Central Administrative Tribunal - Delhi
Kanchan Swami vs Central Railway on 18 July, 2024
1
O.A. No.2487/2024
Item No.1
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.2487/2024
Thursday, this the 18th day of July, 2024
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Sanjeeva Kumar, Member (A)
Kanchan Swami
d/o Sh. Sahabram Swami
r/o Ward No.4, Master Colony
Lunkaransar, Bikaner
Rakasthan - 334603
...Applicant
(Nemo)
Versus
1. Union of India through Secretary
Ministry of Railways
Rail Bhawan, 256-A, Raisina Road
Rajpath Area, Central Secretariat
New Delhi - 110 001
2. Ministry of Youth & Sports
Through Secretary (Deptt. Of Sports)
Shastri Bhawan, C Wing
Dr. Rajendra Prasad Road
New Delhi - 110 001
3. Northest Frontier Railway
Through its General Manager
NFRSA, Indoor Stadium, Maligaon
Guwahati, Assam 781 011
4. Sr. Personal Officer (Recruitment)
NFRSA, Indoor Stadium, Maligaon
Guwahati, Assam 781 011
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O.A. No.2487/2024
Item No.1
5. Ms. Elakkiya. K,
D/o Shri Krishnamoorthy. S,
r/o 19/14, North Streeet
Pattanam, Rasipuram
Namakkal, Tamilnadu
...Respondents
(Mr. Jalaj Aggarwal, Advocate)
O R D E R (ORAL)
Mr. Justice Ranjit More:
None appears on behalf of the applicant. On last occasion also, i.e., 01.07.2024, there was no appearance on her behalf. Mr. Jalaj Aggarwal, learned counsel for the respondents is, however, present. The applicant, it seems, is not interested in prosecuting the O.A. The same is accordingly dismissed in default.
( Sanjeeva Kumar ) ( Justice Ranjit More ) Member (A) Chairman July 18, 2024 /sunil/