Central Administrative Tribunal - Chandigarh
Neelam Rani vs D/O Post on 2 August, 2022
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
Hearing by Video Conferencing
O.A. No.060/650/2021
Chandigarh, this the 2nd day of August, 2022
HON'BLE SH. SURESH KUMAR MONGA, MEMBER (J)
(On video conference from Central Administrative
Tribunal, Chandigarh Bench, Chandigarh)
HON'BLE SH. RAKESH KUMAR GUPTA, MEMBER (A)
(On video conference from Central Administrative
Tribunal, Bangalore Bench, Bangalore)
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Neelam Rani wife of Sh. Omkar Nath Kakkar, aged 61
years, retired SPM Patti, now resident of Kakkar Street,
near Shivala Mandir, House No. 136/12, Gard Bazar,
Tarn-Taran, Punjab-143401
(Group-c)
...Applicant
(BY ADVOCATE: D.R. Sharma)
VERSUS
1. Union of India, through Secretary, Ministry of
Communications, Department of Posts, Dak Bhawan,
New Delhi-110001. ([email protected])
2. The Director Postal Services, Punjab Circle, Sector-17,
Chandigarh-160017 ([email protected])
3. The Superintendent of Post Offices, Amritsar Division,
Amritsar-143001. ([email protected])
...Respondents
(BY ADVOCATE: Sh. Sanjay Goyal)
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O R D E R(Oral)
Per: SURESH KUMAR MONGA, MEMBER (J):
At the very outset, Sh. Sanjay Goyal, learned Senior Central Government Standing Counsel stated that the relief claimed herein has already been granted to the applicant and, therefore, nothing survives in the present original application.
2. The fact as stated by Sh. Goyal, has not been disputed by Sh. D.R. Sharma, learned counsel for the applicant .
3. The original application is, therefore, disposed of having been rendered infructuous.
(RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA)
Member (A) Member (J)
ms*
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