Central Administrative Tribunal - Kolkata
Manish Kumar vs M/O Defence on 17 June, 2019
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••S CENTRAL ADMINISTRATIVE TRIBUNAL (taw &
CALCUTTA BENCH
KOLKATA
Date of order; 17.06.2019
Present :Hon'ble Ms. Bidisha Banerjee, Judicial Member
Hon'ble Dr. Nandita Chatterjee, Administrative Member
OA. 350/1371/2015 MANISH KUMAR
OA. 350/1372/2015 SONAL SUMAN
OA. 350/1373/2015 SANDIP SABUI
OA. 350/1374/2015 KARN KR. GIRI
OA. 350/1375/201.5 CHIRANJIT BAGH
OA. 350/1376/2015 MANOJ KR. TUDDU
-VERSUS-
M/O DEFENCE
For the Applicant ; None
For the Respondents : Mr. P. Mukherjee, Counsel
ORDER (Oral)
Per Ms. Bidisha Banerjee. JM:
On 10.08.2018 the following order was passed: c "Ld. Counsel for the applicant is present.
Ld. Counsel for the respondents submits that, vide their revised reply which has been filed on 2.2.2018, the respondents have decided to grant five extra marks to Ex-Trade Apprentice of Ordnance Factories in the final merit list of the written examination to be conducted for total 100 marks iri all future recruitment for the post of Trademan/Semi-Skilled. According to the Id. Counsel for the respondents, as the respondents have issued an amended policy decision, the Original Application has become infructuous and should be disposed of accordingly.
2. Ld. Counsel for the applicant submits that she is yet to receive any instructions from the applicant in this regard.
3. This submission of the Id. Counsel for the respondents is taken on record. This matter be listed on 09.10.2018 for placing the matter before the appropriate Bench."
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2. Despite repeated chances, Id. Counsel for applicants have failed to turn up or to take instructions in the matter.
3. Therefore, it seems that the applicants are no more interested to pursue the matter further, the matter becoming infructuous.
4. Accordingly, the OAs are dismissed as infructuous.
(Dr. Nandita Chatterjee) (Bidisha Banerjee) Member (A) Member (J) pd »■ ■jj % ■i:
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