dtd. 19/1/2021, the Tribunal had dismissed the OA.