Central Administrative Tribunal - Delhi
Sudhanshu Kardam vs Comptroller And Auditor-General Of ... on 28 April, 2026
1
Item No.64/ C-IV O.A. No. 2563/2021
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. No.2563/2021
This the 28th day of April, 2026
Hon'ble Mr. Manish Garg, Member (J)
Hon'ble Dr. Anand S Khati, Member (A)
SUDHANSHU KARDAM
S/O MR. RAJ KUMAR KARDAM
R/O 38C,DDA FLATS, MASJID MOTH,
PHASE -1, NEW DELHI-110048
...Applicant
(By Advocate: Mr. Harsh Vardhan Singh)
Versus
1. COMPTROLLER & AUDITOR GENERAL OF INDIA
(THROUGH ASST. COMPROLLER & AUDITOR
GENERAL OF INDIA (N)
OFFICE OF COMPTROLLER & AUDITOR GENERAL OF
INDIA
9,DEEN DAYAL UPADHYAYA MARG,
NEW DELHI- 110124
2. STAFF SELECTION COMMISSION
(THROUGH CHAIRMAN
DEPARTMENT OF PERSONNEL & TRAINING
MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES &
PENSIONS, BLOCK NO. 12, CGO COMPLEX,LODHI
ROAD, NEW DELHI- 100003
3. UNION OF INDIA
(THROUGH SECRETARY
DEPARTMENT OF EMPOWERMENT OF PERSONS
WITH DISABILITIES(DIVYANGJAN)
MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT
ROOM NO. 524 (B-HI), ANTYODAYA BHAWAN NEW
DELHI - 110003
...Respondents
(By Advocates : Dr. S S Hooda,
Mr. R S Rana)
2026.04.29
SNEHA
17:30:23+
MEENA
05'30'
2
Item No.64/ C-IV O.A. No. 2563/2021
ORDER (ORAL)
Hon'ble Mr. Manish Garg, Member (J) Learned Counsel for the applicant fairly submits that, in view of the directions issued by the Hon'ble Supreme Court in Civil Appeal No(s). of 2026 (arising out of SLP (C) No(s). of 2026), Diary No. 43728/2025, Sudhanshu Kardam vs. Comptroller and Auditor General of India & Ors., decided on 12.03.2026, the present matter has become infructuous.
2. Accordingly, the present Original Application is closed as having become infructuous. Pending M.A.(s), if any, shall also stand disposed of. There shall be no order as to costs.
(DR. ANAND S KHATI) (MANISH GARG)
MEMBER (A) MEMBER (J)
/sm/
2026.04.29
SNEHA
17:30:23+
MEENA
05'30'