UNION OF INDIA Vs. JAGDISH CHAND

JUDGEMENT

(1.) This application is filed by the 2nd respondent in this Writ petition seeking transposition as a 2nd petitioner in the Writ petition.

(2.) The order challenged in this Writ petition is an order passed by the Central Administrative Tribunal, Chandigarh Bench, on 29/2/2016, which had been challenged in this Writ petition by the Union of India. When the applicant/2nd respondent sought to challenge it separately in the year 2023 by filing a Writ petition No. 4706 of 2023, this Court was not inclined to entertain the said Writ petition in view of the laches.

(3.) So the learned Counsel for the applicant herein/2nd respondent in this writ petition withdrew the said Writ petition, with liberty to contest the proceedings in the present Writ petition filed by the Union of India against the impugned order.