Central Administrative Tribunal - Allahabad
Shailesh Kumar Kaushal vs Dgqa, D/O Defence Production on 22 December, 2025
(Open Court)
Central Administrative Tribunal, Allahabad
Bench Allahabad
****
Original Application No. 329 of 2020
This the 22nd Day of December, 2025
Present:
Hon'ble Mr. Justice Rajiv Joshi, Member (J)
1. Shailesh Kumar Kaushal, J.T.O (S), CAQ (T & C), DGQA Complex
Ashok Path Kanpur, aged about 56 years, Son of Late Sri Devi Prasad
Gupta, Resident of House No. 37 M.I.G. Hemant Vihar Sector-3 Barra-2
Kanpur, Uttar Pradesh-208027.
2. Arindam Banerjee, AE (QA), SQAE (GS) DGQA Complex Ashok
Path Kanpur, aged about 48 years, Son of Sri Samir Kumar Banerjee,
Resident of House No. 302, 3rd Floor, Shri Sai Tower, 28, Block-D
Shyam Nagar, Kanpur, Uttar Pradesh- 208013
....Applicant
By Advocates: Shri Anil Kumar Singh
Versus
1. Union of India, through the Secretary, Ministry of Defence
Production 136 South Block, New Delhi.
2. The Director General of Quality Assurance, Government of India
Ministry of Defence Production- DGQA (Stores), Nirman Bhawan P.O.
New Delhi.
3. The ADDL. DGQA (S), Department of Defence Production, DGQA
G- Block, New Delhi.
4. Senior Quality Assurance Officer, Senior Quality Assurance
Establishment, DGQA Complex, Ashok Path, Kanpur Cantt- 208004.
...Respondents
By Advocate: Shri Raj Pal Singh
ORDER
Heard Shri Anil Kumar Singh, learned counsel for the applicant and Shri Raj Pal Singh, learned counsel for the respondents.
2. Learned counsel for the applicants submits that the reliefs, as claimed by the applicants, have already been granted to the applicants, SAHIL SHARMA hence, the matter has become infructuous and the same be dismissed as having become infructuous.
Page 1 of 23. Under these circumstances, the instant Original Application is dismissed as having become infructuous.
4. Interim Relief, if any, stands vacated.
5. M.A., if any stand disposed of accordingly. No costs.
(Justice Rajiv Joshi) Member (J) SahilSharma/-
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