Central Administrative Tribunal - Delhi
Hira Singh vs Nothern Railway on 8 April, 2025
1
Item No. 30 (C-3)
O.A. No. 1219/2019
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 1219/2019
M.A. No. 188/2025
This the 08th day of April, 2025
Hon'ble Mrs. Pratima K. Gupta, Member (J)
Hon'ble Dr. Chhabilendra Roul, Member (A)
Hira Singh, Aged- 53 Years,
S/o Late Sh. Bhagwan Singh,
Working as Record Supplier under
Senior DFM, Northern Railway, Moradabad
Rio H.No.A-1, Sai Puram,
Near Samrat Ashok Nagar,
In Front D-Block, Moradabad (U.P.)
... Applicant
(By Advocate: Ms. Sonika Gill and Mr. Yogesh Sharma)
Versus
1. Union of India through The General Manager,
Northern Railway, Baroda House, New Delhi.
2. The Divisional Railway Manager,
Northern Railway, Moradabad.
3. The Senior Divisional Finance Manager,
Northern Railway, Moradabad.
4. Sh. Ashu Sharma
Working as Accounts Clerk, Divisional Account Office,
Northern Railway, Moradabad
... Respondents
(By Advocate: Mr. Ranjan Tyagi and Mr. Pranav Saroha)
2
Item No. 30 (C-3)
O.A. No. 1219/2019
O R D E R (ORAL)
Hon'ble Mrs. Pratima K. Gupta, Member (J)
1. Learned counsel for the applicant submits that during the pendency of the O.A. the applicant has passed away. She submits that they have made attempts to contact the legal heirs of the applicant, however, despite their best efforts they are unable to establish any contact with the legal heirs of the applicants.
2. In view of the above, the O.A. is dismissed as having become infructuous. Pending M.A. stands disposed of.
(Dr. Chhabilendra Roul) (Pratima K. Gupta)
Member (A) Member (J)
/dd/