Central Administrative Tribunal - Delhi
N C Meena vs Municipal Corporation Of Delhi on 20 October, 2009
Central Administrative Tribunal Principal Bench, New Delhi T.A.No.1092/2009 Tuesday, this the 20th day of October 2009 Honble Shri Shanker Raju, Member (J) Honble Dr. R. C. Panda, Member (A) 1. N C Meena, s/o Shri M L Meena r/o C-2/8, Lodi Colony, New Delhi 2. Shri S R Hasan Zonal Engineer, Karol Bagh Zone Municipal Corporation of Delhi, New Delhi ..Applicants (By Advocate: Shri Rajeev Sharma) Versus 1. Municipal Corporation of Delhi Through its Commissioner Town Hall, Chandni Chowk, Delhi 2. Commissioner Municipal Corporation of Delhi Town Hall, Chandni Chowk, Delhi 3. Additional Deputy Commissioner (Engineering) Municipal Corporation of Delhi Town Hall, Chandni Chowk, Delhi 4. Director (Personnel) Municipal Corporation of Delhi Town Hall, Chandni Chowk, Delhi ..Respondents (By Advocate: Shri Praveen Swarup) O R D E R (ORAL)
Shri Shanker Raju:
Present TA, as stated by learned counsel for applicants, is rendered infructuous, which is accordingly disposed of. No costs.
( Dr. R C Panda ) ( Shanker Raju ) Member (A) Member (J) /sunil/