Central Administrative Tribunal - Mumbai
Praveen Vasant Ramteke Sec Rly vs M/O Railways on 13 August, 2018
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1 r 0A No. 474 .~;-/2013
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CENTRAL ADMINISTRATIVE TRIBUNAL, MUMBAI BENCH, MUMBAI. s r ORIGINAL APPLI.C&TI,QN;NO.4.T.4 2.013;
Date-0fD@@.iSian:+ 13'"Augustr 20.18. 2 r CUM: HON'BLE SHRI. R. VUAYKUMAR, MEMBER (A).
Shri. Pravin Vasant Ramteke _ Aged 35 yrs, Occ- Unemployed, R/o. Plot No.l22/ 123, R.R. Kakade', Hiranwar Layout, Ashtayinayak Nagar, Jaytala Road, Nagpur. ' .
' - - - _ . . ..App§ica.m'
(Appfieant by Advocate Shri. S.S. Bejwa) "
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Versus _
L Union of India, - .
Through its General Manager,
South East Central Railway, 1-
Headquarter, Bilaspur, Chattisgarh 495004.
2. The Divisional Rail-way Manager, South East Central Railway, S.V. Patel, Marg, Kiugsway Nagpur l.
3. _ The Divisional Personnel Offieer South East Central Railway, . ' S.V. Patel, Marg, Kingsway Nagpur l. " ....Resporzdem's 'is ( L -Today, when the case was called for admission, neither the applicant-nor Shri. S.S. Bajwa, his learned counsel, were present. I have carefully perused the case records. E H >1
2. Notices for removing eight objections were sent on 27.04.2018 and 21.06.2018 but no efforts have been taken to remove these objections. In the -circumstances,' it is apparent that the applicant is not interested in pursuing the matter and in the 2 r 0ANa.474af.201s r absence of the applicant and his learned counsel, it is not possible to consider the issue and the OA is, therefore dismissed for default of non-appearance of the applicant and his learned counsel.
3. In view of the above, the OA is dismissed without ~
- Vijdykumiir Member 2 2 2 srp '