Central Administrative Tribunal - Bangalore
Umesh L Halkar vs Department Of Atomic Energy on 6 November, 2025
1
O.A No./386/2025/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH, BENGALURU
O.A NO.170/00386/2025
Dated this the 6th day of November, 2025
CORAM:
HON'BLE MRS. JUSTICE S. SUJATHA, MEMBER (J)
HON'BLE DR. SANJIV KUMAR, MEMBER (A)
Sri Sh. Umesh L Halkar,
S/o Lingappa
Aged about 65 years,
Scientific Assistant-E
(now retired),
Nuclear Power Corporation of India Ltd.,
Kaiga Plant Site.
Kaiga,
Karwar, PIN 581 400.
Residing at No.119K(2),
Site 4, Navachetan Retirement
Township, Santigodu,
Puttur, Dakshina Kannada,
PIN 574 202,
Karnataka. ......Applicant
(By Advocate: Shri.Yodh Singh- not present)
Vs.
Represented by the Site Director
Department of Atomic Energy,
Nuclear Power Corporation
India Limited (NPCIL) through
Kaiga Generating Station,
Kaiga Plant Site.
SHAINEY
SHAI VIJU
CAT
NEY Bangalore
2025.11.11
VIJU +05'30'
17:05:49
2
O.A No./386/2025/CAT/BANGALORE
Karwar,
Karnataka-581400. .....Respondent
O R D E R (ORAL)
PER: JUSTICE S. SUJATHA, MEMBER (J)
The matter was called twice. Even in the second round, there is no representation on behalf of the applicant.
2. It is discernible from the order sheet of 11.8.2025 that the Original Application was dismissed for non-prosecution. Subsequently, considering M.A 381/2025 filed by the applicant seeking restoration of the Original Application, the order of this Tribunal dated 11.8.2025 was re-called and the matter was restored to file subject to the applicant complying with the office's objections by one week from 21.8.2025 i.e., the passing of the order of restoration, failing which, to list the matter before the Bench for passing appropriate orders.
3. Thereafter, the matter was listed on 11.9.2025, 24.9.2025, 21.10.2025. On consecutive dates of hearing, neither there is appearance on behalf of the applicant nor office objections are cured. Even today there is no representation. SHAINEY SHAI VIJU CAT NEY Bangalore 2025.11.11 VIJU +05'30' 17:05:49 3 O.A No./386/2025/CAT/BANGALORE
4. It appears that the applicant is not serious in prosecuting the matter. Accordingly, the Original Application stands dismissed.
No order as to costs.
Sd/- Sd/-
(DR. SANJIV KUMAR) (JUSTICE S. SUJATHA)
MEMBER (A) MEMBER (J)
/SV/
SHAINEY
SHAI VIJU
CAT
NEY Bangalore
2025.11.11
VIJU +05'30'
17:05:49