Central Administrative Tribunal - Madras
Dr Arulprakasam V vs M/O Water Resources on 12 December, 2022
1 OA 1151/2019
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/01151/2019
Dated Monday the 12th day of December Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
&
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
Dr. V. Arulprakasam,
Scientist That-D (Junior Geophysicist).
Central Groundwater Board,
South Eastern Coastal Region,
residing at Plot No. 6, Dor No. 11,
Kamarajar Puram, Chennai 600073. ....Applicant
(Party in person)
Vs
1.Union of India,
rep by the Secretary to Government of India,
Ministry of Water Resources, River Development and Ganga Rejuvenation,
Shram Shakti Bhavan, New Delhi 110001.
2.The Chairman,
Central Groundwater Board,
Ministry of Water Resources, River Development and Ganga Rejuvenation,
Bhujal Bhavan, NH-IV, Faridabad 121001.
3.The Senior Administrative Officer,
Central Groundwater Board,
Ministry of Water Resources, River Development and Ganga Rejuvenation,
Bhujal Bhavan, NH-IV, Faridabad 121001.
4.The Regional Director,
Central Government Water Board,
South Eastern Coastal Region,
E-1, C-Block, Rajaji Bhavan,
Beasant Nagar, Chennai 600090. ....Respondents
By Advocate Mr. G. Dhamodaran
2 OA 1151/2019
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) When the matter is taken up for hearing, there is no representation for the applicant. Even on the previous occasions also i.e. on 23.11.2022, 30.11.2022 and 07.12.2022 the applicant was absent. It is evident that the applicant is not interested in prosecuting the matter.
2. In view of the above, OA is dismissed for default. No costs.
(LATA BASWARAJ PATNE) (T. JACOB)
Member (J) Member (A)
12.12.2022
AS