AHMAD ALI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This application, for the reasons stated and grounds urged therein, is allowed. Since Court proposed to decide the review petition at motion hearing, therefore, no requirement of making good the deficiency of annexing the requisite Court fee, stamp papers, notarization, etc. CM disposed of as above.

(2.) In the instant review petition, filed under Chapter XLVII Rule 1 of the Code of Civil Procedure, seeking review/modification and/or setting aside of the order dated 16.04.2021 passed in WP(C) No. 761/2021 and CM No. 2246/2021, in so far as it directs that the impugned orders passed by the Central Administrative Tribunal (CAT), Bench, Jammu on 24.03.2021, and order dated 07.08.2018, passed by the respondent No. 2, to remain subject to outcome of the writ petition and with further direction, directing the petitioners to join the Health Department forthwith, for rendering their services and instead the parties deserve to be directed to maintain status quo, on the grounds detailed out in the review petition with particular reference as under:-

(3.) Heard learned counsel for the petitioners, perused the records and considered the matter.