Central Administrative Tribunal - Chandigarh
Unknown vs Union Of India on 4 April, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A No. 1422/CH/13 Date of decision : 04.04.2016
CORAM: HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J)
HONBLE MRS. RAJWANT SANDHU, MEMBER (A)
Dr. Baljeet Singh, Assistant Professor, Department of Mathematics, Post Graduate Government College, Sector 11, Chandigarh (U.T.).
APPLICANT
BY ADVOCATE: Sh. S.S. Pathania.
VERSUS
1. Union of India, through Ministry of Human Resource Development (Department of Higher Education), Shastri Bhawan, New Delhi.
2. Union Public Service Commission, Dholpur House, Shahjahan Road, New Delhi through its Secretary.
3. University Grants Commission, Bahadur Shah Zafar Marg, New Delhi.
4. Chandigarh Administration through Secretary Education, Union Territory, Chandigarh (U.T.).
RESPONDENTS
BY ADVOCATE: Sh. Ram Lal Gupta, counsel for respondent no.1.
Sh. B.B. Sharma, counsel for respondent no.2.
None for respondent no.3.
Sh. K.K. Thakur, counsel for respondent no.4.
ORDER (ORAL)
HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J):-
1. Counsel for the applicant has stated that in view of letter dated 07.11.2013 (Annexure R-1) written by respondent no.2 to respondent no.4, the instant OA has become infructuous.
2. Accordingly, as prayed for by counsel for the applicant, the instant OA is disposed of as infructuous.
(JUSTICE L.N. MITTAL) MEMBER (J) (RAJWANT SANDHU) MEMBER (A) Dated: 04.04.2016. `rishi 1 O.A NO. 1422/CH/2013 (Dr. Baljeet Singh Vs. UOI & Ors.)