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Judgment
NAVIN CHAWLA, J. (Oral)
CM APPL. 34103/2025(Exemption)
Allowed, subject to all just exceptions.
W.P.(C) 7656/2025 & CM APPL. 34101/2025, CM APPL. 34102/2025
This petition has been filed challenging the Order dated 19.11.2024 (hereinafter referred to as ‘Impugned Order’) passed by the learned Central Administrative Tribunal (PB), New Delhi (hereinafter referred to as ‘Tribunal’) in O.A. No. 4513/2024, titled Rahesh v. Delhi Secretariat, passing an ad-interim ex-parte order directing the petitioner to maintain status quo as of the date of the order, and to allow the respondents herein to continue in service till the next date of hearing.
We have enquired from the learned counsel for the petitioner if the petitioner has moved any application before the learned Tribunal seeking vacation of the interim order. The learned counsel for the petitioner fairly submits that no such application has been filed.
In view of the above, we are of the opinion that that Impugned Order cannot be challenged in form of the present petition. The petitioner should first move to the learned Tribunal for seeking vacation of the stay or early disposal of the O.A. pending before it.
We have no reason to doubt that the learned Tribunal would consider such application, if filed, expeditiously.
With the above observations, the present petition along with pending applications, stands disposed of.