JOINT APPLICATION

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ___________

APPLICATION UNDER RULE 4 r/w RULE 8, CAT

 

MA No. No.______ of _____

 _______________________________________                     Applicants.

 VERSES                                                    

_______________________________________                     Respondent.

Application under Rule ________ Administrative (Procedure) Rules for permission to file a joint application

Respectfully:

1.   That the Original applicants have filed OA in this Hon'ble Tribunal jointly.

2.   That from the perusal of the relief sought by the original applicants, it is evident that all the applicants have a common cause which adversely affects the interests of the present applicants.

3.   That the interest of justice demands that the present applicants are allowed to file the present OA jointly in the interest of justice.

4.   It is, therefore, most humbly prayed that the present applicants may kindly be allowed to file the present OA jointly in the interest of justice. Such other orders are also passed as deemed fit and proper in the facts and circumstances of the case.

 

(Name of Place)                                                                                                                                                                               Applicants

______                                                                                                                                                                                     Through, Advocate

 

VERIFICATION

 

I______, do hereby verify that the contents of paragraph 1 to ______ of the above application are correct and true and no part of it is false and nothing material has been concealed therein.

 Verified here at (Name of Place) this ______.

 Applicant

 

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ______________ AT _________________

 

MA No.:______ of ______

_______________________________________                     Applicants.

 VERSES                                                    

_______________________________________                     Respondent.

 Affidavit in support of an application under RULE 4 r/w RULE 8 of Administrative Tribunal Rules

I______, do hereby solemnly affirm and declare as under:

1.      That the accompanying application has been prepared under my instructions.

2.      That the contents of paragraphs 1 to 4 of the accompanying application are correct and true to the best of my knowledge.

3.      That I further solemnly affirm and declare that this affidavit of mine is correct and true and no part of it is false and nothing material has been concealed therein.

 Affirmed at (Name of Place) this the ______.

Deponent