R WILBER v. D/O POST, Central Administrative Tribunal, Judgment, Law, casemine.com

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R WILBER v. D/O POST

1 OA.NO.170/00 025 /2018 CAT, Bangalore

CENTRAL ADMINISTRATIVE TRIBUNAL

BANGALORE BENCH

ORIGINAL APPLICATION NO.170/00025 /2018

DATED THIS THE 17TH DAY OF JANUARY, 2018

HON'BLE DR. K.B. SURESH, MEMBER(J) HON'BLE SHRI PK.PRADHAN MEMBER(A) CS.Ragahavendra Rao,

S/o Late B.Srinivasa Rao,

Aged about 58 years

T.No.2371, FTR-MCM,AED,

515 Army Base Workshop, Halasuru,Bangalore-560 008. Residing at

No.17, 'Sundara Nivas', 2^ndMain, Sri Manjunatha Temple Road, SBM Colony, BSK 1^stStage, Bangalore-560 050. #..Applicant (By Party in Person)

Vs.

1. Union of India Represented by its Secretary Ministry of Defence

South Block, Parliament House, New Delhi-110 001.

2.The Master General of Ordnance (MGO), Integrated Army Headquarters DHQ Post, New Delhi-110 011. 3.The Director General, EME Integrated Army Headquarters DHQ Post, New Delhi-110 011. 4.The Commander

Base Workshop Group, EME, Meerut Cantt, 250 003. 5.The Commandant & Managing Director

515 Army Base Workshop, Halasuru, Bangalore-560 008. #.Respondents

O R D E R (ORAL)

HON'BLE DR. K.B. SURESH, MEMBER(J) The impugned order is totally in compliance with the Hon'ble Apex Court order. But now the applicant seeks to have some more which the Hon'ble Apex Court have not said at all. We do not have any power to expand the Hon'ble Supreme Court judgements. OA lacks merit. OA is dismissed. No order as costs.

(PK.PRADHAN) (DR. K.B. SURESH)

MEMBER(A) MEMBER(J)

Annexures referred to by the applicant in OA No.170/00025/2018

Annexure A1: True copy of order dated 23.2.2011 by R-5 Annexure A2: True copy of order dated 16.1.2013 passed by CAT, Bangalore

Annexure A3: Certified copy of order dated 16.12.2013 passed by Hon'ble High Court of Karnataka.

Annexure A4: Certified copy of order dated 27.2.2017 passed by Hon'ble Supreme Court of India

Annexure A5: Certified copy of order dated 1.5.2017 passed by Hon'ble Supreme Court of India

Annexure A6: Certified copy of order dated 21.7.2017 passed by Hon'ble Supreme Court of India

Annexure A7: True copy of order dated 6.9.2017 passed by R-2 Annexure A8: True copy of representation dated 5.10.2017 by the applicant

Annexure A9: True copy of communication dated 20.12.2017 by R-3 …..

R WILBER v. D/O POST

R WILBER v. D/O POST

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