Central Administrative Tribunal - Mumbai
Smt Manorama Suresh Ramteke vs Central Railway on 9 November, 2023
{
OA No 3077/2023
CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAI BENCH, CAMP AT NAGPUR.
ORIGINAL APPLICATION No.397/2023
Date of Decision : 00° November, 2023.
CORAM: MR. SHRI KRISHNA, MEMBER (A)
Smt. Manorama W/o Suresh Ramteke,
(Ph. 9834915532) Age 36 years, Oce-Nil.
Rat c/o Pealhad Namdeo Golait, At. Tankhed,
Post Goregaon, Tah & Dist. Akola 444 001.
iBy Advocate Shri N.R. Kanungo}
Versus
i. Union of India, through General Manager,
Central Raibvay, Mumbai, CSMT 400 001.
2. Financial Adviser & Chief Accounts Officer
(Pen), Central Mumbai, CSMT 400 001.
3. Senior Divisional Finance Manager,
D.R.M.'s Office, Central Railway,
Bhusawal 425 201.
(By Advocate Ms. Renuka Puranik Nalamwar)
ORDER (ORAL)
Applicant Respondents Counsel for the applicant submits that the applicant has received Pension Payment' Order and, therefore, his grievance stands redressed. In view of the above, he submits that the OA may be ilisposed off 2 OA Na.Sb 72023 oe In view of the submission of learned counsel for the applicant, since the grievance of the applicant has been redressed by the respondents, G4 i disuussed as faving become Infructuons., Pending MAs, if any, stand closed. No order as to costs. Member (A) cn,