Central Administrative Tribunal - Ernakulam
M.P. Sreekumar vs Union Of India Represented By The ... on 27 June, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
O.A No. 180/00190/2016
Monday, this the 27th day of June, 2016
CORAM:
HON'BLE Mr. U. SARATHCHANDRAN, JUDICIAL MEMBER
M.P. Sreekumar, S/o. E.K. Padmanabhan Nair,
Fire Engine Driver, INS Zamorine,
Indian Naval Academy, Ezhimala,
Payyannoor, Kannur.
Residing at Manakkal Kulangara,
Sathee Mandiram, Edathala,
N.A.D (P.O), Aluva - 683 563. - Applicant
(By Advocate Mr. M.R. Hariraj)
Versus
1. Union of India represented by the Secretary to
Government of India, Ministry of Defence,
Navy, New Delhi - 110 001.
2. Flag Officer Commanding-in-Chief,
Southern Naval Command, HQ,
Naval Base, Cochin - 682 004.
3. Commanding Officer,
INS Zamorin, Naval Academy (P.O),
Ezhimala, Cannannore - 670 310. - Respondents
(By Advocate Mr. N. Anil Kumar, Senior PCGC)
The application having been heard on 27.06.2016, the Tribunal on
the same day delivered the following:
O R D E R (Oral)
Per: Mr. U. Sarathchandaran, Judicial Member Learned counsel for the applicant submitted that in compliance of the order dated 04.03.2016, the respondents have issued Annexure R-4 movement order and that since movement order is a regular transfer order in all respects, the grievance of the applicant stands redressed.
2. In the circumstance the Original Application is closed. No order as to costs.
(Dated, this the 27th June, 2016) (U. SARATHCHANDRAN) JUDICIAL MEMBER ax