Central Administrative Tribunal - Madras
U Venkateswarlu vs Council Of Scientific &Amp Industrial ... on 19 December, 2019
1 OA 586/2017
Central Administrative Tribunal
Madras Bench
OA 310/00586/2017
Dated Thursday the 19th day of December Two Thousand Nineteen
PRESENT
Hon'ble Shri. P. Madhavan, Member (J)
&
Hon'ble Shri. T. Jacob, Member (A)
U. Venkateswarlu
S/o. U. Narasimhulu
Scientist E-I
Central Leather Research Institute
(Council of Scientific & Industrial Research)
Adyar, Chennai 600 020. ....Applicant
By Advocate M/s. K. S. Govinda Prasad
Vs
1. Union of India represented by the
Director General
Central Leather Research Institute
(Council of Scientific & Industrial Research)
Anusandhan Bhavan
2, Rafi Marg
New Delhi - 110 001.
2. The Joint Secretary
Central Leather Research Institute
(Council of Scientific & Industrial Research)
Anusandhan Bhavan
2, Rafi Marg
New Delhi - 110 001.
3. The Director
Central Leather Research Institute
(Council of Scientific & Industrial Research)
Sardar Patel Road, Adyar
Chennai 600 020.
2 OA 586/2017
4. The Senior Controller of Administration
Central Leather Research Institute
(Council of Scientific & Industrial Research)
Sardar Patel Road, Adyar
Chennai 600 020. ....Respondents
By Advocate Mr. T. Ravikumar
3 OA 586/2017
ORAL ORDER
Pronounced by Hon'ble Mr. P. Madhavan, Member(J) The applicant has filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:
"i. To call for the records/files relating to the impugned order bearing no. 2(222)/1995-E.II dated 27.1.2017 (A-47) issued by the 3rd respondent herein namely the Director, is liable to be quashed as non- est in the eye of law and consequently the decision of the Review Committee is also liable to be quashed as non-est in the eye of law and consequently direct the respondents herein to reinstate the applicant into service as Scientist E-1, CSIR-CLRI, Adyar, Chennai from 26.04.2017 with continuity of service, and attendant, service and monetary benefits attached to the said post and thus render justice.
ii. To award exemplary costs payable by the respondents to the applicant herein iii. To grant such other reliefs which may be prayed for and / or which this Tribunal may deem fit, proper and just to be granted in the facts and circumstances of the case and thus render justice."
2. When the matter is taken up for hearing, learned counsel for the applicant submits that the respondents had already granted the relief prayed for by the applicant in the OA. He has also made an endorsement to this effect in the file.
3. Further, the respondents have filed memo dt. 12.12.2019 stating that in view of the order passed by the Appellate Authority on the representation dt. 14.2.2017 4 OA 586/2017 of the applicant which has been disposed of in favour of the applicant, the relief sought for in the present OA has become infructuous and submits that nothing survives in this OA.
4. Recording the above statement, the OA is closed as infructuous.
(T. Jacob) (P. Madhavan) Member(A) 19.12.2019 Member (J) AS