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Judgment
C.Hari Shankar, J.
None appears to prosecute this writ petition.
According to us, this writ petition is not even maintainable. The only prayer of the petitioner is to direct the Central Administrative Tribunal1 to decide his OA expeditiously.
Besides the fact that we cannot monitor the progress of proceedings in the Tribunal, we note that the petitioner has admittedly already filed an application before the Tribunal seeking early hearing, which is presently pending.
We are clueless as to how the petitioner can simultaneously maintain proceedings for early hearing of the OA before the Tribunal as well as before this Court.
This petition appears to be a mere shot in the dark.
We have also noted that no one has appeared to prosecute this petition when the matter is called out.
The writ petition is accordingly dismissed.
Footnotes
- 1.“Tribunal” hereinafter