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Central Administrative Tribunal - Delhi

Sarla Kumari Passi vs Municipal Corporation Of Delhi, Govt. ... on 3 August, 2018

                          Central Administrative Tribunal
                           Principal Bench, New Delhi
                                   OA-232/2016

                    New Delhi this the 03rd day of August, 2018

       Hon'ble Sh. Pradeep Kumar, Member (A)

      Sarla Kumar Passi, Age about 62 years
      Designation-Head Mistress
      D/o Sh. Durga Prasad Passi,
      R/o I/83, Nehru Nagar,
      New Delhi-110065                                  .. Applicant
         (By Advocate : None)
                                          Versus
      1. South Delhi Municipal Corporation
          Through its Commissioner, Civic Centre,
          Near Ramlila Ground, Minto Road
          New Delhi - 110002

      2. Deputy Education Officer,
         Pension Room,
         Lajpat Nagar,
         New Delhi -24                              ... Respondents

          (By Advocate : Ms. Anupama Bansal)

                                   ORDER (ORAL)

None appears for the applicant.

2. Counsel for the respondents mentions that reliefs sought as per OA have since been paid to the applicant and this is already confirmed in their counter and therefore nothing remains in this O.A.

3. It is seen that in an order passed by this Tribunal on 03.03.2017, the following directions were given:-

"None is present on behalf of the applicant. It is seen from the records that on the last three dates of hearing i.e. 05.10.2016, 15.12.2016 and 14.02.2017, neither the applicant nor her counsel was present.
In this view of the matter, it appears that the applicant has lost interest in prosecuting this case. Accordingly, the OA is dismissed for default and non-prosecution."

4. Subsequently, the OA was restored.

2

5. It is seen that the reliefs sought, have already been granted as contended by the respondents, and it is also seen from the Tribunal's proceedings dated 08.01.2018, 16.02.2018, 04.05.2018 and 16.07.2018, that the applicant is seeking time on one reason or other. It appears that applicant has lost interest to pursue this O.A.

6. In view of above, the O.A. is disposed of on the basis that the reliefs sought in this O.A have already been granted. In case, the applicant at some stage feels something is still pending, he can come up with a fresh O.A. No costs.

(Pradeep Kumar) Member (A) /sarita/