Central Administrative Tribunal - Cuttack
Dhiren Kumar Pratihari vs M/O Railways on 28 March, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK BENCH, CUTTACK, ORDER SHEET COURT NO. : 1 28/03/2019 M.A./260/27/2018 DHIREN KUMAR PRATIHARI O.A./260/19/2015 -V/S-
FOR RECALLING OF ORDER M/O RAILWAYS ITEM NO:41 FOR APPLICANTS(S) Adv. : Mr.L.N.Patnaik FOR RESPONDENTS(S) Adv.: Mr.S.K.Ojha Notes of The Order of The Tribunal Registry Heard both the learned counsels.
2. MA No. 27/2018 filed for restoration of the OA is allowed. OA is restored.
3. On consent of both the learned counsels the OA is taken up for hearing.
4. It is submitted by learned counsel for the respondents that final order has been passed by the Disciplinary Authority. Learned counsel for the applicant submitted that the applicant has filed an appeal before the respondent authorities which is pending. The present OA was filed challenging the charge sheet issued to the applicant which has become infructuous.
5. In view of the above the OA is disposed of being infructuous with liberty to the applicant to file a fresh OA if he is aggrieved with the order passed by the Disciplinary Authority. The applicant will also be at liberty to raise the points raised in the present OA, if so advised.
6. The OA stands disposed of. There will be no order as to costs.
( SWARUP KUMAR MISHRA) ( GOKUL CHANDRA PATI)
MEMBER (J) MEMBER (A)
I.Nath
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