Central Administrative Tribunal - Delhi
Sapna Gahlot vs Govt. Of Nctd on 22 November, 2022
1
O.A. No. 1131/2019
Item No. 85
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 1131/2019
M.A. No. 3631/2021
This the 22nd Day of November, 2022
Hon'ble Mr. R.N. Singh, Member (J)
Hon'ble Mr. Tarun Shridhar, Member (A)
Sapna Gahlot
D/o. Sh. B. S. Gahlot,
R/o. 20-A, Madan Park,
Gali No.-8,
East Punjabi Bagh
Group: 'B'
Aspirant for the post of TGT (Computer Science)
Post Code No. 192/ 14, Advertisement No. 1/ 2014
Aged around 37 years.
...Applicant
(By Advocate : Mr. Sourabh Ahuja)
Versus
1. GNCT of Delhi
Through its Chief Secretary
Delhi Secretariat, Players Building
IP Estate, New Delhi
2. Directorate of Education
Through its Director
(GNCT of Delhi)
Old Secretariat, Delhi-110054
...Respondents
(By Advocate : Mr. Amit Yadav)
2
O.A. No. 1131/2019
Item No. 85
ORDER (ORAL)
Hon'ble Mr. R.N. Singh, Member (J) At the outset, learned counsel for the applicant submits that during pendency of the O.A., the applicant has got appointment vide order dated 20.09.2022 and accordingly, the O.A. has become infructuous.
2. He submits that the O.A. may be disposed of as having become infructuous with liberty to the applicant for agitating his grievances, if any still survives, in accordance with the law.
3. In view of the aforesaid, the O.A. is disposed of as having become infructuous with liberty as aforesaid. Pending M.A(s)., if any, stand disposed of accordingly.
There shall be no orders as to costs.
(Tarun Shridhar) (R.N. Singh)
Member (A) Member (J)
/NISHA/