Central Administrative Tribunal - Chandigarh
Tarun Bhagat Son Of Shri Ravinder Kumar ... vs Union Of India Through Its Secretary on 18 May, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A No. 060/00245/2015 Date of decision: 18.05.2016
CORAM: HONBLE MR. SANJEEV KAUSHIK, MEMBER (J) &
HONBLE MR. UDAY KUMAR VARMA, MEMBER (A)
TARUN BHAGAT SON OF SHRI RAVINDER KUMAR BHAGAT, RESIDENT OF HOUSE NO. 102, ROSE PARK, JALANDHAR, DISTRICT JALANDHAR (GROUP-C).
APPLICANT
BY ADVOCATE : Mr. M.K.Bhatnagar.
VERSUS
1. UNION OF INDIA THROUGH ITS SECRETARY, MINISTRY OF COMMUNICATION AND INFORMATION AND TECHNOLOGY, DEPARTMENT OF POSTS, RECRUITMENT DIVISION, DAK BHAWAN, SANSAD MARG, NEW DELHI.
2. CHIEF POST MASTER GENERAL, PUNJAB CIRCLE, DEPARTMENT OF POSTS, SANDESH BHAWAN, SECTOR 17-E, CHANDIGARH.
3. SUPERINTENDENT OF POST OFFICE, FARIDKOT DIVISION, DISTRICT FARIDKOT, PUNJAB.
4. MS. PRIYA WORKING AS POSTAL ASSISTANT C/O OFFICE OF SUPERINTENDENT OF POST OFFICE, FARIDKOT DIVISION, DISTRICT, FARIDKOT, PUNJAB.
RESPONDENTS
BY ADVOCATE: Sh. Ram Lal Gupta
ORDER (ORAL)
HONBLE MR. SANJEEV KAUSHIK, MEMBER (J):-
1. Learned counsel for the respondents submitted that the applicant had been approved for appointment in Postal Assistant cadre and was sent for training w.e.f. 31.3.2016 to 1.4.2016 vide order dated and as such the O.A. has been rendered infrucuous and may be dismissed accordingly.
2. Learned counsel for the applicant could not raise any objection to the statement aforesaid.
3. Dismissed as infructuous.
(UDAY KUMAR VARMA) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Place: Chandigarh.
Dated: 18.05.2016.
HC*
1
OA No. 060/00145/2016
(Tarun Bhagat Vs. UOI & Ors.)