Central Administrative Tribunal - Delhi
Kamal Jit Singh vs M/O Home Affairs on 18 December, 2017
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.3386/2017
Monday, this the 18th day of December 2017
Hon'ble Mr. Justice Permod Kohli, Chairman
Hon'ble Mr. K.N. Shrivastava, Member (A)
Mr. Kamal Jit Singh
s/o Sh. Ranjit Singh
r/o BE-251, Avantika, Ghaziabad
Uttar Pradesh - 201002
Aged about 51 years
(Group A)
(Presently Programme Director, ICCR)
.. Applicant
(Mr. Ajesh Luthra, Advocate)
Versus
1. Union of India through its Secretary
Ministry of External Affairs
South Block, New Delhi
2. Indian Council for Cultural Relations
(Ministry of External Affairs)
Through its Director General
Azad Bhawan, IP Estate
New Delhi
3. Director (Admn.)
Indian Council for Cultural Relations
Azad Bhavan, IP Estate, New Delhi
.. Respondents
(Mr. U Srivastava, Advocate for respondent No.1 -
Mr. Rajesh Katyal, Advocate for respondent Nos. 2 & 3)
O R D E R (ORAL)
Justice Permod Kohli:
Mr. Rajesh Katyal, learned counsel for respondent Nos. 2 & 3 has placed on record a copy of order dated 13.11.2017 whereby the applicant has been deployed in DVP/AVP Sections with immediate effect. 2
2. In this view of the matter, this O.A. is rendered infructuous.
( K.N. Shrivastava ) ( Justice Permod Kohli ) Member (A) Chairman December 18, 2017 /sunil/