Central Administrative Tribunal - Delhi
Shri Inderjeet Singh vs Union Of India And Others Through on 3 November, 2009
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No.2562 of 2009 New Delhi, on this 03rd day of November, 2009 Honble Dr. Dharam Paul Sharma, Member (J) Shri Inderjeet Singh, S/o Ram Swaroop, R/o 28, Bazzar Lane, Jungpura, Bhogal, New Delhi. .Applicant. (By Advocate: Shri M.K. Bhardwaj) versus Union of India and others through 1. The Secretary, Ministry of Finance, North Block, New Delhi. 2. The Controller General of Accounts, Ministry of Finance, Deptt. of Expenditure, 7th Floor, Lok Nayak Bhavan, Khan Market, New Delhi. 3. The Principal CCA, CBEC, AGCR Building, ITO, New Delhi. .Respondents. ORDER (ORAL)
The present Application has been filed under Section 19 of the Administrative Tribunals Act, 1985 seeking, inter alia, direction to the respondents to relieve him in terms of the posting order dated 12.09.2008 and allow him to join duties in Ministry of Planning and Statistics.
2. The learned counsel for the applicant has submitted a copy of Office Order No.79/2009 dated 9.10.2009 whereby the applicant has been relieved of his duties from CBEC, Raigad on 7.10.2009 vide their Office Order No.251/2009 dated 07.10.2009, a copy of this order is taken on record.
3. Thus in view of the aforesaid, the present Application has been rendered infructuous and the same is being disposed of accordingly. No costs.
(Dr. DHARAM PAUL SHARMA) Member (J) /ravi/