Central Administrative Tribunal - Delhi
Working As Sr. Store Superintendent ... vs Union Of India Through Its on 24 August, 2015
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.3872/2011 Monday, this the 24th day of August 2015 Honble Mr. A.K. Bhardwaj, Member (J) Honble Mr. K.N. Shrivastava, Member (A) Mr. Raj Pal Singh Saini (OBC) r/o BG-3/2D, Paschim Vihar, New Delhi-63 Working as Sr. Store Superintendent (SSS) In the O/o The DGAFMS/DG-2B Ministry of Defence, M Block, New Delhi-1 ..Applicant (Mr. S K Gupta, Advocate) Versus Union of India through its Defence Secretary M/o Defence, Govt. of India South Block, New Delhi-1 The Director General O/o The DGAFMS/DG-2B Ministry of Defence M Block, New Delhi-1 ..Respondents (Mr. Shoeb Shakeel, Advocate for Mr. Hilal Haider, Advocate) O R D E R (ORAL)
Mr. A.K. Bhardwaj:
Learned counsels for the parties are ad idem that the applicant has got the relief and the Original Application has become infructuous.
2. The Original Application is disposed of as infructuous. No costs.
( K.N. Shrivastava ) ( A.K. Bhardwaj ) Member (A) Member (J) August 24, 2015 /sunil/