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Central Administrative Tribunal - Ernakulam

Elizabeth K Pappachan vs The Secretary Ministry Of Water ... on 9 January, 2019

                                              1                OA No. 180/00249/2018

                      CENTRAL ADMINISTRATIVE TRIBUNAL
                            ERNAKULAM BENCH

                        Original Application No.180/00249/2018

                 Dated this Wednesday, the 9th day of January, 2019.

CORAM:

      Hon'ble Mr. Ashish Kalia, Judicial Member

1.    Elizabeth K. Pappachan, aged 67, w/o Late K Pappachan,
      Tharayil Vadakkethil Veedu, Meloodu Muri, Peringanadu Village,
     Adoor Taluk, Pathanamthitta.
2.   Jobin T. Varghese, aged 28, S/o Late Pappachan, Tharayil Vadakkethil
     Veedu, MelloduMuri, Peringanadu Village, Adoor Taluk,
     Pathanamthitta.                                            .....     Applicant
(By Advocate - Mr.Manilal C.S. (Absent )

                                        Versus

1      The Union of India & Ministry of Water Resource, River Development
       and Ganga Rejuvenation Department rep. By the Secretary, Central Secretariat,
       New Delhi.

2.    The Central Ground Water Board, Central Head Quarters rep. By the
       Director (Administration), Bhujal Bhavan, N.H. IV, Faridabad 121001.

3.    The Executive Engineer, Central Ground Water Board Division No.VI, N.S.
      Building, 2nd floor, East Wing, Civil Lines, Nagpur 440 001.
                                                                   ..... Respondents
(By Advocate - Mr.M.K. Padmanabhan Nair, ACGSC)

     This Original Application having been heard on 09.01.2019, the Tribunal on the
same day delivered the following:

                                   O R D E R (ORAL)

When the matter was taken up for hearing today, learned Standing Counsel for the respondents submitted that the reliefs sought by the applicants in this O.A. have already been granted by the respondents and therefore, there is nothing remain in this O.A. to be agitated.

2. By recording the above submission of the learned Standing Counsel for the Respondents, the O.A. is closed as infructuous. No order as to costs.

(ASHISH KALIA) JUDICIAL MEMBER sj* 2 OA No. 180/00249/2018 Annexures (Applicant's) Annexure A1 - A true copy of the office order dated 22.12.2017 and No. Div.VI/2-533/Estt/2002-1531 issued by R3. Annexure A2 - A true copy of the office order dated 22.12.2017 and No. Div. VI/2-533/Estt/89-11532 issued by R.3 Annexure A3 - A true copy of the letter dated 22.12.2017 and No. DIV.Viv/2- 533/Estt/89-1537 issued by R.3 Annexure A4 - A true copy of the letter dated 12.1.2018 and F.No.4-4124/89

--Engg. Estt-249 issued by R.2.

Annexure A5 - A true copy of the letter dated 25.1.2-018 and No. Div.

VI/2-533/Estt./89-1699 issued by R.3 Annexure A6 - A true copy of the Decree in O.S. 221/15 on the file of Munisif Court, Adoor dated 5.6.2017. Annexure A7 - A true copy of the Judgement in O.S. 221/15 on the file of Munisif Court, Adoor dated 4.6.2017.

Respondents' Annexures Annexure R1: A true copy office Memorandum of Department of Pension & Pensioners Welfarfe vide letter F.No. 1/17/2011 P&P W(E) dated 25.06.2013 is marked as ****************