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Central Administrative Tribunal - Ernakulam

V A Sudhakaran vs Agricultural Research And Education on 28 January, 2025

          CENTRAL ADMINISTRATIVE TRIBUNAL
                ERNAKULAM BENCH

                      O.A No. 180/00554/2024

             Tuesday, this the 28th day of January, 2025.

CORAM:
 HON'BLE Mr. JUSTICE SUNIL THOMAS, JUDICIAL MEMBER
 HON'BLE Mrs. V.RAMA MATHEW, ADMINISTRATIVE MEMBER

1.    V A Sudhakaran, S/o. Aravindakshan V.K, aged 69 years,
      Plumber (retired), Central Institute of Fisheries Technology,
      Wellington Island, Matsyapuri P.O, Kochi - 682 029.
      Residing at Vettukadavil House, Nettoor,
      Ernakulam - 682 040.                                   - Applicant

[By Advocates : Mr. S. Sujin & Mr. Bilwin B.]

                 Versus

1.    The Director General,
      Indian Council of Agricultural Research,
      Krishi Bhavan, New Delhi - 110 001.

2.    The Director,
      Central Institute of Fisheries Technology,
      Matsyapuri P.O, Wellington Island,
      Kochi - 682 029.                                   -Respondents

[By Advocate : Mrs. K.V. Bhadra Kumari]
      The Original Application having been heard on 28.01.2025, the
Tribunal on the same day delivered the following:




                                                                      2025.01.29
                                                            VISHAL    17:08:25+05'30'
                                                                      2024.3.0
                                          2



                             O R D E R (Oral):

-

Per: Justice Sunil Thomas, Judicial Member In spite of sufficient opportunity granted to the applicant to file appropriate application explaining the delay, the delay condonation application has not been filed. Though it was submitted on the last occasion that the application is being filed, even now it has not been filed. No representation for the applicant also.

2. After having heard the learned Counsel for the respondents, the O.A is dismissed for non prosecution. No costs.

(Dated, this the 28th day of January, 2025) V. RAMA MATHEW JUSTICE SUNIL THOMAS ADMINISTRATIVE MEMBER JUDICIAL MEMBER v 2025.01.29 VISHAL 17:08:25+05'30' 2024.3.0 3 List of Annexures in OA/554/2024 Annexure A1- True copy of the order F.No.2-2/2017-Estt dated 20.09.2017 issued by the Administrative Officer ICAR.

Annexure A2- True copy of the order F.No.4-7/2015-Estt dated 16.01.2019 issued by the Senior Administrative Officer CIFT.

Annexure A3- True copy of the order F.No.1-2/2021-Estt dated 30.10.2023 issued by the Administrative Officer ICAR.

Annexure A4- True copy of the order F.No.2-4/2022-Estt dated 20.02.2024 issued by the Administrative Officer ICAR.

Annexure A5- True copy of the representation dated 14.10.2024 submitted by the applicant to 2nd respondent.

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