Central Administrative Tribunal - Mumbai
Central Administrative Tribunal vs Union Of India on 30 January, 2013
1 OA NO.797/2009 CENTRAL ADMINISTRATIVE TRIBUNAL, BOMBAY BENCH, MUMBAI. ORIGINAL APPLICATION NO.797/2009 Date of Decision:30.01.2013. CORAM: HON'BLE SHRI JUSTICE A.K. BASHEER, MEMBER (J). HON'BLE SHRI R.C. JOSHI, MEMBER (A) Shri N.G. Jadhav R/at R.o.142, A2/7, Krantinagar (Nalanda Chawl) Kandivli (E), Mumbai 400 101. ... Applicant (By Advocate Shri K.R. Yelwe) VERSUS 1. Union of India, through the Director General of Meteorologist, Mausam Bhavan, Lodi Road, New Delhi 110 003. 2. The Regional Director, Regional Meteorologist Centre, Colaba, Mumbai 400 005. ... Respondents (By Advocate Shri V.S. Masurkar) O R D E R (Oral) Per: Justice A.K. Basheer, Member (J)
When this case is taken up for consideration, learned counsel for the applicant submits that this Original Application has become infructuous inasmuch as the applicant has been granted the benefits sought by him. Therefore, Original Application is dismissed as infructuous. No costs.
(R.C. Joshi) (Justice A.K. Basheer) Member (A) Member (J) dm.