Central Administrative Tribunal - Delhi
Toufique Ahmed vs M/O Housing And Urban Poverty ... on 1 December, 2022
1
Item No. 36 (C-III) O.A. No. 60/2019
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A. No. 60/2019
This the 1st day of December, 2022
Hon'ble Mr. Ashish Kalia, Member (J)
Hon'ble Dr. Chhabilendra Roul, Member (A)
Shri Toufique Ahmed, (Aged-32 year),
Junior Engineer (Civil)
S/o. Shri Rafique Ahmad,
R/o. Flat No. 2 Upper Ground Floor
B-82, Panchsheel Vihar Malviya Nagar
New Delhi-110 017
O/o. Executive Works Division -III,
CPWD, I.P. Bhawan, New Delhi-110 002. ...Applicant
(By Advocate : Ms. Sonia A. Menon)
Versus
1. Secretary, Government of India,
Ministry of Housing and Urban Affairs
Nirman Bhawan
New Delhi-110 011.
2. Central Public Works Department,
Through its Director General,
Government of India,
Nirman Bhawan, New Delhi - 110 011
3. Debjyoti Roychowdhary,
Inquiry Officer
Superintending Engineer,
Border Road Circle, CPWD
East Block-1 Level-IV,
Sector-1, R. K. Puram
New Delhi-110 066. ...Respondents
(By Advocate : Mr. Ashok Kumar)
2
Item No. 36 (C-III) O.A. No. 60/2019
ORDER (ORAL)
Hon'ble Mr. Ashish Kalia, Member (J) During the course of arguments, it transpires that final order has been passed though the impugned order challenged in the present proceedings is show cause notice.
2. In view of this, nothing survives in this OA and the same becomes infructuous, as doctrine of merger comes into play whereby final order merges with all the pending proceedings. Accordingly, the OA stands dismissed as having become infructuous.
There shall be no order as to costs.
(Dr. Chhabilendra Roul) (Ashish Kalia) Member (A) Member (J) /Mbt/