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Central Administrative Tribunal - Delhi

Raju Ranjan vs M/O Labour on 2 May, 2019

              Central Administrative Tribunal
                      Principal Bench

                     RA No.106/2019 in
                     OA No. 1821/2015

              New Delhi, this the 2nd of May 2019


Hon'ble Mr. S.N.Terdal, Member (J)
Hon'ble Mr. Pradeep Kumar, Member (A)

Raju Ranjan
S/o Shri Krishan Kumar Bhatt
Aged about 35 years, Unemployed,
R/o Bikramganj,
Near Registry Office,
Rohtas, Bihar-802212.
                                               ... Applicant

                            Versus

1.   Union of India,
     Ministry of Personnel, Public Grievances & Pension,
     Department of Personnel & Training,
     Through Dy. Secretary (East Reservation),
     North Block,
     New Delhi-110001.

2.   Employees Provident Fund Organistion
     Ministry of Labour and Employment,
     Through Regional Provident Fund Commissioner (HRM),
     EPFO, Bhavishya Nidhi Bhawan, Bhikaji Cama Place,
     New Delhi-110001.
                                       ... Respondents


                    ORDER (IN CIRCULATION)

By Hon'ble Mr. Pradeep Kumar, Member (A) The above OA was dismissed vide orders pronounced on 13.03.2019.

OA No.1821/2015

2. The applicant had preferred this RA seeking review of those directions. Various averments made in the RA have already been considered and taken into account while pronouncing the judgment on 13.03.2019. No new aspect has been brought out. The decision as communicated in the OA stands. Accordingly, RA is dismissed.

(Pradeep Kumar)                               ( S.N. Terdal)
  Member (A)                                    Member (J)

'sd'